BANKANIDHI MOHAPATRA Vs. SECRETARY TO GOVERNMENT OF ORISSA

JUDGEMENT

(1.) Grant of pension is not a service. Though delay in payment of Provident Fund or sanction thereof is a service. Accordingly, grievance of the complainant being relating to grant of pension this complaint is not entertainable as complainant is not a consumer. However, we are inclined to hold that a pensioner should have grievance against the Employer, which is a statute. Any person incharge of grant of pension should remember that unless a person who has rendered his services unplacement heart and soul is paid his legitimate dues in time his expression of constraint is likely to affect discipline in the society and may result in the existence of good government. We have no doubt that in case a representation is made, the delinquents shall be severely dealt with and complainant's grievance shall be attended to without any delay. With the aforesaid observations the complaint is dismissed.