PUNJAB TECHNICAL UNIVERSITY Vs. ANU BALA

JUDGEMENT

(1.) ANU Bala respondent deposited a sum of Rs. 10,000 with the appellants on 20.7.2002 for admission in Engineering College. She was selected after counselling and she was allotted a seat in GGS College of Engineering and Technology, Talwandi Sabo, District Bathinda in the discipline of Electronics and Communication. She did not avail the seat. She requested the appellants to refund the amount of Rs. 10,000 but they failed to do so. Alleging deficiency in service, the respondent filed the complaint against the appellants in the learned District Consumer Disputes Redressal Forum, Mansa (in short "the District Forum") for the refund of the amount of Rs. 10,000 with compensation, interest and costs.

(2.) THE appellants filed the written statement. It was pleaded that the amount stood forfeited under Clause 7.3 (b) and Clause 9(iii) of Part -B (Admissions to College/Institution affiliated to Punjab Technical University, Jalandhar) of CET 2002 Admission Brochure.

(3.) THE respondent filed her affidavit Ex. C/1. She also proved documents Ex. C/2 to Ex. C/7. On the other hand, the appellants filed the affidavit of M.S. Grewal, Registrar, PTU, as Ex. OP/1 and copy of the admission brochure CET -2002 as Ex. OP/2.