REGISTRAR STATE COMMISSIONCOMPLAINANT Vs. SECRETARY SERVICESOPPOSITE PARTY

JUDGEMENT

(1.) We are constrained to take judicial notice of various letters sent by Presidents of all the District Fora from time-to-time to the Registrar of this Commission as to the situation created by frequent orders of transfers of their staff with the stipulation stands relieved bringing the functioning of these Fora to a grinding halt as by virtue of Section 24B of Consumer Protection Act, 1986 the Administrative Control of the District Consumer Fora vests in the State Commission for the purpose of generally overseeing the functioning of the District Fora to ensure that the objects and purposes of the Act are best served. It provides as under : "24B. Administrative control(1) The National Commission shall have administrative control over all State Commissions in the following matters, namely

(2.) Some of the letters received from Presidents of the District Forums on the subject of transfer of the officials and staff are noteworthy and are as under :

(3.) Letter No. DF-VII/2006/127 dated 6th July, 2006 received from Shri S.L. Khanna, President, District Consumer Disputes Redressal Forum-VII, Govt. of N.C.T. of Delhi, Sheikh Sarai, New Delhi.