REGIONAL P F COMMISSIONER Vs. KALUBHAI VIRABHAI PATEL

JUDGEMENT

(1.) This revision petition is directed against the order of the State Commission dated 29-11-2013, whereby the said Commission set aside the order of the District Forum dismissing the complaint and directed the petitioner to pay monthly pension to the complainant at the rate of Rs.1,914/- with effect from 25-03-2007. The arrears to be calculated at the rate of Rs.291/- per month with effect from 25-06-2007 were also directed to be paid to the complainant along with interest at the rate of 12% per annum. The complainant was also awarded Rs.5,000/- towards compensation for mental harassment, Rs.2,500/- towards the cost of litigation and Rs.1,000/- towards the cost of defending the appeal.

(2.) In passing the aforesaid order, the State Commission came to the conclusion that the complainant was entitled to the pension at the rate of Rs.800/- per month prior to 16-11-1995, Rs.1,114/- after 16-11-1995 and in addition to that he was also entitled to Rs.800/- per month towards pension, for the earlier service of more than 20 years.

(3.) Since there was a delay in filing the revision petition, I.A.No.5299 of 2014 has been filed by the petitioner seeking condonation of delay of 150 days in filing the revision petition. The application to the extent it is relevant reads as under: