VIJAY KUMAR Vs. M/S. KAUTILYA INSTITUTE OF TECHNOLOGY AND ENGINEERING AND SCHOOL OF MANAGEMENT (KITE-SOM) & ANR.

JUDGEMENT

(1.) This revision petition has been filed by the petitioner, Vijay Kumar against the order dated 21.9.2015 passed by the State Consumer Disputes Redressal Commission, Rajasthan Jaipur (for short, 'State Commission') in First Appeal No.780 of 2015.

(2.) Brief facts of the case are that the complainant took admission in IInd Year of B.Tech in the Respondent Institute. AS per OP, the admission was given provisional but the admission was not approved and the same was cancelled. The petitioner/complainant then preferred writ petition before the High Court of Rajasthan The High Court passed the following order on 17.4.2009:

(3.) Based on the above order, the petitioner filed Consumer Complaint No335/2013 before the District Forum, Jaipur. The District Forum has awarded Rs.10,000/- as compensation alongwith Rs.2,500/- as cost vide its order dated 02.06.2015.