MANONMANIAM SUNDARANAR UNIVERSITY Vs. SREOSI CHATTERJEE

JUDGEMENT

(1.) This Revision Petition has been filed by The Registrar, Manonmaniam Sundaranar University (hereinafter referred to as "the Petitioner University"), under Sec. 21 (b) of the Consumer Protection Act, 1986 (hereinafter referred to as "the Act") challenging the Order dtd. 3/12/2018, passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (herein after referred to as "the State Commission"), whereby the Appeal preferred by the Petitioner herein was dismissed with a Cost of Rs.30,000.00 and the order passed by the District Consumer Disputes Redressal Forum Kolkata Unit-II (Central) (hereinafter referred to as "the District Forum"), was upheld.

(2.) The facts giving rise to the present Revision Petition are that the Complainant/ Respondent No.1 was pursuing MBA in Marketing from the Petitioner University and it is alleged that she completed the course in December, 2012 and she has not been conferred with the certificates regarding the same. Therefore, alleging deficiency in service on the Part of the Opposite Parties, the Complainant approached the District Forum by filing a Complaint seeking direction to the Opposite Parties for issuing mark sheets and provisional certificate together with Compensation and litigation cost.

(3.) As the Opposite Parties neither appear before the District Forum nor filed any reply, based on the material on record, the District Forum allowed the Complaint ex parte and directed the Opposite Parties to issue the mark sheets and provisional certificate within 30 days from the date of Order. The Opposite Parties were further directed to pay a sum of Rs.70,000.00 towards harassment and mental agony together with litigation cost of Rs.10,000.00.