HCMI EDUCATION Vs. NARENDRA PAL SINGH

JUDGEMENT

(1.) Heard learned counsel appearing for the parties. When the matter was taken up for hearing on 28.06.2022, there was no representation on behalf of the respondent. So, after hearing the counsel for the appellant, we adjourned the matter to 01.07.2022 in order to extend an opportunity to the respondent. As we find the same situation continues to prevail by the absence of the respondent, we are inclined to dispose of this appeal upon once again hearing counsel for the appellant.

(2.) The respondent before us approached the appellant for seeking admission in Philippines to the Bachelor of Medicine, Bachelor of Surgery (MBBS) course. Accordingly, an admission was secured with M/s Emilio Aguinaldo (for short College) for the academic year 2007-2008. Fees were paid by the respondent through the appellant. The appellant gave sufficient indication that it was acting on behalf of not only the College, but also the Government vide an advertisement by inviting Respondent through Pamphlet, Brochure supplied accordingly:-

(3.) The respondent joined the College upon receiving the offer letter dated 31.08.2007. Vide Resolution No. 583 of 2007 of the Commission on Higher Education (CHED), the College got the application for approval to offer MBBS programme effective from 2007-2008.