REGIONAL PROVIDENT FUND COMMISSIONER Vs. G.P. SRIVASTAVA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 13.07.2011 passed by the U.P. State Consumer Disputes Redressal Commission, Lucknow (in short, 'the State Commission') in Appeal No. 1625 of 2007 Regional Provident Fund Commissioner Vs. G.P. Srivastava by which, while dismissing appeal, order of District Forum allowing complaint was upheld.

(2.) Brief facts of the case are that complainant/respondent who retired on 31.10.1997 was sanctioned pension of Rs.265/- per month. He further alleged that he is further entitled to Rs.365/- per month as pension. OP/petitioner resisted complaint. Learned District Forum after hearing both the parties directed OP to pay Rs.600/- per month as pension. Appeal filed by the OP was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed along with application for condonation of delay of 178 days.

(3.) Heard learned Counsel for the petitioner on application for condonation of delay at admission stage.