RAMANAYAK TIWARI Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 07.08.2013 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in Appeal No. 12/1010 Regional PF Commissioner (North) Anr. Vs. Ramanayak Tiwari by which, while allowing appeal partly, order of District Forum was modified.

(2.) Brief facts of the case are that complainant/petitioner was an employee of the Videsh Sanchar Nigam Ltd. (VSNL), who was entitled to pension on 15.7.2007 after attaining the age of 58 years, but was released pension by OP/respondent from 9.9.2009. Alleging deficiency on the part of OP, complainant filed complaint before State Commission and claimed compensation of Rs.50,000/- and cost of Rs.10,000/-. OP contested complaint and submitted that pension was released on 1.7.2008 along with arrears for the period from 15.7.2007 to 31.8.2008. It was further submitted that as per law, pension should have been released within a period of 30 days and in case of delay, OP was liable only to pay interest for the delayed period i.e., five months and fourteen days @ 12% p.a. and prayed for dismissal of complaint. Learned District Forum after hearing both the parties, allowed complaint and directed OP to pay Rs.25,000/- as compensation and Rs.5,000/- as cost of litigation to the complainant. Appeal filed by the OP was partly allowed by learned State Commission vide impugned order and order granting compensation of Rs.25,000/- was set aside against which, this revision petition has been filed.

(3.) Heard petitioner in person and Counsel for the respondent and perused record.