MARKSOFT TECHNOLOGIES PVT. LTD Vs. DILIP SINGH SHEKHAWAT

JUDGEMENT

(1.) This Revision Petition is filed by M/s. Marksoft Technologies Pvt. Ltd. (hereinafter referred to as MIT) and others against concurrent findings and orders of Consumer Protection Forum, Jaipur and of the Rajasthan State Consumer Disputes Redressal Commission. The matter arose in a complaint filed by the present Respondent, Dilip Singh Shekhawat before the District Forum.

(2.) The facts, as seen from the record, are that the Complainant, who was working in Saudi Arabia and on a visit to India, was attracted by an advertisement issued by the revision petitioners. It was captioned 'We promise you an overseas job else Rs.2.25 Lacs'. The advertisement introduced the revision petitioners/MIT as MIT, an international training & development company with IT presence in 7 countries worldwide. It was also advertised that on completion of two courses out of three run by them, there shall be a guarantee for appointment or Rs.2.25 lack shall be paid. The Complainant entered into an agreement with RP/OP and paid in all Rs.62500/- as fee. He completed one of the two programmes on 4.4.2001 and the second on 5.7.2001. He also completed a third programme on 14.9.2001. His complaint was that even after completing all the three courses, the Complainant was neither given the appointment nor paid Rs.2.25 lack, as agreed. He alleged it as unfair trade practice on the part of the RP/OPs.

(3.) An agreement bond was signed by the Complainant on 26.3.2001 with OP No.3 / Ajay Sharma. The order of the District Forum specifically referred to condition nos.6 and 9 in this agreement, which read as follows:-