PUNJAB SCHOOL EDUCATION BOARD Vs. SAROJ KUMARI

JUDGEMENT

(1.) This appeal is by Punjab School Education Board challenging order of District Forum, Mansa dated May 28, 1998 whereby complaint filed by Saroj Kumari was allowed with costs of Rs.500/- with the direction to the Board to pay compensation of Rs.3,500/- to the complainant. Since there is no much dispute regarding facts, they can be summarized.

(2.) Saroj Kumari passed her matriculation examination conducted by Punjab School Education Board. A regular certificate was also subsequently issued by the Board. Since the complainant lost the certificate, she applied for duplicate certificate alongwith fee of Rs.50/- paid through bank draft on March 2, 1996. Thereafter reminders were issued but to no effect that on September 26, 1997 District Forum was approached with the complaint.

(3.) Before filing the reply by the Board as stated full particulars were obtained from the complainant and duplicate certificate was issued. This fact was mentioned in the reply filed by the Board. It was stated therein that earlier there was some confusion regarding adjustment of fee when the result was declared. That matter again was noticed at the time of issuing duplicate certificate hence delay occurred. Affidavits were filed on behalf of both the parties alongwith documents, on the basis of which impugned order was passed.