SUMIT UPADHYAY Vs. CHANDANVAN PUBLIC SCHOOL

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Sumit Upadhyay, against the order dated 04.04.2019 of the State Consumer Disputes Redressal Commission, Uttar Pradesh, (in short 'the State Commission') passed in Appeal No.164 of 2018.

(2.) Complainant got admission in opposite party (School) in 11th class & deposited Rs.4,500/- as registration fee. When the complainant went to school to submit school fee, opposite party refused to give concession as promised and pressurised to pay Rs.12,800/- as school fee. Opposite party also gave an option to pay Rs.15,000/- for attending private coaching classes, which complainant refused. Classes were taught by private tutors due to non-availability of science teachers and only to students who had paid coaching fees. So there was no science teacher for 11th class students in school. Complainant was prevented to attend science class as the coaching fee was not paid. Opposite party asked the complainant to take T.C. when approached by complainant for such acts. Opposite party compelled complainant to mention other reason for TC or else the same will not be given.

(3.) Aggrieved, complainant filed a complaint bearing No.23 of 2010 in District Consumer Disputes Redressal Forum, Mathura (in short 'the District Forum'). District Forum has dismissed the complaint that the evidence & records produced are not clear; complainant is free to take legal action in the competent court in the said context.