NATIONAL INSTITUTE OF OPEN SCHOOLING Vs. VIPIN SHARMA

JUDGEMENT

(1.) Heard. [2] Short question which arise for consideration is as to whether Petitioner/O.P. was deficient in not giving the result of Examination of Economics Subject to the Respondent/Complainant for over two years when he had appeared for Examination in October/ November,2003. Further, due to this act of the petitioner whether respondent is entitled to get compensation of Rs.5,000/- for deficiency in service and for causing him mental agony and harassment.

(2.) Both the Fora below have given concurrent findings of facts against the petitioner.

(3.) Hon'ble Supreme Court in "Gurgaon Gramin Bank Vs. Khazani and another, 2012 4 CPJ 5" where debt amount being a paltry sum of Rs.15,000/- was not settled by the bank, it observed;