RAVINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an appeal filed against order dated 18.7.2003 passed by District Consumer Disputes Redressal Forum -I [for short hereinafter referred to as the District Forum] in complaint case No. 127 of 2001.

(2.) THE District Forum has dismissed the complaint seeking compensation of a sum of Rs. 5 lacs for deficiency in service on the part of respondents on the ground that the respondents cancelled the entrance test held for the session 1999 -2000 and declared the same as zero year without giving any cogent reasons. The grievance of the appellant/complainant is that his one year has been spoiled for which he suffered considerably and assessed the amount of compensation at a sum of Rs. 5 lacs.

(3.) THE appellant had sought admission in JBT Teacher Course launched by OP No. 3 - Director, State Council of Education Research and Training Haryana, Gurgaon [for short hereinafter referred to as SCERT]. The appellant was allotted Roll No. 110897 for appearing in the entrance test. The result of the test was not declared. On the other hand, the respondents cancelled the said test and declared the aforesaid year as zero year. It is not disputed that another admission notice for the session 2000 -2002 was issued in several newspapers published on 26.10.2000, 27.10.2000 and 28.10.2000. The complainant again applied for admission in the course and obtained prospectus -cum -application form which was provided to him free of costs. The appellant also appeared in the entrance test held on 31.12.2000 under Roll No. 101039. The result of the test was declared on 28.2.2001. The appellant, however, could not secure a selection for the said course. In the complaint case, the complainant alleged deficiency in service on the part of the respondents inasmuch as they did not convey any reason whatsoever to the complainant for not declaring the result for the said course for the session 1999 -2000.