- (1.) LEARNED counsel for the petitioner submitted that the petitioner is not given her own share of Coal Mines Provident Fund and also deducted amount towards pension.
(2.) LEARNED counsel for respondents -Central Coalfields Limited submitted that no sooner did respondent no. 1and their officer, duly appointed, will receive the application from the petitioner, the share of the present petitioner, which was deducted from the salary of the petitioner towards Coal Mines Provident Fund as well as pension will be refunded by account payee cheque, but, the application ought to have been preferred, as early as possible. In view of this submission, I, hereby, direct the petitioner to approach respondent no. 5 and prefer necessary application for refund of the amount of her share deducted from her salary towards Coal Mines Provident Fund as well as amount towards pension, so that thereafter, respondent no. 5 shall forward the application to respondent no. 7 and respondent no. 7 upon receiving of such application and upon proper verification, the said amount shall be quantified and will return to the petitioner. This exercise shall be completed by respondent no. 5, within a period of four weeks, from receipt of such application from the petitioner and respondent no. 7 shall complete such process of verification, refund etc. within further period of four weeks, upon receiving application from respondent no. 5.
(3.) IN view of the aforesaid directions, this writ petition stands disposed of.;