UNION OF INDIA Vs. STATE CONSUMER DISPUTES COMMISSION

JUDGEMENT

(1.) THE present writ petition has been filed by the Union of India through the Chief Controller of Pension, Central Pension Accounting Office. Ministry of Finance against the respondents namely State Consumer Disputes Redressal Commission, Haryana, District Consumer Disputes Redressal Forum, Gurgaon and respondent No. 3 -B.S. Yadav.

(2.) A prayer has been made in the petition for quashing the order dated 14.10.1999 of the District Consumer Disputes Redressal Forum, Gurgaon and order dated 24.4.2000 of the State Consumer Disputes Redressal Commission, Haryana. The aforesaid orders have been appended as Annexures P -1 and P -2 to the petition.

(3.) VIDE order dated 14.10.1999, the Forum -respondent No.2 found that pensionary benefits had already been made and the mistake had been corrected by the pensionary authorities. However, it was found that because of the mistake, harassment has been caused to the complaint and therefore, a sum of Rs.1,000/ - had been directed to be paid as compensation to the complainant. The aforesaid order had been attached as Annexure P -1 to the petition. Aggrieved against the aforesaid order, the appeal was filed before State Consumer Disputes Redressal Commission, Haryana, Chandigarh (hereinafter referred to as the State Commission). Vide order dated 26.4.2000, the appeal was dismissed and it was held that the amount is too meager. The aforesaid order had been attached as Annexure P -2 to this petition. Aggrieved with that the present petition is filed.