THE REGIONAL PROVIDENT FUND COMMISSIONER PROVIDENT FUND ORGANIZATION BHAVISHYANIDHI BHAVAN Vs. MANJULABEN KALIDAS RAVAL KUMBHARS CHAWL

JUDGEMENT

(1.) Counsel for the petitioner present. Reply filed by the Respondent. His presence is exempted, as prayed.

(2.) Smt. Manjulaben Kalidas Raval, the complainant worked as permanent worker with the Mafatlal Apparel Manufacturing Company situated at Nadiyad Dist. Kedha for the period from 1/3/1973 to 31/5/2001 i.e. for 28 years. The Regional Provident Fund Department merged subsequently Employees Family Pension Scheme 1971 which was existing under the Employees Provident Fund and Miscellaneous Provision Act 1952 into Employees Pension Scheme 1995.

(3.) The complainant completed the age of 50 years and by virtue of para No. 12(7) of the Pension Scheme , the complainant opted for getting the monthly pension scheme at the reduced rate and submitted the form 10(B) to the opponent on 14.09.2001 and on 22.Rs. 10.2002, the opponent gave credit of Rs. 24,600/- for commutation and also Rs. 4,840/- for the Pension Arrears total being Rs. 28,448/- after causing delay of 240 days. The interest for the delayed period of 240 days was not paid.