State Consumer Disputes Redressal Commission
Prashant A Purohit vs Logik Academi on 17 May, 2023
વિગત વદિસ માસ િર્ષ
કે સ ફે સલ તારીખ ૧૭ ૦૫ ૨૦૨૩
કે સ દાખલ તારીખ ૧૧ ૦૧ ૨૦૨૩
વનકાલના વદિસો ૦૬ ૦૪ ૦૦
ગ્રાહક તકરાર નિવારણ કનિશિ, ગુજરાત રાજય, અિદાવાદ
કોર્ટ િં.૧
અપીલ િં.૩૦/૨૦૨૩
એપેલેન્ર્ઃ ૧. પ્રશાંત અિુપરાય પુરોનહત
૨. શ્રી ઉિટિ પ્રશાંત પુરોનહત
બંિે રહે. ૩૦૩, જીવિધાિ ફ્લેર્, વીિાિગર પાસે,
સેર્ેલાઇર્ રોડ, અિદાવાદ - ૩૮૦૦૧૫
વિરૂધ્ધ......
રીસપેાન્ડન્ર્ઃ ડાયરેક્ર્ર શ્રી લોજીક એકે ડેિી
ઠે . ૧, સાગર, િહેરૂિગર, બી.આર.ર્ી.એસ. સાિે,
સેર્ેલાઇર્ રોડ, અિદાવાદ - ૩૮૦૦૦૫
એડવોકે ર્ઃ એપેલન્ર્ તરફે ઃ એપેલન્ે ર્/િૂળ ફરીયાદી જાતે
રીસપેાન્ડન્ર્ તરફે ઃ કોઇ હાજર િથી
કોરિઃ િા.જસર્ીસ શ્રી વી.પી.પર્ે લ, પ્રિુખશ્રી
સુ.શ્રી અર્ટિાબેિ સી.રાવલ, સભ્યશ્રી
સુ.શ્રી પ્રીનતબેિ શાહ, સભ્યશ્રી
હુ કમઃ મા.જસ્ટીસ શ્રી િી.પી.પટે લ, પ્રમુખશ્રી મારફતે તારીખઃ ૧૭-૦૫-૨૦૨૩
(૧) એપેલેન્ર્/િૂળ ફરીયાદીએ હાલિી અપીલ ગ્રાહક સુરક્ષા ધારાિી કલિ ૧૫ િુજબ ગ્રાહક તકરાર નિવારણ કનિશિ/અિદાવાદ(એનડશિલ)િાએ (હવે પછી નડસર્ર ીક્ર્ કનિશિ તરીકે ઉલ્લેખ કરવાિાં આવશે) તા.૦૩/૦૧/૨૦૨૩િા રોજ ગ્રાહક ફરીયાદ િં.૨૨૬/૨૦૨૦િા કાિે કરેલ હુ કિથી િારાજ થઇ કરેલી છે .
(ર) હાલિા એપેલેન્ર્િે સાંભળ્યા. રીસપોન્ડન્ર્િે િોર્ીસ કરવાિાં આવી છે . તે િોર્ીસ તેઓિે બજી ગઇ છે પરં તુ તેઓ તરફે કોઇ હાજર રહ્ું િથી.
પડકાર ેલ હુ કમઃઃ (૩) ગ્રાહક તકરાર નિવારણ કનિશિ અિદાવાદ(એનડશિલ)િાઓએ ફરીયાદીિી ફરીયાદ િં. ૨૨૬/૨૦૨૦ િાિંજૂર કરેલી છે . તે હુ કિ અત્રે પડકારેલ છે .
ફરીયાદીની હકીકતઃ (૪) ફરીયાદીએ તેિી ફરીયાદિાં જણાવયું છે કે , તેઓિા પુત્ર એપેલેન્ર્ િં. ૨ બીઇર્કે (િીકે િીકલ)િા ૩જા વર્ટિાં અભ્યાસ કરે છે . તેિિે સાિાવાળાિા GMAT ક્લાસ કરવા િાર્ે તથા નવદે શ અભ્યાસ કરવા િાર્ે સાિાવાળાિી ર્ર ે નિંગ એકે ડેિીિાં એડિીશિ લીધેલ. તેઓએ રૂા. ૩૬૦૦૦/- ફી ર્ેકથી ર્ુકવી આપેલી. વધુિાં તેઓ જણાવે છે કે , એપેલેન્ર્ િં. ૨ અર્ાિક બીિાર થઇ જવાથી તા. ૧૯/૪/૨૦૧૯િા રોજ ૧ િનહિો હોનસપર્લિાં દાખલ થયેલા અિે તેિાં કારણે તેઓ સાિાવાળાિા ક્લાસિાં જઇ શકે લા િહીં. એપેલેન્ર્ે સાિાવાળાિી ઓનફસે જાતે જઇ તથા અવારિવાર ર્ે નલફોિથી એડિીશિ રદ કરવા િાર્ે નવિંતી કરેલી અિે ભરેલી ફી પરત આપવા પણ નવિંતી કરેલી, પરં તુ સાિાવાળાએ કોઇ પગલાં લીધેલા િનહ અિે ગોળ-ગોળ અિે ઉડાઉ જવાબો આપેલા. ફી પરત કરવા િાર્ે ખોર્ા રનજસર્ર (એ.ડી)થી કાિિી િોર્ીસ પણ આપેલી, પરં તુ સાિાવાળાએ ફી પરત કરેલી િ હોવાથી તેઓએ નડસર્ર ીક્ર્ કનિશિ સિક્ષ રૂા. ૩૬૦૦૦ રકિ પરત િેળવવા િાર્ે ગ્રાહક ફરીયાદ દાખલ કરેલ.
એપેલેન્ટની દલીલો ઃઃ Zalak A/30/2023 Page 1 of 5 (૫) એપેલેન્ર્ે જાતે હાજર રહી દલીલ કરી છે . તેિજ તેઓએ નિફિોર્ પણ રજૂ કરી છે . એપેલેન્ર્ે દલીલ કરતાં જણાવયું છે કે , સાિાવાળાિે તયાં રૂા.૩૬૦૦૦/- ફી ર્ેકથી આપેલ તેિી રસીદ પણ આપેલી છે . અરજદારિો પુત્ર બીિાર થયેલો એિા કારણે ક્લાસીસિાં જઇ શકે લો િહીં. એડિીશિ રદ કરવા િાર્ે જાણ કરવા છતાં એડિીશિ રદ કરેલ િહીં તેિજ રીફં ડ પણ આપેલ િથી. વધુિાં દલીલ કરતાં જણાવે છે કે , સાિાવાળા દ્વારા ફોિટિાં ખાલી રાખેલ ખાિા ક્લાસીસિા સિયિા ખાિા પોતાિા હસતાક્ષરે બે વર્ટિે બદલે ૬ િનહિા ભરી દઇ, છે તરનપંડી કરેલ છે અિે અિફે ર ર્ર ે ડ પ્રેક્ર્ીસ તથા નવશ્વાસઘાત કરેલ છે . સાિાવાળાએ િાત્ર ૩-૪ નદવસ ભણાવેલ. તયારબાદ એપેલેન્ર્ િં. ૨ બીિાર થતા એડિીશિ કે ન્સલ કરી ફી પરત આપવા જણાવેલ , પરં તુ ફી પરત આપેલ િથી. સાિાવાળાએ છે તરનપંડી કરી છે અિે નવશ્વાતઘાત કયો છે . નડસર્ર ીક્ર્ કનિશિે સાિાવાળા એક શૈક્ષનણક સંસથા હોઇ નવદ્યાથી ગ્રાહક િથી, તે બાબતે નડસર્ર ીક્ર્ કનિશિે ખોર્ો હુ કિ કરેલ છે . વધુિાં જણાવયું છે કે , સાિાન્ય સંજોગોિાં આર્લા જ કોસટિી રૂા. ૭૦૦૦/- ફી લેવાિાં આવે છે . જ્યારે સાિાવાળાએ લાલર્ ખોર્ા પ્રલોભિો આપી રૂા. ૩૬૦૦૦ ફી ભરાવેલ છે . સાિાવાળાએ આપેલું સર્ડી િર્ીરીયલ અકબંધ છે . ફરીયાદી તે િર્ીરીયલ પરત આપવા પણ તૈયાર છે . સાિાવાળાએ નવરોધાભાસી નવધાિો કરેલા છે . કોઇ પણ જાતિાં વાજબી કારણ વગર ફી પરત કરેલ િથી. વધુિાં દલીલ કરતાં જણાવયું છે કે , સાિાવાળાએ સેવાિાં ખાિી રાખેલ હોઇ રકિ પરત િળવા પાત્ર છે . તેઓએ િેશિલ કનિશિિા એક ર્ુકાદા પર આધાર રાખેલ છે . જેિી હવે પછી ર્ર્ાટ કરવાિાં આવશે.
કે સના ગુણદોર્ ઃઃ (૬) આ કાિે એપેલેન્ર્ે /િૂળ ફરીયાદીએ રૂા. ૩૬૦૦૦/-િી રકિ ર્ુકવવાિાં આવી છે . તે અંગે તેઓએ બેંક સર્ે ર્િેન્ર્ રજૂ કરેલ છે . આિ અવેજ આપેલો છે . તે સપષ્ટ થાય છે .
(૭) ફરીયાદીિી ફરીયાદ હકીકત જોતા તેઓએ ર્ર ે નિંગ ક્લાસીસ િાર્ે િી ફી ભરેલી છે. પાિા િં. ૧૨ ઉપર એડિીશિ ફોિટ રજૂ કરેલ છે . તે એડિીશિિાં કઇ પરીક્ષાિાં અપીયર થવાિું, તેિાં ILETs તેિજ GMET ઉપર ર્ીક કરેલું છે .
(૮) ફરીયાદીએ પાિા િં. ૩૮થી રૂા. ૩૬૦૦૦ ભયાટ અંગિે ી રીસીપ્ર્િી ઝે રોક્ષ િકલ રજૂ કરી છે. (Fees once deposited shall not be returned under any circumstances.) (૯) સાિાવાળાઓએ જવાબ આપેલ છે , તે જવાબ પાિા િં. ૫૩થી ૫૮ સુધી રજૂ કરેલ છે . તેિાં ફરીયાદીિી હકીકતિે િકારી કાઢી છે . ફી પરત કરવાિી શરત હતી, તે પણ િકારી કાઢી છે . િાિનસક ત્રાસ આપવા િાર્ે ખોર્ા બહાિા ઉભા કરી ફરીયાદ કરી છે .
(૧૦) આ કાિે ફરીયાદીિે િાિદાર િેશિલ કનિશિે નરનવઝિ પીર્ીશિ િં. ૩૯૨૬/૨૦૦૯િા કાિે આપેલા ર્ુકાદા ઉપર આધાર રાખેલ છે . તે ર્ુકાદો અત્રે આ કાિિે લાગુ પડતો િથી, કારણ કે તે ર્ુકાદો આપ્યા પછી િાિદાર સુપ્રીિ કોર્ે પણ એ હકીકત સપષ્ટ કરી છે કે , નશક્ષણએ ર્ીજ વસતુ િથી (Education is no commodity) અિે નવદ્યાથીએ કન્સયુિર િથી. તે સંજોગોિાં ફરીયાદીિો કે સ કન્સયુિર કનિશિ સિક્ષ ર્ાલી શકે તેિ િથી.
(૧૧) આ કનિશિે િીર્ેિા ર્ુકાદા ઉપર આધાર રાખેલ છે .
11.1 Rajendrakumar Gupta vs. Swarup Public School 2021 (1)CPJ (NC) 368 dated 2.2.2021, wherein, it is held as under:
"9. In Anupama College of Engineering v. Gulshan Kumar and Anr. the Hon'ble Supreme Court has held:
"Leave granted. The only question raised in this case is whether a college is a service provider for the purposes of the Consumer Protection Act, 1986. Learned Counsel for the appellant has placed the decision of this Court in Maharshi Dayanand University v. Surjeet Kaur. (2010) 11 SCC 159. The aforesaid decision was followed by this Court in SLP (C) No. 22532/2012 titled as P.T. Koshy & Anr. v. Ellen Charitable Zalak A/30/2023 Page 2 of 5 Trust & Ors. The order reads as follows: "In view of the judgment of this Court in Maharshi Dayanand University v. Surjeet Kaur, wherein this Court placing reliance on all earlier judgments has categorically held that education is not a commodity. Educational institutions are not providing any kind of service, therefore, in matter of admission, fees etc., there cannot be a question of deficiency of service. Such matters cannot be entertained by the Consumer Forum under the Consumer Protection Act, 1986. In view of the above, we are not inclined to entertain the special leave petition. Thus, the special leave petition is dismissed". In view of the consistent opinion expressed by this Court, the orders passed by the National Consumer Disputes Redressal Commission in Revision Petition No. 3571/2013 and Revision Petition No. 807/2017 are not in accordance with the decision of this Court and are therefore set aside. The civil appeals are allowed."
10. In the case titled Manu Solanki and Ors. v Vinayaka Mission University I (2020) CPJ 210 (NC), while addressing the issue whether an Educational Institution is a 'Service Provider' for the purpose of Consumer Protection Act, 1986, Larger Bench of this Commission held: -
"33. Keeping in view Maharshi Dayanand University (supra) has addressed on merits and the question of law in detail and the same has been consistently followed by the Hon'ble Supreme Court in P.T. Koshy & Anr. (supra), Prof. K.K. Ramachandran (supra) and the latest decision of Anupama College of Engineering (supra), we are of the considered view that the ratio laid down by the Hon'ble Supreme Court in the last judgment that is Anupama College of Engineering (supra) has to be followed.
12. It is settled law, as stated in the aforementioned precedents set by the Hon'ble Supreme Court as well as this Commission, that Educational Institutions do not fall within the ambit of the Consumer Protection Act, 1986 and education which includes co- curricular activities such as swimming, is not a "service" within the meaning of the Consumer Protection Act, 1986. I, therefore, concur with the view of the State Commission that the Complainant is not a consumer and the Complaint not being covered under the Consumer Protection Act, 1986 is not maintainable."
11.2 LBS Group of education institute vs. Arjun Singh 2021 (1) CPJ (NC) 151 dated 31.8.2020 wherein, it is held as under:
"7. We have heard learned Counsels for the Parties and perused the documents placed on record. In our considered view, a Preliminary Issue as to whether Educational Institutions providing Education and other Incidental Activities to the students come within the purview of the Consumer Protection Act, 1986 or not arises in this case and the said issue is squarely covered by the decision of a Larger Bench of three Members of this Commission in the case of Manu Solanki and Others Vs. Vinayak Mission University and other connected cases, 1(2020) CPJ, 2010, wherein the Larger Bench has held that Educational matters do not come within the purview of the Consumer Protection Act, 1986 and, therefore, the Complaint is not maintainable. Relevant portion of the Order is reproduced below for ready reference :-................
45. We are of the considered view that conduction of Coaching Classes does not fall within the ambit of definition of 'Education' as defined by the Hon'ble Seven Judge Bench of the Supreme Court in P.A. Inamdar (Supra). Coaching Centres cannot be equated to regular schools or colleges which are regulated by a Regulatory Authority and also confer a Degree/Diploma on the student who has passed in the examinations Zalak A/30/2023 Page 3 of 5 conducted as per the Rules and norms specified in the statute and also by the concerned Universities. Therefore, strictly speaking Coaching Centres cannot fall within the definition of 'Educational Institutions'. We refrain from making any comments on the submissions of the learned Counsel for the Complainants with respect of Coaching Institutions indulging only in'rote learning'.
51. In view of the foregoing discussion, we are of the considered opinion that the Institutions rendering Education including Vocational courses and activities undertaken during the process of pre- admission as well as post-admission and also imparting excursion tours, picnics, extra co-curricular activities, swimming, sport, etc. except Coaching Institutions, will, therefore, not be covered under the provisions of the Consumer Protection Act, 1986."
11.3 Civil Appeal No. 17802 of 2017 between Anupama College of Engineering vs. Gulshan Kumar and Ors. dated 30.10.2017 by Hon'ble Supreme Court wherein, it is held as under:
"Learned counsel for the appellant has placed the decision of this Court in Maharshi Dayanand University v. Surjeet Kaur [(2010) 11 SCC 159]. The aforesaid decision was followed by this Court in SLP (C) No. 22532/2012 titled as P.T. Koshy & Anr. v. Ellen Charitable Trust & Ors.
The order reads as follows:
In view of the judgment of this Court in Maharshi Dayanand University v. Surjeet Kaur[(2010) 11 SCC 159] wherein this Court placing reliance on all earlier judgments has categorically held that education is not a Signature Not Verified commodity. Educational institutions are not providing Digitally signed by MEENAKSHI KOHLI Date:
2017.11.02 any kind of service, therefore, in matter of admission, 16:56:02 IST Reason: fees etc., there cannot be a question of deficiency of service. Such matters cannot be entertained by the Consumer Forum under the Consumer Protection Act, 1986."
11.4 Maharshi Dayanand University vs. Surjeet Kaur dated 19.7.2010 wherein, it is held as under:
"19. The third and the most important issue that deserves to be answered is the competence of the District Forum and the hierarchy of the Tribunals constituted under the Act 1986 to entertain such a complaint. In our opinion, this issue is no longer res integra and has been extensively discussed by a recent judgment of this Court in the case of Bihar School Examination Board Vs. Suresh Prasad Sinha, (2009) 8 SCC483, where it has been held as under :-
12. When the Examination Board conducts an examination in discharge of its statutory function, it does not offer its services" to any candidate. Nor does a student who participates in the examination conducted by the Board, hires or avails of any service from the Board for a consideration. On the other hand, a candidate who participates in the examination conducted by the Board, is a person who has undergone a course of study and who requests the Board to test him as to whether he has imbibed sufficient knowledge to be fit to be declared as having successfully completed the said course of education; and if so, determine his position or rank or competence vis-a-vis other examinees. The process is not therefore availment of a service by a student, but participation in a general examination conducted by the Board to ascertain whether he is eligible and fit to be considered as having successfully completed the secondary education course. The examination fee paid by the student is not the consideration for availment of any service, but the charge paid for the privilege of participation in the examination.
Zalak A/30/2023 Page 4 of 513. The object of the Act is to cover in its net, services offered or rendered for a consideration. Any service rendered for a consideration is presumed to be a commercial activity in its broadest sense (including professional activity or quasi-commercial activity). But the Act does not intend to cover discharge of a statutory function of examining whether a candidate is fit to be declared as having successfully completed a course by passing the examination. The fact that in the course of conduct of the examination, or evaluation of answer- scripts, or furnishing of mark- sheets or certificates, there may be some negligence, omission or deficiency, does not convert the Board into a service-provider for a consideration, nor convert the examinee into a consumer who can make a complaint under the Act. We are clearly of the view that the Board is not a `service provider' and a student who takes an examination is not a `consumer' and consequently, complaint under the Act will not be maintainable against the Board."
(૧૨) આ કાિે ફરીયાદી અિે સાિાવાળા વચ્ર્ેિો સંબંધ શૈક્ષનણક સંસથા અિે નવદ્યાથી તરીકે િો છે . જે ફી આપવાિાં આવી છે . તે ટ્યૂશિ ફી તરીકે આપવાિાં આવી છે . આથી ઉપરોક્ત ર્ુકાદાિાં પ્રનતપાનદત કરેલ નસદ્ાંતિે ધ્યાિિાં લેતાં, ફરીયાદી ગ્રાહકિી વયાખ્યાિાં આવતા િથી અિે તેથી તેિિી ફરીયાદ ર્કી શકે તેિ િથી.
(૧૩) આ કનિશિે અપીલ િેિોિાં જણાવેલ ગ્રાઉન્ડ, નડસર્ર ીક્ર્ કનિશિે હુ કિ કરવાિાં જણાવેલ કારણો, રજૂ થયેલ દસતાવેજી પુરાવાઓ, એપેલેન્ર્િી દલીલો તેિજ રજૂ થયેલ િાિદાર સુપ્રીિ કોર્ટ િા ર્ુકાદાિા પ્રનતપાનદત થયેલ નસદ્ાંતો અિે કે સિાં સંજોગોિી હકીકતો પણ ધ્યાિિાં લીધી છે .
આ કનિશિ એવા તારણ ઉપર આવે છે કે , ફરીયાદી એક નવદ્યાથી છે તેિિે ટ્યૂશિ ફી પરત િાંગેલ છે . તેથી તેઓ ગ્રાહકિી વયાખ્યાિાં આવતા િથી. નડસર્ર ીક્ર્ કનિશિે જે હુ કિ કરેલો છે . તે હુ કિ યોગ્ય, વાજબી, ન્યાયી અિે કાયદે સરિો છે . તેથી તેિાં હસતક્ષેપ કરવાિું જરૂરી જણાતું િથી. આિ ફરીયાદી અપીલિાં સફળ થતા િથી. તેિિી અપીલ રદ થવા પાત્ર છે . ન્યાયિા નહતિાં િીર્ે િુજબ હુ કિ કરવાિાં આવે છે .
હુ કમ (૧) એપેલન્ે ર્િી અપીલ િં.A/૩૦/૨૦૨૩ રદ કરવાિાં આવે છે .
(૨) ગ્રાહક તકરાર નિવારણ કનિશિ ફોરિ/અિદાવાદ(એડી)િો અરજી િં.૨૨૬/૨૦૨૦િાં કાિે તા.૦૩/૦૧/૨૦૨૩િાં રોજ કરેલ હુ કિ આથી કાયિ કરવાિાં આવે છે .
(૩) ખર્ટ અંગે કોઇ હુ કિ કરવાિાં આવતો િથી.
(૪) રજીસર્ર ીિે એવી સૂર્િા આપવાિાં આવે છે કે , આ જજિેન્ર્િી ખરી િકલ બન્ને પક્ષકારોિે નવિાિૂલ્યે િોકલી આપવી. વધુિાં આ જજિેન્ર્િી િકલ અિદાવાદ નજલ્લા ગ્રાહક તકરાર નિવારણ કનિશિ (એડીશિલ) જરૂરી કાયટવાહી કરવા િાર્ે ઇ-િેઇલ િારફતે પી.ડી.એફ ફોિટિાં િોકલી આપવી.
આજે તા. ૧૭/૫/૨૦૨૩િા રોજ ર્ુકાદો જાહેર કયો.
( સુ.શ્રી પ્રીતિબેન શાહ ) ( સુ.શ્રી અર્ચનાબેન સી.રાવલ ) (મા.જસ્ટીસશ્રી વી.પી.પટે લ )
સભ્યશ્રી સભ્યશ્રી પ્રમુખશ્રી
Zalak A/30/2023 Page 5 of 5