DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM Vs. PROF. P. RAJAN, SELECTION GRADE LECTURER (RTD.

JUDGEMENT

(1.) THIS is an appeal filed by the 1st opposite party in CC. 394/01 on the file of CDRF, Alappuzha under Section 15 of the Consumer Protection Act challenging the order of the Forum dated, August, 17, 2004 directing the first opposite party to pay to the complainant interest at the rate of 12% per annum on the principal provident fund amount of Rs. 4,48,704 from 25.3.2000 till payment and a cost of Rs. 500. The case of the complainant as testified by him as PW1 and as detailed in the complaint before the Forum in brief is this:

(2.) THE first opposite party is Director of Collegiate Education, Thiruvananthapuram, second opposite party is Deputy Director of Collegiate Education, Ernakulam, third opposite party is the Principal of S.N. College, Cherthala, 4th opposite party is the Secretary to Government, Higher Education Department, Thiruvananthapuram and fifth opposite party is the State of Kerala represented by the Chief Secretary, Only first opposite party filed version contending that complainant was paid interest up to date of sanction i.e. up to June, 2001.

(3.) HEARD the Counsel for the appellant and the complainant who was present in person.