Y SAM Vs. V N VIDYADHARAN

JUDGEMENT

(1.) THOUGH the appellant has a genuine ground for grievance because of the long delay on the part of the authorities in the grant of the certificate we are constrained to agree with the view taken by the State Commission that there was no relationship of Consumer and provider of service as between the Revision Petitioner on the one hand and the Executive Officer of the Panchayat on the other. On this limited ground we confirm the order passed by the State Commission. We cannot, however, part with this case without observing that the conduct of the then Executive Officer in having harassed the petitioner by the long delay in issuing to him a certificate for the purpose of enabling him to obtain a ration card requires to be very severely condemned. We would like it to be enquired into by the Director of Panchayat, Kerala, so that suitable preventive action may be taken to avoid recurrence of such delays. The Revision Petition is disposed of with the above observations. A copy of this order will be communicated to the Director of Panchayats, Kerala, Trivandrum forthwith for information and proper follow up action. No costs.