SUPERINTENDENT OF POST OFFICE Vs. K P REKHA

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Kannur, in opposite party No.529/91. Opposite party is the appellant.

(2.) For the reasons stated on the petition to condone the delay in filing the appeal, we allow the petition and condone the delay. The respondent has sent statement saying that now the position has changed that she was not in a position to proceed further with the case in an individual capacity that the delay in this case may kindly be condoned and that "this case/appeal withdrawn/closed". What we could gather from this statement is that complainant did not press the complaint.

(3.) The communication alleged was sent only by ordinary post. The complainant's case is that she was a candidate for Entrance Examination for Medical/agricultural Course for 1991-92 and the examination was held on 29.6.1991 and the admission card posted on 18.6.1991 was received only on 2.7.1991.