BIHAR SCHOOL EXAMINATION BOARD PATNA Vs. MAMTA

JUDGEMENT

(1.) The appellant is Secretary, Bihar School Examination Board and the respondent is Mamta. The appeal is against an order dated 28.11.1996 passed by the District Forum, Motihari in Complaint Case No.155 of 1993, whereby the District Forum had ordered the appellants to pay Rs.25,000 as compensation and Rs.1,000 as cost to the complainant for deficiency in service.

(2.) Briefly the complaint was to the effect that after undergoing training between 1977-79 in the Primary Teachers Training College at Motihari, the complainant passed out in May, 1998. After more than year and a half the appellant-Board arranged an examination for appointment of teachers. The complainant took the examination, the results of which were published by the Board after another delay of one and a half years but her result was withheld on the ground that two of her answer books were not evaluated. As a result she could not take examination held in 1991, 1992 and 1993 for selection and appointment of teachers. Meanwhile she had also crossed the age limit fixed for appointment. Her result was ultimately given to her by the Board in October, 1993. Hence the complaint was filed. The orders of the District Forum indicates that the undue delay in publishing her results by the Board, deprived her from taking the examinations for appointment as teacher which amounted to a deficiency in service and hence the impugned orders were passed.

(3.) This case was heard ex parte as the respondent filed attendance on 15.9.2005 and thereafter never appeared on any date.