ASSISTANT PROVIDENT FUND COMMISSIONER Vs. PRADIP CHANDRA BANIK

JUDGEMENT

(1.) THIS revision petition is directed against the order of the State Commission dated 14 -05 -2014, whereby the said Commission dismissed the application of the petitioner for condonation of delay in filing the appeal against the order passed by the District Forum in Case No.DF44/2011.

(2.) THE complainant was an employee of Lark Laboratories India Ltd. for the period from 22 -02 -1986 to 09 -07 -2009. He resigned from the aforesaid service on the ground of his ill health and the resignation was accepted by his employer. The complainant was posted at Cooch Behar at the relevant time. He made several representations for final settlement of all his benefits but received no response. Alleging deficiency in service on the part of the petitioner he filed a complaint before the concerned District Forum seeking the following reliefs:

(3.) THE petitioner received notice of the complaint but did not put appearance before the District Forum, which led to an ex parte order being passed by the District Forum. The operative part of the order passed by the District Forum required the petitioner to pay the entire provident fund dues to the complainant along with contribution of the employer with interest as per the provident fund norms. Gratuity amount and pension was also directed to be paid to him. The petitioner was also directed to pay Rs.10,000/ - each as compensation for mental pain, agony and harassment.