D.N.PATEL,J. - (1.) This writ petition has been preferred for getting interest upon the General Provident Fund amount. This petitioner was a Fast Track Court Judge (Adhoc Additional District and Sessions Judge) appointed on 07.02.2002, and due to some technicality in the appointment, his service was brought to an end, because he was selected in pursuance of an advertisement given earlier and against futuro vacancy. As he was appointed against futuro vacancy, from earlier select list, on that technical ground, his service was brought to an end by the order of the Division Bench of this Court. The matter was carried up to the Hon'ble Supreme Court and by exercising power under Article 142 of the Constitution of India, the service of this petitioner along with 21 other fast track court judges were again considered, after taking examination and interview, but, the fact remains that by the virtue of the order and judgment delivered by this Court, their services were brought to an end with effect from 31.03.2011.
(2.) With this background, counsel appearing for the petitioner has submitted that as the service of this petitioner was brought to an end on 31.03.2011, he applied for withdrawal of General Provident Fund amount on 06.05.2011 (Annexure - 1). Application has to be preferred through the High Court of the State of Jharkhand. The High Court pointed out further details to be supplied by this petitioner vide letter dated 07.09.2011 (Annexure - 2).
(3.) It further appears that rectification was made on 22.09.2011 by this petitioner (Annexure-3). On 13.10.2011, the Principal District and Sessions Judge, East Singhbhum, Jamshedpur, forwarded the application to this High Court for withdrawal of the General Provident Fund amount.;