Rongon Mukhopadhyay, J. - (1.) Heard Mr. Nand Kishore Prasad Sinha, learned counsel for the petitioner, Mr. M.B. Lal learned counsel for the CCL and Mr. Prashant Vidyarthi, learned counsel for the Coal Mines Provident Fund Organization. The petitioner in this writ application has challenged the letter dated 9 -4 -2015 issued by the respondent No. 7, by which the claim of the petitioner for refund of 1.16% and 2% deducted towards Family Pension amount and Pension amount has been rejected. A further prayer has been made to direct the respondents to refund the amount accrued out of the said deduction after quashing the letter dated 9.4.2015.
(2.) The facts, in short, is that the husband of the petitioner was an employee of M/s. Central Coalfields Limited and was posted at Saunda 'D' Colliery in Store Department. He was granted voluntary retirement under Special Voluntarily Retirement Scheme in the year 1991 and subsequently died on 13 -7 -1992. According to the petitioner 1.16% towards contribution of the employee and employer were deducted in terms of the Coal Mines Family Pension Scheme 1971, but the said amount was never returned back to the petitioner.
(3.) Mr. Nand Kishore Prasad Sinha, learned counsel for the petitioner has submitted that the deduction was made towards Coal Mines Family Pension Scheme from the salary of the husband of the petitioner, but the said deducted amount was never returned back to the petitioner, for which the petitioner has submitted a representation, which was not considered by the authority and was rejected vide letter dated 09.04.2015. It has, thus, been submitted that the petitioner is entitled to the deducted amount towards family pension.;