- (1.) Heard Sri Sri Rohit Pandey, learned counsel for petitionerUniversity, Sri Sushant Mishra, learned counsel for respondent 1 and perused the record.
(2.) This writ petition has been filed seeking a writ of certiorari to quash proceedings of Complaint Case No.78 of 2009 (Vinay Singh Chauhan Vs. Chhatrapati Shahu Ji Maharaj University, Kanpur and others) pending in the Court of Consumer Disputes Redressal Forum, Farrukhabad (hereinafter referred to as "District Forum").
(3.) Respondent 1, Vinay Kumar Chauhan, being a student of petitionerUniversity, complained that due to nondeclaration of result of B.A. IIIrd year backpaper examination of 2007, he suffered and thus claiming compensation of Rs.1,00,000/- and direction to issued marksheet, filed aforesaid complaint before District Forum.;