NEERAJ SHARMA Vs. GURU GOBIND SINGH COLLEGE

JUDGEMENT

(1.) This appeal has been directed by the complainants against order dated 28.2.2007 passed by Consumer Disputes Redressal Forum-II, U. T. Chandigarh (hereinafter to be referred as District Consumer Forum), vide which their complaint was accepted with costs of Rs.2,500 and respondent Nos.1 and 2 were directed to refund the tuition and examination fee of Rs.12,385 along with Rs.10,000 as compensation.

(2.) Briefly stated the facts are that Sh. Neeraj Sharma appellant No.1 took admission with respondent No.1 Sri Guru Gobind Singh College in B. A. Part-I in July, 2005 by depositing Rs.8,500 as admission fee. He was allotted roll No.262 on 21.7.2005 with a condition that he was being admitted provisionally and would have to clear his compartment in English in the next examination to be held in August, 2005. Accordingly he appeared in the examination and cleared the compartment in English by securing 58 marks. Since then, he had been regularly attending the college and deposited tuition fee of Rs.2,385 on 19.11.2005 vide receipt Annexure E. Thereafter in February, 2006, respondent No.1 deposited examination fee of Rs.1,500 along with university examination form on 10.2.2006 vide receipt Annexure F, so that they could forward the form to Punjab University. However, on 1.3.2006 he received letter dated 24.2.2006 from respondent Nos.1 and 2 intimating him that he was not eligible for admission to B. A. Part-I as he had obtained less than 20% marks in English and copy of the letter is Annexure G.

(3.) Alleging deficiency in service, complaint was filed and claimed Rs.92,385 as compensation i. e. besides refund of Rs.12,385 on account of tuition fee, he claimed Rs.50,000 for loss of full one academic year, Rs.20,000 for mental agony, Rs.5,000 expenses on books and stationery and Rs.5,000 on tuitions. He further prayed that he be allowed 18% interest.