SHEO MUNI PRASAD Vs. NORTHERN RAILWAY AND ORS.

JUDGEMENT

(1.) The complainant retired from the services of the Indian Railways. The case of the complainant is that at the time of his retirement, an amount of Rs. 4,64,410/- was deducted illegally from his gratuity fund. Being aggrieved from the aforesaid deduction, he approached the concerned District Forum by way of a complaint seeking return of the aforesaid amount alongwith interest and compensation.

(2.) The complaint was resisted by the respondent on the ground that the complainant having illegally retained the official accommodation allotted to him, the aforesaid amount was deducted on account of the demurrage rent payable by him.

(3.) The District Forum vide its order dated 05.09.2014, directed the opposite party to pay a sum of Rs. 464410/- to the complainant.