SAHEED BHAGAT SINGH PUBLIC SCHOOL Vs. ANOOP SINGH

JUDGEMENT

(1.) 1. There is delay of 24 days in filing the revision petition. For the reasons stated in the application, delay is condoned in the interest of justice.

(2.) SHRI Anoop Singh, complainant got his two sons, Aditya and Ajendra admitted in Shaheed Bhagat Singh Public School, Kanheli Mor, Rohtak. The said school was run by Smt. Raj Bala, Principal and Smt.Kiran, Vice Principal. At the time of admission, Shri Anoop Singh was informed that the said school was being run under the C.B.S.E. The complainant deposited Rs.60,000/- i.e. Rs.30,000/- each for both the sons. After a lapse of one year, it transpired that the respondent/petitioner had conducted the examination under the National Open Board. The respondent also charged Rs.3500/- for registration of 9th class. The complainant filed a complaint against the respondent before the District Forum.

(3.) THE District Forum dismissed the complaint. The complainant preferred an appeal before the State Commission which allowed the complaint. Aggrieved by this order, the School has preferred this revision petition.