GURU JAMBHESHWAR UNIVERSITY Vs. DIMPLE BANSAL

JUDGEMENT

(1.) -THIS order of ours will dispose of First Appeal Nos. 1020 to 1023 and 1044 to 1047 of 2006 as identical facts are involved in all these appeals. For sake of convenience facts are being taken from First Appeal No. 1020 of 2006.

(2.) DIMPLE Bansal complainant had filed a complaint before the District Forum against M/s. Mehtab Computers, Barnala and Guru Jambheshwar University, Hisar (hereinafter to be referred to as "the University" ). M/s. Mehtab Computers is an authorized study centre of the University and was running a course of Post Graduate Diploma in Computer Application (in short "pgdca" ). The Computer Centre was supplying the material, etc. and preparing the students for the examinations to be held by the University. The complainant in this case as well as the complainants in other cases had got admitted themselves in M/s. Mehtab Computers in the Session 2004-05 by depositing Rs. 13,000 each for two semesters. The examination is held by the University semester-wise. The duration of the semester was about six months. All the complainants appeared in the examination held by the University in the first semester in February 2005. The result was declared by the University on 27th of May, 2005 on the Website of the University on the internet. The University dispatched the result of the candidates to various Computer Centres including M/s. Mehtab Computers on 2nd of July, 2005 which was received by it on 11. 7. 2005. On 17th of August, 2005 complaints were filed before the District Forum, inter alia, alleging that it was in the first week of July 2005 that the complainants got information from some reliable sources that the result of first semester of PGDCA had been declared and the same had been sent by the University to the Computer Centre for forwarding the same to the candidates including the complainants. The grievance made was that the Computer Centre never gave any information nor supplied any detailed marks certificates to the complainants till filing of the complaints. Further it was stated that the complainants had approached the University to obtain the detailed marks certificates but they were told by the University that the result had already been declared in the month of May 2005 which could be verified from the Website of the University on Internet.

(3.) AS per the opposite parties before the District Forum the detailed marks certificates were dispatched by the University to the Computer Centre on 13th of September, 2005 and on 20th of September, 2005 Computer Centre had asked the candidates including the complainants to collect their detailed marks certificates which they did not do and the same were handed over to the Counsel for the complainants before the District Forum on 3rd of October, 2005. After appreciating the evidence and the arguments the District Forum allowed the complaints in the following terms: