REGIONAL PROVIDENT FUND COMMISSIONER Vs. LUCIN JYOTI KUMAR

JUDGEMENT

(1.) This revision is directed against the order of the Rajasthan State Consumer Disputes Redressal Commission, aipur (in short, "the State Commission") dated 14th December, 2012 whereby the State Commission dismissed the appeal preferred by the petitioner and confirmed the order of the District Forum.

(2.) The revision petition, however, has been filed after the expiry of period of limitation with a delay of 19 days. Petitioner has moved an application for condonation of delay. In view of the reasons given in the application, delay in filing of revision petition is condoned.

(3.) Learned counsel for the petitioner has assailed the impugned order of the State Commission on the ground that it is a non-speaking order. It is contended that the order of the State Commission is without jurisdiction because State Commission has failed to discharge its duty as an appellate Court in re-appreciating the facts and deciding the appeal after referring to the ground taken in the memorandum of appeal.