M JAYASHEELA NAIK Vs. VYSYA BANK LIMITED

JUDGEMENT

(1.) THIS appeal is by the complainant challenging the order of the District Forum dismissing his complaint.

(2.) THE facts in this case are as follows :

(3.) AT this stage it is necessary to mention that the Bank had introduced a Scheme called "Vysya Bank Pension Scheme" (for short, the "Pension Scheme") with effect from 1.11.1993. Before the coming into force of the Pension Scheme, the complainant was entitled for the benefit of Provident Fund, for which 10% of the Basic Pay had to be contributed both by the employer and the employee.