UCO BANK Vs. R P DHANDA

JUDGEMENT

(1.) THE appellant was the opposite party before the State Commission, where the respondent/complainant had filed a complaint on 16. 12. 2002 alleging deficiency in service on the part of the appellant.

(2.) UNDISPUTED facts of the case are that the complainant Mr. R. P. Dhanda was an employee of the appellant Bank and retired on 31. 5. 2000. His terminal benefits like gratuity, Provident Fund, Commuted Pension and arrears pension amount was not being paid. Upon which a legal notice was issued by the complainant. When no satisfactory response was forthcoming from the appellant, a complaint was filed before the State Commission praying for a direction to the appellant to release the due amount to him "along with" interest.

(3.) THE case was contested by the appellant and the main ground for delay in the payment was that the complainant has not vacated the premises allotted to him as an employee of the Bank. The State Commission after hearing the parties and perusal of material on record, passed the following order: