S.CHANDRA MOHAN NAIR, J. - (1.)The 1st and 3rd opposite parties in CC No. 58/09 before the CDRF, Pathanamthitta, are the appellants herein who are aggrieved by the directions of the Forum below vide order dated 27.4.2011. By the impugned order, the 2nd opposite party is under directions to pay the complainant a sum of Rs. 50,000/- as compensation with 9 % interest from the date of complaint within 30 days from the date of receipt of order failing which the amount shall carry interest at 12% per annum from the date of order till payment. The 2nd opposite party also at liberty to take action against the 1st and 3rd opposite parties who are the appellants herein.
(2.)The complainant had approached the Forum stating that she had passed the Diploma in Engineering during the year 2008 from Payyannur Women?s College and that she applied for Engineering Course under lateral entry conducted under the supervision of the 2nd opposite party all over the state. Her further case is that she had secured 567th rank in the entrance examination and her seat was confirmed by the 1st opposite party and that on 31.7.08 when she went to the college she was denied the seat. Alleging deficiency in service against the opposite parties, the complaint was filed praying for directions to the opposite parties to pay compensation of Rs. 1,00,000/-.
(3.)The opposite parties denied the allegations in the complaint and submitted before the Forum that the complainant had to prove her rank regarding the lateral entry admission during the year 2008 and further that the complainant never had turned up for admission or tendered any documents before the 1st opposite party. Contending that there was no deficiency in service, the opposite parties prayed for the dismissal of the complaint.