G.L.A. COLLEGE AND ANOTHER Vs. KUMARI RAJNI SINGH AND ANOTHER

JUDGEMENT

(1.) THESE two appeals (FA No. 261 of 2006 and FA No. 607 of 2007) arise out of a common judgment dated 20.6.2006, passed by Palamau District Consumer Disputes Redressal Forum at Daltonganj, in Consumer Complaint No. 25 of 2006 and, therefore, have been heard together and are disposed of by a common judgment.

(2.) ORIGINALLY the Principal, the Controller of Examination and the Cashier of G.L.A. College, Daltonganj filed FA No. 261 of 2006 and subsequently on behalf of Controller of Examination, appellant No. 2 therein a prayer was made to transpose him as respondent with a liberty to file separate appeal as there was conflict of interest between him and the Principal of the college in view of the stand taken in the matter. Hence, on 28.3.2007 name of appellant No. 2 from the cause title of FA No. 261 of 2006 was deleted and he was transposed as respondent No. 2. On the same day Tripurari Sahar, the Controller of Examination of G.L.A. College, Daltonganj filed separate FA No. 607 of 2007.

(3.) THE complainant was a regular student of G.L.A. College, Daltonganj. She completed the session and became eligible for appearing in I.Sc. final examination, 2006 to be conducted by Jharkhand Academic Council, Ranchi. On 28.11.2005 she deposited the required fee of Rs. 1,226.00 vide Receipt No. 5017, but her examination form was not sent to the Council and she could not appear in the said examination. She filed Consumer Complaint No. 25 of 2006 against the Principal, Controller of Examination and Cashier of G.L.A. College and claimed compensation of Rs. 2,20,000.00 to be paid to her for loss and damage to her academic career for one year.