State Consumer Disputes Redressal Commission
Registrar C.G.Swami Vivekanand ... vs Mukesh Kumar Pandey & Anr on 14 January, 2016
NRrhlx<+ jkT;
miHkksDrk fookn Áfrrks"k.k vk;ksx] iaMjh] jk;iqj vihy Øekad% FA/15/462 lafLFkr fnukad: 08.09.2015 jftLVªkj] N-x- Lokeh foosdkuan rduhdh fo'ofo|ky;] fHkykbZ] ukFkZ ikdZ ,osU;w] lsDVj&8] fHkykbZ] ftyk&nqxZ ¼N-x-½ -----------vihykFkhZ@vukosnd dz-1- fo:n~/k 1- eqds'k dqekj ik.Ms; vk- Jh /kqzo dqekj ik.Ms;] fuoklh&,y- vkbZ- th-&2@134] vkS|ksfxd {ks=] Fkkuk&tkeqy] fHkykbZ] rglhy o ftyk&nqxZ ¼N-x-½ ------------mRrjoknh dz-1@ifjoknh-
2- Jh 'kadjkpk;Z egkfo|ky;]
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Rkglhy o ftyk&nqxZ ¼N-x-½ --------mRrjoknh dz-2@vukosnd dz-2- vihy Øekad% FA/15/462 lafLFkr fnukad: 08.09.2015 Jh 'kadjkpk;Z egkfo|ky;] }kjk&foHkkxk/;{k izca/ku] f'k{kk tquokuh jksM] fHkykbZ] rglhy o ftyk&nqxZ ¼N-x-½ -----------vihykFkhZ@vukosnd dz-2- fo:n~/k 1- eqds'k dqekj ik.Ms; vk- Jh /kqzo dqekj ik.Ms;] fuoklh&,y- vkbZ- th-&2@134] vkS|ksfxd {ks=] Fkkuk&tkeqy] fHkykbZ] rglhy o ftyk&nqxZ ¼N-x-½ ------------mRrjoknh dz-1@ifjoknh-
2- jftLVªkj] N-x- Lokeh foosdkuan rduhdh fo'ofo|ky;] fHkykbZ] ukFkZ ikdZ ,osU;w] lsDVj&8] fHkykbZ] ftyk&nqxZ ¼N-x-½ --------mRrjoknh dz-2@vukosnd dz-1- // 2 // le{k% ekuuh; U;k;ewfrZ Jh vkj- ,l-'kekZ] v/;{k-
ekuuh; lqJh fguk BDdj] lnL;k-
ekuuh; Jh Mh-ds-iksn~nkj] lnL;-
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i{kdkjksa ds vf/koDrk ifjoknh dh vksj ls Jh vkj- ds- Hkkoukuh] vf/koDrkA vukosnd dz-1 dh vksj ls Jh jkts'k ik.Ms;] vf/koDrkA vukosnd dz-2 dh vksj ls Jherh fofurk xqIrk] vf/koDrkA vkns'k fnukad% 14@01@2016 n~okjk%&ekuuh; U;k;ewfrZ Jh vkj- ,l- 'kekZ] v/;{k vihy dzekad&FA/15/462 vihykFkhZ@vukosnd dz-1 jftLVªkj] N- x- Lokeh foosdkuan rduhdh fo'ofo|ky; ,oa vihy dzekad&FA/15/463 vihykFkhZ@vukosnd dz-2 Jh 'kadjkpk;Z egkfo|ky; }kjk /kkjk&15 miHkksDrk laj{k.k vf/kfu;e] 1986] ds varxZr ftyk miHkksDrk fookn izfrrks"k.k Qksje] nqxZ ¼N-x-½ ¼ftls vkxs laf{kIr esa ^^ftyk Qksje** lacksf/kr fd;k tk,xk½ ds ifjokn izdj.k dzekad&15@61 esa ikfjr vkns'k fnukad&10-08-2015 ftlds }kjk mRrjoknh dz-1@ifjoknh ds ifjokn dks Lohdkj djrs gq, ;g vknsf'kr fd;k x;k gS fd%& **v- vukosnd dz-1 ,oa 2 la;qDr ,oa vyx&vyx :Ik ls] ifjoknh dks 4]50]000@&¼pkj yk[k ipkl gtkj :Ik;s½ vnk djsaxsA c- vukosnd dz-1 ,oa 2 }kjk] fu/kkZfjr le;kof/k ds Hkhrj mDr jkf'k dk Hkqxrku ifjoknh dks ugha fd;s tkus ij vukosnd dz-1 ,oa 2 la;qDr ,oa vyx&vyx :Ik ls] ifjoknh dks vkns'k fnukad ls Hkqxrku fnukad rd 12 izfr'kr okf"kZd dh nj ls C;kt vnk djus ds fy, mRrjnk;h gksaxsA // 3 // l- vukosnd dz-1 ,oa 2 la;qDr ,oa vyx&vyx :Ik ls] ifjoknh dks ekufld {kfriwfrZ ds :Ik esa 45]000@&¼iSarkyhl gtkj :Ik;s½ vnk djsaxsA n- vukosnd dz-1 ,oa 2 la;qDr ,oa vyx&vyx :Ik ls ifjoknh dks okn O;; ds :Ik esa 5]000@&¼ikap gtkj :Ik;s½ Hkh vnk djsaxsA** ls nqf[kr gksdj izLrqr fd, gSaA 02- pwafd vihy dzekad&FA/15/462 ,oa vihy dzekad&FA/15/463 nksuksa gh ftyk Qksje] nqxZ ds vkns'k fnukad&10-08-2015 ls mn~Hkwr gq, gSa] vr% bu nksuksa vihyksa dk fujkdj.k bl ,d gh vkns'k ds }kjk fd;k tk jgk gS rFkk lqfo/kk dh n`f"V ls i{kdkjksa dks muds ekSfyd izkfLFkfr ls lacksf/kr fd;k tkosxkA vkns'k dh ewy izfr vihy dzekad& FA/15/462 esa ,oa mldh izfr vihy dzekad& FA/15/463 esa layXu fd;k tkosA 03- ifjoknh eqds'k dqekj ik.Ms; dk ftyk Qksje ds le{k ifjokn laf{kIr esa bl izdkj jgk gS fd vukosnd dz-1 jftLVªkj] N-x- Lokeh foosdkuan rduhdh fo'ofo|ky; ,d varZjk"Vªh; Lrj ij [;kfr izkIr rduhdh fo'ofo|ky; gS vkSj vukosnd dzekad&2 Jh 'kadjkpk;Z egkfo|ky; mlls laca) egkfo|ky; gS vkSj foxr dbZ o"kksZa ls f'k{kk ds {ks= esa dk;Z dj jgs gSa vkSj mDr 'kS{kf.kd laLFkku ls gtkjksa Nk= O;olkf;d rFkk rduhdh f'k{kk izkIr dj jk"Vªh;] varZjk"Vªh; rFkk futh {ks=ksa esa lsok dj mTtoy thou O;rhr dj jgs gSaA ifjoknh Hkh vukosnd dz-2 }kjk fn, x, foKkiu ls izHkkfor gksdj vukosnd dz-2 ds egkfo|ky; esa o"kZ 2011 esa ,e-ch-,- dh f'k{kk izkIr djus gsrq izos'k fy;k FkkA og d{kk 12oha mRrh.kZ FkkA ifjoknh us iwjh yxu ls v/;;u fd;k // 4 // vkSj mlus vafre lsesLVj dh ijh{kk o"kZ 2013 esa mRrh.kZ fd;k ftldk fd ijh{kk ifj.kke vxLr 2013 esa ?kksf"kr fd;k x;k vkSj ifjoknh us baVjusV ds ek/;e ls vadlwph izkIr fd;k Fkk ijUrq ewy izek.k&i= mls vukosndx.k }kjk iznku ugha fd;k x;k tcfd ijh{kk ifj.kke ?kksf"kr gksus ds 15 fnol ds Hkhrj iznku fd;k tkuk pkfg, Fkk ijUrq vukosndx.k }kjk vius nkf;Roksa dk fuoZgu ugha fd;k x;k] blfy, ifjoknh] vukosndx.k dk miHkksDrk gS vkSj vukosndx.k lsok iznkrk gSaA ifjoknh ds vU; lgikfB;ksa dks vxLr&flracj 2013 esa vukosndx.k }kjk ijh{kk ifj.kke dh ewy vadlwph vukosnd dz-2 ds ek/;e ls iznku dh xbZ Fkh ijUrq ifjoknh dks vadlwph iznku ugha fd;k x;k vkSj vukosnd dz-2 }kjk ;g tkudkjh nh xbZ fd vukosnd dz-1 }kjk mldh vadlwph tkjh ugha dh xbZ gSA bl ij ifjoknh us vukosnd dz-1 ls laidZ fd;k rc vukosnd dz-1 }kjk crk;k x;k fd vadlwph vukosnd dz-2 egkfo|ky; dks Hksth tk pqdh gS vkSj bl izdkj vukosndx.k }kjk vuko';d ifjoknh dks ijs'kku fd;k tkrk jgk vkSj ifjoknh] vukosndx.k ds pDdj yxkrs jgk ijUrq mldh leL;k dk dksbZ gy ugha fudykA ifjoknh dks ekg Qjojh 2014 esa vukosnd dz-1 ds dk;kZy; ls ;g tkudkjh nh xbZ fd ifjoknh }kjk vadlwph izkIr djus gsrq dksbZ vkosnu ugha fn;k x;k gS bl dkj.k mls vadlwph ugha nh tk jgh gSA bl ij ifjoknh us fyf[kr esa fnukad&07-02-2014 dks vkosnu izLrqr fd;k ijUrq vadlwph iznku ugha fd;k x;kA vfirq ifjoknh ds lkFk izR;sd volj ij xSj ftEesnkjkuk tokc nsdj nqO;Zogkj fd;k tkrk jgkA bl ij ifjoknh us fof/kd lwpuk&i= izsf"kr fd;k Fkk vkSj yxHkx 16 ekg Ik'pkr~ ifjoknh dks vadlwph iznku fd;k x;k vkSj ftlds dkj.k ls ifjoknh 'kkldh;] v)Z'kkldh; ;k futh {ks= esa lsok izkIr djus ds volj ls oafpr jgk tcfd bl nkSjku 6&7 laLFkkuksa esa ukSdjh izkIr // 5 // djus gsrq lk{kkRdkj fn;k ijUrq lQy gksus ds ckn Hkh izek.k&i= ds vHkko esa mls dgha ukSdjh ugha fey ldh vkSj og migkl dk ik= cuk rFkk viekfur gqvkA ftlds dkj.k ls ifjoknh dks vR;f/kd ekufld ,oa vkfFkZd {kfr mBkuh iM+h tcfd muds vU; lgikBh ukSdjh izkIr dj pqds gSaA blds fy, ifjoknh {kfriwfrZ ikus dk vf/kdkjh gS vkSj blfy, ifjoknh dks ifjokn izLrqr djus dh vko';drk iM+h gSA vr% ifjoknh dks ifjokn&i= esa of.kZr vuqlkj vuqrks"k iznku fd;k tkosA 04- vukosnd dz-1 jftLVªkj] N-x- Lokeh foosdkuan rduhdh fo'ofo|ky; dh vksj ls fyf[kr dFku izLrqr dj ;g izkjafHkd vkifRr dh xbZ gS fd vukosnd dz-1 N-x- Lokeh foosdkuan rduhdh fo'ofo|ky;] NRrhlx<+ fo'ofo|ky; vf/kfu;e ds varxZr LFkkfir fo'ofo|ky; gS vkSj mldk dk;Z mlls lac) egkfo|ky;ksa esa v/;;ujr~ Nk=ksa dh ijh{kk dk vk;kstu o lapkyu rFkk ifj.kke dh ?kks"k.kk ,oa fMxzh iznku djus ds oS/kkfud nkf;Roksa dk fuoZgu djuk gSA fo'ofo|ky;] miHkksDrk laj{k.k vf/kfu;e] 1986] ds rgr lsok iznkrk dh Js.kh esa ugha vkrk gS vkSj lac) egkfo|ky;ksa esa v/;;ujr~ Nk= fo'ofo|ky; dk miHkksDrk ugha gS vkSj blfy, ifjoknh dk ifjokn la/kkj.kh; ugha gSA vukosnd dz-1 fo'ofo|ky; }kjk vk;ksftr ,e- ch- ,- prqFkZ lsesLVj ¼eq[; rFkk iwjd½ ijh{kk ds ifj.kke fnukad&13-08-2013 dks ?kksf"kr dj fn;k x;k Fkk vkSj blh izdkj ,e-ch-,- f}rh; lsesLVj ¼eq[; rFkk iwjd½ rFkk ch-bZ- r`rh; lsesLVj ¼iwjd½ ijh{kk ds ifj.kke fnukad&19-08-2013 dks ?kksf"kr fd, x, Fks rFkk ,e-ch-,- f}rh; lsesLVj dh vadlwph fnukad&21-10-2013 dks lac) egkfo|ky; dks Hksth xbZ Fkh rFkk fnukad&11-12-2013 dks ,e-ch-,- prqFkZ lsesLVj dh vadlwph egkfo|ky; dks Hkst nh xbZ FkhA ifjoknh }kjk ifjokn&i= ds lkFk // 6 // layXu bZ&esy rFkk fo'ofo|ky; }kjk izsf"kr i= fnukad&01-01-2015 ds ifj'khyu ls Li"V gS fd ifjoknh }kjk viuk QksVks le;kuqlkj miyC/k ugha djk, tkus dh otg ls mldh vadlwph fu/kkZfjr izk:Ik esa iznku ugha dh tk ldh FkhA fo'ofo|ky; }kjk vU; ijh{kkvksa dk vk;kstu o lapkyu dh O;Lrrk ds vykok ,d vU; izdj.k esa iqfyl }kjk fo'ofo|ky; ds ijh{kk vfHkys[k foHkkx dks yxHkx rhu ekg rd lhy dj fn;k x;k Fkk tks fd fo'ofo|ky; ds fu;a=.k ds ckgj FkkA ifjoknh }kjk diksy&dfYir vk/kkjksa ij ifjokn izLrqr fd;k x;k gSA vr% ifjoknh dk ifjokn fujLr fd;k tkosA 05- vukosnd dz-2 Jh 'kadjkpk;Z egkfo|ky; }kjk fyf[kr dFku izLrqr djrs gq, ;g vfHkopu fd;k x;k gS fd rduhdh dkslZ dh lHkh lsesLVj dh ijh{kk,a N-x- Lokeh foosdkuan rduhdh fo'ofo|ky; fHkykbZ }kjk lapkfyr dh tkrh gS vkSj lacaf/kr ijh{kkvksa dh ekdZ'khV fo'ofo|ky; }kjk tkjh dh tkrh gSA fo'ofo|ky; }kjk vkosnd ds vafre lsesLVj dh ekdZ'khV fnukad&29-12-2014 dks rS;kj dj vukosnd dz-2 dks Hksth xbZ Fkh vkSj ifjoknh eqds'k dqekj ikaMs; dks lwfpr dj fnukad&30-12-2014 dks vadlwph fn;k x;k gSA vukosnd dz-2 }kjk vius nkf;Ro dk iw.kZ :Ik ls fuokZg fd;k x;k gSA ifjoknh] vukosnd dz-2 dk miHkksDrk ugha gS vkSj u gh vukosnd dz-2 lsok iznkrk gSA vukosnd dz-2 dks tSls gh fo'ofo|ky; ls ekdZ'khV izkIr gqvk rks mlds nwljs fnu gh ifjoknh dks ns fn;k x;kA vukosnd dz-2 }kjk fdlh izdkj dh mis{kk ugha cjrk x;k gSA ifjoknh] fdlh izdkj dk vuqrks"k ikus dk vf/kdkjh ugha gSA vr% ifjoknh dk ifjokn fujLr fd;k tkosA // 7 // 06- ftyk Qksje us mHk;i{k dh vksj ls izLrqr vfHkopu ,oa nLrkosth lk{; ds ifj'khyu Ik'pkr~ ifjoknh ds ifjokn dks Lohdkj djrs gq, Åij dafMdk&1 esa of.kZr vuqlkj vuqrks"k iznku fd;k gS ftlds fo:) ;g vihy gSA 07- ifjoknh dh vksj ls vius i{k leFkZu esa ftyk Qksje ds le{k th- esy lans'k fnukad&06-04-2013 (Annexure A-1 & 2)] jftLVªkj dks fn;k x;k vkosnu fnukad&07-02-2014 (Annexure A-3)] jftLVMZ uksfVl fnukad&15-12-2014 (Annexure A-4) dh QksVks dkih ,oa iksLVy jlhn fnukad&18-12-2014 (Annexure A-5) dk vly] vadlwph (Annexure A-6) rFkk uksfVl dk tokc fnukad&01-01-2015 (Annexure A-7) dh QksVks dkih izLrqr fd;k gSA 08- vukosnd dz-1 dh vksj ls vius i{k leFkZu esa ftyk Qksje ds le{k vukosnd dz-1 lekpkj&i=ksa ds laiknd dks izsf"kr i= fnukad&13- 08-2013 ,oa 19-08-2013 (Annexure D-1 & D-2)] i= fnukad&21-10-2013 (Annexure D-3) rFkk i= fnukad&11-12-2013 (Annexure D-4) dh QksVks dkih izLrqr fd;k gSA 09- vukosnd dz-2 dh vksj ls vius i{k leFkZu esa ftyk Qksje ds le{k ekdZ'khV (Annexure 2-1) rFkk vukosnd dz-1 }kjk ifjoknh dks izsf"kr i= fnukad&01-01-2015 (Annexure 2-2) dh QksVks dkih izLrqr fd;k gSA 10- vihy dzekad&FA/15/462 ds vihykFkhZ@vukosnd dz-1 jftLVªkj] N-x- Lokeh foosdkuan rduhdh fo'ofo|ky; dh vksj ls milatkr gksus // 8 // okys fo)ku vf/koDrk Jh jkts'k ik.Ms; dk ;g rdZ gS fd vihykFkhZ@vukosnd dz-1 dk ifjoknh miHkksDrk ugha gS rFkk vihykFkhZ@vukosnd dz-1 fo'ofo|ky; vf/kfu;e ds varxZr LFkkfir fo'ofo|ky; gS ftlds }kjk vius {ks=kf/kdkj ds varxZr lHkh egkfo|ky;ksa esa v/;;ujr~ Nk=ksa dh ijh{kk dk vk;kstu o lapkyu rFkk ifj.kke dh ?kks"k.kk ,oa ?kksf"kr ifj.kkeksa dh fMxzh iznku djus ds oS/kkfud nkf;Roksa dk fuoZgu fd;k tkuk gS rFkk fu;ekuqlkj ifjoknh dks mldh vadlwph iznku fd;k x;k gS vkSj ;fn vadlwph iznku djus esa foyac Hkh gqvk gS rks Hkh] pwafd ifjoknh miHkksDrk dh ifjf/k esa ugha vkrk gS vkSj uk gh vukosnd dzekad&1 lsok iznkrk gS vkSj ;g fookn] miHkksDrk fookn ugha gS blfy, ifjoknh dk ifjokn la/kkj.kh; ugha gSA ftyk Qksje us tks vkns'k ikfjr fd;k gS og iw.kZr% =qfViw.kZ gS vkSj fof/kd izko/kkuksa dks /;ku fn, fcuk vkyksP; vkns'k ikfjr fd;k x;k gSA vr% vihykFkhZ@vukosnd dz-1 dh vihy Lohdkj fd;k tkos vkSj ftyk Qksje }kjk ikfjr vkyksP; vkns'k vikLr fd;k tkosA vihykFkhZ@vukosnd dz-1 us vius rdZ ds leFkZu esa bl vk;ksx ds ifjokn izdj.k dzekad&15@10 vfHk"ksd f)osnh fo:) dqyifr@jftLVªkj] dk;kZy; N-x- Lokeh foosdkuan VsfDudy ;qfuoflZVh ,oa ,d vU; esa ikfjr vkns'k fnukad&18-11-2015 dk voyacu fy;k gSA 11- vihy dzekad&FA/15/463 ds vihykFkhZ@vukosnd dz-2 Jh 'kadjkpk;Z egkfo|ky; dh vksj ls mlatkr gksus okyh fo)ku vf/koDrk Jherh fofurk xqIrk us Hkh vukosnd dz-1 jftLVªkj] N-x- Lokeh foosdkuan rduhdh fo'ofo|ky; dh vksj ls izLrqr rdZ dk leFkZu djrs gq, O;Dr fd;k fd ifjoknh] vukosnd dz-2 dk miHkksDrk ugha gS vkSj u gh vukosnd dz-2 }kjk fdlh izdkj ls lsok esa deh fd;k x;k gSA tSls gh // 9 // vukosnd dz-2 dks vadlwph izkIr gqvk mlds nwljs fnu ifjoknh dks vadlwph iznku dj fn;k x;k blfy, mlds }kjk fdlh izdkj ls lsok esa deh ugha dh xbZ gSA ifjoknh dk ifjokn vukosnd dz-2 ds izfr la/kkj.kh; ugha gS vkSj ftyk Qksje dk vkns'k =qfViw.kZ gSA vr% vihy Lohdkj fd;k tkos vkSj ftyk Qksje }kjk ikfjr vkyksP; vkns'k vikLr fd;k tkosA vihykFkhZ@vukosnd dz-2 us vius rdZ ds leFkZu esa bl vk;ksx ds vihy dzekad&,Q,@12@622 mes'k dqekj lkgw fo:) fizafliy] bafLVV~;wV vkWQ VsDukykWth] dksjck ,oa ,d vU; esa ikfjr vkns'k fnukad&27-03-2015 rFkk ifjokn izdj.k dzekad&15@10 vfHk"ksd
f)osnh fo:) dqyifr@jftLVªkj] dk;kZy; N-x- Lokeh foosdkuan VsfDudy ;qfuoflZVh ,oa ,d vU; esa ikfjr vkns'k fnukad&18-11-2015 ds U;k; n`"Vkar dk voyacu fy;k gSA 12- ifjoknh dh vksj ls milatkr gksus okys fo)ku vf/koDrk Jh vkj- ds- Hkkoukuh dk ;g rdZ gS fd ifjoknh us vxLr 2013 esa ijh{kk mRrh.kZ fd;k Fkk vkSj 15 fnol ds Hkhrj mls vadlwph iznku fd;k tkuk pkfg, Fkk ijUrq vadlwph iznku ugha fd;k x;k tcfd ifjoknh }kjk fu;ekuqlkj vadlwph fn;s tkus gsrq dk;Zokgh fd;k Fkk rFkk fnukad&07-02-2014 dks Hkh fyf[kr vkosnu izLrqr fd;k Fkk mlds ckn Hkh vadlwph iznku ugha dh xbZ vkSj vuko';d :Ik ls ifjoknh dks ijs'kku fd;k tkrk jgk vkSj yxHkx 16 ekg ckn mls vadlwph iznku fd;k x;kA pwafd ifjoknh }kjk 'kqYd vnk dj f'k{kk xzg.k fd;k x;k Fkk] blfy, ifjoknh miHkksDrk gS vkSj vukosndx.k }kjk vadlwph iznku djus esa vR;f/kd foyac dkfjr fd;k x;k tks fd O;olkf;d dnkpj.k dh Js.kh esa vkrk gS vkSj vukosndx.k }kjk lsok esa deh fd;k x;k gS blfy, ftyk Qksje us tks vkns'k ikfjr fd;k gS og iw.kZr% mfpr gS] mlesa fdlh izdkj dh dksbZ // 10 // vfu;ferrk ,oa voS/kkfudrk ugha gSA vr% vihykFkhZx.k dh vihy fujLr fd;k tkos vkSj ftyk Qksje }kjk ikfjr vkyksP; vkns'k dks ;Fkkor~ j[kk tkosA ifjoknh us vius rdZ ds leFkZu esa National Institute of Medical Technology Vs. Arpana Sandhya Robinson & Ors. II (2011) CPJ 79 (NC) ds U;k; n`"Vkar dk voyacu fy;k gSA 13- geus mHk;i{k ds fo)ku vf/koDrkx.k dk rdZ Jo.k fd;k rFkk ftyk Qksje ds vfHkys[k ,oa vkyksP; vkns'k dk Hkh ifj'khyu fd;kA 14- ifjoknh us vius ifjokn&i= esa ;g Li"V :Ik ls vfHkopu fd;k gS fd mlus vxLr 2013 esa ijh{kk mRrh.kZ fd;k Fkk ijUrq mldk ekdZ'khV fnukad&30-12-2014 dks mls izkIr gqvk Fkk vkSj yxHkx 16 ekg rd vadlwph izkIr ugha gqvk FkkA vukosnd dz-2 us vius fyf[kr dFku esa Lohdkj fd;k gS fd fnukad&13-08-2013 dks fjtYV ?kksf"kr fd;k x;k Fkk rFkk vadlwph foyac ls fn;k x;k FkkA bl rF; dks vius vfrfjDr dFku ds dafMdk&4 esa vukosnd dz-1 }kjk Lohdkj fd;k x;k gSA bl izdkj ;g Li"V gS fd vukosnd dz-1 }kjk ifjoknh dks vadlwph iznku djus esa vR;f/kd foyac dkfjr fd;k x;k gS vkSj vius drZO; ds fuoZgu esa vukosnd dz-1 }kjk mis{kk cjrk x;k gS vkSj fuf'pr gh foyac ds dkj.k ifjoknh dks {kfr mBkuh iM+h gSA ijUrq vc ;g ns[kuk gS fd D;k dsoy bl vk/kkj ij fd vukosnd dz-1 }kjk vadlwph iznk; djus esa vR;f/kd foyac dkfjr fd;k gS vkSj ftlds dkj.k ifjoknh dks {kfr mBkuh iM+h gS] ifjoknh] vukosndx.k dk miHkksDrk ,oa vukosndx.k lsok iznkrk dh ifjf/k esa vkrs gSa\ // 11 // 15- University of Rajasthan, Modi Institute of Technology & Anr. Vs. Nitin Jain & Ors. IV (2015) CPJ 34 (NC) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd%& "16. The law on the subject has been settled by Hon'ble Supreme Court in Maharshi Dayanand Univerity v. Surjeet Kaur (Supra) where the Court observed:
"That student is neither a consumer nor University is rendering any service to its students. It is further held that mistake on the part of the University Authorities does not confer any right to make a claim against the statute."
The Court further held:
"In our opinion, this issue is no longer res integra and has been extensively discussed by a recent judgment of this Court ij the case of Bihar School Examination Board v. Suresh Prasad Sinha, IV (2009) CPJ 34 (SC)=VII (2009) SLT 109= (2009) 8 SCC 483, where is has been held as under-
"11. The Board is a statutory authority established under the Bihar School Examination Board Act, 1952. The function of the Board is to conduct school examinations. This statutory function involves holding periodical examinations, evaluating the answer scripts, declaring the results and issuing certificates. The process of holding examination, evaluating answer scripts, declaring the results and issuing certifiactes are different stages of a single statutory non- commercial function. It is not possible to divide this function as partly statutory and partly administrative.
12. When the Examination Board conducts an examination in discharge of its statutory function, it does not offer its services to any candidate. Nor does a student who participates in the examination conducted by the Board, hires or avails of any service from the // 12 // Board for a consideration. On the other hand, a candidate who participates in the examination conducted by the Board, is a person who has undergone a course of study and who requests the Board to test him as to whether he has imbibed sufficient knowledge to be fit to be declared as having successfully completed the said course of education; and if so, determine his position or rank or competence vis-à-vis othe examinees. The process is not therefore availment of a service by a student, but participation in a general examination conducted by the Board to ascertain whether he is eligible and fit to be considered as having successfully completed the secondary education course. The examination fee paid by the student is not the consuderation for availment of any service, but the charge paid for the priivilege of participation in the examination.
13. The object of the Act is to cover in its net, services offered or rendered for a consideration. Any service rendered for a consideration is presumed to be a commercial activity in its brodest sense (including professional activity or quasi-commercial activity). But the Act does not intend to cover discharge of a statutory function of examining whether a candidate is fit to be declared as having successfully completed a course by passing the examination. The fact that in the course of conduct of the examination, or evaluation of answer- scripts, or furnishing of mark-sheets or certificates, there may be some negligence, omission or deficiency, does not convert the Board into a service-provider for a consideration, nor convert the examinee into a consumer who can make a complaint under the Act. We // 13 // are clearly of the view that the Board is not a 'service provider' and a student who takes an examination is not a 'consumer' and consequently, complaint under the Act will not be maintainable against the Board."
The Court further observed:
"23. The case decided by this Court in Bihar School Examination Board (supra) clearly lays down the law in this regard with which we find ourselves in full agreement with. Accordingly, the entire exercise of entertaining the complaint by the District Forum and the award of relief which has been approved by the National Commission do not conform to law and we, therefore, set aside the same. We wish to make it clear that the National Commission felt that the respondent had been 'harassed' and has also gone to the extent of using the word 'torture' against an officer of the appellant. The appellant is an autonomous body and the decision of the appellant and the statutory provisions have to be implemented through its officers. This also includes the implementation of all such measures which have a statutory backing and if they are implemented honestly through a correct interpretation, the same, in our opinion, cannot extend to the degree of torture or harassment. The appellant had to be battle out this litigation up to this Court to establish the very fundamental of the case that the District Forum had no jurisdiction to entertain any such complaint and, in our opinion, they have done so successfully."
16- Regional Institute of Cooperative Management Vs Naveen Kumar Chaudhary, Shitanshu Ranjan, Anshul Saini, Anamika Singh, Nisha Aarif Faridi III (2014) CPJ 120 (NC) esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd %& // 14 // "9. We have perused the Bihar School Examination Board v. Suresh Prasad Sinha, (2009) 8 SCC 483, wherein it was held that statutory Board does not provide any service in the sense, the term is used in the Act and examinee is not a consumer.
It was held that Board is not a service provider. In para 11 of the said judgment, it was held as under :
"The Board is a statutory authority established under the Bihar School Examination Board Act, 1952. The function of the Board is to conduct school examinations. This statutory function involves holding periodical examinations, evaluating the answer scripts, declaring the results and issuing certificates. The process of holding examinations, evaluating answer scripts, declaring results and issuing certificates are different stages of a single statutory non- commercial function. It is not possible to divide this function as partly statutory and partly administrative".
10. The learned Counsel for petitioner has also referred to the judgment of Hon'ble Apex Court titled P.T. Koshy & Anr. v. Ellen Charitable Trust & Ors., in Civil Appeal No.22532/2012, decided on 9.8.2012, wherein it was held as under :-
"In view of the judgment of this Court in Maharshi Dayanand University v. Surjeet Kaur, 2010 (11) SCC 159, wherein this Court placing reliance on all earlier judgments has categorically held that education is not a commodity. Educational institutions are not providing any kind of service, therefore, in matter of admission, fees, etc., there cannot be a question of deficiency of service. Such matters cannot be entertained by the Consumer Forum under the Consumer Protection Act, 1986.
In view of the above, we are not inclined to entertain the special leave petition. Thus, the Special Leave petition is dismissed."
// 15 //
13. In a recent judgment in Civil Appeal No.697 of 2014, titled Indian Institute of Bank & Finance (IIBF) v. Mukul Srivastava, dated 17.1.2014, passed by the Hon'ble Apex Court, the Hon'ble Apex Court has also referred to the judgments reported in Bihar School Examination Board v. Suresh Prasad Sinha (supra), Maharshi Dayanand University v. Surjeet Kaur (supra) and Jagmittar Sain Bhagat v. Director Health Services, Haryana & Ors., III (2013) CPJ 22 (SC) = 2013 (10) SCC 136 holding that the student, under such circumstances, is not a 'consumer'.
17. Bihar School Examination Board & Ors. vs. Kundan Kumar & Anr., I (2015) CPJ 97 (NC), esa ekuuh; jk"Vªh; vk;ksx }kjk ;g fu/kkZfjr fd;k x;k gS fd %& "6. Learned Counsel for the petitioner submitted that there was no relationship of consumer and service provider between the parties, so complaint was not maintainable. He has placed reliance on the judgment of Hon'ble Apex Court in C.A. No.3911 of 2003 Bihar School Examination Board v. Suresh Prasad Sinha, VII (2009) SLT 109 = IV (2009) CPJ 34 (SC), in which it was observed as under:
"10. The Board is a statutory authority established under the Bihar School Examination Board Act, 1952. The function of the Board is to conduct school examinations. This statutory function involves holding periodical examinations, evaluating the answer scripts, declaring the results and issuing certificates. The process of holding examinations, evaluating answer scripts, declaring results and issuing certificates are different stages of a single statutory non- commercial function. It is not possible to divide this function as partly statutory and partly administrative. When the Examination Board conducts an examination in discharge of its statutory function, it does not offer its 'services' to any candidate. Nor does a student who participates in the examination conducted by the Board, hires or avails of any service from the Board for a consideration. On the other hand, a candidate who participates in the examination // 16 // conducted by the Board, is a person who has undergone a course of study and who requests the Board to test him as to whether he has imbibed sufficient knowledge to be fit to be declared as having successfully completed the said course of education; and if so, determine his position or rank or competence vis-à-vis other examinees. The process is not therefore availment of a service by a student, but participation in a general examination conducted by the Board to ascertain whether he is eligible and fit to be considered as having successfully completed the secondary education course. The examination fee paid by the student is not the consideration for availment of any service, but the charge paid for the privilege of participation in the examination.
11. The object of the Act is to cover in its net, services offered or rendered for a consideration. Any service rendered for a consideration is presumed to be a commercial activity in its broadest sense (including professional activity or quasi-commercial activity). But the Act does not intended to cover discharge of a statutory function of examining whether a candidate is fit to be declared as having successfully completed a course by passing the examination. The fact that in the course of conduct of the examination, or evaluation of answer-scripts, or furnishing of mark-sheets or certificates, there may be some negligence, omission or deficiency, does not convert the Board into a service-provider for a consideration, not convert the examinee into a consumer who can make a complaint under the Act. We are clearly of the view that the Board is not a 'service provider' and a student who takes an examination is not a 'consumer' and consequently, complaint under the Act will not be maintainable against the Board.
7. Aforesaid judgment makes it crystal clear that when Examination Board conducts an examination in discharge on its statutory functions involving holding periodical examinations, evaluating the answer scripts, declaring the results and issuing certificates then there is no relationship of // 17 // consumer and service provider between the parties and, as such, complaint was not maintainable before District Forum. Learned Counsel for the respondent could not place any citation of Hon'ble Apex Court contrary to aforesaid judgment and in such circumstances, revision petition is to be allowed.
18- bl vk;ksx }kjk Appeal No. 602/2009 Dr. Prashant Babu Kharya Vs. Principal, Raipur Homeopathy Medical College, Order Dated- 16.11.2009 esa Hkh ;g fu/kkZfjr fd;k x;k gS fd%& "It is clear that in the facts of that case the education was imparted by the College or University and there was deficiency in it. In the facts of the present case, Homeopathy Medical College has got a separate identity, who collected fee for imparting education and performed its duty. University was having a separate identity and it simply conducted examination and awarded degrees as part of its statutory duty. As regards performance of statutory duty of University, it does not fall within the ambit of the word "service", as defined in Consumer Protection Act."
19- bl vk;ksx }kjk Appeal No. FA/12/622 Umesh Kumar Sahu Vs. Principal, Institute of Technology, Korba & Another, Order Dated- 27.03.2015 esa Hkh ;g fu/kkZfjr fd;k x;k gS fd%& "15. In view of judgments referred above, it has been held by Hon'ble Supreme Court that the education is not a service and does not fall within the scope of Consumer Protection Act, 1986. Therefore, the complaint filed by the complainant is not maintainable since he is not a consumer under Consumer Protection Act, 1986."
// 18 // 20- blh izdkj vihy dzekad&FA/15/374 psruk iz/kku fo:) dqyifr] ia- jfo'kadj 'kqDy fo'ofo|ky; jk;iqj ,oa ,d vU; esa ikfjr vkns'k fnukad&13-10-2015 esa ;g fu/kkZfjr fd;k x;k gS fd%& **15- mijksDr U;k; n`"Vkar ds ifjizs{; esa ;g Li"V gS fd f'k{kk lsok iznkrk ds varxZr ugha vkrk gSA ;qfuoflZVh lsok iznkrk ugha gSA vadlwph nsus dk dk;Z ;qfuoflZVh dk gksrk gSA vukosnd dz-1 dk nkf;Ro ugha gS og vadlwph iznku djs vkSj pwafd vukosndx.k lsok iznkrk ugha gSa blfy, ifjokfnuh] miHkksDrk laj{k.k vf/kfu;e] 1986] dh /kkjk&2 (1) (d) ds varxZr miHkksDrk ugha gS vkSj blfy, ifjokfnuh }kjk izLrqr ifjokn la/kkj.kh; ugha gSA** 21- bl laca/k esa bl vk;ksx }kjk ifjokn izdj.k dzekad&15@10 vfHk"ksd f}osnh fo:) dqyifr@jftLVªkj] dk;kZy; N-x- Lokeh foosdkuan VsfDudy ;qfuoflZVh ,oa ,d vU; esa ikfjr vkns'k fnukad&18- 11-2015 Hkh voyacuh; gSA 22- mijksDr U;k; n`"Vkarksa ds ifjizs{; esa ;g Li"V gS fd vukosnd dz- 1 }kjk fdlh izdkj dh dksbZ lsok iznku ugha fd;k x;k gS vkSj ;fn vukosnd dz-1 ;qfuoflZVh dh vksj ls fdlh izdkj dh dksbZ =qfV dkfjr fd;k Hkh x;k gS rks mlds fo:) miHkksDrk laj{k.k vf/kfu;e] 1986] ds izko/kku ds varxZr ifjoknh dks dksbZ vf/kdkj izkIr ugha gksrk gS vkSj pwafd vukosnd dz-1 ;qfuoflZVh lsok iznkrk ugha gS blfy, ifjoknh mldk miHkksDrk ugha gS vkSj QyLo:Ik ifjoknh dk ifjokn la/kkj.kh; ugha gSA // 19 // 23- tgka rd vukosnd dz-2 Jh 'kadjkpk;Z egkfo|ky; dk laca/k gS] ifjoknh ,oa vukosnd dz-2 Jh 'kadjkpk;Z egkfo|ky; ds e/; lsok iznkrk vkSj miHkksDrk dk laca/k ugha gSA 24- mijksDr foospuk ds ifjizs{; esa ifjoknh] vukosnx.k dk miHkksDrk ugha gS vkSj u gh vukosndx.k lsok iznkrk gSa blfy, ;g fookn miHkksDrk laj{k.k vf/kfu;e] 1986] ds varxZr **miHkksDrk fookn** ds varxZr ugha gSA vr% ifjoknh }kjk izLrqr ifjokn la/kkj.kh; ugha gSA 25- vr% vukosnd dz-1 jftLVªkj] N-x- Lokeh foosdkuan rduhdh fo'ofo|ky; }kjk izLrqr vihy dzekad&FA/15/462 ,oa vukosnd dz-2 Jh 'kadjkpk;Z egkfo|ky; }kjk izLrqr vihy dzekad&FA/15/463 Lohdkj fd;k tkrk gSA ftyk Qksje }kjk ikfjr vkyksP; vkns'k fnukad&10-08- 2015 fujLr fd;k tkrk gSA ifj.kker% ifjoknh dk ifjokn fujLr fd;k tkrk gSA izdj.k dh ifjfLFkfr;ksa dks ns[krs gq, bl vihy dk O;;
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