DEPARTMENT OF POST & ANR Vs. FULU MAL

JUDGEMENT

(1.) The petitioner has served dasti notice upon the respondent. The service report is taken on record and placed in the file.

(2.) The complainant/respondent applied for appointment to the post of Nursing Orderly in ESIC Hospital and ODC (EZ) Joka, Kolkata. An interview letter was sent to him requiring him to appear in the interview scheduled to be held on 13.12.2008. The said letter however, was not delivered to the complainant/respondent, as a result of which, he could not appear for the interview. Alleging negligence on the part of the Post Office, he approached the concerned District Forum by way of a complaint seeking compensation quantified at Rs.4.50 lacs.

(3.) The complaint was resisted by the petitioners. It was stated in the reply that the letter in question was delivered on 13.12.2008 by Mr. Fued Ahmed who himself had since died on 30.08.2010 while in service. It was thus, admitted in the reply that the letter in question was not delivered to the complainant in time.