REGIONAL PROVIDENT FUND COMMISSIONER Vs. GOVIND NATH SHUKLA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 21.03.2012 passed by the U.P. State Consumer Disputes Redressal Commission, Lucknow (in short, 'the State Commission') in Appeal No. 1339/2010 Regional Provident Fund Commissioner Vs. Govind Nath Shukla by which, appeal was dismissed in default.

(2.) Brief facts of the case are that complainant/respondent filed complaint before District Forum against OP/petitioner and learned District forum vide order dated 15.4.2010 allowed complaint and directed OP to ensure payment of pension to the complainant and further awarded Rs.10,000/- as compensation and Rs.2000/- as cost of litigation. Appeal filed by OP was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed along with application for condonation of delay.

(3.) Heard learned Counsel for the parties finally at admission stage and perused record.