M. PALANIVEL Vs. TR. SENHILVELAN

JUDGEMENT

(1.) Mr. M. Palanivel, Petitioner herein has approached this Commission by filing the present Revision Petition under Sec. 58(1)(b) of the Consumer Protection Act, 2019 against the Order dtd. 26/7/2022 passed by the Tamil Nadu State Consumer Disputes Redressal Commission, Chennai (hereinafter referred to as 'the State Commission') whereby the State Commission had affirmed the Order passed by the District Consumer Disputes Redressal Forum, Cuddalore and held that the Complaint is not maintainable.

(2.) The Order passed by the State Commission does not suffer any legal infirmity as the Larger Bench of three Members of this Commission in the case of Manu Solanki and Others Vs. Vinayak Mission University and other connected cases, 1(2020) CPJ, 2010, has held that Educational Services do not come within the purview of the Consumer Protection Act, 1986. The relevant portion of the Order is reproduced below for ready reference:-