BIPINBHAI S PATEL Vs. POST MASTER

JUDGEMENT

(1.) The petitioners have approached this Court, as the postal authority has failed to issue National Savings Certificate for different amounts deposited by the petitioners with respondents No.1 and 2.

(2.) It is a matter of regret that the present petitioners are required to approach this Court, even though the amount in question is invested with the postal authority, which is a Government agency. The petitioners were under the impression that it is a safe investment and they will get necessary National Saving Certificates, as the amount is already accepted by the authorised agent of the postal authority. It is the case of the petitioners that the Government of India has formulated a policy for attracting savings through their authorised agents and the said scheme is known as "Government of India National Saving Organisation"(sic). Under the scheme, the persons, who are desirous to deposit the amount with the Government, can do so under various schemes announced by the Government. In order to implement the said scheme, Collectors/Taluka Development Officers etc., are empowered to appoint institutional agents and such agents are authorised to collect the money from the people of the village on behalf of the post office/Government. Accordingly, the Collector, Mehsana and Taluka Development Officer, Vijapur, have appointed various agents for Ladol village, from where the present petitioners are hailing.

(3.) The petitioners have deposited various amount as per the particulars given in para 2.3 of the petition and the petitioners were given receipt for such deposits by the authorised agent, which are finding place at page 12 onwards in the compilation. In spite of such payments made in the year 1987, the petitioners were not given the National Saving Certificates. Therefore, the petitioners have approached this Court by filing the present petition.