- (1.) In view of the judgment of this Court in Maharshi Dayanand University vs. Surjeet Kaur, 2010 11 SCC 159 wherein this Court placing reliance on all earlier judgments has categoricallyheld that education is not a conmmodity. Educational institutions are notproviding any kind of service, therefore, in matter of admission, fees etc., there cannot be a question of deficiency of service. Such matters cannot be entertained by the Consumer Forum under the Consumer Protection Act, 1986.
(2.) In view of the above, we are not inclined to entertain the special leave petition. Thus, the Special Leave Petition is dismissed.;