UCO BANK Vs. K L KAPOOR

JUDGEMENT

(1.) UCO Bank (hereinafter referred to as Petitioner ) has filed the present revision petition against the impugned order of the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as State Commission ).

(2.) The brief facts of the case according to the Petitioner are that one K L Kapoor (hereinafter referred to as Respondent ) was served a charge-sheet on 03.02.1995 while working as a Special Assistant at the UCO Bank Branch at Chandini Chowk, Delhi for various acts of omission and commission committed by him. The Disciplinary authority found him guilty of several charges and recommended his dismissal from service. The Respondent preferred an appeal before the Appellate authority which was rejected. On his dismissal the Bank released Rs.3,62,378/- which was the Respondent s contribution to his provident fund account, but the Petitioner did not release an equal contribution amount of Rs.3,62,378/- which was the Bank s contribution to Respondent s provident fund. As per the UCO Bank PF Rules a contributor who is dismissed from service on account of fraud and misconduct shall be entitled to only payment of that amount of the PF to which he has contributed and the Bank s contribution shall lapse to the fund. Therefore, according to the Petitioner it rightly withheld the Bank s contribution to the Respondent s PF Account.

(3.) Aggrieved by the action of the Petitioner, Respondent filed a complaint before the District Forum on grounds of deficiency in service.