National Consumer Disputes Redressal
V.R. Krishnakumar vs Manager Indusind Bank & Anr. on 5 April, 2016
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 226 OF 2016 (Against the Order dated 30/10/2015 in Appeal No. 1377/2015 of the State Commission Tamil Nadu) 1. V.R. KRISHNAKUMAR NO. 88A/59(N) THULASINGAM STREET, PERAMBUR CHANNEI-600017 TAMIL NADU ...........Petitioner(s) Versus 1. MANAGER INDUSIND BANK & ANR. CHENNAI-600017 TAMIL NADU 2. THIRU. A. PERAMARAJ OF REGISTRAR, THE TN STATE CONSUMER DISPUTES REDRESSAL COMMISSION, FRAZER BRIGDE ROAD, V.O.C. NAGAR,PARK TOWN, CHENNAI-600003 TAMIL NADU ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE V.K. JAIN, PRESIDING MEMBER
For the Petitioner : IN PERSON For the Respondent :
Dated : 05 Apr 2016 ORDER
The petitioner has an administrative grievance against the Registrar of the Tamilnadu State Consumer Disputes Redressal Commission. The petitioner submits that since no President of the State Consumer Disputes Redressal Commission (for short, 'State Commission) has been appointed, he cannot approach the President of the State Commission for taking suitable action against the Registrar.
In my view, the appropriate remedy for the petitioner is either to approach the Government of Tamil Nadu or to file a Writ Petition seeking early appointment of the President of the State Commission. As far as this Commission is concerned, the direction sought by him cannot be given. The revision petition is misconceived and is therefore dismissed.
......................J V.K. JAIN PRESIDING MEMBER