ATHARV B. SHELKANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned AGP waives service for the respondent nos.1 and 2. Mr.Bharadhwaj, learned counsel waives service for the respondent no.3. By consent of parties, petition is heard finally.

(2.) By this petition filed under Art. 226 of the Constitution of India, the petitioner has impugned the e-mail dated 23rd May 2021 thereby cancelling the admission of the petitioner on the ground that the petitioner had not paid the outstanding academic fees of Rs.1,22,500.00 till date and also on the ground that attendance was less than 75% and continuous assessment was not completed for the academic year 2020-21. By the said e-mail, the petitioner was also informed that he may continue the course by taking fresh admission in next academic year 2021-22 and he will not be permitted to access any academic activity of the university in the academic year 2020-21 from the date of the said email.

(3.) It is the case of the petitioner that the petitioner has paid the entire fees upto 5th semester. Payment receipt for the 5th semester is annexed at page 26 of the petition. In so far as the fees for 6th semester of 3 rd year B.Tech. (Automobile) is concerned, admittedly the cheque in the sum of Rs.1,12,000.00 issued by the petitioner in the name of the respondent no.3-university is dishonored for want of funds.