MANAGING DIRECTOR, CHAITANYA EDUCATIONAL INSTITUTION Vs. O.PAVANI, RANGA REDDY

JUDGEMENT

(1.) This is an appeal preferred by the opposite party, an educational institution, against the order of the Dist. Forum directing it to pay Rs. 10,000/- towards compensation and Rs. 1,000/- towards costs.

(2.) The case of the complainant in brief is that she joined in the appellant college during the academic year 2005-2006 for Intermediate course. The institution promised to provide IIT coaching at Mehidipatnam branch. It promised that it would provide all the required facilities and staff for imparting IIT coaching till the completion of the course at Mehidipatnam branch only. However, it failed to provide adequate staff and other facilities. After completion of first year it had suddenly shifted the coaching centre from Mehidipatnam to Srinagar Colony without informing her or her parents. She suffered lot of inconvenience and hardship while travelling from one place to another. She could not meet the expenses nor could concentrate on her studies. Despite their representation it did not take any steps to shift. On that her father gave notice for which it did not even reply. Therefore she filed the complaint claiming Rs. 50,000/- towards compensation and costs.

(3.) The appellant resisted the case. It alleged that it had started IIT coaching at Mehidipatnam branch providing all the facilities. It has informed to the students at the time of joining that there should be minimum 50 students to continue the programme lest it would be shifted to some other place. Since the students joined in IIT coaching was only 25 at Mehidipatnam, it had shifted to Srinagar colony. This was made after prior intimation. The allegation that she had to travel and unable to meet the expenses besides physical and mental strain to attend to the classes is false. The distance is around 5 KMs and hardly it would take 20 30 minutes. When the notice was received it had called on the father of the complainant, explained to him the reasons, on that her father satisfied and went away. In fact they wanted to shift to some other branch. The complainant opted for the said branch since the distance is shorter. It had provided all the facilities with good staff for IIT coaching at Srinigar colony. It was made only in the interests of students. None of the students had raised any objection. There was no deficiency in service on its part. Therefore it prayed for dismissal of the complaint with costs.