DISTRICT EDUCATIONAL OFFICER Vs. M KRISHNANKUTTY

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Palakkad, in O. P. No.1087/93. The opposite parties are appellants.

(2.) The allegation in the complaint is that while the complainant was working as a teacher in an aided school in the erstwhile Madras State, he had remitted his contribution to the Teachers Provident Fund under the Madras Education Rules. He had worked in that capacity till 1956 and afterwards he worked under the Malabar District Board and subsequently under the Government Service. He retired from the service in 1979, but no steps were taken to disburse the provident Fund amount.

(3.) The opposite party filed objection stating that the D. E. O. had issued orders on 24.8.1973 authorising A. E. O. to withdraw the entire amounts i. e. Rs.332.25 plus interest from the post office and disburse the same to the complainant.