Om Prakash Shukla vs Employee P.F. Orgnisation ...
2011 Latest Caselaw 1428 ALL

Citation : 2011 Latest Caselaw 1428 ALL
Judgement Date : 29 April, 2011

Allahabad High Court

Om Prakash Shukla vs Employee P.F. Orgnisation ... on 29 April, 2011

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - A No. - 51999 of 2009
 

 
Petitioner :- Om Prakash Shukla
 
Respondent :- Employee P.F. Orgnisation Regional Office & Another
 
Petitioner Counsel :- Rajesh Srivastava,Prince Srivastava
 
Respondent Counsel :- Dhananjay Awasthi,D.M.Chaudhary
 
Hon'ble Sudhir Agarwal, J.

Grievance of petitioner is that his pension has not been fixed properly. It is also contended that petitioner approached Lok Adalat wherein also his claim has been rejected.

Be that as it may, in case there is any dispute with regard to quantum of pension, remedy lies under the provisions of Employees Provident Fund Act and, therefore, at the first instance petitioner ought to have availed such remedy. Writ petition under article 226 of the Constitution without exhausting said remedy, in my view, is not maintainable particularly when it requires investigation into disputed questions of fact.

Dismissed.

Dt. 29.4.2011

PS-51999/09