CHIEF POST MASTER GENERAL Vs. TEJ NARAIN MISHRA

JUDGEMENT

(1.) A money order for Rs.3200/- was sent by the complainant to one Mr. Nageshwar Prasad at Hanuman Nagar, Patna on 09.4.2003 for which a sum of Rs.160/- was charged as commission from him by the Post Office at Nawabganj, Unnao. The amount of the said money order however, was ot paid to Shri Nageshwar Prasad. The complainant took up the matter with the Post Master General, Patna but despite that payment was not made to the said Shri Nageshwar Prasad. The complainant therefore, approached the concerned District Forum, seeking payment of Rs.3360/-, along with interest and compensation. He impleaded Post Master General, Lucknow Circle, Post Master General, Bihar Circle, Assistant Superintendent of Post Offices, Unnao and Superintendent of Post Offices, Kanpur as opposite parties in the complaint. The complaint was resisted on the ground that on receipt of the complaint, duplicate copies of the money order were issued for payment but neither the payee nor the remitter accepted the aforesaid amount.

(2.) Vide order dated 15.11.2007, the District Forum directed the opposite parties No. 1 and 2 i.e. Post Master General, Lucknow Circle and Post Master General, Bihar Circle to pay a sum of Rs.10,000/-as compensation to the complainant, along with a sum of Rs.2,000/- towards the cost of litigation. The aforesaid amount was to carry interest @ 12% per annum, if not paid within two months. The complaint against the Assistant Superintendent of Post Offices, Unnao and Superintendent of Post Offices, Kanpur was dismissed.

(3.) Being aggrieved from the order passed by the District Forum, the opposite parties No.1 and 2 approached the concerned State Commission by way of an appeal. Vide impugned order dated 30.12.2008, the State Commission dismissed the appeal filed by the petitioners. Being still dissatisfied, they are before this Commission by way of this revision petition.