DEEPAK A SALOT Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) IT is a say of the complainant Sanjeev Kumar Gupta that he secured 260 marks out of 425 marks in the B. Ed. Examination in 1993. Meerut University allowed him to join J. V. Jain College at Saharanpur on 11. 2. 1994 but he was told that admission cannot be granted as it does not bear the seal of the concerned officer. His repeated efforts to get admission on 1. 3. 1994, 2. 3. 1994, 3. 3. 1994, 4. 3. 1994 bore no fruits.

(2.) ACCORDINGLY, he filed a complaint before the District Forum, claiming Rs. 5 lakh as compensation and for directing the college to give him admission at least during the next year.

(3.) OPPOSITE party Nos. 1, 2 and 3, Head of the Education Department, Assistant Registrar and Clerk respectively of Meerut University contended that it is the duty of the college to give admission hence they do not come into the picture. O. P. No. 4 - Principal, O. P. No. 5 - Head of the Education Department and O. P. No. 6 - Professors of the Education Department of the J. V. Jain College, Saharanpur contended that the complainant secured only 260 marks whereas the cut-off point was 262 hence he could not be granted admission.