LAWS(NCD)-2009-4-40

ORIGIN COURIER SERVICE Vs. MS. HARPREET KAUR

Decided On April 17, 2009
Origin Courier Service Appellant
V/S
Ms. Harpreet Kaur Respondents

JUDGEMENT

(1.) THE respondent was the complainant before the District Forum. The complainant belonging to Scheduled Caste category, after passing 10+2 examination, appeared in the Punjab Medical Entrance Test, 2004 and got 59th rank in her category. The result was declared on the Internet on 2.8.2004 and report card was received on 10.8.2004 by post. The application with bank draft for Rs. 500 and necessary documents were sent through the petitioner on 11.8.2004 at 9.30 a.m. on payment of Rs. 25 as the expenses for delivery at Baba Farid University of Health Sciences, Faridkot. The petitioner had specifically undertaken to deliver the application and documents to the addressee on 12.8.2004 itself and the receipt was to be made available to the complainant on 14.8.2004. The complainant went to the office of the petitioner to get the receipt but the matter was put off on every occasion till 16.8.2004.

(2.) SHE reached Baba Farid University of Health Sciences, Faridkot on 17.8.2004 for counselling along with her parents but was shocked to learn that her name was missing from the list of eligible candidates as her application had not reached the office of Baba Farid University by the stipulated date and time i.e., by 5.00 p.m. on 13.8.2004. As there were 90 seats for scheduled caste category and having secured 59th rank, she was sure to get admission in the MBBS course in the Medical College of her choice but due to the deficiency in service of the petitioner, she did not get admission. Therefore, she filed a complaint before the District Forum.

(3.) THE District Forum passed an order awarding a sum of Rs. one lakh for loss of one year delay apart from Rs. 50,000 for mental shock, agony and cost of litigation.