AMIT SINGH Vs. CHAUDHARY CHARAN SINGH UNIVERSITY

JUDGEMENT

(1.) Heard Sri Rajiv Gupta, learned counsel for the petitioner as well as Sri Anurag Khanna,learned counsel for the respondents. Counter and rejoinder affidavits have been exchanged and with the consent of the learned counsel for the parties this writ petition is being disposed of at this is stage.

(2.) The petitioner had submitted his form for entrance examination to be held by the respondent-Engineering College on 28.5.2005. He appeared in the entrance examination in July, 2005 and after having successfully passed the same, on 16.7.2005, a call letter was issued to the petitioner to appear before the Counselling Committee on 8.8.2005. The requisite affidavits of the petitioner and his father were got prepared and filed before the Counselling Committee. On 8.8.2005 the petitioner appeared before the Counselling Committee and after counselling, he submitted his form for registration in the first semester for the academic session 2005-2006. He also filed three drafts of Rs. 700/-, Rs. 25,000/- and Rs. 25,000/-; totaling to Rs. 50,700/-, with the Account Assistant of the Engineering College. The parties admit the said drafts have already been encashed by the respondent-Engineering College and credited to their account. Thus all formalities with regard to the admission of the petitioner in the Computer Science course of the respondent-Engineering College had been completed. Thereafter without passing any order or giving any reasons, the petitioner is not being permitted to join the course and attend the classes.

(3.) The only ground taken by the respondents in the counter affidavit for not permitting the petitioner to join and attend the classes is that as per the rules relating to admission of Chaudhary Charan Singh University, Meerut (with which the respondent College is affiliated), admission is not to be given to a student who has passed intermediate more than two years prior to the year in which he is seeking admission.