REGIONAL MANAGER UPSRTC Vs. KANTI DEVI

JUDGEMENT

(1.) This is an appeal filed by the Regional Manager, U. P. State Road Transport Corporation, Azamgarh against the order passed by the District Consumer Forum, Kushinagar dated 16.10.1998 in Complaint Case No.67of 1998. The facts of the case are as follows

(2.) Smt. Kanti Devi w/o Sri Ashok Prasad, filed a complaint before the District Forum, Kushinagar. Sri Ashok Prasad, husband of the complainant, Smt. Kanti Devi, was employed as a Driver with the appellant and was suspended from services. The complainant prayed before the Forum that 3/4th of the salary, to which her husband was entitled as subsistence allowance, was denied to him and it was deficiency on the part of the employer.

(3.) The District Forum found the case of the complainant as correct and directed the opposite parties, appellant in this case, to pay subsistence allowance to the husband of the complainant alongwith 10% interest and a compensation of Rs.200/-.