AMIT KUMAR JUNEJA Vs. NIIT LTD

JUDGEMENT

(1.) FEELING aggrieved of the impugned order dated 6.3.2000 whereby the complaint of the appellant seeking compensation of Rupees one lac for deficiency in service in not providing a well qualified faculty for a computer course equivalent to MCA, the appellant has directed this appeal. Complaint was dismissed by the District Forum mainly on the premise that course of 2 years could not have been completed in 7 months and, therefore, there was no deficiency on the part of the appellant. For having wasted a precious period of his career he had sought compensation of Rupees one lac.

(2.) APPELLANT was a topper of Delhi University. He topped in BSc 1st, 2nd and 3rd year. Pursuant to an advertisement by the respondent GNIIT who runs computer course that candidates obtaining 60% marks and above in graduation would be granted 100% scholarship for three years course at GNIIT, the appellant applied and was declared successful and deposited admission fee of Rs. 2,800. When he took the admission he was told that there was no such course at the Nangal Raya branch and asked to join the GNIIT course which was already running in Kamla Nagar. He was offered only 50% scholarship in two years GNIIT course which is also equivalent to MCA and was promised to be accommodated in the nearby Institute subject to the condition that he will pay 9 monthly instalments of Rs. 2,450 in addition to Rs. 2,800.

(3.) AGAINST this the stand of the respondent was that the GNIIT course was designed by highly professional and experienced people and a team of 50 professionals had been working full time in the division since 1993. The appellant had requested for transfer to Janakpuri branch as he was residing in the same locality though his admission was for Nangal Raya branch/Lajwanti Garden and he was still granted the admission. It was also pleaded that the appellant was not attending the classes for reasons known to him and had missed one module test for which he had been insisting to be appeared which was not possible under the rules.