DASARAM S/O NATHU MESHRAM Vs. REGIONAL PROVIDENT FUND COMMISSIONER, OFFICE AT SANT TUKDOJI SQUARE, RAGHUJI NAGAR, NAGPUR

JUDGEMENT

(1.) This petition claims quashing and setting aside of the action of the respondents in not granting pension to him. It further seeks direction to the respondents to rectify the mistake in service details mentioned in the scheme certificate dated 11.02.2003 and thereafter to release the pension to the petitioner. The petition also claims compensation for the financial, mental and physical harassment caused to him due to the impugned action.

(2.) No one appears for the petitioner. With the assistance of the learned counsel appearing for respondent No.1, we have gone through the entire petition and what we understand is that, the petitioner has raised the dispute regarding his date of birth. According to him, the date of birth shown as 01.03.1954 in the certificate dated 11.02.2003 be corrected as 01.04.1944, which we failed to understand.

(3.) The petitioner worked as 'Cutter' in the respondent No.2 - Paper Mill from 01.10.1983 and he attained the age of superannuation of 58 years on 01.03.2012. He was relieved from job on 02.03.2012. This petition was filed on 12.04.2004, challenging the certificate dated 11.02.2003. After going through the petition, we are unable to understand even the exact grievance. However, we dispose of this petition with a direction to the respondents to release all the pensionary and other benefits available to the petitioner on his superannuation on 02.03.2012, if those are not already released and there is no other impediment. Rule made absolute in above terms. No orders as to cost.