N MOHAN SAI ALIAS JANAKIRAMAN Vs. ASSISTANT P F COMMISSIONER PENSION EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) THE petitioner has filed the present writ petition, seeking to challenge an order of the first respondent dated 04.12.2008 intimating the petitioner that there was no provision under the Employees Pension Scheme 1995 to pay interest to the members for delay in settlement of claims which was beyond their control. Challenging the same, the writ petition came to be filed.

(2.) NOTICE of motion was ordered on 23.04.2009. On notice from this Court, the respondents have filed a counter affidavit dated 31.07.2011.

(3.) IT was stated by the respondents that there was difficulty in processing the petitioner's papers as the original account number given in respect of his account at Nagpur office did not tally with the petitioner's number and unless correct account numbers are not furnished, it becomes impossible for the respondents to process the application. In paragraph 6 of the counter affidavit it was averred as follows:-