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Judgment
2 paragraphs · 115 words
1.
GRIEVANCE of complainant, who was a low paid employee under the State Government, is that though he submitted a representation to the opposite parties relating to conditions of service and post-retirement benefits, the same has not been disposed of nor has he been paid his legitimate dues.
2.
WE need not go into the merits of the assertion since complainant is not a consumer. An employee either in respect of the service benefits during the period of his service or for post-service benefits does not get any service from the employer or its agents. He has also not paid for it. Accordingly, there is no merit in this complaint, which is dismissed. Complaint dismissed.