AI Structured Summary
Not yet generated for this judgment
Judgment
Year of
Institution of Case","Number of
Cases/Complaints
pending for Final
Hearing (Evidence
Concluded)
2005,3
2006,11
2007,8
2008,24
2009,20
2010,51
2011,58
2012,86
2013,114
2014,130
2015,173
2016,207
2017,263
2018,196
Total,1344
This Court being conscious of the possible administrative and infrastructural issues faced by the Consumer Forum, had also requested ld. Counsel",
for the GNCTD to appear in this matter. Mr. Vashisht and Mr. Satyakam, ld. Counsels have accordingly, appeared.",
Considering the nature of the issues raised and long pendency of the matters for final arguments before one District Consumer Forum in Delhi, it is",
deemed appropriate to call for further report from the Registrar/ President State Consumer Disputes Redressal Forum, GNCTD (hereinafter",
“State Forumâ€) for placing the following information about the State forum and all District Consumer Disputes Redressal Fora (hereinafter,
“District Foraâ€) in Delhi i.e.,",
a. List of cases/complaints pending for final hearing;,
b. Date of institution of the said complaints;,
c. Date when evidence was concluded in the said complaints;,
d. Any infrastructural requirements in the said forum; and,
e. Status of vacancies of presiding officers, including President and members and other staff members.",
Let the report of the President State Consumer Redressal Forum, in this respect, be placed on record within four weeks.",
In addition, considering the nature of the vacancies and the further requirements of the Consumer Forum, let a copy of the report of the District",
forum, which is filed, be supplied to the ld. counsels for the GNCTD as also to ld. counsel for the Petitioners. The GNCTD shall look into the",
infrastructural requirements and vacancies at the Consumer Forum and shall take immediate steps for filling up the vacancies and for provision of the,
basic infrastructure as requested, such as laptops, computers, toilets facilities, water facilities, refrigerator, etc. as has been requisitioned by the",
President of the Consumer Forum in this report. This Court also notes that the status report shows that the vacancies in one District Forum, are to the",
tune of 4 out of 13, and there are further requirements for Data Entry Operator, Multi-Tasking Staff, Stenographer etc. Considering that this is the",
situation in one District Forum, it is likely that there are a large number of vacancies and requirements in other fora.",
Accordingly, the Principal Secretary-cum-Commissioner of the Department of Consumer Affairs, GNCTD shall coordinate with Hon’ble Dr.",
Justice Sangita Dhingra Sehgal (Retd.), President of the State Consumer Redressal Forum, in order to ascertain the vacancies across the District Fora",
in Delhi and further requirements of the District Fora and the State Forum. The said official shall ensure that after coordination on a regular basis and,
taking steps, vacancies for both staff and members are filled up expeditiously across such fora, and the infrastructural requirements are provided to",
such fora on an urgent basis in an expeditious manner.,
A report shall be placed by Principal Secretary-cum-Commissioner of the Department of Consumer Affairs, GNCTD, in respect of the filling up",
of vacancies and the provision of infrastructure requirements and further personnel as may be requested, across all District Fora in GNCTD and the",
State Forum. Let the same be filed within six weeks. The Registrar/President of the State Forum shall also place on record the details of the cases,",
which are pending, as directed in paragraphs 9 and 10 above and the status of vacancies and requirements for further staff.",
Considering the nature of the matter, the GNCTD is impleaded as the Respondent No.3 in this matter. Let the amended memo of parties be filed",
by Mr. Jha, ld. counsel for the Petitioners.",
It is also clarified that in respect of the order dated 13th December, 2021, disposing of the consumer complaint involved in the present writ petition,",
all remedies of the parties in respect of the orders passed are left open.,
List for the purposes of receiving of the two reports on 4th March, 2022.",
This shall be treated as a part-heard matter.,