UNION OF INDIA Vs. ASHOK KUMAR SINGH

JUDGEMENT

(1.) .

(2.) THIS appeal is directed against the order dated 18.12.92 of the State Commission, Bihar at Patna awarding a sum of Rs. 5,000/ - as compensation for extra expenses incurred by the Complainant and for the agony and anxiety suffered by him on account of alleged deficiency in service of the Railway Administration.

(3.) BEFORE the State Commission the evidence was led. On the appreciation of the evidence the State Commission held that the Complainant suffered due to deficiency in service of the Railway Administration in not providing the information about the changed timings to the Complainant tilll 1.45 a.m. on 1.5.90 as the information itself was received at Saharsa Station at 12.30 p.m. and granted the reliefs as already noticed.