GHANSHYAM AGARWAL Vs. MARUTI UDHYOG LIMITED & ANR

JUDGEMENT

(1.) Counsel for the petitioner heard.

(2.) It is brought to our notice that as a matter of fact after the District Forum had dismissed the complaint, two judgments were passed by the State Commission, one by Mr. Anil Kumar Mishra and Mr. Liyakat Ali. The appeal was dismissed. They have passed one single judgment together. It appears that thereafter, due to inadvertence, it was thought that they have passed dissenting judgments and the matter was referred to third member, Mr. Vinay Kumar Chawla. Mr. Vinay Kumar Chawla explained that the judgment of both the members were not divergent. The judgment was same and, therefore, he dismissed the appeal.

(3.) It shows that the State Commission is terribly remiss in discharging of their duty. Copy of this order be sent to Mr. Vinay Kumar Chawla, Presiding Member, State Commission. He is directed to take action against the wrong doers i.e. Registry and send the report to the Registrar of this Commission within one month from the date of receipt of this order.