KARNATAKA FORUM FOR PROMOTION OF CONSUMER ACTION Vs. CHAIRMAN BET PU COLLEGE

JUDGEMENT

(1.) In this complaint the complainants have prayed for the following reliefs:-

(2.) The complainant No.3 was admitted to the B. E. I. Pre-University College for the First Year PUC Course during June 1990. She took PCMB as her optionals. She paid Rs.1,000/-towards tuition fee and caution money at the time of joining. The 2nd complainant was trying to get fee exemption as his daughter, the 3rd complainant belonged to Scheduled Caste. Complainant No.3 submitted her application to the Principal for being forwarded to the Social Welfare Board. The Principal did not forward the application thinking that she would get fee concession. She did not pay the fee for the 2nd term inspite of reminders from the College Authorities. Then the College Authorities did not allow her to attend the College inspite of her requests for time. She was not allowed to take her examination. Hence, she has filed this complaint for the said reliefs.

(3.) The complaint is resisted by the respondents by contending inter-alia that the complainant No.3 was admitted to Sri Hombegowda Pre-University College, which is recognised by the Government of Karnataka and not to the B. E. T. Pre-University College; that the application of the complainant No.3 to the Social Welfare Board was not forwarded as there was discrepancy in the income of the parent given in the application for admission and the application for free studentship; that she was not allowed to take the examination as she had not paid the fees; that they are willing to return the caution money and the records and that they are not liable to pay any compensation.