NARENDRA KUMAR BEHRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The grievance of the petitioner in the present writ petition is in respect of non settlement of GPF dues payable to the petitioner to the tune of Rs.36,000/-.

(2.) The facts of the case is that, the petitioner was working under the respondents. While he was in service it was detected that the petitioner had been defrauded of his GPF amount to the tune of Rs.36,000/- which was reflected as withdrawal made from his GPF account. However, on verification, it was found that the petitioner has never made any such withdrawal of GPF. It was also found that the said amount was withdrawn by the respondent No.7 and by another person namely C.R. Yadav. The department thereafter lodged an FIR against those two persons for the offence punishable under Sections 409,420,467,468,471 and 34 IPC at Dharamjaigarh Police Station under District Raigarh.

(3.) The criminal case initiated against those persons are still going on, however, till date the said amount of Rs.36,000/- has not been released in the GPF account of the petitioner, which had led to the filing of the present writ petition.