BIJAY KUMAR SINHA Vs. SATYENDRA NARAIN KARN

JUDGEMENT

(1.) We heard the learned Counsel for the Complainant, the Petitioner herein, and perused the material on record.

(2.) The Complainant's case is that inspite of paying all the requisite fees to the School (Ideal Children High School), the Respondents No. 1 and No. 2 herein, the School did not allow the Complainant's son to take the CBSE Examination for Class X.

(3.) The District Forum afforded opportunity to all the parties, appraised the evidence, and, vide its Order dated 28.02.2015, dismissed the Complaint.