HANSABEN O TRIVEDI Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) THE petitioner has prayed for a direction to renew the agency for "mahila Pradhan Kshetriya Bachat Yojana" (MPKBY for short ).

(2.) THE petitioner was initially appointed as a Mahila agent for the said scheme. Her agency was for a period between 28. 11. 1994 to 27. 11. 1997. The same was renewed till November, 2000. The petitioner worked efficiently and honestly as an agent to the advantage of the department as well as the small investors. Her agency was however not renewed on the ground that her near relative, namely her sister-in-law, was working in the same division and she could not obtain "no Objection Certificate" in this regard.

(3.) THOUGH in the petition, several grounds and contentions have been raised, it is not in dispute that the policy does not permit awarding of the agency in favour of the person who is near relative of Extra-department branch postmaster in the same division without "no Objection Certificate". It is also an admitted position that sister-in-law of the petitioner one Smt. G. C. Trivedi was engaged in Extra-departmental branch postmaster the same division. In the circumstances, I do not find that the postal authorities committed an error in not renewing the agency of the petitioners.