ROMEO SAM ARAMBHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HAVING considered the controversy, we are of the view that Rule deserves to be issued and disposed of at this stage. Hence Rule. Returnable forthwith. Dr. Bhathija waives for respondents.

(2.) THE petitioner approached and applied to respondent No. 3 for issue of two Six Years National Savings Certificates for the amount of Rs. 10,000. 00 and Rs. 5,000. 00 respectively. On the application and payment made by the petitioners, two Six Years National Savings Certificates, VIII Issue came to be issued by respondent No. 3 on 18/07/1995. The relevant portion of National Savings Certificate at Exh. B reads thus :-

(3.) THE aforesaid certificates were due to mature on 18/07/2001 and on the maturity date, it is the case of the petitioner that he presented the aforesaid certificates after making discharge endorsement on the reverse. The respondent No. 3 refused to pay the petitioner the promised sums on the National Savings Certificate necessitating the filing of the present Writ Petition.