UDAY UMESH LALIT,J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal challenges the order dated 31.01.2019 passed by the National Consumer Disputes Redressal Commission, New Delhi (for short "the National Commission") dismissing Revision Petition No.3368 of 2018. 3. The facts relevant for the purpose of present decision as culled out from paragraphs 2 and 3 of the decision of the State Consumer Disputes Redressal Commission (for short the "the State Commission") in the present matter, are:- "2. In brief a complaint bearing no.709/2011 was filed by Sh. Shreepat Rao Kamde against the Chairman, Central Water Commission and Secretary, Ministry of Water Resources, Govt. of India. Complaint was also directed against the Dy. Controller of Accounts. Complainant had alleged that he retired from Central Water Commission as Director on 31.01.2011. He had given the particulars of his Account number in State Bank of India for the purposes of crediting his pension and retiral benefits. He had submitted his address after retirement as B-132, Mansarover Garden, New Delhi-110015. 3. Grievance of the Complainant was that the OPs had sent retiral and other benefits to an address in Chambal Division, Jaipur instead of sending it to Monitoring and Appraisal Office Jaipur. GPF accumulation was sent by way of a draft of Rs.45,08,673/-. The said draft of Rs.45,08,673/-. The said draft was payable in Jaipur. Amount of General Provident Fund was received by him only on 10.05.2011.";