CHAIRMAN-CUM-MANAGING DIRECTOR, ONGC LTD. Vs. CONSUMER EDUCATION RESEARCH SOCIETY SURAKSHA SANKUL AHMEDABAD

JUDGEMENT

(1.) THE parties are up in arms over the question of pension. It is always desirable that the pensioners should be treated with kid gloves but it is unfortunate that in our times, they are exasperated by senseless delay. The Department is always interested in wasting more money and their time, than it is involved in such like frivolous litigations.

(2.) THE Chairman -cum -Managing Director, ONGC Ltd. and their Executive Officer and the Chief Manager(F& A) have called into question the orders rendered by the District Forum and Gujarat State Consumer Disputes Redressal Commission, Ahmedabad. Both the fora below have given the concurrent findings.

(3.) THIS is an indisputable fact that all these cases pertain to the pension. The main grievance of the opposite parties/petitioners is that the consumer fora are not armed with the power to adjudicate the pension matters. The counsel for the petitioners did not raise any other point. In order to buttress his arguments, he has cited an authority of the Supreme Court reported in Dr. Jagmittar Sain Bhagat vs. Dir. Health Services, Haryana & Ors. decided on 11.7.2013 in civil appeal No. 5476 of 2013 wherein the Supreme Court was pleased to observe: