SASTRA UNIVERSITY Vs. DISTRICT CONSUMER DISPUTES REDRESSAL FORUM

JUDGEMENT

(1.) The present Writ Petitions have been filed challenging the entertainment of consumer complaint by the first respondent Forum as against the writ petitioner University for the alleged deficiency in service, in view of non-refund of the fees to the students, who had left mid-stream of the course.

(2.) In W.P(MD)No.1631 of 2014, the student had attended two months classes and he left the College on the ground that, he got admission in a Dental College, Coimbatore. Since the student had left the course after attending two months, the seat remained vacant throughout the entire programme of four years.

(3.) In W.P(MD)No.2972 of 2014, it is alleged that after attending the entire first year course, namely, for 86 working days out of 90 in the third semester, the student had withdrawn from the ECE course.