- (1.) THIS writ application has been filed by one Tejender Singh against the order dated 26th March, 2004 passed by the State Consumer Disputes Redressal Commission, Jharkhand, Ranchi, dismissing his appeal, being No. 69 of 2004, and affirming the order passed by the District Consumer Forum, Hazaribagh.
(2.) THE respondent No. 1, as the Commandant of the Sikh Regimental Centre in the Ramgarh Cantonment, appears to have entered into an agreement with the writ petitioner herein on 15th February, 2001 for providing Cable T. V. network facilities in the Sikh Regimental Centre for its Officers, J. C. Os and other civilians. In terms of the contract entered into between the writ petitioner and the respondent No.1, the writ petitioner was to provide such services and in lieu thereof he would be entitled to collect monthly subscription from the connection holders. It was agreed that the writ petitioner would collect Rs. 250/- by way of security deposit from each connection holder, which would be refundable upon discontinuance of the connection. One of the other terms and conditions of the agreement was that the writ petitioner would charge Rs. 100/- per month as monthly subscription from the connection holder. The other conditions mentioned in the contract relates to the manner in which the contract was to be implemented. Admittedly, the cable connection was discontinued by the writ petitioner, upon which the respondent No. 1 filed a complaint before the District Consumer Disputes Redressal Forum, Hazaribagh. During the course of the matter, one Machhender Lal, who was one of the monthly subscribers, was added as a complainant and ultimately by an order dated 16th January, 2004, the District Consumer Forum directed the writ petitioner herein to refund within one month to the complainants jointly or severally the security amount of Rs. 50,000/- only along with Rs. 5000/- as compensation and litigation cost. It was also directed that if the order is not complied with within the prescribed period, an interest of 10% per annum will be payable from the date of the order till payment of the awarded amount of Rs. 50,000/-.
(3.) THE writ petitioner thereupon filed an appeal before the State Consumer Disputes Redressal Commission, Jharkhand, Ranchi and the said appeal was numbered as 69 of 2004, which was also disposed of on 26th March, 2004 upon confirmation of the order passed by the District Forum, as mentioned hereinabove. Being aggrieved by the said order, the writ petitioner has moved the instant writ application.;