- (1.) THE petitioner is said to have retired on 31.07.2003 from the post of Jan Sewak in the district of Gumla while working in the district of Gumla.
(2.) ACCORDING to the petitioner, the following dues were outstanding which compel him to move this Court: - (i) GPF amount with interest. (ii) Arrears for salary from July 2002 to July, 2003. (iii) Revision of pension with due increment and interest. (iv) Revision in leave encashment amount after payment of arrears of salary and payment of difference amount and (v) payment of amount lying in suspense account of the petitioner with interest. Learned Senior counsel for the petitioner has asserted that the petitioner had joined at transferred place at Bharno Block and the other admissible post retirement dues have been paid on that count from Bharno Block. Considering his each of the contention one by one, as per the respondents, the total amount along with interest under the head of GPF is Rs. 1,13,945/ - calculated till June, 2002 because the petitioner has contributed his share in GPF till June, 2002.
(3.) AS per the petitioner, the same amount has not yet been received. If that be so, the respondent, District Provident Fund, Gumla shall ensure the release of the said amount to the petitioner on his appearance forthwith within a period of two weeks.;