SAKILA BEGUM Vs. NIIT LTD

JUDGEMENT

(1.) This is petitioner's appeal against the order of the Forum allowing the case of the petitioner in part. According to the Forum, no order for compensation should be passed because no specific loss of damage was proved. The Forum, however, directed the OPs to issue two years completion certificate of G. N. I. I. T. Course in favour of the petitioner within a month from the date of receipt of the copy of the order.

(2.) The petitioner enrolled herself as a student for three years of the G. N. I. I. T. Course which is a job-oriented one. The course is divided into two parts : p. T. M. for two years and p. P. for one year.

(3.) She deposited Rs.38,300/- for the said course of three years. The petitioner completed two years course in November, 1997 and waited for the one year Professional Course but in vain. According to the petitioner a sum of Rs.1,000/- was paid for this P. P. training for one year. The petitioner alleges unfair trade practice on the part of the O. P. in not arranging for P. P. Course for one year nor did the O. P. take any step for her engagement in any renowned company. Nor did they oblige the petitioner by making refund of the amount.