MADHYAMIK SHIKSHA PARISHAD Vs. RAVINDRA KUMAR

JUDGEMENT

(1.) THIS appeal is filed by the Secretary, Madhyamik Shiksha Parishad, Meerut in which there are two respondents; Ravindra Kumar, respondent is the complainant while Principal, S.V.J. Inter College, Visavar, Sadabad, Distt. Mahamaya Nagar (erstwhile District Mathras) is the second respondent. The appellant is aggrieved by the order dated 7.4.2003 whereby the complainant s complaint has been decreed and both the opposite parties in the complaint were directed to issue corrected mark sheet with correct date of birth to the complainant within 30 days of the order. It was further directed that compensation for mental agony by both of them at the rate of Rs. 2,000/ - each and costs of Rs. 200/ - each was also to be paid within 30 days.

(2.) IN short the complainant alleged that Ravindra Kumar with Roll No. 95553 passed his High School examination in the year 1996 but his date of birth was written as 00.00.0000. The vital error was not corrected inspite of several representations. Hence the complaint. There was inter se doubt as to who was responsible for mentioning of the date of birth of the complainant.

(3.) WHEN the appeal was filed by Mr. K.K. Srivastava, learned Counsel for the appellant, notice was issued to the respondent and by an interim order, the operation of the directions of the District Forum was stayed vide interim order in this appeal passed on 2.9.2003. In response, Sri Ravindra Kumar is himself present. He is a young boy and has a long innings to play who appeared himself and argued the matter with ability. He said that he has already received Rs. 2,000/ - as compensation and Rs. 200/ - as costs from the opposite party No. 2 in the complaint, namely the college concerned. The decree, therefore, stands satisfied as far as the said opposite party is concerned. It has not filed any appeal either.