KUSHAN PAUL, SON OF NITYANANDA PAUL, Vs. UNION OF INDIA; DIRECTOR, POSTAL SERVICES, TRIPURA; HEAD POST MASTER, AGARTALA POST OFFICE

JUDGEMENT

(1.) Heard Mr. A.L. Saha, learned counsel appearing for the petitioner as well as Mr. P.K. Biswas, learned Asstt. S.G. of India appearing for the respondents.

(2.) By means of this writ petition filed under Article 226 of the Constitution of India, the jurisdiction of the State Consumer Disputes Redressal Commission, Tripura in passing the order dated 24.09.2005 in Misc. Case No.42 of 2004(R) arising out of F.A. No. 20 of 2002 has been questioned.

(3.) At the outset, Mr. P.K. Biswas, learned Asstt. S.G. of India appearing for the respondents has raised the jurisprudential objection as regards the maintainability of this writ petition. According to Mr. Biswas, learned Asstt. S.G. of India that this Court shall be loath in exercising its jurisdiction conferred by Article 226 of the Constitution of India inasmuch as a comprehensive remedy is available to the petitioner under Section 21(B) of the Consumer Protection Act, 1986. For purpose of appreciation, Section 21 is reproduced hereunder: