NATIONAL OPEN SCHOOL SOCIETY Vs. VIPIN SHARMA

JUDGEMENT

(1.) RESPONDENT is student of the appellant school, he appeared in the examination in October/November 2003 of Economics subject for the Xth Class. The result of the examination was not given on the internet. He again appeared in March/May 2004, the result of which was also not given on the internet on account of this the respondent wasted two years. He sent a letter to appellant but no response was given by the appellant. Consequently he filed the instant complaint before District Forum seeking compensation of Rs. 5,000

(2.) VIDE impugned order dated 25.1.2005, the complaint was allowed as the appellant was found deficient in service and was directed to pay Rs. 5,000 as compensation and Rs. 500 as cost of litigation.

(3.) FEELING aggrieved the appellant has preferred this appeal.