- (1.) Sh. N. Damodaran, complainant, was working with the Irinave Weavers Industrial Co-operative Society, Irinave, Kannur District- OP-2. He was a member of Employees Provident Fund and M.P. Act 1952. He was also enrolled in Family Pension Fund Scheme 1971. His family Pension Fund Membership was merged in the Scheme of Employees' Pension Scheme 1995 w.e.f. 16.11.1995.
(2.) The complainant mentioned his date of birth, as 01.08.1941, submitted by him on 12.10.1998, i.e., about 8 years of his joining the service. His age was also shown as 51 years on 01.10.1990 at the time of joining of service in the form No. 9 under Employees' Provident Fund Scheme 1952. According to Para No. 6 of EPS of 1995, the Employee Member can retain its Membership till he attains the age of 58 years or he avails the withdrawal benefit to which he is entitled under Para No. 14 or dies or the pension is vested in him in terms of Para No. 2 of EPS 1995.
(3.) The complainant applied for pensionary benefits in the prescribed from 10 D under the E.P.S. 1995 with the petitioner/OP and the same was rejected on the ground that the Respondent No. 1 had not completed eligible service of 10 years or more on attaining age of 58 years, under Para 12 of E.P.S. 1995.;