S LILAVATHI Vs. REGISTRAR PONDICHERRY UNIVERSITY

JUDGEMENT

(1.) We have heard Mrs. S. Lilavathi, petitioner.

(2.) (i) This revision petition has been filed in a somewhat unusual situation. The petitioner had filed consumer complaint no. 78 of 2006 before the District Consumer Disputes Redressal Forum, Puducherry (in short, 'the District Forum') against the respondents / opposite parties. The complaint was dismissed by an order dated 20.03.2007 of the District Forum. Thereafter, in appeal, the Pondicherry State Consumer Disputes Redressal Commission (in short, 'the State Commission') remitted the matter back to the District Forum for fresh trial. While the remitted complaint was under consideration of the District Forum, the petitioner filed a transfer application before this Commission, which was dismissed by this Commission's order dated 01.04.2010. In the said order, this Commission, however, directed the District Forum to dispose of the complaint within four months from the date of receipt of the order.

(3.) While there may be some substance in the contention of the petitioner that she is unable to seek remedy against the order of the District Forum on her miscellaneous applications by filing an appeal under section 15 of the Consumer Protection Act, 1986 (in short, 'the Act') in view of the vacancy position in the State Commission, the provisions of section 21(b) of the Act confers jurisdiction on this Commission only against orders passed by a State Commission. The said section reads as under:-