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Judgment
COMPLAINANT is a printer. Opposite Party No. 1 is a statutory body constituted under the Orissa Secondary Education Act, 1952. It recognises educational institutions, prescribes the courses of study and conducts High School Certificate Examination each year. For furthering the cause of imparting instructions it publishes text books and supplies the same on payment to students who would take instructions being candidates to appear at High School Certificate Examination. In those books, for avoiding duplicate publication by others, it fixes end papers. Opposite Party No. 1 through its officer (Opposite Party No. 2) offered the job of printing those and papers to complainant on 20.12.1986. COMPLAINANT clams that he was to store and distribute those end papers printed by it. Since the contract with complainant was terminated, this complaint has been filed alleging deficiency in service of opposite parties.
AS revealed from the complaint, complainant is to reader the service of printing, storing and distributing end papers printed to Opposite Party No. 1 for consideration. In case Opposite Party No. 1 would have complained of deficiency in service of complainant, we would have examined the same. Complainant who is to reader service to Opposite Party No. 1 for consideration is not a consumer for breach of contract, if any, committed by Opposite Party No. 1. A consumer is entitled to file a complaint. Since complainant is not a consumer, the complaint at its instance is not maintainable. It is accordingly dismissed. Complaint dismissed.