REGIONAL PROVIDENT FUND COMMISSIONER Vs. SHANKAR U DAMKE

JUDGEMENT

(1.) THIS is a pension case. The complaint was filed by Sh.Shankar U. Damke. He worked for 13 years', from 1988 to 2001. He retired on 25.11.2001. At the time of retirement, his salary was Rs.3,122/ -. He submitted his pension papers to M/s. Dinshaw Foods Diary Ltd., OP1. The complainant opted for computation of pension and submitted Form 10 -D. His pension was fixed at Rs.176/ -. The complainant filed a complaint before the District Forum where he claimed pension in the sum of Rs.763/ - and he claimed arrears, with interest @ 12% p.a., Rs.7,000/ - for physical harassment and Rs.5,000/ - towards costs of proceedings.

(2.) REGIONAL Provident Fund Commissioner, OP2, contested this case. The District Forum directed the OP2 to fix the pension at Rs.614/ - from 24.10.2001 and also to pay arrears, with interest @ 9% p.a., along with compensation in the sum of Rs.5,000/ -.

(3.) THE Regional Provident Fund Commissioner, OP2, preferred an appeal before the State Commission. The State Commission modified the order and directed the OP2 to fix the pension at Rs.424/ - p.m., from the date of sanction of the pension. Rest of the order remained intact.