SHRI KALYAN SENGUPTA Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The petitioner had claimed following substantive relief: 1. this Hon'ble Court be pleased to issue a writ of mandamus or any other appropriate writ, order or direction in nature of mandamus under Article 226 of the Constitution of India, ordering and directing the respondents by themselves, their officers, subordinates servants and agents to pay forthwith to the petitioner Rs.1,23,571.00 or such amount standing to the credit of petitioner's P.F. a/c.No.GJ/279/16448, GJ/287/7260, GJ/310/6414 and GJ/314/5061 alongwith interest payable as per rules of P.F. Act and Scheme, 1952;

(2.) After the petition was admitted, an order came to be made on 31st July, 1996 by the Court in the following terms:

(3.) In compliance with the aforesaid direction, learned counsel states that the petitioner has received a sum of Rs.88,000/- vide cheque dated 1st August, 1997. According to the petitioner, further amount is due to the petitioner, which has not been paid by the respondents.