MUNICIPAL BOARD CHANDPUR Vs. UNION OF INDIA

JUDGEMENT

(1.) The Municipal Board, Chandpur, district Bijnor, the petitioner (hereinafter referred to as the 'Board') has sought a writ of mandamus commanding the Director General, Postal Services, respondent No. 2 and the Post Master, Post Officer Bijnor to encash all the National Saving Certificates in the custody of the respondent No. 3 with all the benefits accrued thereon after maturity.

(2.) Briefly, stated the facts are that on 26-7-1976 the Board through its President purchased fifty '7 Years' National Savings Certificates of Vth Issue from the Post Office, Chandpur, District Bijnor. Each certificate was of the value of rupees One thousand and was to be matured after 7 years. The details of these certificates are as follows :- 342.htm@@@

(3.) The Board had purchased these certificates from the provident fund amount of its employees. The date of maturity of these certificates was 26-7-1983. The Board submitted all these certificates to the Post Master, Post Office Chandpur along with a letter dated 26-7-1983 with the request to encash those certificates. The Post Master, respondent No.3 on 8-8-1983 returned the aforesaid letter to the Board. The Board, thereafter, wrote a letter to the Superintendent of Post Office, Bijnor on 21-9-1983 requesting him for encashment of the National Savings Certificates. The Superintendent of Post Office, Bijnor informed the Board on 26-11-1983 that the purchase of the aforesaid 50 National Savings Certificates of the value of Rs.50,000.00 by the Board was irregular on which only a simple interest as applicable in the Savings Bank Account rate could be given. The petitioner, thereafter, sent a letter to the Director General, Postal Services, respondent No. 2 requesting to get the certificates encashed but met with no result.