M.THANIKACHALAM J. - (1.) The complainant is the appellant.
(2.) The complainant/appellant, who aspired to became a Sub-Inspector of Police in Tamil Nadu Uniformed Service, intended to submit an application in the month of August 2006, approached the opposite party to get a Demand Draft of Rs.250/-, which was essential to be attached with the application form. The opposite party, having collected the amount and the service charge, though issued a Demand Draft for Rs.250/-, failed to sign in the Demand Draft, which was sent along with the application. The application was rejected by the authority concerned, since the Demand Draft was not signed by the Branch Manager, thereby demolishing the expectation of the complainant, to secure the job, further causing mental agony, deficiency in service, for which, the complainant is entitled to total compensation of Rs.4 lakhs. Thus, claiming, a complaint came to be filed before the District Consumer Disputes Redressal Forum, Trichy.
(3.) The opposite party admitting the purchase of a Demand Draft, for a sum of Rs.250/- by the complainant, opposed the complaint contending that their officials have duly discharged their service by issuing the valid Demand Draft, that the complainant should have verified, not verifying, he was negligent, for which, the opposite party cannot be held responsible, that the Consumer Forum has no jurisdiction since the dispute is not a consumer dispute, thereby praying for the dismissal of the complaint.;