DELHI TRANSPORT CORPORATION Vs. MUKHTYAR SINGH

JUDGEMENT

(1.) Heard the learned Counsel for Delhi Transport Corporation (DTC) and the respondent in person.

(2.) In our view, this is not a fit case for the DTC for approaching this Commission. The case reveals high-handed action on the part of the concerned officers of the DTC. The State Commission has appropriately dealt with this aspect and pointed out that a very old and sick person was manhandled by the staff of the DTC on the ground that he failed to produce the certificate that he was a senior citizen. The complainant remained present before the State Commission and also before us today. Even a person having weak eye-sight can say that the complainant is a senior citizen and his age would be above 70 years. Despite this, he was asked to purchase a ticket for a sum of Rs. 10. The Senior Citizen Pass was snatched from him and he was manhandled. On that basis, he approached the various Authorities including the District Consumer Forum.

(3.) In the appeal filed by the complainant, the State Commission finally accepted the contention of the complainant and observed that the grievances of such consumers are required to be considered in a broader perspective and not in malicious or with a mathematical details or precision. The Commission observed that the incident was immediately brought to the notice of a Senior Manager, DTC at Scindia House where he had specifically revealed that his senior citizen pass was shown to those ATIs but they retained the said pass and snatched Rs. 50 from him and insulted him, dragged him down and caused him injuries. His injuries as well as immediate complaint were sufficient proof of the say of the complainant.