State Consumer Disputes Redressal Commission
The Maharashtra State Board Of ... vs Ku.Shabana Bano Sayyad Azam on 30 September, 2011
STATE CONSUMER DISPUTES REDRESSAL COMMISSION STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, CIRCUIT BENCH, NAGPUR 5th floor, Administrative Building, Civil Lines, Nagpur-01 First Appeal No.A/98/2021 (Arisen out of Order Dated 29/08/1998 in Case No. of District Yavatmal) The Maharashtra State Board of Secondary and Higher Secondary Education, Amravati, Divisional Board by its Secretary, Amravati, Tq.and Dist.Amravati Appellant Vs. 1.
Ku.Shabana Bano Sayyad Azam, Aged about 16 years, Occupation Student, R/o Yavatmal, Tq.and Distt.
Yavatmal.
2. The Head Master, Priyadarshani Urdu Girls High School, Yavatmal, Tq.& Dist.Yavatmal.
3. The Education Officer, Zilla Parishad, Yavatmal, , Tq.& Dist.Yavatmal Respondents BEFORE:
Hon'ble Mr.S.M. Shembole PRESIDING MEMBER HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE MR.N. ARUMUGAM MEMBER PRESENT:
Adv.Saoji ......for the Appellant Adv.Johrapurkar ......for the Respondent No.2 None ......for the Respondent No.1 & 3 ORDER
1. Adv.Saoji for the Appellant and Adv.Johrapurkar for the Respondent No.2 are present. However, Respondent No.1 & 3 are absent. Adv.Saoji produced copy of the judgment of Honble National Commission in the case of Maharashtra State Board of Secondary and Higher Secondary Education Vs. Shahin Parveen in which it is held that the complainant is not a consumer and, therefore, the complaint is not tenable. In view of this judgment of National Commission, this appeal will have to be allowed. Mr.Johrapurkar, learned counsel for the Respondent No.2 also has no objection to allow the appeal. Hence the appeal is allowed and impugned order is set-aside. Consequently, the complaint stands dismissed.
2. No order as to costs.
Delivered on : 30 Sept 2011 [ Hon'ble Mr.S.M. Shembole] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [ HON'BLE MR.N. ARUMUGAM] MEMBER