RAI UNIVERSITY Vs. HARIPRASAD N V

JUDGEMENT

(1.) -AN Educational Institution has indulged in "unfair Trade Practice" by making false proclamation that it is a Government Recognized University , even though it was de-recognized. Students who study in such Institution would not be permitted to appear for the examination and even if they take examination the Degrees awarded by such Institutions would not be valid. It is unfair on the part of Educational Institutions to play with the career of students by misleading them.

(2.) THIS appeal is by the appellant/opposite party No. 1 (for short, "o. P. No. 1") challenging the order dated 7. 12. 2006 passed by the District Consumer Forum, Mysore, in Complaint No. 173/2006, by which the District Forum has allowed the complaint of the respondent No. 1/complainant.

(3.) THE complainant on the advertisement issued by O. P. No. 1 got himself admitted to M. B. A. Course. When he wanted to appear for the Examination he came to know that the Institution was de-recognized.