STATE OF RAJASTHAN Vs. RAJENDRA TANWAR

JUDGEMENT

(1.) Learned counsel for the parties agree that the matter is squarely covered by the judgment rendered by this Hon'ble Court in the matter of Divisional Manager NIC Ltd. Jodhpur Vs. Rajasthan State Consumer Disputes Redressal Commission and Ors. (S.B. Civil Writ No.1972/2012), decided on 25.10.2018.

(2.) The order dated 25.10.2018 reads as under :-

(3.) The impugned orders passed by the Circuit Bench of State Consumer Commission constituted of a single member are also assailed on merits but, this Court refrains from entertaining such challenge as statutory remedy of filing an appeal against these orders before the National Consumer Commission is available to the petitioners.