G F COLLEGE Vs. ANKIT SRIVASTAVA & ANR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner G.F college against the order dated 6th January 2017 passed by the State Commission, Uttar Pradesh Lucknow ( in short 'the State Commission') in F.A. No. 2115 of 2010.

(2.) Brief facts relevant for disposal of the present revision petition are that respondent No.1 took admission in the BCA course run by the petitioner college under self-finance scheme. His examination form was not accepted by the University as he was not having more than 45% marks in the intermediate examination. However on the request made by the candidate and the college, he was provisionally allowed to appear in the examination. However, his result was not declared. In this situation he filed a consumer complaint before the District Forum. The complaint was allowed vide order dated 31st May 2010 and the District Forum directed the opposite party No.1 to refund Rs.25,000/- as fees taken from the candidate along with compensation of Rs.10,000/- and cost of litigation as Rs.1000/-. The OP No.1 preferred an appeal before the State Commission which was dismissed on the ground of limitation as well as on merits vide its order dated 6th January 2017.

(3.) Hence the present revision petition.