- (1.) Heard counsel for the parties.
(2.) Petitioner is in the second round of litigation in respect of claim of remaining GPF amount. She has retired on 31.12.2001 from the post of Lady Health Visitor at Primary Health Centre, Baliapur, Dhanbad. After disposal of the writ petition WPS No. 3105/2003 by order dated 20.04.2009 (Annexure-9), respondents passed a reasoned order in relation to her claim for post retirement dues and in that view of the matter, Contempt Case (Civil) No. 84/2011 was also dismissed by order dated 09.05.2011 (Annexure-10) with liberty to the petitioner to challenge the decision in a fresh writ petition. However, no such reasoned order is on record, neither has it been assailed in the present matter where petitioner has sought remaining amount of GPF of Rs. 60,000/- till 2002-03 with interest in the subsequent years up to 2011-12.
(3.) Petitioner has alleged that earlier, she has been paid Rs. 1,95,945/- under the GPF head while it should be Rs. 2,45,000/- (Approximately) with interest up to 2002-03 and further interest thereupon which would come to Rs. 1,08,579/- till 2011-12.;