INDIAN INSTITUTE OF PROFESSIONAL STUDIES THROUGH MR ANUJ KUMAR GOYAL ASSISTANT DIRECTOR Vs. REKHA SHARMA

JUDGEMENT

(1.) The facts loading to filing of the complaint under the Consumer Protection Act, 1986 in the present case are that the opposite party/ petitioner had published an advertisement on 5.6.2009 in 'Dainik Bhaskar' newspaper wherein it had asked for applications for fresh admission in the M.P.Ed. (Master of Physical Education) course for the calendar year 2009-2010. The respondent/complainant herein sent a demand draft dated 8.6.2009 for Rs.200/- from State Bank of India, Kota asking for application form for admission to the M.P.Ed, course. The demand draft (DD) was sent by speed post on 9.6.2009 which involved a further expenditure of Rs.25/- in addition to Rs.30/- spent by the respondent as DD charges. The opposite party sent a prospectus to the complainant but in the prospectus no. information was given about M.P.Ed, course. Treating this as an instance of false advertisement and an unfair business transaction on the pari of the OP, the complainant sent a letter on 30.6.2009 through registered post requesting for refund of Rs.275/-. The OP, however, did not refund the money. Aggrieved by this and also alleging that she lost her one (academic) year in the process, the complainant tiled a consumer complaint with the District Forum praying for compensation from the OP. Complainant filed her affidavit in support of her claim along with eight other pieces of documentary evidence. The OP contested the complaint and submitted that the M.P.Ed, course in question had been started in that year itself but the new prospectus had been sent for printing and hence the OP had sent old prospectus which also contained information about the M.P.Ed, course. It was claimed by the OP that the complainant either could not see or misplaced the same deliberately. The OP, therefore, after receiving the letter from the complainant sent the new prospectus through post and hence there was no deficiency on the part of the OP and hence the complaint should be dismissed.

(2.) While the OP had filed its reply in the matter yet no affidavit in support of the submissions made was filed nor the contents of the reply were verified due to which the same could not be treated as evidence. After appraisal of the issues, evidence adduced by the complainant and supported by documents, the District Forum held that there was deficiency in the matter on the part of the OP. While accepting the complaint, the District Forum passed the following order:-

(3.) Aggrieved by the order of the District Forum, the OP filed an appeal against the same before the State Commission. This, however, came to be dismissed by the State Commission vide its impugned order dated 31.5.2011 because of non-filing of the receipt for the statutory deposit by the petitioner. The petitioner has now filed the present revision petition challenging the aforesaid order of the State Commission.