REGIONAL PROVIDENT FUND COMMISSIONER Vs. T PARAMESWARY

JUDGEMENT

(1.) The question that arises for our consideration in this appeal is as to whether the complainant/respondent herein is entitled to monthly pension sanctioned by the appellant herein or she is entitled to the monthly pension at the rate determined by the lower Forum in O. P. No.124/2005.

(2.) The monthly pension sanctioned by the appellant to the complainant respondent was at the rate of Rs.588 and lower Forum on the complaint made by the complainant/respondent who was dissatisfied with the monthly pension sanctioned interfered with that order and sanctioned monthly pension payable at the rate of Rs.618.

(3.) The undisputed facts are that the complainant/respondent was a member of Employees' Family Pension Scheme, 1971 and she became a member of Employees' Pension Scheme, 1995 which came into effect from 16.11.1995. The date of birth of complainant/respondent is 1.12.1942 and her monthly salary at the time of her retirement was Rs.2,481. The monthly pension payable to the complainant is to be calculated on the basis of paragraphs 12 (2) and 12 (4) of the Employees' Pension Scheme, 1995 (for short the scheme ).