ANANDJIWALA AVANI MADHUKAR Vs. DIRECTOR OF TECHNICAL EDUCATIONAL

JUDGEMENT

(1.) THE appellant-original petitioner is before this Court being aggrieved by judgment and order dated 21.06.2006 passed by the learned Single Judge in Special Civil Application No.8702 of 1997. By the said judgment and order, the petition filed by the appellant herein was rejected.

(2.) THE petitioner-a girl student passed her Diploma in Electronics & Communications and applied for admission to 3rd Semester in the Degree Course of the same discipline. She was called for counseling by Admission Slip, a copy of which is produced at Annexure-K, page No.104 to the petition, wherein it is specifically mentioned that her, 'merit marks are 67.25%' and her 'merit number is EC-62'. It is not in dispute that EC stands for 'Electronics & Communication'. It is then mentioned that, 'choice allotted is SCET-Surat (Payment seat)' and it is further mentioned there, 'please accept the fees'. It cannot be gainsaid that every student in these days of competition is under enormous pressure, more particularly when the matter pertains to getting admission to Engineering, Medical and such similar disciplines. The petitioner went to the concerned college and paid the fees. It was later on learnt by her that the admission granted to her was not in Electronics and Communication, but it was in Electronics Engineering, for which the code is 'EL' and not 'EC'.

(3.) IN view of the aforesaid discussion and in light of the facts of the case, this appeal is allowed. The impugned judgment and order dated 21.06.2006 passed by the learned Single Judge in Special Civil Application No.8702 of 1997 is quashed and set aside. Respondent No.4 is directed to refund the fees paid by the appellant-petitioner-student with 18% interest from the date of accepting the fees till the same is refunded.