ZED CAREER ACADEMY Vs. INDRESH KUMAR SAHU

JUDGEMENT

(1.) THESE 4 revision petitions have been directed against similar orders passed by the District Forum, Gwalior (M.P.) which stood confirmed by dismissal of all the 4 appeals filed before the State Consumer Disputes Redressal Commission, Bhopal (M.P.) on the ground of extra -ordinary delay.

(2.) THE common facts in these 4 cases are that the present respondents complainants took admission on the basis of advertisement in Level -4 courses of 21 months duration. The advertisement given for admission indicated that 100% paid job was guaranteed to the aforesaid complainants respondents. Accordingly, they too, admission by depositing a sum of Rs.55,000. But, Zed Career Academy, the petitioner issued receipt of Rs. 52,000 and assured in writing that 100% job would be provided in April, 2002. The complainants respondents appeared in examination. Result was declared. But, neither the Diploma was given nor they were given paid job. The complainants respondents filed complaints for refund of Rs.55,000 along with interest and Rs.4,00,000 lakhs for loss of their precious time of 19 months.

(3.) IN so far as Zee Interactive Learning System Ltd. was concerned, it contested the matter on the ground that the District Forum, Gwalior did not had any territorial jurisdiction. Besides, the complainants respondents were taken admission in the Institution run by Zed Career Academy. They had never given any job guarantee. Zed Career Academy had not sent the names of successful candidates for issuing Diploma. As such, only Zed Career Academy was responsible. Zed Career Academy was just a franchise and not a branch of Zee Interactive Learning System Ltd. and in the terms of franchise agreement, only Zed Career Academy would be liable for deficiency in service .