Allow Cookies!
By using our website, you agree to the use of cookies
The Delhi high Court asked the delhi government to show cause why rule nisi be not issued against it for its failure to take effective steps to fill up vacancies, adopting summary procedures and providing infrastructure in the various consumer forums to ensure speedy disposal of consumer complaints under the Consumer Protection Act, which is a beneficial legislation.
A bench comprising of Justice Rajendra Menon and Justice Vs Kameswar Rao issued a notice to the Delhi government and granted it four weeks time to file counter affidavit.
The notice comes on a petition moved by NGO Dignity Restoration & Grievance Settlement Association (DRGSA), which works towards educating consumers about their rights and work towards mediation between consumers and departments.
The DGRSA moved the high court through advocates Shantha Devi Raman, Arihant Jain and Abhishek Naithany.
The NGO alleged that despite various judgments passed by the Supreme Court and various other courts across the country, the Consumer Protection Act has not been given its full effect and the consumers have not been able to derive its benefits with consumer complaints suffering huge delays which in turn is putting more financial burden on the consumer.
The petitioner prayed that necessary directions be passed to make way for ad-hoc appointments in consumer forums to dispose of complaints pending for over two years, service of notice through electronic modes, electronic filing of complaints etc.
86540
103860
630
114
59824