K. MURUGAN Vs. DELHI BUILDING

JUDGEMENT

(1.) The hearing in this case has been done through hybrid mode.

(2.) In the present case, the Petitioner- K Murugan is aggrieved by the rejection of his application dtd. 21/4/2017 by the Delhi Building and Other Construction Workers Welfare Board (hereinafter 'the Board') for the release of his pension and, thus, prays for the release of the pension along with arrears with interest. Brief Facts

(3.) The case of the Petitioner is that he is a construction worker who had obtained his registration with the Board in March, 2012. He had also been issued the Registration Card bearing registration number 6120321899. At that time, in the registration card his recorded age was shown as 57 years. His family is shown as consisting of his wife and one son. The Petitioner has deposited the membership fee on four occasions, i.e., March, 2012, March, 2013, March 2014 and March 2015.