SRI CHAITANYA EDUCATIONAL INSTITUTION Vs. GOVIND PRASAD RATH

JUDGEMENT

(1.) The complainant admitted his son Anjan Kumar Rath to Sri Chaitanya Educational Institution in a course, which was to last for 2 years. He paid a sum of Rs.90,000/- to the Institution towards admission fee, boarding charges etc. The child was withdrawn from the college on account of his ill health and food problem. The case of the complainant as set out in the complaint is that the food in the hostel was not prepared in hygienic condition and that resulted in his son developing food problem. On withdrawing his son from the institution, the complainant asked the institution to refund the money, which he had deposited. Since the institution refused to refund the money, he preferred a consumer complaint alleging deficiency on the part of the institution.

(2.) The complaint was resisted by the petitioner/opposite party denying unhygienic condition in preparation of the hostel food. It was further stated in the reply that once the student is admitted, there is no scope for admission of another student on his seat for the next two years and in case, they are made to refund the fee on withdrawal of the student they would suffer financial loss in running the Institution.

(3.) The District Forum directed the petitioner/opposite party to refund the amount of Rs.90,000/- along with interest @ 12% p.a..