SUBASH CHANDRA PRUSTY vs SUB-POSTMATER, BELPAHED

DEFICIENCY in banking service of postal department is grievance of complainant.

CASE of complainant is that he purchased Indira Vikash Patra worth Rs. 10,000/- on maturity from Belpahed R.S. Post Office on 26.5.1987. These investments matured on 26.11.1992. Complainant applied on 2.11.1992 for encashment through Post Master, Rajranpur in District of Puri. On 8.12.1992, complainant again reminded since he could not encash the same on maturity in absence of confirmation. Again on 6.1.1993, complainant addressed another letter. This amount was badly necessary for treatment of his son who is a heart patient. To save life of his son he filed this complaint on 21.1.1993. On receipt of notice dated 3.3.1992, Sub-Post Master, Belpahed sent a reply to the State Commission on 11.3.1993 that intimation has been sent to Sub-Post Master, Belpahed R.S. to send reply. On 16.3.1993 Sub-Post Master Rajranpur sent a reply that complainant has encashed the Indira Vikash Patra on 4.2.1993 at Rajranpur P.S.

Complainant has intimated the Commission on 20.2.1993 which was received in the Commission on 26.3.1993. Paragraphs 4& 5 of the application reads as follows : "4. That the Sub-Post Master Belpahed R.S. sent the confirmation to Sub-Post Master, Rajranpur and I could able to encash the I.V.P. on 4.2.1993 after lapse of 71 days from the date of maturity for which I, the petitioner lossed the interest on the said value of Rs. 10,000/-.

THAT since the dues have been received by me, the petitioner the case may be dropped." 5. Delay in encashment of Indira Vikas Patra from after 26.11.1992 till 14.2.1993 is a deficiency in service since on presentation by the bearner the same are to be encashed. However, we are happy that even before receipt of copy of the complaint, the same have been encashed. In view of request of the complainant, this proceeding is dropped after recording satisfaction of grievance of the complainant. Proceeding dropped of request.