SABIR KHAN Vs. DELHI INSTITUTE OF COMPUTER SCIENCES

JUDGEMENT

(1.) ON the allegation of having not provided job after completion of the Diploma Course in spit of assurance, the appellant filed the instant complaint for the compensation and loss suffered by him. However, the complaint vide order dated 5.11.2008 was dismissed on the ground that there was no such assurance and more over the appellant has paid Rs. 11,000 towards registration fees of the entire Diploma Course further that the time in conducting the examination was also not much.

(2.) FEELING aggrieved, the appellant has filed this appeal on the premise that he took the admission with the respondent and opted for diploma course in multimedia being conducted by the respondent and also appeared in the examination for grant of scholarship which is totally sponsored by the respondent and a scholarship of 75% of the total fee was also granted to the appellant by the respondent. The respondent told him that the examination is being conducted by the Ministry of Technology. The appellant had deposited Rs. 11,000 to the respondent and got admission along with 250 students. At the time of admission the respondent showed many dreams and promised that he will become computer operator in six months and after nine months he will be a Graphic Designer and in a year he will become an Animator and he will earn about Rs. 30,000 per month.

(3.) THE respondent also promised to give him job after completing the course. The course was only conducted to work and in a dirty environment. The students complained to the Director but no action was taken to improve the system. On the completion of the course the OP gave him diploma. But the respondent did not complete the Multimedia course for which he had joined the Institute and not (sic.) provided by the respondent as promised by him.