JAYPEE UNIVERSITY Vs. VAIBHAVI BASAL

JUDGEMENT

(1.) HEARD on admission.

(2.) THE petitioners have challenged the order dated 5.2.2015 passed by District Consumer Dispute Redressal Forum, Guna in case No. 163/2014, whereby some relief was granted to the respondent No. 1 relating to her admission, fees and compensation.

(3.) FACTS of the case, in short, are that, the respondent No. 1 has moved a complaint before District Consumer Forum, Guna under Section 12 of Consumer Protection Act (hereinafter it will be referred to as "C.P. Act") that the petitioners have assured that if a person enters in course of BMCT diploma then, he would get admission in second year of engineering degree course and whoever shall obtain above 75% of marks then, such student would get an employment positively. The complainant/respondent received 87% marks in BMCT diploma but, neither she was admitted in second year of engineering degree course nor, employment was provided to her. After giving opportunities to the parties to adduce the evidence, District Consumer Forum vide order dated 5.2.2015 granted various reliefs to the respondent as mentioned above.