Report No. 137

Appendix I(II)

No. 6(3)/88-LC(LS) Part IV-392
Government of India
Ministry of Law and Justice
Department of Legal Affairs
(Law Commission)

7th Floor, 'A' Wing,
Shastri Bhawan, New Delhi-1.
Dated: 21-12-89.

Subject: Non-payment of Provident Fund/GPE/retirement dues in respect of Shri Parsuram Singh

Sir,

The Commission has invited through media and newspapers all persons or their legal representatives/nominees, who have not received their provident fund and retirement/ death benefit, etc. for more than one year, to furnish full particulars of their case to the Commission so as to enable the Commission to make an indepth study of the problem and to formulate its views in the matter.

In pursuance of this advertisement, one Sh. Parsuram Singh, c/o. Baliram Singh, Rd. No. 8-E-7/5, New Town, Burnpur, Dist. Burdwan (W.B.) has addressed to the Commission his application dated nil in this regard. We enclose herewith a photocopy of the aforesaid application dated nil of the said employee for your reference which is self-explanatory.

Since the Law Commission is required to carry out the Post-audit of socio-economic laws and to take all such measures as may be necessary to harness law and the legal process in the service of the poor, you are requested to give priority to this letter and-

(i) send concrete factual information pertaining to the complaint of the said person;

(ii) your views regarding the said complaint; and

(iii) the cause of the delay;

within 15 days from the date of receipt of this letter.

Your co-operation and urgent response will be highly appreciated.

Yours faithfully
Sd./-
(R.L. Khurana)