STATE OF HARYANA Vs. SANDEEP SINGH

JUDGEMENT

(1.) In this appeal filed by the State of Haryana through its Secretary, Transport, the order of the District Forum, Kurukshetra has been challenged on the ground, that the learned District Forum should not have accepted the complaint for directing the Haryana Roadways to issue concessional bus pass to the complainant, as also to pay a sum of Rs.2,400/- as extra expenses incurred by the complainant, Rs.500/- as compensation and Rs.250/- as costs.

(2.) The complainant-respondent is a minor and a student of Aggarsain Public School, Kurukshetra. He applied to the Haryana Roadways for concessional student-bus pass, from Ladwa to Kurukshetra on 2nd of August, 1993. Though the application had been verified by the School Authorities, yet the General Manager, Haryana Roadways rejected the same. Since the student-concessional bus pass, was not issued to the complainant he had to commute from Ladwa to Kurukshetra by spending Rs.2,500/- extra. Feeling aggrieved against this, the complainant approached the District Forum, Kurukshetra for the redressal of his grievance.

(3.) In reply to the notice, the appellant-Haryana Roadways pleaded that the General Manager was not competent to issue the concessional student-bus pass directly to the complainant. But the learned District Forum after going through the evidence on the record, allowed the complaint and directed the Haryana Roadways to compensate the complainant by paying Rs.2,400/-, as the complainant had spent Rs. five per ticket i. e. , about Rs.200/- per month for 13 months.