CHANDRAKANT B PATEL Vs. DEPARTMENT OF POST AHMEDABAD

JUDGEMENT

(1.) One Shri Chandrakant B. Patel, claiming to be a senior citizen, as is mentioned in the Notice issued through Advocate Shri Prashant K. Kapadia, is before this Court praying that order dated 31st August, 2010, passed by the Senior Superintendent of Post Offices, Vadodara West Division, Vadodara be quashed and set aside.

(2.) The facts of the case are that, the petitioner, through his wife, invested amount on various dates in Kisan Vikas Patra (hereinafter referred to 'K. V.P.'), details of these investments are set out in a tabular form, produced at Annexure 'B', page 11 to this petition. The amount invested totals to Rs. 2,80,000/-, which will be Rs. 5,60,000/- on maturity. What is important is that, the wife of the petitioner was the 'S.A.S.' 'agent' for collecting the deposits under various schemes of Post Office. Through her, the petitioner-husband deposited aforesaid amount in K.V.P. with the Post Office authorities.

(3.) Learned Advocate Mr. Buch for the respondents submitted that the decision, relied upon by the petitioner, is distinguishable mainly on two grounds :