PRIT PAL SINGH Vs. ST JUDES CONVENT SCHOOL

JUDGEMENT

(1.) We have heard the Counsel for the parties and have gone through the order of the District Consumer Disputes Redressal Forum, Jalandhar (hereinafter called the District Forum ). For sake of reference, order of the District Forum is reproduced hereunder : "heard. The complainant in the original complaint lodged certain allegations against respondent No.3 i. e. , Mr. Subash, teacher, St. Jude's Convent School, Jalandhar Road, Nakodar, District Jalandhar. The allegations are that he did not intentionally and wilfully declare the final result of the complainant who is a student of the said school. Then he filed an application stating therein that instead of Subash teacher the name of that teacher is Sebastien Yadav and now vide this application amendment of the complaint, he has again taken plea that the name of that teacher is only Sebastien one Subash and has sought the amendment of the complaint. After going through the contents of the application we find that the same is not tenable. Firstly there is no provision of the amendment of the complaint in the Consumer Protection Act, secondly the student of 8th Class who is levelling serious allegations against his teacher does not even know the name of that teacher, what can be inferred from this state of affairs. Considering all the aspects of the case, we find no merits in the application neither there is any provision of amendment. Hence the same is dismissed with no order as to costs. "

(2.) Order of the District Forum is detailed one and is based upon cogent reasons. We do not find any ground to interfere in the order of the District Forum in our extraordinary jurisdiction. This revision petition is, thus, dismissed. However, it is made clear that the complainant is at liberty to file a fresh complaint before the District Forum on the same cause of action after giving full particulars etc. , in the complaint, if so advised.