Fiitjee Ltd. (S) v. Daya Chand Prasad (Minor) (S).

Perused review petition filed by the respondent/complainant. No ground for review is made out. Moreover, it is now well settled that a student is not a consumer. In P.T. Koshy & the Anr. Vs. Ellen Charitable Trust & Ors., Special Leave to Appeal (Civil) No. 22532 of 2012, Honble Apex court took the following view :- In view of the judgment of this Court in Maharshi Dayanand University Vs. Surjeet Kaur, 2010 (11) SCC 159, 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.

No ground to review. The review petition is, therefore, dismissed.

......................J J.M. MALIK PRESIDING MEMBER ......................

DR. S.M. KANTIKAR MEMBER