DINESH BAGGA Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The appellant prays for setting aside of judgment dated 22.07.2011, passed in Civil Writ Petition No.16266 of 2010.

(2.) Counsel for the appellant submits that though respondent No.3 does not fulfill the eligibility criteria prescribed by Section 16 of the Consumer Protection Act, 1986 (for short the 'Act'), she has been selected and appointed as a Lady Member of the State Consumer Disputes Redressal Commission, Punjab (for short the 'Commission').

(3.) Section 16 of the Act provides that apart from a judicial member, there shall be two other members one of whom shall be a woman. It further provides that a member must not be less than 35 years of age, must possess a bachelor's degree from a recognised university and should be a person of ability, integrity and standing and should have adequate knowledge and experience of at least ten years in dealing with problems relating to economy, law, commerce, accountancy, industry, public affairs and administration. Admittedly, respondent No.3 has five years' teaching experience and five years' experience of private tuitions.