T HARI GOPALAN, CORRESPONDENT AND MANAGING TRUSTEE, REPRESENTING SUN BEAM MATRICULATION SCHOOL, GANDHI NAGAR EDUCATIONAL TRUST (EDUCATIONAL AGENCY), GANDHI NAGAR, VELLORE, NORTH ARCOT AMBEDKAR DISTRICT Vs. CONSUMER DISPUTES REDRESSAL FORUM, DISTRICT COURT, VELLORE, NORTH ARCOT DISTRICT, REP BY ITS CHAIRMAN AND FEREIRO KEVIN GERARD, S/O LATE C P FEREIRO, VELLORE, NORTH ARCOT AMBEDKAR DISTRICT

JUDGEMENT

(1.) Petition filed under Article 226 of the Constitution of India, for the issuance of writ of prohibition against the first respondent-Consumer Disputes Redressal Forum, not to entertain, try or proceed with C.D.No.120 of 1994 instituted by the second respondent.

(2.) The second respondent who was an employee under the writ petitioner has been dismissed from service and against that, claiming damages, the second respondent moved the Consumer Disputes Redressal Forum for compensation. Such a relief cannot be granted by the Consumer Redressal Forum. It is not a "consumer dispute". It is purely a dispute between the employer and employee.

(3.) Therefore, the writ petition is allowed. No costs. Consequently, W.M.P.No.30231 of 1994 is closed.