KEDAR NATH MISRA Vs. U O I

JUDGEMENT

(1.) THE Complainant in this case appeared before us in person and addressed his arguments.

(2.) THE grievance which the complainant has put forward in the Original Petition arises out of alleged wrongful termination of his service by the Indian Railway Administration by an order dated 10th October, 1954 passed by the General Manager, North Eastern Railway and the alleged non-payment to him of various amounts said to be payable to him (a) by way of arrears of wages wrongfully withheld for the period from February, 1950 to January, 1978; (b) by way of Provident Fund (including employer's contribution), gratuity and (c) by way of compensation for illegal deductions from wages, undue delay in payment of wages, mental agony etc. amounting in all to Rs. 1,48,65,406/-. The reliefs prayed for in the petition are:"

(3.) THERE is a mere formidable objection against the maintainability of this petition because the petitioner is not, in our opinion, a "consumer" entitled to invoke in his aid the remedies provide