PRINCIPAL AND DEAN, C.S.I. JEYARAJ ANNAPACKIAM COLLEGE OF NURSING AND ALLIED SCIENCES Vs. A. PREVEENA MELBA, B.SC., (NURSING)

JUDGEMENT

(1.) Heard Mr. T.R. Jeyapalam, learned counsel appearing for the petitioner, Mr. C. Karthik, learned counsel appearing for the third respondent and Mr. A. Gandiappan, learned counsel appearing for the first respondent.

(2.) This Civil Revision Petition has been filed against the order passed in C.C. No. 25 of 2015 filed by the first respondent/complainant from the file of the Tamil Nadu State Consumer Dispute Redressel Commission, Madurai.

(3.) On the side of the petitioner, it is stated that the petitioner is the Principal and Dean of the College in which the first respondent was a student and that the first respondent has filed a petition before the Consumer Forum which is not maintainable. It is stated that a student cannot be consumer and the issue was already decided by the Hon'ble Supreme Court in the Judgment passed in the case of Maharshi Dayanand University v. Surjeet Kaur reported in 2011 (1) MLJ 345 wherein it is stated that the student is not a consumer and the Consumer Forum is not entitled to entertain any complaint. A student is not receiving any service and the fees paid by the student is for educating them and not for any service.