MEDICAL DIRECTOR-CUM-CHIEF MEDICAL OFFICER Vs. EZHILARSI CHALMEDA ANAND RAO INSTITUTE OF MEDICAL SCIENCES

JUDGEMENT

(1.) Heard learned counsels for the revisionists and the respondent, and perused the material on record.

(2.) The respondent complainant had filed a complaint before the District Forum against the revisionists opposite parties alleging deficiency in service. The District Forum had heard both sides, appraised the case, and through its Order dated 05.03.2012 partly allowed the complaint:

(3.) The State Commission had heard both sides, appraised the case, and through its Order dated 22.03.2017 dismissed the appeal: