LAWS(NCD)-2015-7-175

FIIT JEE LTD. Vs. SAJJAN KUMAR GUPTA

Decided On July 23, 2015
Fiit Jee Ltd. Appellant
V/S
Sajjan Kumar Gupta Respondents

JUDGEMENT

(1.) This review application No. 145/2014 has been filed by the respondent/complainant Sajjan Kumar Gupta in the case RP No. 4476/2013, seeking review of the order made by this Commission on 21.05.2014, vide which, the consumer complaint filed by the review petitioner was ordered to be dismissed. The entire facts of the case have already been narrated in the order under review dated 21.05.2014 and are not being reproduced here. This order may, therefore, be read in continuation of earlier order dated 21.05.2014 passed by this Commission.

(2.) It has been stated in the review application that the OP, M/s FIIT JEE Ltd. had sent a letter of offer dated 27.01.2011 to them in which it was stated that the entire course was divided into 2 courses of 2 year duration each and there was an 'exit' option after two years of joining the said course, i.e., after completing class X. There were three fee payment plans, i.e., plan 1, plan 2 and plan 3, attached with the said letter. The refund was payable in respect of the first two plans, but there was no justification for not allowing refund for students, who opted for plan-3. The review petitioner has further stated that in the 'enrolment form', they had left the 'plan' column as blank, but the payment was made as per plan-3 ignorantly. The review petitioner has further stated that his son was eligible for cash awards of ?1,20,000/- and ?1,00,000/- on the basis of the results of FTRE Examination 2011 and 2012.

(3.) A copy of the review application was sent to the OP, which has filed their reply to the same and also sent their written submissions. It has been stated therein that the entire course was for 4-year duration and it was not divided into two courses each of 2-year duration. Further, the 'exit' option was offered only to the students who opted for medical or humanities stream. Such students opted for payment under plan-1 or plan 2. There was no 'exit' option for students who opted for payment under plan-3. Regarding the awards to be given to the students, the OP stated that such rewards are given at the time of joining only.