SUKHAVASI VIJAY KRISHNA Vs. A.P. STATE COUNCIL OF HIGHER EDUCATION ENGINEERING, TECHNOLOGY AND PHARMACY

JUDGEMENT

(1.) The appeal is filed by the complainant against the order of the District Forum-II, Hyderabad in C.D.No.276 of 2006 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 the information technology in the opposite partyno.2 college in the year 2004 and paid Rs.22,000/- towards the tuition fee for the first year of the course. Feeling dissatisfied with the education facilities provided by the opposite party no.2 and the environment provided in the classroom not compatible, the complainant appeared for AIEEE 2005 and secured rank of 2429 in the examination and got seat in NIT, Regional Engineering College, Warangal. The complainant requested the opposite party no.2 to cancel his admission and return the certificates to him. The opposite partyno.2 insisted on payment of the remaining course fees of 3 years of Rs.66,000/- which the complainant paid on 22.6.2005 to the opposite party no.2.

(3.) The opposite party no.1 resisted the case contending that the allegations made in the complaint only against the opposite party no.2 only and there were no allegations against the opposite party no.1. The role of the opposite party no.1 ends with the availing of option by the complainant selecting course of study and prosecutes the study of his choice. The opposite partyno.1 would conduct entrance examination for admission to institutions of higher education. The opposite partyno.1 has not rendered any service to the complainant. The opposite partyno.1 conducts examination every year on non-profit basis. No representation for redressal of his grievance has been made by the complainant to the opposite party no.1.