SUPERINTENDENT OF POST OFFICES Vs. MANGLA RAM JAT

JUDGEMENT

(1.) Delay condoned.

(2.) The short question for consideration in all the Revision Petitions is whether there was any deficiency in service on the part of the concerned Post Office in refusing to recognize the power of attorney executed by the son of the Complainant authorizing him to get Kisan Vikas Patra (KVP) of different denominations purchased by him, transferred in the name of his wife and also have them encashed on maturity.

(3.) Succinctly put, the case of the Complainant, as highlighted in Memo of Appeal in R.P. No.1461 of 2014, treated as the lead case, is that on 30.04.2012, armed with Power of Attorney executed by his son in his favour, the Respondent/Complainant approached the Sub-Post Master, Jhunjhunu City Post Office for transfer of Kisan Vikas Patras purchased in the name of his son for transfer in the name of son's wife. However, his request was turned down on the ground that transfer cannot be carried out on the basis of a certified copy of the Power of Attorney. Aggrieved, the Complainant made a representation to the Superintendent of Posts, which was rejected vide letter dated 29/30.08.2012. Operative part of said letter reads as under:-