ORDER
PRESIDENT, DISTRICT CONSUMER DISPUTES REDRESSAL COMMISSION,
SAMBALPUR
Consumer Complaint No.- 72/2025 Present-Dr. Ramakanta Satapathy, President, Sri. Sadananda Tripathy, Member,
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Sukanta Behera, aged about 42 years, S/O- Sarat Kumar Behera,
R/O-Kressorpada, Burla, PO/Ps-Burla Dist-Sambalpur. ….…......Complainant -Vrs.-
1. Indian Public School, Khertajpur Represented through its chairman, Suman Dalmia, At-Main Road, Remed, Khertajpur, Po-Remed, Ps-Khetrajpur, Dist- Sambalpur-768006.
2. K.S. Dalmia Education Trust represented through its Managing Director Sri. Keshab Kumar Dalmia, S/O- Later Mandanlal Dalmia,
At-Main Road, Remed, Khetrajpur, Po-Remed, Ps-Khetrajpur,
Dist-Sambalpur-768006.
3. Sri. Sachin Pathak, Principal Indian Public School, At-Main Road, Remed, Khetrajpur, Po-Remed, Ps-Khetrajpur, Dist-Sambalpur-768006. ..……….Opp. Parties
Counsels:-
1. For the Complainant :- Sri. G.P. Lal & Associates
2. For the O.Ps. :- Sri. B. Barik, Adv. Date of Filing:28.03.2025, Date of Hearing :24.11.2025, Date of Judgement :23.02.2026 Presented by Dr. Ramakanta Satapathy, PRESIDENT
1. The Complainant has filed this complaint alleging deficiency in service, unfair trade practice and prayed for refund of School fees amounting to Rs. 43,650/- paid to the O.Ps.
2. The O.Ps in reply submitted that C.C. No. 268/2024 was disposed of on 27.08.2024 for the same cause of action. The Complainant is not coming under the C.P. Act, 2019 as consumer. Power of O.P.NO.1 & 2 are supervisory in nature. For the same issue complainant filed P.L. Case No. 6929/24 before Lok Adalat Judge, Sambalpur wherein the Complainant stated that
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Rs. 37,400/- deposited to-wards admission fees and Rs. 6250/- as transportation fees. There is no any refund policy on account of cancellation of admission/migration of students. The O.Ps are not deficient in their services or unfair in trade practice.
3. Perused the documents and evidences led by both the parties. C.C. No. 268/2024 was dismissed by this commission as the Complainant filed the Complainant on 27.08.2024 and pleaded as per the C.P. Act, 1986. This complaint was filed u/s 35 of the C.P. Act, 2019. The O.Ps raised objections on the maintainability. For the same cause of action, between the same parties twice complaint has been filed before this commission. Hence the complaint has no merit and dismissed.
Order pronounced in the open court 23rdday of Feb, 2026.
Supply free copies to the parties.
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DR. RAMAKANTA SATAPATHY
PRESIDENT
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SADANANDA TRIPATHY
MEMBER
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