M.V.KANAKARAJ Vs. REGIONAL COMMISSIONER

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner claimed to have been earlier working with Tata Construction and Projects Ltd., also known as Tata Davy Limited as an Engineer from 03 04.1979 to 25/11/1991. During his employment, he was allotted PF No.KN/10701/286 as regards which the petitioner and his employer were making payment of their respective provident fund contributions by way of compulsory deductions.

(3.) The petitioner left the services of Tata Davy Limited in the year 1991 and thereafter, he was employed in various jobs across India. Hence, he was unable to collect the provident fund dues which had accrued to his account. In the year 2017, the petitioner visited the respondent's office and submitted his claim in the form provided by the respondent. The said claim of the petition not having been processed, the petitioner visited the office of the respondent on several occasions. There being no positive answer, the petitioner was constrained to issue a legal notice dtd. 4/11/2020. It is only thereafter that the respondent made payment of a sum of Rs.1,14,307.00 on 8/2/2021, which is nearly four years after submission of the application.