SHEO PD JAIN Vs. DIRECTOR LOCAL BODIES

JUDGEMENT

(1.) Revision Petition under Sec.17 (b) against an order made under Sec.27 of the C. P. Act, 1986 (the Act) and the appeals under Sec.15 against orders made under Sec.14 of the Act involve identical facts and give rise to common grievance of the complainants. These were, therefore, heard together and are now disposed of by this common order.

(2.) Shri Sheo Pd. Jain, petitioner in Revision Petition No.65/2001 and Shri Khairati Ram and Shri Chandu Singh Verma, appellants in Appeal Nos.1252 of 2001 and 1275 of 2001 respectively are the lowly paid retired employees of Nagar Parishad, Alwar. Although they stood retired from their employment in the Nagar Parishad long back and were also paid retiral benefits but not to their satisfaction. The cause of their common dissatisfaction was non-payment of the correct amounts of interest and other amounts due to them. They, therefore, filed their complaints under Sec.12 of the Act before District Forum, Alwar. Whereas Shri Sheo Pd. Jain, petitioners Complaint No.155 of 1996 was decided vide order dated 14.8.1996 directing computation of interest on the amount in his Provident Fund Account as per directions given in the order, the complaints of S/shri Khairati Ram Dhobi and Chandu Singh Verma were decided vide orders of the even date i. e. , 2.8.2001 directing the payment of the determined and to be determined amount of interest to them.

(3.) Since the basic order made by the District Forum in Sheo Pd. Jains complaint was not complied with, he moved an application before the District Forum for enforcement of such orders by recourse to provisions contained in Sec.27 of the Act. His such application and S/shri Khairati Rams and Chandu Singh Vermas complaints were taken up together for hearing and were disposed of by the District Forum vide its impugned orders.