Kerala High Court
N.Raveendran vs Central Provident Fund Commissioner on 17 October, 2008
Author: V.Giri
Bench: V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 30687 of 2008(C)
1. N.RAVEENDRAN, S/O.NARAYANAN, BHAGAVATHI
... Petitioner
Vs
1. CENTRAL PROVIDENT FUND COMMISSIONER,
... Respondent
2. REGIONAL PROVIDENT FUND COMMISSIONER,
3. HINDUSTAN NEWSPRINT LTD.,
4. ASSISTANT PROVIDENT FUND COMMISSIONER
5. ASSISTANT PROVIDENT FUND COMMISSIONER
For Petitioner :SRI.PAULY MATHEW MURICKEN
For Respondent :SRI.N.N. SUGUNAPALAN, SC, P.F.
The Hon'ble MR. Justice V.GIRI
Dated :17/10/2008
O R D E R
V.GIRI, J
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W.P.(C).30687/2008
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Dated this the 17th day of October, 2008
JUDGMENT
Petitioner retired from the service of the third respondent on 31.10.2004, after rendering service as a Senior Chargeman. He is aggrieved by the refusal on the part of the second respondent to sanction full pension under the Employees' Pension Scheme, 1995. There is a dispute as to the quantum of the pension being drawn by the petitioner. According to the petitioner, he is entitled to full pension under the Scheme. Petitioner submits that this scheme is supported by Exts.P7 and P8. Petitioner's claim is pending consideration before the fourth respondent, the Assistant Provident Fund Commissioner as Ext.P11. Same is to be considered.
2. I heard learned Standing Counsel for the Commissioner and learned counsel for the third respondent. In the circumstances, writ petition is disposed of directing the fourth respondent to consider W.P.(C).30687/2008 2 Ext.P11 representation and take appropriate action thereon, after hearing the petitioner and taking note of Exts.P7 and P8, within a period of three months from the date of receipt of a copy of this judgment.
V.GIRI, Judge mrcs