- (1.) LEARNED counsel appearing for the petitioner submitted that the petitioner is in need of an amount from his General Provident Fund Account as well as from the accrued unpaid arrears of salary, for the period running from June, 2008 to March, 2009, mainly for the reasons, that the daughter of the present petitioner has now graduated in Engineering and is now in need of getting admission in Master of Business Administration Course, and, therefore, for payment of the fees, in a private college, the aforesaid amount is in need of.
(2.) IT is also submitted by the counsel for the petitioner that earlier also the respondents had never given any advance and, therefore, a writ petition bearing W.P.(S) No. 3084 of 2007 was preferred by this Court, because his son had got admission in a particular faculty, and by order of this Court, a non -refundable amount was given to the tune of Rs. 1.5 Lakhs from the G.P.F. account of the petitioner. Similarly, an amount of Rs. 88,000/ - has also been paid to the petitioner from his G.P.F. account, which was also a non -refundable amount. But, now an affidavit has been filed by respondent no. 2, in this matter, that only an amount of Rs. 95,000/ - is lying in the G.P.F. account of the petitioner. This is a gross error, matching with the earlier affidavit, filed in W.P.(S) No. 3084 of 2007, wherein, statement was made that the G.P.F. account of the petitioner is having approximately Rs. 4.35 Lakhs. Thereafter, Rs. 1.5 Lakhs was given to the petitioner from the said G.P.F. account. Thereafter, again an amount of Rs. 88,000/ - was given to the petitioner.
(3.) THUS , it is submitted by the counsel for the petitioner that there is a gross error on the part of respondent no. 2, in filing affidavit, and correct figure is not reflected in the G.P.F. account of the present petitioner.;