ARCHANA RAI Vs. RAJASTHAN TECHNICAL UNIVERSITY

JUDGEMENT

(1.) By means of the present Revision Petition, Dr. Archana Rai, the Petitioner, herein has approached this Commission, challenging the Order dtd. 13/3/2020, passed by the Rajasthan State Consumer Disputes Redressal Commission, Bench No.1, Jaipur (hereinafter referred to as the State Commission), whereby the Appeal preferred by the Respondents herein, namely, Rajasthan Technical University and Vice Chairman, Rajasthan Technical University, has been allowed and the Complaint has been dismissed by setting aside the Order dtd. 18/6/2019 passed by the District Consumer Disputes Redressal Commission, Kota, Rajasthan (hereinafter referred to as the District Commission).

(2.) I have heard Mr. Gunjesh Ranjan, learned Counsel appearing for the Petitioner, and Mr. Ashish Mukhi, learned Counsel for the Respondents, and have perused the Impugned Order dtd. 13/3/2020 passed by the State Commission as also the Memo of Revision Petition and the documents filed along with it.

(3.) It is not in dispute that the Petitioner had applied for the post of Dy. Registrar pursuant to the advertisement issued by the Respondent University. For some reason or the other, the Petitioner was not considered, whereupon the Petitioner approached the District Commission by filing a Complaint, which was allowed. However, in Appeal, the State Commission has set aside the Order passed by the District Commission and has dismissed the Complaint by holding that the case does not come within the purview of the Consumer Protection Act, 1986.