SUB POST MASTER Vs. ASHOK KUMAR

JUDGEMENT

(1.) AN application form of the complainant for an admission in OP No. 2 IIT sent by speed post through OP No. 1 was not received, in consequence whereof the respondent complainant could not appear in admission test. The Post Office as well as IIT are both parties to the proceedings. The IIT says that it did not receive the application while the Post Office says it delivered the speed post.

(2.) THE District Forum found that since the receipt produced by the Post Office does not bear the signature of the recipient it was not proved that the article was delivered. We endorse the finding of the District Forum in this regard because without identification of the person receiving the article and without the signature the delivery of the article cannot be upheld. The District Forum, however granted Rs. 10,000 towards compensation and Rs. 2,000 as cost of litigation.

(3.) THE appellant OP No. 1 Post Office has therefore come in appeal before this Commission.