BANWAR LAL Vs. STATE INSURANCE

JUDGEMENT

(1.) This revision petition is directed against the order of the State Consumer Disputes Redressal Commission, Rajasthan, Jaipur in Appeal No. 2126 of 2003 dated 13.8.2004.

(2.) The brief facts giving an occasion to this petition are as follows: The petitioner retired as U.D.C. from the Office of the Commissioner, Command Area Development, Indira Gandhi Canal Project, Senior Account Officer (Admn.), Bikaner (Rajasthan) after attaining age of superannuation on 31.12.1995. During the service, there was a compulsory deduction from the monthly salary of the petitioner against State Insurance policy. On his retirement, a sum of Rs. 27,788 was said to be payable in the year 2001. Out of this amount, a sum of Rs. 18,192 was deducted and Rs. 9,596 was paid to him.

(3.) Feeling aggrieved, he filed a complaint.