- (1.) THIS order will govern disposal of Appeal No. 660/08, Secretary, Madhyamik Shiksha Mandal, Chhattisgarh, Raipur Anr. v. Satyendra Singh Punia and Ors., Appeal No.664/08, Principal, Government Narharadeo Higher Secondary School, Ranker v. Satyendra Singh Punia and Ors., as well as Appeal No.667/08, Satyendra Singh Punia v. Principal, Government Narhardeo Higher Secondary School, Ranker and Ors. All these appeals have arisen out of order dated 01.09.08, passed by District Consumer Disputes Redressal Forum, Raipur (hereinafter called "District Forum" for short), in complaint case No. 198/07, whereby the Principal, Government Narhardeo Higher Secondary School, Kanker as well as Secretary, Board of Secondary Education, Chhattisgarh, Raipur, and Chairman, Board of Secondary Education Chhattisgarh, Raipur have been directed to pay Rs.2,00,000/ -by way of compensation to the complainant Satyendra Singh Punia, on account of deficiency in service, in not providing second mark sheet of the marks obtained by him in High School Certificate Examination (10th Board).
(2.) FACTS of the case are that the complainant Satyendra Singh Punia, appeared as a private student in the High School Certificate Examination (10th Board), 2001, from the Center, Government Narhardeo Higher Secondary School, Kanker. The examination was conducted by Madhya Pradesh Board of Secondary Education, Bhopal. His Roll No. was 19800123 and he cleared the examination in 2"d Division. After declaration of result, he approached the Higher Secondary School, Kanker for his mark -sheet, but it was informed to him that someone else, having the name Vimal Thakur/had taken his mark -sheet. Then he applied for second copy of the mark -sheet along with copy of admission card. No copy was provided to him for many months, ultimately, he went to the Office of the Board of Secondary Education, Raipur, Chhattisgarh, where he was informed that he was to go to Bhopal, in the Office of Board of Secondary Education. Then he sent an application to the Board of Secondary Education, Bhopal. In the meantime the entire record of Examination was sent by the Board of Secondary Education, Bhopal, to the Board of Secondary Education, Raipur, after bifurcation of the State and constitution of new State of Chhattisgarh. He again made contact to the Board of Secondary Education, Raipur and moved another application along with affidavit and Bank D/D for second copy of the mark -sheet. Such application was sent to the Center, but even then the copy was not received. When after many efforts, cop\ of the mark -sheet was not received, then ultimately he filed a consumer complaint before the District Forum, alleging deficiency in service against the Board of Secondary Education, as well as the School, which was the Center of Examination.
(3.) IN separate reply, Board of Secondary Education, Bhopal as well as Board of Secondary Education, Raipur have denied the allegation of deficiencj' in service on their part. The Board of Secondary Education, Raipur, in its reply has asserted that as the necessary fee was not deposited, by the complainant so second copy of the mark -sheet could not be issued earlier. When on 05.07.07, he made direct contact and deposited the fee, then the mark -sheet was immediately sent to his postal address by registered post and thus there was no deficiency in service. The school which was Center of Examination has also denied its liability.;