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Supreme Court Of India

(From: 2018 Lab IC 543 (HP))

Hon'ble Judge(s): Dipak Misra, A. M. Khanwilkar, D. Y. Chandrachud , JJJ

Consumer Protection Act (68 of 1986) , S.10— Constitution of India , Art.16— Appointment - Post of part-time female member in District Consumer Forum - Committee drawing panel for female members and placing candidates in seriatim on basis of performance - In absence of rule enabling State Govt. to choose person from panel, appointment of appellant-candidate placed below respondent on basis of her public experience, erroneous and rightly set aside. (Para 9 10 12)