N YADAGIRI Vs. K RAJAIAH GOUD

JUDGEMENT

(1.) This complaint is filed against one K. Rajaiah Goud, Advocate, Secretary, Subash Chandrabose Law College, Warangal complaining that on account of the wrongful act of the Opp. Party withholding the issue of transfer certificate applied for in February, 1992, as a result of which the complainant lost two years valuable time for prosecuting further studies and also job potentialities as he became overaged for which he claimed compensation of Rs.2,50,000/- from the Opp. Party.

(2.) The complainant's case briefly stated is that he paid a sum of Rs.500/- to the Law College and was admitted into I year Law Course in the year 1991-92. At the end of the first year an undertaken was taken by the Opp. Party stating that he paid only a sum of Rs.500/- towards first year fee and will pay the remaining amount of Rs.2200/- at the time of taking the memo. The complainant continued the II year LLB and applied on 12.2.1992 for issue of transfer certificate. But according to the complaint, the Opp. Party did not issue the transfer certificate. He was therefore complied to file C. D. No.218/92 on the file of District Forum, Warangal which passed an order dated 23.9.1992 in the following terms: "in the result, we direct that if the scholarship amount of Rs.4000/- sanctioned in favour of the complainant is not returned back to the Social Welfare Department as on this date, the Opp. Party is entitled to adjust a sum of Rs.2200/- towards tuition fee of the I year and pay the balance amount of Rs.1800/- to the complainant. The complainant shall give a consent letter and acknowledgement to enable the management to adjust a sum of Rs.2200/- from out of the scholarship amount to enable the Opp. Party to issue the Transfer Certificate. If the scholarship amount is already returned back as on this date since the complainant is a poor man the Opp. Party is directed to issue the transfer certificate by writing off the tuition fees payable by me complainant treating it as a special case. This type of concession is not a precedent to any other student. The complaint is allowed accordingly. No costs. "

(3.) Aggrieved by the said order, the Opp. Party preferred an appeal C. D. A. No.110/93 to the State Commission which confirmed the order of the District Forum on 11.3.1993.