CHOTIBI SMT Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) HEARD Sri. Prabhulinga K. Navadgi learned counsel for the petitioner, Sri. Harikrishna Holla, learned counsel for R-1 and Smt. H. R. Renuka for R-2.

(2.) THE learned counsel for the petitioner has vehemently argued that the 1st respondent has committed an error in not making an order fixing the family pension of the petitioner and also to release the family pension from the date of death of her husband till payment which has accrued to her account.

(3.) THE learned counsel for the 1st respondent submitted that the petitioner is not entitled for an employees pension in view of the fact that the husband of the petitioner had not contributed to provident Fund for a minimum period of 2 years and therefore, she was paid the amount which was contributed by the respondent during his life time. Therefore, he submitted that the petition is liable to be dismissed.