ANUPAM PANI Vs. ORISSA ENGINEERING COLLEGE

JUDGEMENT

(1.) BEING aggrieved against the order dated 5.11.2001 of dismissal of the C.D. Case No. 113 of 1997 by the District Forum, Khurda at Bhubaneswar, the complainant has filed this appeal against the opposite parties.

(2.) WE have heard the learned Counsel appearing from the side of the appellant only as none appeared for the respondents. We perused the materials on record and Annexures -I and II.

(3.) CASE of the complainant in brief is that on payment of usual and required fee, complainant took admission in the computer branch of Orissa Engineering College, Navajyoti Vihar, Bhubaneswar on 13.8.1991. At that time, he had also deposited caution money Rupees 5,000 in favour of said College Administration which is refundable after completion of the course after adjustment towards any breakages and damages of college property by the student. But, though complainant completed the course and got the college leaving certificate (Annexure -2), yet opposite parties are not refunding the same in spite of repeated approach to the opposite parties. Therefore, complainant filed the aforesaid C.D. case to direct opposite parties to refund him caution money amount of Rs. 5,000 and to pay him conveyance charges born by him to approach opposite parties to get the caution money to give him compensation of Rs. 10,000 for suffering mental agony in this respect and litigation expenses of Rs. 500.