D.N.PATEL, J. - (1.) THE present petition has been preferred mainly for the reason that the petitioner has not received the Coal Mines Provident Fund amount, despite he has retired in 1993.
(2.) HAVING heard learned Counsel for both the sides and looking to the facts and circumstances of the case, it appears that: (i) The present petitioner was an employee of respondent No. 1. Some queries, raised by respondent No. 2, are to be satisfied by the petitioner and upon satisfaction of the queries, respondent No. 1 is to recommend the payment of Coal Mines Provident Fund amount to respondent No. 5. (ii) It is also argued by the learned Counsel for the respondents that respondent No. 5 has no objection if there is a correct recommendation by respondent No. 1 towards the payment of Coal Mines Provident Fund amount to the petitioner. But there are some internal communications between respondent No. 1 and the petitioner about certain queries, which are to be answered by the petitioner. (iii) It appears that through several letters by now several queries have been raised by respondent No. 1 from the petitioner. Instead of stage -wise queries, I hereby direct respondent No. 1 to raise all the queries at a time, which are running in the mind of the authorities of respondent No. 1, so that the petitioner can reply the same for getting his Coal Mines Provident Fund amount. Respondent No. 1 shall avoid stage -wise queries. This exercise will be completed by respondent No. 1 by raising all probable queries at a time by one letter within a period of four weeks from the date of receipt of a copy of the order of this Court.
(3.) THE petitioner shall reply the queries, which will be raised by respondent No. 1, so that his case may be considered by respondent No. 1 for payment of Coal Mines Provident Fund amount and if respondent No. 1 is satisfied about all the queries, then immediately the case of the petitioner will be referred to respondent No. 5 for payment of Coal Mines Provident Fund amount and if respondent No. 1 is not satisfied about the claim of the petitioner for payment of Coal Mines Provident Fund amount, it will intimate the petitioner about its decision and upon receipt of such communication, liberty is reserved with the petitioner to challenge the same before appropriate forum. In view of the aforesaid directions, the writ petition is hereby disposed of.;