PRAVEEN RANI Vs. PUNJAB SCHOOL EDUCATION BOARD

JUDGEMENT

(1.) -Petitioner was the complainant before the District Forum. Complaint was that the complainant had written examination for 10 + 2 in 1992 but she was never given the mark Sheet or the certificate.

(2.) When repeated requests and visits to the respondents' office bore no fruit, a complaint was filed before the District Forum who after hearing the parties, dismissed the complaint and held the complainant to be not a 'consumer' within its meaning under Consumer Protection Act. 2. An appeal filed before the State Commission met the same fate on the same grounds, hence this revision petition.

(3.) We heard the parties and perused the materials on record. It is not disputed that the complainant had written examination in 1992. Marks sheet and certificate allegedly were not received by the petitioner. Respondent has by now got both the marks sheet as well as the certificate. Complainant has failed to show us any loss sustained by her on account of delayed result of these testimonials. Prayer before us now is to grant compensation for deficiency in service by way of delay of 8 years in supplying the certificate which was supplied only in the year 2000. To meet the basic point of law, i.e., the grounds on which both the District Forum and the State Commission dismissed the complaint and the appeal, the petitioner wishes to rely upon the judgment passed in the case of Ravinder Singh v. Maharashi Dayanand University, III (1997) CPJ 36 (NC)=1996 (1) CPR 86 (NC), and judgments of A.P. and Punjab State Commissions, where services rendered in similar circumstances, the complainant was held to be a consumer. Suffice here to say that the petitioner wishes to support her case on the citation of the National Commission (supra) which is based on a minority judgment, majority judgment was what has been held by District Forum and affirmed by State Commission.