UNION OF INDIA Vs. REETA DEVI

JUDGEMENT

(1.) This revision petition has been filed by the petitioners, Union of India & Ors. against the order dated 8.7.2016 of the State Consumer Disputes Redressal Commission, Bihar, (in short 'the State Commission') passed in Appeal No. 589 of 2012.

(2.) Brief facts of the case are that the husband of the complainant/respondent availed the services of the opposite parties, the Indian Railways by booking the concessional ticket (visually handicapped-90%) for his journey. During the journey, the TTE did not accept the ticket obtained on the basis of the disability certificate issued by Sasaram Hospital. The TTE imposed a fine of Rs. 1,798 and misbehaved with the passenger: A complaint was filed before the District Consumer Disputes Redressal Forum, Rohtas, Sasaram, (in short 'the District Forum') which was resisted by the opposite parties stating that 90% disability will not entitle a person to get a concessional ticket and according to the Indian Railway Coaching Tariff No. 25-Railway Concessions are only available to completely blind persons accompanied by escort. The District Forum vide its order dated 31.10.2012 allowed the complaint and directed opposite parties to pay Rs. 51,000 to the complainant. An appeal was preferred by the OPs before the State Commission which vide its order dated 8.7.2016 upheld the order of the District Forum and dismissed the appeal on the ground that certificate was issued by the Civil Surgeon after constituting a Medical Board and the opposite parties issued concessional ticket based on the said certificate.

(3.) Hence the revision petition.