Tribunals and Commissions(1994) 05 NCDRC CK 0080

PHIROZE AMROLIWALLA vs INDIAN RAILWAYS

National Consumer Disputes Redressal Commission · Decided on 4 May 1994 · Citation: 1994 2 CPJ 97 : 1994 3 CPR 6 : 1995 2 CLT 406

HON’BLE JUDGES
V.Balakrishna Eradi , Y.Krishan , B.S.Yadav J.
RESULT
Disposed Of

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Judgment

1 paragraphs · 193 words
1.

-HEARD Mr. Phiroze Amroliwalla, Complainant, who appeared in person and Mr. M.C. Sharma, Senior Commercial Manager, Western Railway, Church Gate, Bombay. It is represented to us by Mr. Sharma that the term of the Zonal Advisory/Consultative Committee for the Western Railway Zone, has expired on 30th April, 1994 and hence there cannot be any question of nominating the complainant to the said Committee. It is further submitted by Mr. Sharma that the setting up of a fresh Zonal Advisory/Consultative Committee may take sometime and that in the mean time Mr. Amroliwalla can be nominated as a Member of the Divisional Railway Users Consultative Committee of the Central and Western Railway in case this Commission so directs. We direct that Mr. Amroliwalla shall be nominated as the Member of the Divisional Railway Users Consultative Committee for the Central and Western Railway, Bombay Division, as an interim measure and that as and when the Zonal Advisory Consultative Committee is formed for these Railways, his name shall be included as a member of the said Committee also. The Original Petition is disposed of with this direction. The parties will bear their respective costs. Ordered accordingly.