K. ANANDAVALLY, U.P.S.A. (RETD.), R.K.U.P.S., ANAYADI. P.O., KOLLAM Vs. STATE OF KERALA, REP. BY ITS SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT GOVT. SECRETARIAT, TRIVANDRUM AND ORS.

JUDGEMENT

(1.) THE petitioner retired from service on 21.3.2000. It is averred in the Writ Petition that her date of enrollment in the Provident Fund Scheme was on 7.10.1968 with account No.Q.8087 and as on the date of her retirement an amount of Rs.3,67,358/ - was shown to be due to her credit. The petitioner, in paragraph Nos.2 to 5 of the Writ Petition, has stated various details with regard to the delay in disbursement of DCRG and the complaints raised by the petitioner in that regard. According to the petitioner, to wreak vengeance against the petitioner, the 8th respondent in collusion with the other respondents illegally detained the entire PF amount due to the petitioner and the petitioner filed O.P.No.31423/2000, challenging the same. On 18.5.2000, the petitioner was paid an amount of Rs.14,247/ -, allegedly, the PF amount due to the petitioner. The Writ Petition was disposed of by directing the Director of Public Instruction to take a decision in the matter as per Exhibit P1 judgment. Again the 5th respondent fixed an amount of Rs.10,342/ - as due to the petitioner towards provident fund, which was challenged by the petitioner by filing O.P.No.19036/2002. The same was disposed of by Exhibit P2 judgment directing the 2nd respondent to look into the grievance of the petitioner.

(2.) IT appears that in the meanwhile, the petitioner moved the District Consumer Disputes Redressal Forum and a Chartered Accountant was appointed by the Forum. Based on the report of the Chartered Accountant, the Forum passed an order as per Exhibit P4 directing the respondents to pay an amount of Rs.69,706/ - towards PF amount and interest, after deducting the amount already paid to the petitioner.

(3.) THE petitioner is therefore challenging the proceedings Exhibit P3.