B R VENKATARAO Vs. MYSORE CITY CORPORATION

JUDGEMENT

(1.) This appeal is directed against the order dated 18.6.1991 passed by the District Forum, Mysore on the complaint of the appellant. The complaint was dismissed by the District Forum, Mysore. The Appellant had filed a complaint against the Mysore City Corporation which had not appointed his daughter on the ground that he is a retired employee of the Mysore City Corporation. The prayer in his complaint was for issuing a direction to the Mysore City Corporation to appoint his daughter.

(2.) The complainant cannot be said to be a consumer under Sec.2 (1) (d) of the Consumer Protection Act, as he has neither purchased the goods for consideration nor hired the services of the Corporation for consideration. Hence, the order dismissed his complaint is proper and we see no reason to interfere with the same. In the result, the appeal is dismissed. Appeal dismissed.