KOTA OPEN UNIVERSITY Vs. RAVI KUMAR SHARMA

JUDGEMENT

(1.) This appeal is directed against the order of the learned District Forum, Sikar dated 28.9.1995 whereby the complaint filed by the respondent has been partly accepted and the appellant has been directed to supply to the respondent his original marks sheet of Diploma in Library and Information Science Examination held in June, 1992 through Registered Post and to pay Rs.5,000/- as compensation.

(2.) We heard the learned Counsel for the parties and perused the material available on the record.

(3.) Facts relevant for disposal of this appeal in brief are that the respondent Shri Ravi Kumar Sharma had appeared in the Diploma in Library and Information Science Examination held in June, 1992, the result of which was declared in June, 1993. The grievance of the respondent has been that in spite of declaration of the result, the appellant did not send him the marks sheet of the aforesaid examination. When repeated efforts were made by him to obtain it, he was told that since the copy of the TMA/cma having been not received from the concerned institution, his marks sheet could not be supplied. The respondent after great efforts obtained the copies of the TMA/cma and sent it to the appellant in April, 1995 still he was not supplied the marks sheet for the concerned examination. Aggrieved he approached the learned District Forum to claim compensation alleging therein that in absence of the marks sheet, he could not seek any employment and suffered great financial loss.