REHAMAT BE SMT Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) THE husband of the petitioner herein late Abdul Sattar was employed by the K. S. R. T. C. He joined service on July 6, 1962. With effect from March 1, 1971 the Employees' Provident Fund pension Scheme was made applicable to the Corporation as well. It is the case of the petitioner that her husband had joined this scheme and deductions from his salary were being made for the purpose of contribution to the Fund ever since September, 1971. Her husband died on July 4, 1973. It is seen that in 1995 the petitioner applied to the first respondent to settle the family pension due to the family of the deceased Abdul Sattar. By Annexure-C order the same was rejected with the following endorsement. "14-A. The claimant is not eligible to monthly pension since the deceased member has not completed the qualifying service (Minimum reckonable service of two years.)"

(2.) SHE repeated another representation Annexure-D followed with a representation Annexure-E to the employer of her late husband, namely the K. S. R. T. C. Finding that these representations have not been acted upon, the petitioner has moved this Court for appropriate relief.

(3.) THE grievance of the petitioner in short is that despite the collection of contribution to Family pension Fund from March 1971, the pensionary benefit is illegally being withheld by the respondent.