S SARAVANAN Vs. DIRECTOR GENERAL OF POSTS

JUDGEMENT

(1.) This is a complaint under Sec.17 read with Sec.12 of the Consumer Protection Act.

(2.) The complainant is a holder of M. B. S. S. , Degree. He passed the Primary Examination conducted by the National Board of Examination for Diplomate of National Board Certificate. He applied for the Final Examination to be held on 1st and 2nd of February, 1993 and paid the necessary fee. The Hall-Ticket which was dispatched on 7.1.93 was received by him only on 3.2.93 and hence he could not sit for the examination. This amounted to gross deficiency in service and the complainant has come forward with a claim of compensation in the sum of Rs.6,00,000/-.

(3.) The denied the allegations of deficiency and contended that the claim is barred under Sec.6 of the Indian Post Office Act, 1988.