UNION OF INDIA & ORS Vs. RONAK JAIN

JUDGEMENT

(1.) This revision petition is directed against the order of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur ('the State Commission') dated 03.10.2007 in first Appeal no. 1534 of 2007 whereby the State Commission concurred with the finding of the District Forum and dismissed the appeal.

(2.) Briefly stated facts relevant for the disposal of the revision petition are that the respondent/ complainant filed a consumer complaint in the District Consumer Disputes Redressal Forum, Chittorgarh, Rajasthan ('the District Forum') alleging that he has sent an application for All India Pre-medical/ Pre-dental entrance exam 2007 addressed to Deputy Secretary (AIPMT) Central Board of Secondary Education, Shiksha Kendra 2, Preet Vihar, New Delhi by Speed post on 03.11.2006. The speed post, however, was delivered late on 16.12.2006 as a consequence, complainant's application for entrance examination was rejected and he could not appear in the said examination. According to the complainant late delivery of the speed post amounts to deficiency of service, therefore, he prayed for compensation.

(3.) The opposite party in its reply resisted the complaint. It however, admitted the fact that the speed post article booked on 03.11.2006 was delivered late on 16.12.2006.