- (1.) Heard learned counsel for the parties through V.C.
(2.) The instant writ application has been preferred by the petitioner praying for a direction upon the respondentauthorities to pay the arrear of pension amounting to Rs.1,42,000/- for the period of 01.01.2005 to January, 2011 and Rs. 11,049/- which was the excess deposit amount along with interest.
(3.) During pendency of this writ application several affidavits were filed. Finally, vide supplementary counter- affidavit dated 24.11.2020 the respondent no.1- had stated in paragraph 8 and 9 as under:- "8. That it may be humbly stated & submitted that on perusal of the supplementary counter-affidavit filed by the management, where copy of the supplementary "VV" statement for period 3/90 to 3/2003 has been attached, where name of the petitioner appears along with contribution amount of 2% & one increment reflected in respect of petitioner. But, Management has not produced details of deposition vide Cheque no and date etc by which deposits can be verified. 9. That it may be humbly stated & submitted that in this connection a reference was made vide Letter No. CPF/16/RMG/44/PEN/R-1/2019-20/29/1373 dated 17-09-2019 to the project officer, CCL Giddi Washery with request to provide detail of deposition of amount deposited against pension contribution of Shri Bindeshwar Ram CMPF A/C no. RMG/44/1473 but the management has not responded." ;