SHREE C.I. KORACHAR EDUCATION SOCIETY (R) HIREKERUR, HAVERI DISTRICT BY ITS SECRETARY-SMT VIMALA NAGARAJU Vs. STATE OF KARNATAKA-BY ITS SECRETARY DEPARTMENT OF EDUCATION (HIGHER EDUCATION) M.S. BUILDING, BANGALORE 1, KUVEMPU UNIVERSITY-BY ITS RE

JUDGEMENT

(1.) PETITIONER has sought for quashing the endorsement dated 14.5.2007 -annexure H rejecting their claim for refund of affiliation fees only and for such other orders. Petitioner applied for grant of affiliation to run B.P.Ed course and also paid a sum of Rs. 1,29,515/ - as affiliation fees, service charges and towards development fund on 23.9.2006. Thereafter, on 28th March, 2007, on inspection the Local Inspection Committee sent a recommendation for grant of no objection certificate for granting affiliation. Since the petitioner could not provide the infra structure, a request was made for refund of the affiliation fees which, by an endorsement, has been rejected. Hence, this petition.

(2.) HEARD the counsel representing the parties.

(3.) PER contra, counsel representing the University submitted, the terms of the affiliation has been notified and intimated to the petitioner well in advance as such, question of refunding the amount does not arise.