- (1.) This is a Public Interest Litigation whereby the petitioners have prayed a writ of and/or in the nature of Mandamus do issue commanding the respondent and each of their agents men and servants and more particularly respondent No. 1 to revoke to rescind to cancel and/or to set aside the impugned Notification ICA 185(3)/2001 inviting applications only from the members of West Bengal Higher Judicial Service not exceeding 63 years as on 1.1.2001 should be quashed as it is discriminatory and it prohibits the ether persons as per Section 10 of the Consumer Protection Amendment Act, 1993.
(2.) The petitioners are registered societies registered under the Society Registration Act to promote and fester a strong independent consumer movement and to strive for social Justice. The petitioners are not lawyers by profession. They are only a body which is a public spirited one aimed at supporting the consumer movement.
(3.) The contention of the learned Advocate for the petitioners is that as per Section 10 of the Consumer Protection Act, 1986 each District Forum shall consist of (a) a person who is, or has been or is qualified to be a District Judge, who shall be its President, (b) two other members, who shall be persons of ability, integrity and standing and have adequate knowledge or experience or, have shown capacity in dealing with problems relating to economices law commerce, accountancy, industry, public affairs or administration, one of whom shall be a woman.;