NIKUNJ LOHIA Vs. YASHPAL KALRA

JUDGEMENT

(1.) BEING aggrieved by the order dated 17.05.12 passed by the State Consumer Disputes Redressal Commission, Haryana, Panchkula (for short 'the State Commission '), the appeal filed against order dated 10.11.2008 passed by the District Forum, Faridabad was dismissed.

(2.) BRIEF facts of this case are that the respondent no. 1 / complainant was permanent employee of East India Cotton Manufacturing Ltd. under the control and supervision of the petitioners / OP No. 1 to 3 and a school, namely, Vidya Niketan was being run by them. There was a contract between the management of East India Cotton Manufacturing Ltd. and its employee in which a specific provision was that children of employees will get education in the aforesaid institute on the basis of 'no profit no loss ', i.e., minimised fee of Rs.30 per month. It is further alleged that respondent no. 1 children have been studying since very beginning in the aforesaid institute. It is alleged that respondent no. 1 has been cheated by charging full fee. Accordingly, respondent no. 1 filed an application praying not to discriminate with him and other employee to which he did not get any positive response rather have threatened to shunt out of his children from the institute. Thus, alleging negligence and deficiency on the part of the petitioner, a complaint was filed before the District Forum.

(3.) THE District Forum accepted the complaint by granting the following reliefs: -