KUNDANLAL JAYASWAL S/O. LATE LAXMINARAYAN JAYASWAL, R/O. 25, SWAMI APARTMENT KHODI AMBLI, KALUPUR AHMEDABAD Vs. EXECUTIVE DIRECTOR (P.G. CELL) & ANR. RAIL BHAVAN NEW DELHI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 9.8.2016 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in Appeal No. 80 of 2015 Kundan Lal Jayaswal Vs. Executive Director (P.G. Cell) & Anr. by which, appeal was allowed.

(2.) Brief facts of the case are that complainant/petitioner filed complaint before District Forum against OP/respondent for certain deficiencies regarding irregularities, misconduct and inconvenience caused to him while travelling from Ahmedabad to Howrah via Jabalpur. OP resisted complaint. Learned District Forum dismissed complaint treating matter not a consumer dispute. Appeal filed by complainant was allowed by learned State Commission vide impugned order and matter was remanded back to District Forum to decide complaint afresh against which, this revision petition has been filed by petitioner.

(3.) Heard petitioner in person and perused record.