NIIT LTD Vs. SANDEEP KUMAR

JUDGEMENT

(1.) The complainant/respondent took admission in ECPD course, which is a course conducted by the petitioner, in June 1998, depositing a fee of Rs.47,100/- in addition to semester fee amounting to Rs.2,000/- thereby making a total sum of Rs.49,100/-. He filed a complaint before the District Forum, claiming that the petitioner had assured placement/job offer to him after one year of the course, but had failed to provide. He has also claimed that no professional practice was given to him. He, therefore, approached the concerned District Forum seeking the following reliefs:

(2.) The complaint was opposed by the petitioner, on the ground that no promise was given by them to give any job to the complainant. It was further stated in the reply that placement assistance facility is made available to the students pursuing program in career curriculum with regular/advance standing admission, for which they have to register for placement assistance, by filling the placement registration form at the concerned education centre.

(3.) Vide its order dated 24-05-2005, the District Forum dismissed the complaint filed by the complainant, noticing that the requisite certificate had already been given to the complainant and he had not been able to establish under which rule he was entitled to placement, etc..