STUDENTS WELFARE, UTKAL UNIVERSITY Vs. ANUSUYA PANDA

JUDGEMENT

(1.) OPPOSITE party Nos. 1 and 2 of C.D. Case No. 2 of 2007 have filed this appeal challenging the order dated 27.6.2007 of the District Forum in C.D. Case directing them to release the Gold Medal in favour of the complainant at her door step along with compensation of rupees 1,000 and cost of litigation.

(2.) WE have heard the learned Counsel Miss Ghosh on behalf of the appellants and the respondent No. 1/complainant in person only as appearance of respondent No. 2/opposite party No. 3 in the CD. Case was felt not necessary against whom no adverse orders in the CD. Case has been passed. Perused the materials on record.

(3.) CASE in brief is that admittedly the Director, Students Welfare, Utkal University, Vanivihar, Bhubaneswar, opposite party/appellant No. l notified vide Notification dated 21.7.2000 with intimation to the student concerned viz. the complainant/respondent that complainant has been adjudged as the Gold Medal prize winner in respect to Gandhi Memorial Gold Medal Oriya Essay Competition held during the year 1999 -2000 and the prize / medal will be awarded in the Annual Convocation of the University. Accordingly, getting information through Anchalika News of All India Radio, Cuttack she went to Utkal University to attend the Convocation dated 30.12.2005 to receive the award. But the award was not given to her due to absence of proper identification of the complainant, by the Principal of S.V.M. College, Jagatsinghpur (opposite party No. 3 / respondent No. 2) where complainant - Anusuya was a student. The University staffs had advised her to receive the said medal from the University later on production of her proper identification. Knowing about this, opposite party No. 3 had told complainant to receive said Gold Medal from him on the Annual Function of the college, but it could not be materialized. All her endeavour with the Utkal University were unsuccessful even after she produced identification certificate to get the gold medal. Thereafter, Anusuya - the complainant herself filed the CD. Case for a direction to opposite parties to handover said Gold Medal and to pay her travelling expenditure for going and coming to the opposite parties for this purpose and to compensate for her mental agony.