ASSISTANT PROVIDENT FUND COMMISSIONER Vs. ISHWAR LAL VERGE

JUDGEMENT

(1.) -this appeal under Sec.15 of the C. P. Act, 1986 (the Act) from the order of the District Forum, Kota, made on 17.7.2002 in Complaint No.129/2001, arises under the following circumstances.

(2.) Mr. Ishwar Lal Verge, Respondent No.1 (the complainant) had been appointed as Deputy Registrar in Engineering College, Rawatbhata Road, Kota, respondent No.2 (the Institution) vide order dated 16/17.8.1996. He joined his duties on 21.8.1996 and served the said institution till 31.10.1999.

(3.) Although at the time of appointment of Sri Verge the pay scales already stood revised by the State Government by order dated 17.2.1998 and such revised pay scales were made applicable w. e. f.1.9.1996 but monetary benefits of the revised scales were given to the employees w. e. f.1.9.1997.