RAJ KUMAR MANGLA Vs. BAL BHARTI PUBLIC SCHOOL

JUDGEMENT

(1.) THE contention raised by the Revision petitioner in this Revision Petition that the order of the State Commission, passed only by a single Member thereof, cannot be regarded as valid and legal has to be accepted. The provisions of the Consumer Protection Act, 1986 do not contemplate any order being passed by a Member of the State Commission sitting singly without the junction of the President of the State Commission. The impugned order is accordingly set aside and this Revision Petition is allowed, and the case is remanded to the State Commission for fresh disposal in accordance with law.