STATE OF HARYANA Vs. LILA RAM

JUDGEMENT

(1.) Respondent, Lila Ram was employed as a driver in the Public Works Department of Government of Haryana. Post retirement, his retrial benefits were allegedly not paid to him in time. He, therefore, filed a consumer complaint before the District Consumer Disputes Redressal Forum, Gurgaon. District Forum entertained the complaint and CPA No. 1136/4-11-1997 was decided on 30.4.1998. Operative part of order of the District Forum reads as under:

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(3.) It is this order of the State Commission that the State of Haryana has assailed in this revision petition