G. RESHMA REDDY Vs. P. SIVA PRASAD

JUDGEMENT

(1.) The appeal is filed by the complainant against the order of the District Forum, Khammam in C.D.No.117 of 2003 whereby his complaint was dismissed holding that in the event of a student leaving the institution mid-way through a particular course of study, the students are liable to pay for the loss caused to the institution.

(2.) Briefly stated the facts of the case are that the complainant was allotted seat in BDS under sports quota in the opposite parties institution for the academic year 2001-2002 and paid Rs.9,000/- towards the tuition fee, Rs.18,000/- towards other fees and Rs.9,200/- towards hostel fees and accommodation on 22.4.2002 and 30.4.2002 for the first year. Subsequently the complainant secured the seat in MBBS in Medicity Institute of Medical Sciences, Hyderabad on re-allotment of second counseling in December 2002. The complainant approached the opposite parties and requested for return of her certificates. The opposite parties demanded Rs.81,000/- for return of the certificates and TC. Having no other option, the complainant paid the said amount of Rs.81,000/- to the opposite parties. When enquired under what account the amount was collected, the staff of the opposite parties informed that the amount was collected towards tuition fees etc., for the remaining 3 academic years of the said course. The opposite parties returned the certificates after a long time.

(3.) The opposite parties resisted the case contending that their college is a private dental college and it is running from the funds of the society. The societys funds were collected from the students. At the time of joining, the complainant and her father had made a declaration to bind themselves by the rules and regulations of the management/government from time to time. As per the said regulations she accepted to pay all the fees towards left out years in case of leaving the college in the middle. Further, they did not fill up the seat by substituting another candidate as the counseling was already completed consequent to which the first year admissions were closed and they kept the seat vacant for remaining three years and as such they are entitled to collect Rs.81,000/- towards the three academic years fee i.e., Rs.27,000/- per year as per the rules.