HEAD POST MASTER Vs. NEERAJ GUPTA

JUDGEMENT

(1.) Revision petition no. 664 of 2013 has been filed under section 21 (b) of the Consumer Protection Act, 1986 challenging the order dated 21.09.2012 passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur ('the State Commission') in appeal no. 451 of 2012 filed against the order dated 22.02.2012 passed by the District Consumer Disputes Redressal Forum, Alwar, Rajasthan ('the District Forum') in Case no. 269 of 2011.

(2.) The brief facts of the case as per the complainant/respondent are as follows:

(3.) Complainant/ respondent is a resident of Alwar City and is an educated unemployed. The office of District Parishad, Alwar had invited applicants for appointment to the posts of Gram Sewak and ex-officio Secretary, whose final date was fixed as 27.12.2010. For this post, the complainant/ respondent properly filled the application on 23.12.2010 and send the same through Speed Post through non-applicant no. 2/ petitioner no. 2 and submitted the application to the Chief Executive Officer, Office Jilla Parishad, Alwar. For that the non-applicant no. 2 after receiving charges of Rs.25/- issued one receipt no. ER 014280739 IN on 23.12.2010. Hence, the complainant/ respondent is a consumer of the non-applicant.