SR. SUPERINTENDENT OF POST OFFICES Vs. PUSHPENDRA SINGH

JUDGEMENT

(1.) Rajasthan Public Service Commission, Ajmer invited applications for the posts of sub-inspectors in Rajasthan Police. Pushpinder Singh Rajput sent his application for the said post on 28.12.2010 through speed post. He had to incur Rs. 25/- for sending the application through speed post. The application could not reach the destination till 31.12.2010, the last day. It was tendered to the Rajasthan Public Service Commission on 4.1.2011 after four days of the last date i.e. 31.12.2010. The complainant received back the envelope on 12.1.2011 with the remarks time barred .

(2.) Aggrieved by that order, the complainant filed a complaint before the District Forum against Sr. Superintendent of Post and Telegraph Department, Alwar. The complaint was allowed and a sum of Rs.20,000/- was paid to him as compensation.

(3.) Aggrieved by that order, an appeal was preferred before the State Commission which vide its cryptic order dated 13.4.2012 dismissed the appeal. Thereafter this revision petition has been filed.