BIHAR SCHOOL EXAMINATION BOARD Vs. SURESH PRASAD SINHA

JUDGEMENT

(1.) This appeal by special leave has been filed against the impugned judgment and order dated 24.10.2002 in R.P. No. 2167/02 of the National Consumer Disputes Redressal Commission, New Delhi.

(2.) Heard learned counsel for the parties and perused the record.

(3.) It appears that a complaint was filed before the District Consumer Forum, Hazaribagh under Section 11 of the Consumer Protection Act, 1986 (hereinafter referred to as the Act). The complaint was filed by the respondent, Suresh Prasad Sinha on behalf of his minor son Rajesh Kumar. In the said complaint it was mentioned that Rajesh Kumar appeared in the Bihar Secondary School Examination in 1998. Rajesh Kumar and another student Sunil Kumar Singh were allotted the same Roll No. 496. Hence, the Centre Superintendent allotted to Rajesh Kumar Roll No.496A and this was communicated to the Board office at Patna. The result of Rajesh Kumar was not published in spite of several letters written by him and hence he had to re-appear in the Board Examination the following year, and thus he had to suffer a loss of one year allegedly due to the fault of the Bihar School Examination Board (hereinafter referred to as the 'Board'). The result of Roll No. 496A was not declared and it is alleged that this was because Rajesh Kumar had been given another Roll number. Hence the complainant prayed for compensation from the District Consumer Forum.