B R PANDURANGA VITTAL Vs. SHAREEF INTERNATIONAL

JUDGEMENT

(1.) In this complaint, the complainant has sought compensation in a sum of Rs.10,00,000/- from the Opposite Parties on the ground that the Opposite Parties failed to secure a job for him in Saudi Arabia, as advertised by them.

(2.) The complainant averred that he was working as Nursing Tuitor at Davangere Nursing School. The Opposite Parties had advertised in the newspaper for the selection for the post of Male Nurses at Almana Hospital, Saudi Arabia. It is the case of the complainant that he made a payment of sum of Rs.25,000/- to the Opposite Parties for securing a job but the Opposite Parties, even though made him to run about Bombay twice on resigning the job at Davangere, but failed to secure Visa and the job in Saudi Arabia. The Opposite Parties, thereafter refunded only a sum of Rs.11,000/- to the complainant. The complainant has in this regard, averred at paras 10 and 11 of his complaint, thus: "10. From the narration of the above said facts, it is clear that the respondents are careless and negligent and they have duped the complainant by making false representation that the complainant would be selected and he would get appointment at Saudi Arabia.11. The complainant hired the services of the respondents for consideration, as the complainant has paid a sum of Rs.25,000/- for the purpose of securing job but the respondents failed to discharge their obligation after receiving the consideration. Out of Rs.25,000/-, the first respondent has repaid only a sum of Rs.11,000/-. On the day of repayment of Rs.11,000/-, the first respondent obtained an acknowledgement to the effect that 'received back full amount'. However, he has paid only Rs.11,000/- and the complainant has mentioned that fact in the same acknowledgement. The respondents failed to maintain the standard which is required to be maintained by a Recruiting Agency and as such, there is deficiency in service. The complainant is a consumer and the dispute has arisen between him and the respondents. As such, this Hon'ble Court has got jurisdiction to decide the matter. "

(3.) The complainant, on the basis of these averments, sought a sum of Rs.10 lakhs as compensation from the Opposite Parties on various counts.