SURBHI SINGH Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) THE short issue that arises for consideration in the present case is whether the petitioner is entitled for refund of fee which she had voluntarily paid for seeking admission to the Guru Nanak Institute of Management where she was initially enrolled for the Masters of Computer Application (MCA) Program for the academic year 2010.

(2.) LEARNED counsel for the petitioner in support of the prayer for refund of fees, relies upon the judgement of the Madhya Pradesh High Court in Shadma Amreen v. Jiwaji University through its Registrar, Gwalior (MP) (Writ Petition No. 2220/10), decided on 13th August, 2010 wherein it has been held as under: -

(3.) IN rejoinder, learned counsel for the petitioner states that the judgment of Neha Sharma (supra) has been passed without taking into account the UGC public notice dated 23rd April, 2007. The relevant portion of the said UGC public notice is reproduced hereinbelow: -