K CHENNAKESAVALU Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) PETITIONER IS AN EMPLOYEE OF THE HMT LIMITED WITH EFFECT FROM 30-8-1968. HE TOOK VOLUNTARY RETIREMENT ON 13-5-1998. HE WAS A member OF THE EMPLOYEES' FAMILY PENSION SCHEME, 1971 FROM 28-5-1971 to 15-11-1995 HE THEREAFTER CONTINUED TO BE A MEMBER OF THE employees' PENSION SCHEME, 1995 FROM 16-11-1995 TILL THE DATE OF HIS retirement IT IS STATED THAT HE RECEIVED A LETTER DATED 1-9-1998 (ANNEXURE-A) FROM THE SECOND RESPONDENT INFORMING HIM THAT HIS monthly PENSION WOULD BE RS. 399/ -. AGGRIEVED BY THE SAME, PETITIONER submitted A REPRESENTATION (ANNEXURE-B) SEEKING FOR CLARIFICATION IN THE matter. REPLY WAS SENT STATING THAT THE PENSION HAS RIGHTLY BEEN FIXED. HE REFERS TO SEVERAL CORRESPONDENCE BETWEEN THE PARTIES IN THIS REGARD. IN THE ABSENCE OF ANY POSITIVE RESPONSE, PETITIONER IS BEFORE ME challenging THE ENDORSEMENTS ANNEXURES-C, D, F AND G.

(2.) RESPONDENTS ENTERED APPEARANCE AND THEY HAVE FILED THEIR statement OF OBJECTIONS. THEY JUSTIFY THEIR ACTION.

(3.) HEARD THE LEARNED COUNSELS FOR THE PARTIES AND PERUSED THE material PLACED ON RECORD.