UNION OF INDIA Vs. VINOD SANGHI

JUDGEMENT

(1.) IN our view, no sufficient ground is shown for condoning delay of 169 days. Thus, on that ground this petition requires to be dismissed. In any case, on merits also, there is a specific finding by the State Commission as well as District Forum that in the railway compartment, complainant was not in a position to find out TTE, conductor, attendant or the police constable, when complainant noticed of the theft. This is deficiency in service. Hence, this petition is dismissed.