RAJARAM DATTATRAY SALASKAR Vs. POST MASTER & ANR

JUDGEMENT

(1.) The complainant deposited a sum of Rs. 1,50,000/- in the joint account of himself and his wife in the MIS Scheme of the postal department. He also deposited a sum of Rs. 2,04,000/- in the name of his wife. The complainant was paid interest on the aforesaid deposit till December, 2003. According to him, on 26/27.12.2003, he was called by the postmaster and told that a sum of Rs. 44,250/- was being debited to his account, since he had made investment in two MIS account, which was not permissible under the rules.

(2.) Being aggrieved, the complainant approached the concerned District Forum by way of a complaint. The respondents/opposite parties were proceeded exparte before the District Forum, which partly allowed the complaint and directed the said opposite parties not to debit any interest which had already been paid to the complainant and regularise his account within three months. The opposite parties were also directed to pay Rs. 9,000/- towards interest and Rs. 500/- as the cost of litigation to the complainant. An application, seeking setting aside of the exparte order was dismissed by the District Forum.

(3.) The order of the District Forum was then challenged by the opposite parties by way of an appeal before the State Commission. Since there was a delay of 121 days in filing the appeal, an application seeking the condonation of delay in filing the said appeal was also filed by the Postal Department. The State Commission, vide its order dated 25.06.2007, dismissed the application, seeking condonation of delay in filing the appeal, but simultaneously exercising suo-moto revisional powers, set aside the order passed by the District Forum and dismissed the complaint. Being aggrieved the complainant has preferred this revision petition.