WLC COLLEGE INDIA LTD. Vs. AJAY S. BHATT

JUDGEMENT

(1.) Being aggrieved by the order dated 9.1.2013 of the State Consumer Disputes Redressal Commission, Gujarat (in short 'the State Commission'), W.L.C. College has filed the revision petition before this Commission.

(2.) In short the facts are that against the advertisement of the petitioner, the son of the respondent had applied for admission in 'Post Graduate Diploma in Business Management' at Ahmedabad campus. He filled and submitted the application form on 28.2.2011 and paid the fee. The respondent claims that the course was to start from March 2011, but the course did not start timely. His son was asked to join in Noida premises on 18.7.2011 to 22.7.2011. As the actual course did not commence even then, the respondent's son discontinued with the course and asked for the refund of the fee from the petitioner. Not getting any response, the respondent filed a consumer complaint before the Consumer Disputes Redressal Forum, (Ahmedabad), (in short 'the District Forum') which was decided on 8.10.2012 in his favour with following orders: -

(3.) The petitioner filed an appeal before the State Commission, which was dismissed vide its order dated 9.1.2013.