REGIONAL PROVIDENT FUND COMMISSIONER Vs. NANDA RAM

JUDGEMENT

(1.) Heard learned Counsel for the Appellant and the learned Counsel for the Respondent No. 1.

(2.) The appeal is directed against the order dated 4.2.2003 [ 2003 (2) PLJR 6] whereby the learned single Judge has directed for payment of Rs. 600/- per month as pension under the Employees Pension Scheme, 1995 . The matter depends upon interpretation of sub-paragraph (5) of Paragraph 12 of the Employees Pension Scheme which heads-'Monthly members pension'. It is relevant to quote sub-Para (5) of Paragraph 12 of the aforesaid Pension Scheme.

(3.) It is an admitted fact that the Petitioner has rendered less than 24 years of service. It is also admitted that the Petitioner was beneficiary of 1971 Scheme. In that view of the matter under Clause (a) the Petitioner is entitled to get Rs. 335 per month and under Clause (b), since he has less than 24 years of service in his credit, he is entitled to get minimum amount of Rs. 265 per month. Thus the total amount he is entitled is Rs. 600 per month. In our view the learned single Judge has rightly held so. Accordingly there is no merit in this appeal. The same is dismissed.