RANCHI UNIVERSITY Vs. NUZMAT SULTANA

JUDGEMENT

(1.) -CHALLENGE in this revision petition is to the order of Jharkhand State Consumer Disputes Redressal Commission dated 27. 6. 2003 in appeal No. 124/2003 which had dismissed the appeal filed by the petitioner.

(2.) THE facts of the case in brief are that the complainant Nuzmat Sultana appeared in all papers of three years B. A. , Part II Examination held during the period from 21. 11. 1992 to 5. 12. 1992. Though, the result was to be announced in the month of September, 1993, her result was not published and she was shown absent in all the papers. Accordingly, she has filed a complaint before the Controller of Examination, Ranchi University along with supporting documents relating the attendance sheet etc. As she lost her academic year due to non-publication of result, she filed a complaint before the District Forum, University Authorities have admitted that not only the complainant had appeared in the said examination and also passed the same and result has communicated by the Principal of the concerned college on 14. 12. 2002. After considering the record of the case, the District Forum held that there is a deficiency in the part of the University and directed them to pay a compensation of Rs. 10, 000 on account of mental agony within 60 days failing which this amount shall carry interest @ 10% p. a. till the date of realization.

(3.) DISSATISFIED by the order of the District Forum, University has filed an appeal before the State Commission. The State Commission declined to interfere in the impugned order after hearing the parties and going through the material on record. Hence, this revision petition.