NIIT LTD NIIT HOUSE Vs. POOJA CHUGH

JUDGEMENT

(1.) THIS revision petition challenges the order dated 16.04.2007 of the Delhi State Consumer Disputes Redressal Commission, Delhi (in short, the State Commission ). By this order, the State Commission partly allowed the appeal of the petitioner and directed as under:

(2.) THE respondent had filed a consumer complaint before the District Consumer Disputes Redressal Forum (North-West), Shalimar Bagh, Delhi (in short, the District Forum ) alleging that she got admitted to the 2- year GNIIT Diploma Course on payment of fee of Rs.37,400/- on 14.06.1999. Eventually, at the suggestion of the Centre Head of NIIT, she upgraded to the 3-year GNIIT Diploma Course. She alleged that the said Centre Head assured her and her father that she would be placed in some multi-national company (MNC) for training during the 1- year professional practice (PP) phase, immediately after completing the 2-year Course and she might also get a job in the same MNC. However, despite further payment of Rs.26,700/- in order to do some extra courses to enhance her prospects and continuous follow-up (during which she and her father were made to run around from one centre of OP to another), she could not get any job. She thus alleged, deficiency in service and unfair trade practice by the NIIT.

(3.) I have heard Mr. Avanish Kumar, learned counsel for the petitioner/OP and Mr. Parveen Kumar Chugh, father of the respondent/complainant on her behalf.