P L AWASTHI Vs. PRINCIPAL JAWAHAR NAVODYA VIDALAYA

JUDGEMENT

(1.) IT is the petitioner who was LDC working in Jawahar Navodya Vidalaya. His complaint is against the Authorities - the employer that he was not paid Provident Fund in time resulting in loss of interest. The fact remains that the Provident Fund has since been paid by the Authorities. In our view the District Forum rightly dismissed the complaint saying that it is not a consumer dispute. The State Commission affirmed the order of the District Forum. We see no ground to interfere with the order passed by the Fora below under Clause (b) of Section 21 of the Consumer Protection Act. Revision petition is dismissed. Revision Petition dismissed.