S.J. Mukhopadhaya, J. - (1.) The writ petition has been preferred by petitioner for commanding the respondents to convey the petitioner his proper C.M.P.F. amount in his credit.
(2.) In the counter affidavit, the Regional Provident Fund Commissioner, C.M.P.F., R -II while stated that the provident fund subscription accumulated for the year ending March, 1976 i.e. April, 1975 to March, 1976 was deposited vide 'V.V' Sl. No. 728 and 103 by Kedla North Colliery in March, 1976 and March, 1977 respectively. No parentage of Budhan Mahto is shown therein. The concerned management of Kedla North Colliery did not submit requisite form 'H.H' for allotment of C.M.P.F. account no. as required in para 39 of the scheme. The provident fund contribution accumulated for the year ending March, 1977 was kept in Suspense Account as it was deposited without any parentage or account no.
(3.) It is also stated that one Budhan Mahto s/o Fagu Mahto having C.M.P.F. account No. R/44 -2259 was also on roll of the management since 1974 till his death in the year 2000.;