SUPERINTENDENT OF POST OFFICE Vs. MAHENDER SINGH

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 9/1/2019 of the State Consumer Disputes Redressal Commission, Rajasthan (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.1375/2017 in which order dtd. 6/10/2017 of District Consumer Disputes Redressal Forum, Dholpur (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 337/2016 was challenged, inter alia praying for quashing/setting aside the order dtd. 9/1/2019 passed by the State Commission in 1375/2017 and order dtd. 6/10/2017 passed by the District Forum in CC/337/2016.

(2.) While the Revision Petitioner (hereinafter also referred to as OPs) were Appellants and the Respondent (hereinafter also referred to as Complainant) was Respondent in the said FA/1375/2017 before the State Commission, the Revision Petitioner were OPs and Respondent was Complainant before the District Forum in the CC 337 of 2016. Notice was issued to the Respondent on 3/6/2019. The Petitioners filed their Arguments/Synopsis on 6/6/2021.

(3.) Brief facts of the case, as emerged from the RP, Order of the State Commission, Order of the District Forum and other case records are that:- the complainant booked a speed post in a sealed envelope which contained the application for renewal of the electrical licence along with original licence and renewal fees of Rs.30.00 vide Speed Post No. ER 24749574EN dtd. 21/12/2015 through G.P.O. Dholpur to Senior Electrical Inspector F-101 Panchsheel Marg, Bagadia Bhawan C Scheme Jaipur, and one affidavit. As per the Complainant, the last date of renewal of the licence was 31/12/2015, however, the same was sent on 21/12/2015 only.