DIRECTOR, THE RICE GROUP, DISHARI BHAWAN ALIAS RICE INSTITUTE OF COMPETITIVE EXAMINATION PVT. LTD. Vs. RANUSRI SAMANTA

JUDGEMENT

(1.) This revision petition is directed against the order of the West Bengal State Consumer Disputes Redressal Commission, Kolkata ('the State Commission') dated 08.05.2017 dismissing the appeal preferred by the opposite party on the ground of limitation.

(2.) Briefly put, facts relevant for the disposal of the revision petition are that the respondent filed a consumer complaint alleging that he took admission in the opposite party institute for coaching for entrance examination of West Bengal Civil Services and other competitive examinations. The respondent/complainant alleging deficiency in service on the part of the opposite party filed a consumer complaint in the District Forum, North 24 Parganas at Barasat.

(3.) The consumer complaint was decided ex parte against the petitioner/opposite party with the following directions :