- (1.) The petitioner joined the Eastern Coal Fields Limited on January 1, 1973 and superannuated on June 1, 2001.
(2.) The grievance of the petitioner is that although he was getting pension regularly the respondents authorities suddenly stopped his pension for which the petitioner made several representations. But they did not yield any result. After a long time the Regional Commissioner, Region I (CMPS), i.e., the respondent no. 9 herein, intimated the petitioner by his letter dated July 23, 2010 that he was not eligible to be a member of the CMPS, 1998 and in such view of it he was not entitled to get his pension. The petitioner alleges that while he was in employment he duly filled up the requisite forms which he was asked to by the respondents authorities. After his retirement he had received the provident funds dues and was receiving the pension which was suddenly stopped on the plea that he had not filled up PS-1 form. According to him as soon as he joined the company he automatically became a member of the Coal Mine Family Pension Scheme, 1971 and after coming into force of the subsequent Scheme in 1998 he became automatically a member of the latter Scheme and as such the question of separately filling up PS-1 form did not arise. Since contribution of pension had been deducted from his salary the question of further filling up of PS-1 did not arise.
(3.) The petitioner has further assailed the decision of the respondents alleging that the whole purpose of filling up PS-1 form was to authorize the respondents to deduct the contribution. But when the deduction had already been made further filling up of PS- 1 form was bound to create further complications.;