NITISH DHAMEJA Vs. PUNJABI UNIVERSITY

JUDGEMENT

(1.) THIS appeal was filed with delay of 40 days. An application for condonation of delay was filed along with the appeal. Reasons have been given in this application which caused the delay in filing the appeal. This application is supported by an affidavit. For the reasons stated in the application, we are satisfied that delay is not intentional and is liable to be condoned. Accordingly the application for condonation of delay is allowed with all just exceptions and delay of 40 days in filing the appeal is condoned.

(2.) THE appellant had passed 10+2 in the year 2006 (Non -Medical). He appeared in C.E.T. as well as A.I.E.E.E. Test. He cleared both the Entrance Tests and was ranked at 272 in C.E.T. Examination while his rank was 402in A.I.E.E.E. Test. He also appeared for Counselling undertaken by the Punjab Technical University (in short 'PTU') in the first week of July, 2006. He was given admission in the respondent University. He deposited a sum of Rs. 82,360 in State Bank of Patiala in the account of respondents on 6.7.2006.

(3.) IT was further pleaded that the appellant also got seat in the second Counselling held on 12.7.2006 in Thaper Institute of Engineering and Technology, Patiala (in short 'Thaper Institute') in B.E.(Civil). The appellant joined the classes in Thaper Institute after depositing the necessary fees.