RANCHI UNIVERSITY Vs. SNEH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This is an appeal for setting aside order dated 3.8.2007 of the National Consumer Disputes Redressal Commission (for short, "the National Commission") whereby the revision preferred by the appellant against the order passed by the State Consumer Disputes Redressal Commission (for short, "the State Commission") for payment of Rs. 50,000.00 to the respondent by way of compensation on account of delay in the issue of provisional certificate of M.Sc. was dismissed.

(3.) The respondent passed M.Sc. (Mathematics) from the appellant-University in 1991. He filed complaint under Sec. 12 of the Consumer Protection Act, 1986 (for short, "the Act") alleging deficiency in service by asserting that even though he had deposited the requisite fee, the appellant-University did not issue M.Sc. certificate. The appellant did not appear to contest the complaint. By an ex parte order dated 26.11.2002, District Consumer Forum, Lohardaga (for short, "the District Forum") ordained the appellant to issue certificate to the respondent and also pay compensation of Rs. 50,000.00. The State Commission dismissed the appeal filed by the appellant and directed it to comply with the order of the District Forum within three weeks.