VENKATESH NAIK Vs. SUPERINTENDENT OF POSTS, UDUPI DIVISION, UDUPI

JUDGEMENT

(1.) THIS is an appeal filed by the complainant against the order dated 30.6.09 in complaint No. 14 of 2009 passed by the District Forum, Udupi dismissing the complaint of the complainant.

(2.) THE case of the complainant is that he had sent an application to the post of Assistant Librarian through Registered Post Acknowledgement on 24.7.2007. The last date for applying for the said post was on 26.7.2007. But the OP instead of serving the same on the above mentioned address, it was served on the complainant. The complainant got the said registered post unserved, returned, on 25.7.2008 due to negligence of the OP, as the last date for applying for the said post was on 26.7.2007, the complainant could not apply for the said post. Hence, after issuing legal notice, this complaint was lodged before the DF.

(3.) THE DF, after accepting the defence put forth by the OP, has dismissed the complaint of the complainant, which led the complainant to file this present appeal before us.