MADHYAMIK SHIKSHA PARISHAD Vs. SHAMBHOO SINGH RANA

JUDGEMENT

(1.) This is an appeal against the order dated 15.7.1997 passed by the District Forum, Uttarkashi whereby the complaint of the complainant was allowed directing the appellant Regional Secretary, Madhyamik Shiksha Parishad to pay a compensation of Rs.2,500/- and cost of litigation of Rs.500/-. The complaint was dismissed against the Principal of the institution.

(2.) The brief facts of the case are that the complainant appeared in the examination of 1996 as a private candidate from Government Inter College, Kusthi Kasaur, Uttarkashi, opposite party No.2. The examination was conducted by Madhyamik Shiksha Parishad, opposite party No.1. The complainant appeared in all the papers but he was shown absent in Biology IInd paper. He has alleged that he has also appeared in the IInd paper of Biology and signed the attendance register. The centre manager has also given certificate of his attendance but when the result was declared, he was shown fail. On inquiry it was revealed that he was shown absent in the said paper. He has sent a notice but it was not replied. He went to the Meerut Office and spent a sum of Rs.3,000/- in journey. It is alleged that this is deficiency in service of the opposite party and, therefore, he filed the complaint.

(3.) The opposite party No.2 in its written statement has alleged that it is only an agent to take examination and by letter dated 14.3.1997, he has written to the Regional Secretary to declare the result.