P VENUGOPAL Vs. COMMISSIONER, EMPLOYEES PROVIDENT FUND ORGANIZATION

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondent to consider the representation of the petitioner dated 3.11.2016.

(2.) The petitioner was employed as a Lab Technician in the Salem District Co-operative Milk Producer Union Limited, Salem and retired from service on 17.7.2008 on his attaining the age of superannuation. The petitioner is receiving pension from the Office of the respondent in PPO No.T.N./SLM/24763 and at the time of submitting an application, the writ petitioner has entered the names of his wife and son as nominees. Subsequently, the petitioner obtained an order of dissolution of marriage on 14.11.2014 and thereafter, for modification of nomination to enter the name of his son alone, he made a representation to the respondent-Office on 3.11.2016.

(3.) Clause 61 (5) of the Employees' Provident Fund Scheme, 1952 enumerates that "a nomination made under sub-paragraph (1) may at any time be modified by a member after giving a written notice of his intention of doing so in Form (2) annexed hereto. If the nominee predeceases the member, the interest of the nominee shall revert to the member who may make a fresh nomination in respect of such interest".