CONTROLLER OF EXAMINATION Vs. GAUTAM SINGH

JUDGEMENT

(1.) Both the appeals are against the same order dated 3.12.2004 passed by District Forum, Siwan in complaint case No. 155/2003. Appeal No. 34/2005 was filed by Controller of Examinations and other officials of C.B.S.E. and Dr. Gautam Singh of Siwan and the Principal of Mahavir Vidya Mandir, Siwan are the respondents. This appeal is for setting aside the impugned order.

(2.) Appeal No. 24/2005 has been filed by Dr. Gautam Singh while Controller of Examinations and others of C.B.S.E. are the respondents. This appeal (24/2005) is for enhancement of the compensation ordered by the District Forum. Vide the impugned order, the District Forum had directed the C.B.S.E. to pay a compensation of Rs. 20,000 and a sum of Rs. 2000 as litigation cost to the complainant (Dr. Gautam Singh).

(3.) Briefly the complaint was as follows. The daughter of the complainant (Dr. Gautam Singh) was a good student in studies and got more than 85% marks in the pre-board examination. She filled up forms and appeared in the tenth class examination of C.B.S.E. held in March, 2003. When the results were announced the mark-sheet dated 24.5.2003 showed that she had got only 16 marks in Social Science and thus not passed fully. The complainant went to Allahabad (Regional Office of C.B.S.E.) and asked for re-examination of the answer books by paying the required fees. Thereafter the result/mark sheet dated 17.7.2003 issued by C.B.S.E. show that his daughter has got 68 marks in Social Science and declaring her passed fully in the examination. As a result of this delay, she could not get admission in any good institution. Hence, alleging deficiency in service, the complaint was filed claiming a compensation of Rs. four lakh.