EXECUTIVE ENGINEER PSEB Vs. TEJA SINGH

JUDGEMENT

(1.) The respondent was appointed as hammer man in the work-charged establishment of the appellants in the year 1960. He retired from service in january 1985 as a work-charged employee. On his retirement at the age of 60 as a work-charged employee, he was given his provident fund under the employees' Provident Fund Scheme which was applicable to the work- charged employees.

(2.) Under the Employees' Provident Fund Scheme, the employer is required to make a compulsory contribution equal to the contribution made by the employee. Accordingly in the Employees' Provident Fund Scheme, a contribution was made by the respondent as well as the appellants during the 25 years of service of the respondent. The amount lying to the credit of the respondent was withdrawn by the respondent on his retirement.

(3.) Four years thereafter on 6-1-1989, the respondent filed a suit in the court of the Sub-Judge, 1st Class, Patiala praying, inter alia, as follows: