ACCOUNTANT GENERAL A AND E Vs. MANGE RAM

JUDGEMENT

(1.) This appeal is directed against the order dated 5.5.2004 passed by District Forum Hisar, whereby while accepting the complaint filed by the respondent-complainant, direction has been given to the appellant-opposite party No.2 to prepare a fresh statement of account and the amount which still remains, must be paid to the complainant within three months along with interest @ 10% per annum from the date it became due till payment. It was further directed that if the balance amount has already been paid, then the Accountant General (A and E) is directed to pay interest on the delayed payment from the date it became due up to the date the payment has been made.

(2.) The backdrop of the circumstances which led to the filing of the present complaint needs to be noticed in the forefront. Mange Ram complainant was employed in the Police department and was having GPF account No. HR-POL-9475 with Accountant General (Aande), Haryana, Chandigarh. While he was posted as Inspector, he retired from the service on 30.11.2000. The GPF account slips which were received by the complainant on verification were found to be discrepant and approached the appellant to correct the same. Finding no response from them, he filed the present complaint with the prayer that the appellant may be directed to issue fresh GPF slips along with interest. He also claimed that he was entitled to receive a sum of Rs.5,59,788 which amount has been wrongly shown by the appellant in the deduction in the account slips from 1997 onwards.

(3.) The claim was contested by the both the opposite party Nos.1 and 2, who filed their separate written statements. It was pleaded by opposite party No.1 that at the time the complainant was employed with H. S. E. B. on 19.6.1996 he was allotted G. P. F. account bearing No. HR-POL-9473 by the A. G. (A and E), Haryana and the deductions made have been credited to his said account which is maintained by the A. G. (A and E), Haryana. It was further explained that a sum of Rs.1,28,300 on account of regular monthly subscription and Rs.34,813 on account of ADA instalments were credited to the GPF subscription of the complainant and sent to the A. G. (A and E), Haryana, Chandigarh through cheques. The receipt of the above mentioned amount has been confirmed by the A. G. (Aande), Haryana Chandigarh vide its letter No. Funds-13/pol/cc/2001-02/1185-92 dated 12.11.2001 and under these circumstances the complaint merited dismissal.