PRADEEP KUMAR Vs. POST MASTER GENERAL AND ORS.

JUDGEMENT

(1.) FOOT -prints on the sands of time, are not made by sitting down. Our grand business is not to see, what lies dimly at a distance, but to do what lies, clearly at hand. This is one of the oldest case, which was filed in this Commission on 23.05.2001. Sh. Pradeep Kumar, the complainant No. 1 purchased 'Kisan Vikas Patras' (in short, 'KVPs') worth Rs. 32.60 lakhs in the joint name of his wife and himself, from the Post Office, details of which are given as follows: - - <IMG>JUDGEMENT_53_LAWS(NCD)5_2015.jpg</IMG> <IMG>JUDGEMENT_53_LAWS(NCD)5_12015.jpg</IMG>

(2.) THE above said KVPs were purchased from 1995 onwards, in the State of Uttar Pradesh. Those documents were to mature in the year 2000/2001. The complainant was transferred to Motihari in Bihar, who shifted to Bihar, but his family stayed at Lucknow at the residential address, 15, Bulandbagh, Lucknow.

(3.) ON 03.03.2000, OP -5 came to the residence of the complainants. In presence of Sh. Dinkar Tiwari and Sh. Jai Parkash Mittal, she went through the KVPs, assured the complainants to get the said KVPs transferred to the Chowk HPO, and got their signatures at the back. She also took the other KVPs which were yet to mature and the MIS pass books, in original, stating that they were necessarily required in the process of transfer. Thereafter, OP -5 affixed her stamp on a paper as a proof of receipt of the KVPs, etc. She took away KVPs worth Rs. 32.60 lakhs filed the receipts marked as Annexure C -1. OP -5 further informed them that application for transfer would be required at a later stage.