BANNE SINGH SHEKHAWAT S/O SHRI MADAN SINGH SHEKHAWAT Vs. PRINCIPAL JHUNJHUNU ACADEMY JHUNJHUNU INTERNATION WISOM CITY

JUDGEMENT

(1.) This revision is directed against the order of the State Commission Rajasthan dated 02.06.2016 in First Appeal No. 875/2014.

(2.) Briefly put, the facts relevant for the disposal of the revision petition are that daughter of the complainant was student of the opposite party school. She passed class XII-th examination in the year 2013. Daughter of the complainant on 17.06.2013 contacted school for issue of transfer certificate and refund of her caution money. The opposite party demanded Rs.10,000/- as a pre-condition to the issue of transfer certificate though there were no outstanding dues. Because of refusal to issue transfer certificate, the daughter of the complainant could not get admission in the academic session 2013-14. Being aggrieved, the complainant filed consumer complaint in the District Forum and sought compensation to the tune of Rs.4,50,000/-.

(3.) The opposite party on being served with the notice resisted the complaint and denied that complainant or his daughter ever approached the opposite party Academy for transfer certificate. The allegations regarding demand of Rs.10,000/- was also denied.