RADHAKRISHNAN R Vs. PRESIDENT CDRF

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Radhakrishan .R, against the order dated 03.09.2019 of the State Consumer Disputes Redressal Commission, Delhi (in short 'the State Commission') passed in First Appeal No.421 of 2019.

(2.) Brief facts of the case are that the petitioner/complainant submitted two separate complaints from his home on 02.06.2018 through speed post no. RL085280241IN and RL085280122IN before the CDRF. It has been alleged that after receiving the applications and fees, OP1 neither provided a chance to the complainant to appear before the CDRF nor rejected the complaint. The complainant also informed OP2 about the deficiency and omission of law by OP1 but as a competent authority, no positive approach or action was taken by OP2. Hence the complainant had grievance against not registering the two complaints sent by post and therefore, filed the complaint before the District Forum. The complainant impleaded the President, CDRF (OP1) and Food and Supplies Department (OP2) as the opposite parties. District Forum in its order dated 24.12.2018 stated that there is no procedure in this forum to register the complaint(s) received through internet or post. As stated by complainant, the two complaints referred in this complaint are already received in this forum. Further, the registry was directed to register both complaints for hearing on its admission on 8.01.2019. Accordingly, the complaint was disposed of. State Commission vide its order dated 03.09.2019 dismissed the appeal of the complainant on the ground that:

(3.) Hence, the present revision petition.