PREM LATA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) We have heard Dr. Prem Lata, appellant in person who has assailed the decision dated 3 rd May, 2011, dismissing her Writ Petition (Civil) No. 178/2011. The appellant claims that appointment of Mr. Rakesh Kapoor, Mr. C.K. Chaturvedi and Mr. S.N.A. Zaidi, respondents 4, 5 & 6 herein as a Presidents of respective District Forum, should be set aside and quashed and mandamus should be issued for appointment of the appellant as a President of one of the District Forums in Delhi w.e.f. 1 st December, 2010 with all consequential benefits.

(2.) The appellant is a member of District Forum and pursuant to advertisements published in newspapers on 18 th March, 2010, inviting applications for the post of 5 Presidents, had applied for appointment as a President of one of District Forums in Delhi. 72 applications including that of the appellant were received and after scrutiny 63 candidates were called for interview.

(3.) As per Section 10(1)(A) of the Consumer Protection Act, 1986 (Consumer Act, for short), the Selection Committee consisting of Chairman/President, State Commission, Member Secretary, Law Department and Member Secretary (Consumer Affairs), considered the applications, had interviews and made the following recommendation:- "After having interviewed and going through credential of all the candidates, in order to find out their suitability, the Selection Committee's recommendation and panel of candidates in that order for the purpose of filling up of the vacancy is as under:- <FRM>JUDGEMENT_3652_ILRDLH21_2011_1.html</FRM>