PRANAYJIT BOSE Vs. POST MASTER GENERAL

JUDGEMENT

(1.) Petitioner being aggrieved of the order of the State Commission West Bengal dated 21.12.2016 in FA No.173/2014 has filed the present revision petition.

(2.) Briefly stated, the facts relevant for the disposal of the revision petition are that petitioner complainant on 18.06.2013 sent a speed post letter addressed to General Manager BSNL Kolkata Telephone. The letter was received back undelivered after 15 days with the remarks "insufficient address". It is also the case of the complainant that during a subsequent visit to the Telephone Bhawan, the complainant found that there was a reception counter at the ground floor of the building to receive the letters from general public/delivery peon. Holding the opposite party responsible for negligent behaviour, the complainant filed consumer complaint in District Forum Kolkata, Unit II.

(3.) The opposite party failed to respond to the notice of the complaint. As such, was proceeded ex parte .