R.K.MERATHIA, J. - (1.) PETITIONER has filed this LA. for withdrawal of amount from his provident fund for his daughters marriage which is fixed on 27th January, 2008. He has further prayed for payment of arrear of A.O.P. and City Allowance and increment of current year saying that the same has been paid to other similarly persons.
(2.) NO reply has been filed on behalf of the respondents, though copy of the said I.A. has been served on them on 17.12.2007. 3. Mr. R. Krishna, appearing for RIIMS, submitted that petitioners services have not been absorbed in RIIMS and he is continuing to be a State Governments employee. 4. Counsel for the State submitted that in absence of instruction, he is not in a position to say anything.
(3.) In the circumstances, the Secretary, Health, Medical Education and Family Welfare, Government of Jharkhand, Ranchi (Respondent No. 2) and the Director, RIIMS, Ranchi (Respondent No. 3) are jointly directed to seek that petitioner gets his G.P.F. amount as per his application, if there is no legal impediment in that regard by 25th January, 2008. 6. Counsel for the petitioner submitted that his representation with regard to arrears of A.C.P. and City Allowance and increment of. current year has been forwarded to the Respondent No. 2 on 26.9.2007. 7. In the circumstances, Respondent No. 2 and Respondent No. 3 are further jointly directed to see that if similarly situated person like petitioner has been granted such benefits, petitioner should also be granted the same. If petitioner is not entitled to such claim/part of it, the reasons thereof should be communicated to him. This exercise should be completed within four weeks from the date of receipt/production of a copy of this order. 8. With these observations and directions, this I.A. is disposed of. ;