ANITA RANI Vs. DEPARTMENT OF POSTS & ANR

JUDGEMENT

(1.) The petitioner / complainant sent a registered letter to the General Secretary, Lok Complaint Department on 14.6.2012, paying charging amounting to Rs.40/- to the Postal Department. The said letter however, was not delivered to the addressee. Vide letter dated 02.7.2012, sent to the concerned Senior Post Master, the petitioner / complainant sought information in respect of the aforesaid letter sent by her. Vide letter dated 6.9.2012, she was informed that the aforesaid letter was not traceable and therefore, a sum of Rs.100/- had been recovered from the official at fault. Vide subsequent letter dated 6.11.2012, she was informed that since the letter sent by her was not traceable, the amount of Rs.100/- recovered from the official at fault, was being sent to her. Being aggrieved from the response, the petitioner / complainant approached the concerned District Forum by way of a complaint, seeking compensation to the extent of Rs.75,000/-.

(2.) The complaint was resisted by the respondent, stating therein that in view of the provisions contained in Post Office Guide, they had allowed ex-gratia payment of Rs.100/- to the complainant, which the was the amount they were liable to pay in the event of loss of the article sent by registered post.

(3.) The District Forum vide its order dated 20.3.2015, dismissed the complaint. Being aggrieved from the order of the District Forum, the petitioner / complainant approached the concerned State Commission by way of an appeal. The said appeal also having been dismissed vide impugned order dated 29.1.2015, she is before us by way of this revision petition.