NEHA SHARMA Vs. VICE CHANCELLOR

JUDGEMENT

(1.) . The present petition has challenged action taken by respondent no.1 in forfeiting 75% of the deposit made by her towards tuition fee at the time of her admission to a course being conducted by respondent no.3, which is affiliated to the respondent no.1. The facts giving arise to the present petition are within a narrow compass and are not disputed by the respondents.

(2.) The petitioner completed her Senior Secondary Examination from the Air Force Golden Jublee School (Delhi Board) and applied for admission to several universities including the University of Delhi and the Guru Gobind Singh Indraprastha University, Delhi. The petitioner has stated that in the first instance, she was offered admission by the Indraprastha College for Women affiliated to the Delhi University which she had joined. Thereafter she was called for counselling by the Guru Gobind Singh Indraprastha University, Delhi on 31.7.2000 and she had opted to join the Bachelor of Information Systems which is a three years course being conducted in the Institute of Information Technology and Management, arrayed as respondent no.3 in the present petition. The Petitioner was given an admission slip on the spot itself and was required to deposit total sum of Rs.57,500/- which amount was consequently paid vide receipt No.1/926 dated 31.7.2000/ According to the parties, the amount deposited was on account of tuition fess for the sum of Rs.50,000/-, security deposit of Rs.5000/- and examination fess of Rs.2,500/-.

(3.) Petitioner had also applied to Guru Jambeshwar University at Hissar in Haryana, where she was called upon for counselling. Accordingly, in order to enable the petitioner to participate in the counselling at Hissar on 4.8.2000, the petitioner made an application for return of her original documents. The documents were returned to the petitioner pursuant to her application.