PINNACCLE INSTITUTE ENGG. & MANAGEMENT Vs. BISWAJIT SANTRA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Pinnaccle Institute Engg., and Management challenging the order dated 14th February 2019 in appeal No. 1171 of 2017 passed by the West Bengal State Consumer Disputes Redressal Commission Kolkata ('the State Commission').

(2.) Brief facts of the case are that the respondent no.1/Complainant took admission on 18.06.2015 in the institute of the petitioner/OP no.1 in a Diploma Course in Mechanical Engineering and the course fee was Rs.54,000/- for two years. The respondent no.1/complainant paid an amount of Rs.27,000/- towards the fees of 3rd and 4th semesters. At the time of examination of 3rd semester on 01.08.2015, the respondent no.1/Complainant came to know that the University (Respondent no.2/OP no.2) is not affiliated by UGC (Respondent no.3/OP no.3).

(3.) On 14.07.2016 and 13.08.2016 by letters, the respondent no.1/complainant requested the appellant/OP no.1 to return the amount Rs.27,000/- paid towards course fees of 3rd semester and 4th semester as they failed to conduct examinations due to non-recognition of the respondent no.3/OP no.2 but no good happened. Aggrieved by the act of OPs, the respondent no.1/complainant filed the complaint in district forum.