REGISTRAR, PUNJAB UNIVERSITY Vs. YOGESH BANSAL

JUDGEMENT

(1.) THIS appeal has been directed by the opposite parties against order dated 9.8.2007 passed by the consumer Disputes Redressal Forum -I, U.T. Chandigarh (hereinafter to be referred as District Consumer Forum) whereby complaint of respondent was accepted with costs of Rs. 2100 and the appellants were directed to refund the amount of Rs. 15,115 to the respondent, to be paid within 30 days from the date of receipt of copy of the order, failing which the same would carry interest @ 9% p.a. from the date of order till actual payment.

(2.) BRIEFLY stated the facts are that on the basis of CET -2004 respondent Yogesh Bansal appeared for Counselling on 28.7.2004 for taking admission in B.Sc (Maths and computing). He deposited Rs. 15,355 vide receipt for taking admission. However, due to unavoidable circumstances, he could not take admission and moved an application for leaving/vacating the seat to the Mathematics department on 4.8.2004 which was forwarded to the Chemical department and the application for leaving the seat was confirmed by Chemical department on 6.8.2004.

(3.) IT was next averred that thereafter respondent applied for refund of the deposited amount on prescribed proforma but the Chemical department advised that his application for refund of amount would be taken up after 2nd Counselling which was to be done on 17.8.2004. Thereafter, the university did not refund the amount in spite of his repeated visits. Later on, chemical department stated that his previous application had been misplaced and advised him to file fresh application and accordingly he submitted fresh application for refund of amount on 18.2.2005 ultimately he received a cheque of Rs. 240 of Punjab University, Chandigarh dated 31.3.2005 instead of full amount of Rs. 15,355.