POOJABEN RAJESH KUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Varun Patel, learned advocate waives service of notice of rule on behalf of respondent No. 3. Ms. Vaibhavi Nanavati, learned advocate waives service of notice of rule on behalf of respondent No. 2.

(2.) HAVING regard to the facts of the case and with the consent of the learned advocates for the respective parties, the matter is taken up for hearing today.

(3.) THE petitioner had enrolled in the Bachelor of Dental Science (B.D.S.) course which is an under -graduate course with the respondent University and was given admission in the third respondent College which is a college affiliated to the second respondent University on 22nd September, 2013. Upon being given admission, the petitioner submitted the above referred original documents to the third respondent College pursuant to which a receipt was issued on 24th September, 2013. The petitioner paid Rs. 2,60,000/ - (Rs. 1,30,000/ - for the first term + Rs. 1,30,000/ - for the second term) for the academic year 2013 -2014. Due to personal reasons, the petitioner was desirous of cancelling the admission and, therefore, requested the third respondent College to return the original documents referred to hereinabove to the petitioner. On 17th June, 2014, the petitioner gave a written application to the third respondent College for return of the above referred documents. The petitioner needs the above referred documents because she does not want to pursue the B.D.S. course and, therefore, requested the third respondent College to cancel her admission and give back the original documents. However, the original documents have not been returned and the petitioner has been orally informed that the documents will be returned only if the petitioner pays the balance fees for the remaining three years which would come to Rs. 7,80,000/ -.