GNYAN NARAYAN DASH Vs. SUB POST MASTER SAKHIGOPAL

JUDGEMENT

(1.) This revision petition has been filed against the judgment and order passed by Orissa State Consumer Disputes Redressal Commission on 23.11.2009. The impugned order was in relation to three First Appeals viz. F.A. Nos.168 of 2008, 161 of 2008 and 581 of 2008. F.A. No.581 of 2008 was by the State of Orissa against the Complainant Gnyan Narayan Dash and the postal department. F.A. No.161 of 2008 Director National Savings Institute Government of India was the appellant against the Complainant and the postal department.

(2.) FA No.168 of 2008, by the Complainant Gnyan Narayan Dash, against the department of Post, department of Small Savings and the Postal authorize agent, was dismissed as devoid of any merit. The other two appeals were both allowed by the State Commission. While dismissing F.A. No.168 of 2008, the State Commission has made the following observations:-

(3.) The revision petition against the above order has been filed with a delay of 87 days, over and above prescribed period of 90 days. The petitioner has made an application for condonation, which was taken up for consideration on 09.12.2010 and 01.03.2011. It is claimed that the wife of the petitioner is an acute cardiac patient, whose condition got worsened during the first week of December, 2009. As the petitioner was required to be by her side constantly, he could take steps for filing the revision petitioner only after her health had improved by 21st March, 2010. The revision petition was eventually filed on 21.05.2010.