RATAN KUMAR MAJUMDAR Vs. CHAIRMAN AND MANAGING DIRECTOR, WORLDWIDE IMMIGRATION CONSULTANCY SERVICE & ANR.

JUDGEMENT

(1.) These two revision petitions have been filed against the order dated 09. 02. 2016 passed by the State Consumer Disputes Redressal Commission, (in short 'the State Commission') in FA No. A. 1241/2014 preferred by the complainant against the order dated 28. 08. 2014 of the District Consumer Disputes Redressal Forum, Unit-I, Kolkata, (in short 'the District Forum') passed in Complaint Case No. CC/12/425.

(2.) Brief facts of the case are that the petitioner in RP No. 1317 of 2016 entered into an agreement with the opposite parties/petitioners in RP No. 663 of 2016 for obtaining visa to Canada for getting a job there. On 3. 10. 2002, contract of engagement was signed by the complainant with petitioner WWICS Ltd and the complainant paid a sum of Rs. 30,000/- as professional fees. On 03. 10. 2002 another contract of engagement was signed by the complainant with GSBC, Dubai and paid a sum of US$700. On 04. 07. 2003, complainant requested to opposite party vide letter stating that he was no more interested in IELTS or TEF so his case was converted for Immigration/student ship/work permit in Canada and USA. On 25. 11. 2003, complainant's case was submitted by the opposite party before the Canadian High Commission. On 18. 11. 2009, complainant was put in category of Gold package i. e. for 'Placement Assistance Service' and complainant paid a sum of Rs. 25,000/- to opposite party and US$ 1000 to GSBC, Dubai. On 24. 10. 2010, the complainant went to Toronto, Canada. On 06. 05. 2011, he returned back to India from Toronto because no support was provided by GSBC as per the agreement and contract. Aggrieved by the actions of the opposite party, the complainant filed a consumer complaint before the District Forum. The complaint was resisted by the opposite party by filing written statement before the District Forum. The District Forum, vide order dated 28. 08. 2014 dismissed the complaint. On 10. 1 2014, the complainant filed appeal before the State Commission, West Bengal. The State Commission vide its order dated 09. 0 2016 passed the following order:-

(3.) Hence the present revision petition No. 663 of 2016 by the opposite parties. The complainant has also filed revision petition No. 1317 of 2016.