GANPATI COLLEGE OF ENGINEERING FOR GIRLS VILLAGE SHAHPUR Vs. VIJETA DAUGHTER OF SH MAHIMA SINGH R/O VILLAGE TEJLI P O FATEHPUR

JUDGEMENT

(1.) THE Ganpati College of Engineering District Yamuna Nagar, Haryana has filed four different revision petitions against the concurrent orders of the District Consumer Forum, Yamuna Nagar and State Consumer Disputes Redressal Commission, Haryana. THE Complainants were four students, who had taken admission in B. Tech. courses of this College, paid the requisite fees and subsequently sought refund thereof.

(2.) TWO of the Complainants namely, Vijeta, daughter of Mahima Singh (RP 347 of 2012) and Shivani daughter of Mahima Singh (RP 350 of 2012) had impleaded the Director, Technical Education Haryana also as OP-2. The other two Complainants, Mangat Ram, (for his minor daughter) S/o Sita Ram (RP 348 of 2012) and Harminder Kaur, daughter of Gurucharan Singh (RP 349 of 2012) had filed the complaint against the Collage and its management only. However, considering the similarity of facts and issues for decision involved in the orders of the fora below, the four revision petitions are taken up for disposal together, through this common order.

(3.) THE complaints were allowed by the District Forum directing the OP/revision petitioner to refund ( together with 9% interest) the deposited amounts, deducting only Rs 1000 as processing charge. Appeals against the orders of refund, were dismissed by the State Commission in four separate but nearly identical orders.