SUSHANT YUVARAJ RODE Vs. RAMDEOBABA ENGINEERING COLLEGE

JUDGEMENT

(1.) THIS is an appeal against the order of District Forum, Nagpur dated 14-7-1992 passed in Complaint No. 387 of 1991. We have heard Ms. Rao, Advocate for the appellant and Shri Deshpande, Advocate for the respondents.

(2.) THE shortly stated facts giving right to the complaint before the District Forum Nagpur are that Shri Sushant Rode sought admission to the first year of engineering on 3-7-1990 in the private Engineering College run by Opposite Party No. 1. THE complainant was granted provisional admission on 10-7-1990 and paid admission fee of Rs. 8,800/- and security deposit of Rs. 2,000/-. According to complainant he was also granted admission on 8-9-1990 in the Laxminarayan Institute of Technology on payment of Rs. 689/- and was therefore requested the opposite party to refund his fee and deposit paid on 10-7-1990. It is also alleged by the complainant that in his place the Opposite Party No. 1, admitted one Shri Sunil R. Dokaniya and received from him necessary fees vide receipt No. 8237. THE appellant therefore alleged in this appeal that since the respondent No. 1 failed to render any service, he is entitled to refund the fees. THE District Forum Nagpur relying on the Government Resolution No. TED/1086/209478(2448) dated 16th August, 1988 rejected the complainants claim and dismissed his complaint.