UNION OF INDIA Vs. PURAN CHANDRA JOSHI

JUDGEMENT

(1.) The complaint was filed by Dr. Puran Chandra Joshi against the Secretary, Department of Posts, New Delhi, Post Master, Speed Post Centre, Naraina, New Delhi and the Post Master, Sub-Post Office, Tarikhet, before the District Forum Almora. He was working as Research Officer in CCRAS, Tarikhet, Almora. It is stated that the complainant's Head Office had sent a Speed Post Letter No. 2-9/99-CCRS/Estt. dated 31.1.2000 through Speed Post Centre, Naraina on 31.1.2000 vide Ticket No. EE 214976799/N. The said letter was sent to the complainant for inviting him for appearing in an interview for the post of Assistant Director on 9.2.2000 at 11 a.m. in Ministry of Health.

(2.) According to the complainant, the aforesaid letter was delivered to the complainant on 9.2.2000 at 11 a.m. through Post Office Tarikhet. This can be verified from the Post Office. Tarikhet stamp and peon book. Due to departmental negligence, the said letter could not be delivered to the complainant in time, for which Post & Telegraph Department was fully responsible and the complainant had suffered immense loss due to this departmental negligence because the complainant got this opportunity for the first time in 28 years' service and this could as well be the last opportunity for the complainant.

(3.) The complainant prayed that to compensate for the loss suffered by him due to negligence of the Postal Department, the respondents may be directed to pay him a token compensation of Rs. 2,00,000 (Rupees two lakh only) because the complainant would suffer a loss of Rs. 600 per month in his basic pay and allowances, etc.