ACCOUNTANT GENERAL Vs. DISTRICT CONSUMER FORUM

JUDGEMENT

(1.) The Appellant along with Collector, Sehore was an Opposite Party in a complaint filed by a retired Government servant complaining about deficiency in service in maintaining General Provident Fund account of the complainant and claiming an amount of Rs.1794/-with interest from the Opposite Party.

(2.) On behalf of the Appellant/accountant General, Madhya Pradesh a preliminary objection was raised as to the jurisdiction of the District Forum to entertain the complaint. However, the District Forum without deciding the objection as to the jurisdiction decided the claim on merit and directed Appellant, payment of costs of Rs.250/- to the complainant. Aggrieved, the present appeal is filed by the Accountant General, Madhya Pradesh.

(3.) The sole question for determination in the case is as to whether the complaint about the deficiency in maintaining General Provident Fund (hereinafter referred as "gpf') account of a Government servant would be covered by the Consumer Protection Act, 1986 .