PUNJABI UNIVERSITY Vs. INDER MOHAN

JUDGEMENT

(1.) Punjabi University, Patiala challenges order of District Forum, Patiala dated July 9,1997 in this appeal. The impugned order was passed on the complaint of Inder Mohan. A direction was given to the University to declare the result of the complainant and to hand over certificate i. e. Degree which was not earlier delivered and to pay compensation of Rs.5,000/- to the complainant, Inder Mohan.

(2.) Only facts in brief are required to be noticed as we are of the opinion that the complaint was not maintainable and we need not express any opinion on merits of the case.

(3.) Inder Mohan, the complainant, a student of M. A. Political Science had joined Nehru Memorial College, Mansa in 1992. He obtained Registration No.62-NM (M) 86 with the Punjabi University, Patiala. He appeared in the third semester examination of Political Science conducted by the University as a regular student vide Roll No.12294 in the month of March, 1992. The result was declared and he was to re-appear in one paper. He again re-appeared in September, 1992 vide Roll No.2456. At the same time, he applied for re-evaluation as well as re-checking and re-counting of his answer sheet of the paper taken in March, 1992 on payment of necessary fees. The complainant requested time and again to the University to declare result and re-evaluation and re-checking of the papers taken in March, 1992. This request was made before as well as after declaration of the result of September, 1992 examination. The result of the complainant was withheld and option was being asked from the complainant as to which of the result aforesaid should be declared. The complainant gave his option but still the result was not declared. Again his option was asked for which he gave on April 8, 1996, which was entered in the office of Assistant Registrar (Examination) at Sr. No.6434. The result of his final examination, which was taken vide Roll No.4212 was declared. The same was not helpful to the complainant as the result of third semester was not declared by the University. He again sent his form to appear in Public Administration papers in 1994 alongwith necessary fee, which was accepted at that time but was not returned. Claiming himself to be a consumer he claimed different reliefs in his complaint.