B R CHOUDHARY Vs. PUNJAB TECHNICAL UNIVERSITY PTU

JUDGEMENT

(1.) MR. Justice K. C. Gupta, President-This appeal has been directed by the complainant against order dated 19. 11. 2007 passed by the Consumer Disputes Redressal Forum-I, U. T. Chandigarh (hereinafter to be referred as District Consumer Forum) vide which their complaint was dismissed with no order as to costs.

(2.) BRIEFLY stated the facts are that appellant No. 2 (complainant No. 2) Ms. Pooja Choudhary after passing her B. Sc. (Medical) from Punjab University, Chandigarh, opted for the course of M. Sc. Clinical Microbiology through distance education offered by respondent No. 1 (Punjab Technical University) through its authorised distance education centre-respondent No. 2 in the year 2002. The course comprised of four semesters of six months each and first semester was to commence in September, 2002 and she was supposed to complete the course in the month of August, 2004.

(3.) IT was next averred that as per request of appellant No. 2, the Institute of Medical technology (IMT) respondent No. 2 enrolled her in the month of September, 2002 in the above said course and accepted a sum of Rs. 49,000 as total fee on different dates. Copies of the receipts are Annexures C-2 to C-4. However, respondents did not supply the detailed marks sheet of the third semester which was declared in March, 2004 on one pretext or the other. She even completed the entire course in the month of September, 2004 but after completion of the above said course, she was not even then supplied with the detailed marks sheet pertaining to the third semester and further did not supply M. Sc. degree which was also completed in the months of September/october, 2004 , after the declaration of the result of the final semester. She had approached respondents several times and even appellant No. 1 personally visited the respondent No. 1 on various dates and ultimately detailed marks sheet of third semester was supplied on 22. 8. 2006 and final degree of M. Sc. on 5. 9. 2006.