DR. I. SHIKIKHE Vs. STATE OF NAGALAND AND ORS.

JUDGEMENT

(1.) THIS Civil Rule has been preferred by a Confederation of All Nagaland State Service Employees Association (CANSSEA) represented by its General Secretary praying inter alia for quashing the Government Order dated December 30, 1995 banning the withdrawal of General Provident Fund subscribed by the Government servant.

(2.) I have heard Mr. S. Risom assisted by Mr.G.A. Shimray, learned counsel for the petitioner as well as Mr. E. Y. Renthungo, learned Jr. Government Advocate.

(3.) THE facts leading to the filing of the present writ petition is summarily recited. On December 30, 1995, Officer on Special Duty of Finance Department by W.T. Message directed all the Treasury offices to stop all Government payments except salaries and pensions for December, 1995. By another W.T. Message dated September 29, 1994, Annexure -'C' the Under Secretary to the Government of Nagaland directed all the Departments not to forward any applications for special relaxation of G.P.F. It is stated in the application that the employees represented by this Confederation have enough G.P.F. fund credited in their account and despite having enough fund, they could not withdraw G.P.F. from their account because of this ban.