- (1.) The grievance of the writ petitioner is that he has been given less amount of GPF.
(2.) IT has been submitted that the total amount payable to the petitioner is Rs. 55,000/ -, but only Rs. 11,487/ - has been paid. However, before filing this writ petition the petitioner has not approached the District Provident Fund Officer. In view of the above, liberty is given to the petitioner to approach the District Provident Fund Officer, Sahebganj and file representation with detail of his claim. On receipt of the representation the District Provident Fund Officer, Sahebganj shall consider the same and 'pass a reasoned order in accordance with law within a period of two months from the date of receipt of the representation.
(3.) IF any amount(s) is/are found payable to the petitioner, the same shall be paid to him within a period of six weeks thereafter with statutory interest.;