State Consumer Disputes Redressal Commission
Sarguja University vs Amit Kumar Jaiswal & Anr. on 4 October, 2018
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gksxkA** ls nqf[kr gksdj izLrqr fd;k gS A 02- mRrjoknh dz-1@ifjoknh dk ifjokn ftyk Qksje ds le{k laf{kIr esa bl izdkj jgk gS fd ifjoknh xq:dqy egkfo|ky; iRFkyxkao esa ch- ,l- lh- izFke o"kZ dk Nk= FkkA izk;ksfxd ijh{kk xq:dqy esa uk nsdj yks;yk egkfo|ky;] dqudqjh esa fn;k rFkk izk;ksfxd ijh{kk dsUnz cnyus gsrq vukosnd dz-1 }kjk 250@&¼nks lkS ipkl :Ik;s½ fy;k x;k vkSj pkyku@jlhn fn;k x;k ftlds Ik'pkr~ Hkh ifjoknh dks fo'ofo|ky; }kjk ijh{kk ifj.kke esa HkkSfrdh izk;ksfxd ijh{kk esa vuqifLFkr fn[kk;k // 3 // x;kA ifjoknh }kjk fnukad&04-08-2017 dks vkosnu izLrqr dj ijh{kk ifj.kke esa la'kks/ku djus dk fuosnu fd;k x;k rFkk fnukad&01-09-2017 dks vukosnd dz-1 dk;kZy; tkdj irk yxk;k rks la'kks/ku dk vk'oklu fn;k x;k fdUrq la'kks/ku ugha fd;k x;k ftlds dkj.k ifjoknh dks ;g ifjokn ykus dh vko';drk iM+h gSA vr% ifjokn&i= esa of.kZr vuqlkj vuqrks"k fnykbZ tkosA 03- vukosnd dz-1 dh vksj ls fyf[kr dFku izLrqr fd;k x;k gS] fdUrq ftyk Qksje us vukosnd dz-1 ds fyf[kr dFku dks Lohdkj ugha fd;k gS vkSj vukosnd dz-1 ds fo:} ,di{kh; dk;Zokgh fd;k x;k gSA 04- mRrjoknh dz-2@vukosnd dz-2 dh vksj ls fyf[kr dFku izLrqr djus gsrq ;g vfHkopu fd;k x;k gS fd vukosnd dz-2 }kjk ifjoknh ds }kjk izk;ksfxd ijh{kk dsUnz cnyus ls lacaf/kr laiw.kZ dk;Zokgh djrs gq, ljxqtk fo'ofo|ky; ds dqy lfpo dks i= izsf"kr fd;k x;k Fkk vkSj yks;ksyk egkfo|ky; esa izk;ksfxd ijh{kk laiUu gksus dh tkudkjh Hkh vukosnd dz-2 ds }kjk nh xbZ Fkh bl dkj.k vukosnd dz-2 dk dksbZ nks"k] ykijokgh ,oa nkf;Ro ugha gSA ifjoknh ds }kjk izLrqr vkosnu&i= e; pkyku ds lkFk dsUnz cnyus gsrq vkosnu ljxqtk fo'ofo|ky; dks i= fy[kk x;k Fkk vkSj izk;ksfxd ijh{kk esa ifjoknh }kjk ijh{kk nsus laca/kh tkudkjh Hkh nh xbZ FkhA izLrqr ifjokn dh lquokbZ dk {ks=kf/kdkj Qksje dks ugha gSA vukosnd dz-2 }kjk lsok esa dksbZ deh ugha dh xbZ gSA ifjoknh] vukosnd dz-2 ls dksbZ vuqrks"k izkIr djus dk vf/kdkjh ugha gSA vr% ifjoknh dk ifjokn vukosnd dz-2 ds fo:} fujLr fd;k tkosA // 4 // 05- mRrjoknh dz-1@ifjoknh dh vksj ls vius i{k leFkZu esa ftyk Qksje ds le{k mifLFkfr i=d dh Nk;kizfr ¼nLrkost dz-1 ,oa 2½] vadlwph dh Nk;kizfr ¼nLrkost dz-3½ jlhn fnukad&14-02-2017 dh Nk;kizfr ¼nLrkost dz-4½] izk;ksfxd ijh{kk esa lfEefyr gksus gsrq vuqefr fnukad&15-02-2017 dh Nk;kizfr ¼nLrkost dz-5½] xq:dqy dkWyst] iRFkyxkao dh jlhn fnukad&12-01-2017 dh Nk;kizfr ¼nLrkost dz-6½] izk;ksfxd ijh{kk esa cSVus ckor~ vuqefr fnukad&14-02-2017 dh Nk;kizfr ¼nLrkost dz-7½ izLrqr fd;k gSA 06- mRrjoknh dz-2@vukosnd dz-2 dh vksj ls vius i{k leFkZu esa ftyk Qksje ds le{k izk;ksfxd ijh{kk dh mifLFkfr i=d dh Nk;kizfr] izk;ksfxd ijh{kk dk [email protected]] mifLFkfr ,oa mRrjiqfLrdk dh Nk;kizfr] vf/klwpuk fnukad&01-11-2017 dh Nk;kizfr] ifjoknh }kjk vukosnd dz-2 ds le{k izLrqr vkosnu fnukad&13-11-2017 dh Nk;kizfr rFkk VsyhLQksj ydM+k ds MªkbZfoax ykbZlsal dh Nk;kizfr izLrqr fd;k gSA 07- ftyk Qksje us mHk;i{kksa dh vksj ls izLrqr vfHkopu ,oa nLrkosth lk{;ksa 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 08- vihykFkhZ@vukosnd dz-1 dh vksj ls milatkr gksus okys fo}ku vf/koDrk Jh uhjt pkScs dk rdZ gS fd ifjoknh] vukosnd dz-1 dk // 5 // **miHkksDrk** ugha gS rFkk vukosnd dz-1 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=&Nk=kvksa dh ijh{kk dk vk;kstu o lapkyu rFkk ifj.kke dh ?kks"k.kk ,oa fMxzh iznku djus ds oS/kkfud nkf;Ro dk fuoZgu fd;k tkuk gSA ifjoknh ch- ,l- lh- izFke o"kZ dh ijh{kk xq:dqy dkWyst] iRFkyxkao] ftyk t'kiqj ds okf"kZd ijh{kk esa mifLFkr gqvk Fkk vkSj ifjoknh us fo'ofo|ky; dks ijh{kk dsUnz cnyus gsrq vkosnu&i= izLrqr fd;k Fkk ftls Lohdkj fd;k x;k Fkk vkSj ifjoknh ds izk;ksfxd ijh{kk gsrq yks;ksyk dkWyst] dqudqjh dks lsaVj fn;k x;k Fkk vkSj ftlesa ifjoknh HkkSfrdh fo"k; ds izk;ksfxd ijh{kk esa mifLFkr gqvk Fkk] ijUrq fo'ofo|ky; dks ifjoknh ds fQftDl dh izk;ksfxd ijh{kk dk vad miyC/k ugha gqvk Fkk blfy, mldk fjtYV jksd fn;k x;k Fkk vkSj mlds Ik'pkr~ fnukad&01-11-2017 dks ijh{kk ifj.kke ?kksf"kr fd;k x;k Fkk vkSj ftlesa ifjoknh xf.kr esa iwjd vk;k Fkk vkSj vukosnd dz-1 fo'ofo|ky; }kjk ijh{kk vk;ksftr fd;k x;k Fkk vkSj mlus vius lafof/kd nkf;Ro dk ikyu fd;k Fkk vkSj ifjoknh dks Ik;kZIr volj fn;k x;k Fkk vkSj ifjoknh iwjd vk;k Fkk] fdUrq bl rF; dks ifjoknh }kjk fNik;k x;k gSA vukosnd dz-1 }kjk fdlh izdkj dh lsok esa dksbZ deh ugha fd;k x;k gSA vr% vukosnd dz-1 dh vihy Lohdkj fd;k tkos vkSj ftyk Qksje }kjk ikfjr vkyksP; vkns'k vikLr fd;k tkosA vukosnd dz-1 dh vksj ls vius rdZ ds leFkZu esa Bihar School Examination Board & Ors. vs. Suresh Prasad Prasad Sinha 2009 (8) // 6 // SCC 483= 2010 AIR (SC) 93=2009 (4) CPJ 34=2009 (4) CPR 27, Maharshi Dayanand University Vs. Surjeet Kaur 2010 (11) SCC 159=2010 (SCW) 6001=2010 (3) CPJ 19=2010 (4) CPR 98, rFkk bl vk;ksx }kjk vihy dzeakd&,Q,@15@462 jftLVªkj] N-x- Lokeh foosdkuan rduhdh fo'ofo|ky; fo:} eqds'k dqekj ik.Ms; ,oa ,d vU; ,oa vihy dzekad&,Q,@15@463 Jh 'kadjkpk;Z egkfo|ky; fo:} eqds'k dqekj ik.Ms; ,oa ,d vU; esa ikfjr vkns'k fnukad&14-01-2016 dk voyacu fy;k gSA 09- mRrjoknh dz-1@ifjoknh ,oa mRrjoknh dz-2@vukosnd dz-2 izkpk;Z] yks;ksyk dkWyst dqudqjh rdZ fnukad dks vuqifLFkr jgs gSaA 10- geus vihykFkhZ@vukosnd dz-1 ds fo}ku vf/koDrk dk rdZ Jo.k fd;k rFkk ftyk Qksje ds vfHkys[k ,oa vkyksP; vkns'k dk Hkh ifj'khyu fd;k x;kA 11- vukosnd dz-1 dh vksj ls fyf[kr dFku izLrqr fd;k x;k gS] fdUrq ftyk Qksje us vukosnd dz-1 ds fyf[kr dFku dks Lohdkj ugha fd;k gS vkSj vukosnd dz-1 ds fo:} ,di{kh; dk;Zokgh fd;k x;k gS] ijUrq vukosnd dz-2 us tks fyf[kr dFku izLrqr fd;k gS mldh dafMdk&4 esa ;g vfHkopu fd;k gS fd **ifjoknh }kjk dsUnz cnyus ckor~ ljxqtk fo'ofo|ky; dks i= fy[kk x;k Fkk rFkk izk;ksfxd ijh{kk esa ifjoknh }kjk ijh{kk nsus laca/kh tkudkjh Hkh vukosnd dz-2 }kjk ljxqtk fo'ofo|ky; dks nh xbZ FkhA** ifjoknh dh vksj ls nLrkost izLrqr fd;k // 7 // x;k gS mlesa fnukad&15-02-2017 dk i= ,oa fnukad&14-02-2017 dk i= layXu gS vkSj ftlds vuqlkj ;g Li"V gS fd ifjoknh dks iwoZ esa xq:dqy dyk ,oa foKku egkfo|ky;] iRFkyxkao dk ijh{kk dsUnz fn;k x;k Fkk vkSj ifjoknh ds fuosnu ij mls yks;ksyk egkfo|ky; esa HkkSfrd fo"k; ds izk;ksfxd ijh{kk gsrq dsUnz iznku fd;k x;k Fkk vkSj nLrkostksa ds ifj'khyu ls Li"V gS fd ifjoknh us ek= izk;ksfxd ijh{kk gsrq ijh{kk dsUnz ds :Ik esa yks;ksyk egkfo|ky; dqudqjh dk p;u fd;k Fkk vkSj ifjoknh dks mDr ijh{kk dsUnz izk;ksfxd ijh{kk gsrq iznku fd;k x;k Fkk] ijUrq izk;ksfxd ijh{kk dk izkIrkad izkIr ugha gqvk Fkk vkSj tSls gh izkIrkad izkIr gqvk rc fnukad&01-11-2017 dks ijh{kk ifj.kke ?kksf"kr dj fn;k x;k Fkk vkSj ifjoknh xf.kr fo"k; esa iwjd vk;k FkkA ifjoknh dh vksj ls ekSf[kd@fdz;kRed ijh{kk 2017 dh mifLFkfr i=d ,oa izksfotuy ekdZ'khV Hkh izLrqr fd;k x;k gS vkSj mlds mDr ekdZ'khV esa fQftDl fo"k; dh izk;ksfxd ijh{kk esa mls vClsaV fn[kk;k x;k gS vkSj ,slh fLFkfr esa vukosnd dz-1 dk ;g dFku fd pwafd izk;ksfxd ijh{kk dk izkIrkad izkIr ugha gqvk Fkk blfy, fjtYV ?kksf"kr ugha fd;k x;kA fnukad&15-02- 2017 ds }kjk igys xq:dqy dyk ,oa foKku egkfo|ky;] iRFkyxkao dks lsaVj iznku fd;k x;k Fkk vkSj mlds Ik'pkr~ yks;ksyk dkWyst ds fy, vuqefr iznku fd;k x;k gSA 12- 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%& // 8 // "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 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 // 9 // 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 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 // 10 // 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."
13- 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 %& "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 // 11 // 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."
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'.
14. 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 // 12 // 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 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 // 13 // 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 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.
15- 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."
// 14 // 16- 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."
17- 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** 18- 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 19- 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 // 15 // vukosnd dz-1 ;qfuoflZVh ds }kjk fdlh izdkj dh dksbZ =qfV dkfjr Hkh fd;k x;k gS rks mlds fo:) ifjoknh dks miHkksDrk laj{k.k vf/kfu;e] 1986] ds izko/kku ds varxZr **miHkksDrk** dh ifjf/k esa ugha vkus ds dkj.k ls ifjokn lafLFkr djus dk vf/kdkj ugha 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 20- mijksDr foospuk ds ifjizs{; esa ifjoknh] vukosnd dz-1 dk **miHkksDrk** ugha gSA ,slh fLFkfr esa ifjoknh] vukosnd dz-1 ls fdlh izdkj dk dksbZ vuqrks"k izkIr djus dk vf/kdkjh ugha gS vkSj ifjoknh dk ifjokn la/kkj.kh; ugha gSA QyLo:Ik ftyk Qksje us tks vkns'k ikfjr fd;k gS og iw.kZr% =qfViw.kZ gS vkSj fLFkj j[ks tkus ;ksX; ugha gSA 21- vr% vihykFkhZ@vukosnd dz-1 ljxqtk fo'ofo|ky; dh vksj ls izLrqr vihy Lohdkj fd;k tkrk gSA ftyk Qksje }kjk ikfjr vkyksP; vkns'k fnukad&23-01-2018 vikLr fd;k tkrk gSA ifj.kker% mRrjoknh dz-1@ifjoknh dk ifjokn fujLr fd;k tkrk gSA bl vihy dk O;; i{kdkj viuk&viuk ogu djsaxsA ¼U;k;ewfrZ vkj- ,l- 'kekZ½ ¼Mh- ds- iksn~nkj½ ¼ujsanz xqIrk½ ¼Jherh :fp xks;y½ v/;{k lnL; lnL; lnL;
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