ANDHRA BANK Vs. B RAMKRISHNA REDDY

JUDGEMENT

(1.) -THIS appeal is by the O. P. challenging the order dated 15. 3. 2006 passed by the DF, Bellary in Complaint No. DFB/c-89/2005 allowing the complaint of the complainant. The short point that arises for our consideration is whether the complainant who filed a complaint before the DF alleging "deficiency in service" is maintainable or not under the C. P. Act.

(2.) IT is not in dispute that the complainant was an employee of the O. P. Bank. It is also not in dispute that he retired from service on 31. 1. 2001. It is also not in dispute that he is entitled for Travelling and Baggage allowance on his retirement. According to the O. P. the person who retires from service has to claim the Travelling and Baggage allowance within 6 months from the date of retirement. In the instant case, the complainant has made the claim after 11 months from the date of his retirement. In view of the delay in making the claim the Bank refused to honour the claim made by the complainant. This has made the complainant to file a complaint before the DF alleging deficiency in service.

(3.) THE DF by its order dated 15. 3. 2006 has allowed the complaint and directed the OP-Bank to pay a sum of Rs. 26,503 to the complainant with interest on the amount which was payable towards Travelling and Baggage allowance. This order is under challenge by the OP in this appeal.