ABDUL MATEEN Vs. KHADI GRAMODHYOG COMMISSION

JUDGEMENT

(1.) All these complaints involve identical facts, these were, therefore, heard together, as suggested by the learned Counsel for the parties on discussion with them, they are being disposed of by this common order. The main order shall be placed on the record of Complaint Case No.31/2002 and a copy thereof on each of other complaints.

(2.) Relevant facts are these: in order to implement the national programme for handmade paper the Khadi and Village Industry Commission, Bombay (the Commission) was pleased to sanction certain amounts of loan to such persons who were actively engaged in handmade paper industry. By its order dated 30.9.1995, addressed to the National Project Co-ordinator Kumarappa National HMP Institute, Sanganer, Jaipur (Raj.), the Commission sanctioned the loan applied for by different enterpreneurs in the industry and diected disbursement of the sanctioned loan to them as per details given in the sanction order. The present complainants were amongst such persons who applied for sanction of the loan to them to promote their handmade paper industry at Sawaimadhopur. Each of them had been sanctioned a loan of Rs.9.98 lakhs each but it was further directed that a sum of Rs.6,48,000/- each shall be released to them. The maximum loan which could have been released to the complainants was upto the amount of Rs.9.98 lakhs each.

(3.) After having sanctioned the lonas aforesaid in the manner stated above the Commission and its agents, located at Jaipur required the complainats to furnish certain documents so that the sanctioned loans may be disbursed to them. Although the complainants have alleged that they had complied with the required formalities but the loans/part of the loan sanctioned to them was not released by the Commission/their agent at Jaipur despite repeated requests. Therefore, alleging deficiency in service on the part of the opposite parties, the complainants filed the present complaints.