SAHKARI SAMITI RAILWAY KARAMCHARI UPBHOKTA vs SURENDRA KUMAR PANDEY

THIS is an appeal against the judgment and order passed by District Consumer Forum, Gonda, in complaint Case No. 160/1995. The facts of the case briefly stated are that the complainant was posted at Hisar and was transferred to Gonda. He had surrendered his gas connection at old station and got a transfer voucher and he had applied for gas connection to appellant through transfer voucher. Even after the expiry of one month of the issue of transfer voucher the complainant was not given gas connection by the appellant. The complainant approached several times to the appellant but of no avail and inspite of the expiry of three years the gas connection was not given to the complainant hence a legal notice was sent to appellant on 2.95 but no reply was given to the notice by the appellant. Thereafter the complainant filed a complaint before District Forum.

IN the written version the opposite party No. 1 alleged that the complainant is not a consumer and if the complainant has any complaint then he should approach to Senior Sales Officer, Bharat Petrolium, Faizabad and should obtain an order for issue of gas connection. The learned District Forum after hearing the learned Counsels and after perusing the record available in the file directed the appellant to give the gas connection to the complainant within 15 days. Appellant was also directed to pay a sum of Rs. 2,000/- to the complainant towards mental torture and Rs. 1,000/- towards costs.

Aggrieved against this judgment and order passed by District Forum the opposite party Nos. 1 and 3 have come in appeal.

WE have heard the Counsel for appellant and perused the record. The learned Counsel argued that there is no fault of the appellants. The contention of the learned Counsel cannot be relied upon. The transfer voucher for gas connection was issued to complainant which he has given to appellant and the appellant has not given the gas connection for a long time and the complainant had filed complaint in 1995 and now this is 2001 as such complainant has been deprived of taking his gas connection. Therefore, judgment and order of the District Consumer Forum is perfectly correct and the appeal has no force. ORDER The appeal is dismissed and the judgment and order passed by District Consumer Forum ,Gonda, in Complaint Case No. 160/1995 are confirmed. Let compliance of the order be made within a period of two months from the date of this order. Let copy as per rules be made available to the parties. Appeal dismissed.