UNION OF INDIA Vs. RAJENDRA KUMAR

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the order dated 4.06.2012 passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, 'the State Commission') in Appeal No. 286 of 2012 Indian Posts Department and Ors. Vs. Rajendra Kumar and Ors. by which, while dismissing appeal, order of District Forum allowing complaint was upheld.

(2.) BRIEF facts of the case are that complainant/respondent in pursuance to advertisement for Senior Chief Forest Conservator submitted complete application form on 13.11.2010 to OP/petitioner and deposited Rs.34/ - as Speed Post Charges for delivery to OP No. 3/Respondent No.2, which was to reach to the Office of OP No. 3 before 16.11.2010, but envelope was returned back on 26.11.2010 without any reason for non -delivery and complainant could not appear in the examination for the post of Forest Conservator. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP Nos. 1 and 2/petitioners resisted complaint and submitted that as OP No. 3 refused to accept the envelope, it was returned back to the complainant and prayed for dismissal of complaint. Learned District Forum after hearing both the parties, allowed complaint and directed OP Nos. 1 and 2 to pay Rs.5,000/ - as compensation, Rs.2,000/ - for mental agony and Rs.2,000/ - towards litigation expenses. Appeal filed by the OP was dismissed by leaned State Commission vide impugned order against which, this revision petition has been filed along with application for condonation of delay.

(3.) HEARD learned Counsel for the petitioners and perused record.