THE REGISTRAR, SHANMUGA ARTS, SCIENCE TECHNOLOGY AND RESEARCH Vs. CONSUMER PROTECTION COUNCIL,TAMILNADU TRICHY

JUDGEMENT

(1.) By this order, we propose to decide the above noted revision petitions involving similar question of law and facts.

(2.) The facts of the respective complaints are more or less similar. For the sake of brevity and convenience, in order to appreciate the question of law and facts involved in these revision petitions, we treat the file of Revision Petition No.4489 of 2013 as a lead file.

(3.) Briefly stated facts pertaining to R.P. No. 4489 of 2013 are that respondent Consumer Protection Council Tamil Nadu Trichi & Devender Prasad filed a consumer complaint No.20/2011 in District Forum Thanjavur alleging that for the academic year 2010-2011 son of the complainant got admission in B Tech course of the petitioner / deemed university. Pursuant to the admission offer, the complainant deposited a sum of Rs.62,000/- with the petitioner Institute on 02.07.2010. Subsequently son of the petitioner received a call for admission counselling from NIIT Arunachal Pradesh. The complainant, therefore, requested the petitioner to return the original certificates of his son but the petitioner Institute declined to return the original certificates. Thereafter, son of the complainant no.2 received a call for admission counselling in Bihar as a consequence complainant no.2 withdrew his son from the petitioner Institute and requested for the return of original certificates and the refund of fee already paid. The petitioner Institute refused to oblige. Claiming this to be deficiency in service, respondent no.2, complainant, with the aid of complainant no.1 counsel filed the consumer complaint. The facts of the other revision petitions are more or less similar but for the minute details like dates etc.