VICE CHANCELLOR PUNJABI UNIVERSITY PATIALA Vs. ASHUTOSH

JUDGEMENT

(1.) PETITIONER was the opposite party before the District Forum where the complainant had filed a complaint alleging deficiency in service on the part of the petitioners. The complaint of the complainant was that after completing his Post-Graduation and being desirous of doing M. Phil, he, following due procedure, registered himself with the petitioner University for the said purpose in 1991. He also passed the entrance examination for the prescribed purpose. After completing the necessary formalities, submitted the synopsis in June, 1993 to which response was received in April, 1994 by way of seeking certain corrections. In December, 1994 case of the complainant was sent to Head of Department of Economics of the petitioner University after he had attended a Seminar called by them. In March, 1995 the case of the complainant was returned on the ground that he has not passed the entrance test held in January, 1995, hence cannot be registered for Degree of M. Phil. Alleging deficiency on the part of the petitioner, the complainant filed a complaint before the District Forum who after hearing the parties dismissed it on the ground that the complainant could pursue his objective under the latest rules framed by the petitioner for the purpose. An appeal filed by the complainant was allowed by the State Commission and awarded relief in following terms :

(2.) FEELING aggrieved by this order, the petitioner has filed this revision petition before us. The order of the State Commission is assailed on the grounds : (1) that complainant is not a consumer, (2) entrance test for which the complainant qualified was valid for one year as also the minimum number of students required to start a class was five against which only two students qualifies for M. Phil in Economics, hence classes could not be started, (3) after the change of University Rules - the complainant was obliged to take up fresh entrance examination, and lastly State Commission could not direct the petitioner to declare the result of the complainant within two months as the complainant has not written his dissertation.