A.R. Lakshmanan, J. - (1.) Heard the learned counsel for the parties. The present writ petition has been filed as a Public Interest Litigation. The prayer is for appointment of President and Member in District Forums in the State of Rajasthan in accordance with rule 16 of the Consumer Protection Act. There is some other consequential and incidental reliefs also.
(2.) We have perused the averments made in the writ petition. In many instances, the vacancies have not been filled up at the appropriate time. In a welfare State, it is expected that the State Government is to take prompt action in making appointments of the Presidents and Members in the State Commission as well as the District Forums for the redressal of the grievances of the consumers but in the instance case, the State of Rajasthan has not acted promptly in filing up the vacancies of the President and members. We are of the opinion, that it is a fit case where a mandamus can be issued to the State of Rajasthan to fill up all the vacancies within three months from today.
(3.) In the result, the writ petition is allowed as indicated above. Writ Petition allowed.;