P.PATTU KONE vs SPECIAL OFFICER, CHENGAM CO-OPERATIVE PRIMARY LAND DEVELOPMENT BANK LIMITED

THIS petition is under Section 17 of the Consumer Protection Act. The complainant was a Supervisor employed by the 1st opposite party Chengam Cooperative Primary Land Development Bank Limited. His complaint is that he has been removed from service without proper enquiry and on the basis of a false medical certificate issued by the 2nd opposite party Dr. Panneerselvam. He has therefore come forward with a claim of Rs. 9,50,000/- as compensation. The complaint has been posted today for admission and the complainant who appears in person is heard.

THE short question for consideration is whether the complainant is a consumer within the meaning of Section 2(1)(d) of the Consumer Protection Act. THE complainant was an employee of the 1st opposite party. He has not hired the services of the 1st opposite party for any consideration. He is not therefore entitled to maintain this claim against the 1st Opposite Party Co-operative Society in which he served as a Supervisor. THE 2nd Opposite Party is a Doctor who is alleged to have issued of a certificate at the instance of the Co-operative Society. THE complainant has not hire the services of the 2nd opposite party and therefore he cannot have any claim as against the 2nd opposite party also. THE petition is mis-conceived. THE remedy of the complainant is file a suit or a writ petition in the High Court. THE complaint is therefore dismissed as not maintainable. Complaint dismissed.