DISTRICT COLLECTOR Vs. K MALAICHAMY

JUDGEMENT

(1.) The appeal is against the order of the District Consumer Disputes Redressal Forum, Srivilliputhur, dated 7.10.93 in O. P. No.252/92. The Opposite Parties are the Appellants.

(2.) The Complainant was a Noon-meal Organiser. The 2nd Opposite Party, Commissioner of Panchayat Union, has suspended him from service on 20.9.91 and a criminal case was filed against him. This complaint has been filed before the District Forum for re-instatement. The District Forum has passed an order for reinstating him. Hence this appeal.

(3.) The short question which arises is whether the complainant is a consumer as regards the Opposite Parties/appellants. The Complainant is an Organiser in the Noon-meal Scheme and the relationship between the Complainant and the Opposite Parties is that of Employee and Employer. By no strech of imagination can the Complainant be said to have hired or availed of the services of the Opposite Parties for consideration. Unfortunately, this aspect of the matter has not been considered by the District Forum. It has thereby, erred into ordering the reinstatement.