N K DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) This Revision Petition is against the order dated 28th June 2012 of the Assam State Consumer Disputes Redressal Commission, Guwahati (in short, 'the State Commission') in First Appeal no. 45 of 2010.

(2.) The petitioner/complainant stated that he had got two tickets cancelled at Guwahati Railway Station which were purchased in October 2002 and September 2004 on the basis of Central Credit Card issued by the Central Bank of India. In both the cases he applied for refund of value of the cancelled tickets to the respondents within 90 days on 09.01.2003 and 03.01.2005 respectively complying with all the formalities of guidelines to a passenger and as per credit card rules framed by the N F Railway in consultation with the Bank and followed by other Zonal Railway of Indian Railways. The complaint before the District Consumer Disputes Redressal Forum, Kamrup at Guwahati (in short, 'the District Forum') was instituted to get the refund of the second cancelled ticket purchased in September 2004.

(3.) That on 28.04.2004 he had got a letter from the respondent after a lapse of more than a year, to produce the "Original Charge Slip" (no such charge slip granted to the passenger). This relates to ticket purchased in October 2002. The respondent was reminded to look into their Rules and that it was neither necessary as per Rules nor the was passenger advised at any stage to maintain such documents for refund. There after the respondent maintained stoic silence in spite of further reminders.