KRISHNA TRADERS Vs. R G KHEDKAR

JUDGEMENT

(1.) BY this petition, filed under Article 226 of the Constitution of India, the petitioner has sought issue of a writ of quo warranto against respondent No. 1. In substance, the petitioner has impugned notification dated 22nd September, 1994 issued by respondent No. 2 appointing respondent No. 1 as the President of Bombay Suburban District Forum under section 10 of Consumer Protection Act, 1986.

(2.) THE respondent No. 1 is a retired Additional Sessions Judge. Section 10 (1) of the Consumer Protection Act, 1986 provides that each District Forum shall consist of a person who is, or has been, or is qualified to be a District Judge to be nominated by the State Government, to be its President. The respondent No. 1 fulfils the requirements of section 10 (1) (a) of the Act.

(3.) ON 30th December, 1989 the respondent No. 1 was appointed as the President of the District Consumer Redressal Forum. On 29th October, 1991, the respondent No. 1 resigned from the said office. On 25th November, 1991, the resignation of respondent No. 1 was accepted by respondent No. 2. The respondent No. 1 is re-appointed as President of the Forum by order dated 22-9-1994.