Dasaram Nathu Meshram vs The Regional Provident Fund Comm. ...
2017 Latest Caselaw 4476 Bom

                                                  1              wp2496.04.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR

                          WRIT PETITION NO. 2496 OF 2004

            Dasaram s/o Nathu Meshram,
            aged about 60 years, Occ. Nil,
            R/o. Khopda, Post :
            Tah. Tirora, Distt. Gondia       ......                          PETITIONER

                                 ...VERSUS...

 1.         The Regional Provident Fund
            Commissioner, Office at Sant
            Tukdoji Square, Raghuji Nagar,
            Nagpur.

 2.         Ellora Paper Mills Limited
            through its I/C Personnel Department,
            At : Dewada (Khurd), Tah. Tumsar,
            Distt. Godia.                        ......      RESPONDENTS

 -------------------------------------------------------------------------------------------
 None for Petitioner.
 Ms. U.R.Tanna, Advocate for Respondent no. 1
 None for respondent No.2
 -------------------------------------------------------------------------------------------
                          CORAM: R. K. DESHPANDE, AND
                                        Mrs. SWAPNA JOSHI, JJ.

th DATE : 13 JULY, 2017 .

ORAL JUDGMENT (Per Deshpande, J)

1] This petition claims quashing and setting aside

of the action of the respondents in not granting pension to

him. It further seeks direction to the respondents to rectify

the mistake in service details mentioned in the scheme

2 wp2496.04.odt

certificate dated 11.02.2003 and thereafter to release the

pension to the petitioner. The petition also claims

compensation for the financial, mental and physical

harassment caused to him due to the impugned action.

2] No one appears for the petitioner. With the

assistance of the learned counsel appearing for respondent

No.1, we have gone through the entire petition and what we

understand is that, the petitioner has raised the dispute

regarding his date of birth. According to him, the date of birth

shown as 01.03.1954 in the certificate dated 11.02.2003 be

corrected as 01.04.1944, which we failed to understand.

3] The petitioner worked as 'Cutter' in the

respondent No.2 - Paper Mill from 01.10.1983 and he

attained the age of superannuation of 58 years on

01.03.2012. He was relieved from job on 02.03.2012. This

petition was filed on 12.04.2004, challenging the certificate

dated 11.02.2003. After going through the petition, we are

unable to understand even the exact grievance. However,

we dispose of this petition with a direction to the respondents

to release all the pensionary and other benefits available to

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the petitioner on his superannuation on 02.03.2012, if those

are not already released and there is no other impediment.

Rule made absolute in above terms. No orders

as to cost.

                                JUDGE                    JUDGE

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