LAWS(KER)-2009-10-34

P M SUNNY Vs. STATE OF KERALA

Decided On October 07, 2009
P M SUNNY Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The prayer sought in this writ petition is to quash Ext. P1, SRO No. 148/08 dated 4th February, 2008 appointing respondents 4 to 11 as Presidents of Consumer Disputes Redressal Forums in the State. There is a further prayer to declare that the Selection Committee constituted by respondents 1 to 3 for filling up the posts was against the provisions of the Consumer Protection Act (hereinafter referred to as 'the Act' for short).

(2.) Briefly stated, the facts of the case are that pursuant to a notification issued inviting applications for filling up the post of President of various Consumer Disputes Redressal Forums in the State, among others, petitioner and respondents 4 to 11 submitted their applications. S.10 of the Act provides the composition of the District Forum and S.10(1)(a) provides that each District Forum shall consist of a person who is, or has been, or is qualified to be, a District Judge, who shall be its President.

(3.) S.10(1A) of the Act, which provides that appointment shall be made by the State Government on the recommendation of a Selection Committee reads as under;