MADHYAMIK SHIKSHA MANDAL Vs. BIMLA NAG

JUDGEMENT

(1.) DISTRICT Consumer Disputes Redressal Forum, Kanker (hereinafter called as "District Forum" for short) in Complaint Case No. 04/2007 dated 6.12.2007, has directed the appellant Education Board to pay Rs. 50,000 by way of compensation to the complainant/respondent on account of deficiency in service committed, by not declaring her result for quite sometime. Order for payment of interest was also passed. Appellant Chhattisgarh Board of Secondary Education (hereinafter called as "Board" for short), felt aggrieved by this order and filed this appeal.

(2.) IT is not in dispute that complainant appeared in the examination conducted by the appellant for Educational year 2004 -05 in the year 2005. Her result was not declared by the Board and she could receive the same only on 14.1.2007 through Principal, High School, Jamgaon. Delay in receiving result of examination caused a lot of inconvenience and agony to her, for which she demanded compensation of Rs. 2,00,000 saying that there was deficiency in service on the part of the Board and she was a consumer, so she is entitled for such compensation.

(3.) IN reply, appellant inter alia took defence that the result of the complainant was retained for sometime, on the ground that there were two students of the same number having almost similar name, but when necessary information was received from concerning Principal, then on 4.11.2006, result of the complainant was forwarded to Principal, High School, Jamgaon and there was no deficiency in service.