GANESHA RAM RAKHEJA vs Superintendent of Post Offices

PETITIONER was the complainant. His complaint before the District Forum was for damages for not having delivered a registered letter to the SDO, Palwal. It was the stand of the Post Office that this registered letter was in fact delivered within three days. Complainant said he did not receive any acknowledgement and according to him it was never delivered and he says because of that he could not take action as was requested by him in the letter. District Forum dismissed the complaint. On appeal filed by the complainant, State Commission affirmed the order of the District Forum and dismissed the appeal. In the grounds of appeal before the State Commission the language used by the complainant was not quite appropriate yet the State Commission examined the matter in depth and finding no merit, dismissed the appeal including the application for review. When the matter came up before us in the revision we did not in the first instance think it proper to look into the matter. Yet considering the old age of the complainant and the fact that he suffered for all these years we did issue notice by our order dated 26.2.2002 which is as under : "PETITIONER was the complainant. He has made different allegations. His review application was dismissed as it was not maintainable. Considering the old age and that he has suffered for 20 years, we issue notice to the first respondent to examine his grievance returnable on . However, in the memo of parties he has added names of Mr. Justice J.B. Garg (Retd.), Ex-President, State Commission, Chandigarh and also Mr. Justice K.K. Srivastva, President, State Commission, Chandigarh. There appears no justification to add their names. Both these names are deleted from the array of the parties. Similarly, the name of Mr. Chattar Singh, Ex-Deputy Commissioner, Chandigarh Administration U.T., and Mr. Tara Singh Chemma, Ex-President, District Forum-I, Chandigarh, UT are deleted. If necessary and considering the case of the petitioner, we may issue notice to the Deputy Commissioner or otherwise to help the petitioner. PETITIONER is offered legal assistance but he says that he does not need assistance of any lawyer."

IN furtherance to our notice, Mr. Premnath Sharma, PRO of the Office of Superintendant, Post Offices, appeared and reiterated his stand that registered cover was in fact delivered within three days. We are unable to help the complainant as we do not find that there is any deficiency in service on the part of the respondent-Post Office. However, considering the old age of the complainant we direct our Registrar to send a communication to the SDO, Palwal making a request to help the petitioner in view of his various submissions made in his letter which the petitioner said was sent under registered post. This help, which we are rendering to the complainant, would not be taken to be conferring any right on him in any way. We find no merit in this petition and it is dismissed. Revision Petition dismissed.