NATASHA SINGH Vs. REGISTRAR, PUNJAB UNIVERSITY

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 22.12.2008 passed by Consumer Disputes Redressal Forum -I, U.T.Chandigarh (herein after to be referred as District Consumer Forum) where by her complaint was dismissed.

(2.) BRIEFLY stated the facts are that the appellant (complainant) after clearing CET got admission in 1st year B.Sc. (H.S.) course in department of Microbiology for the session 2007 -08 in Punjab University and deposited Rs.5255 on 11.7.2007. Subsequently she was admitted in B. Pharmacy 1st year course for the same session and deposited Rs. 1,780 whereas already deposited amount of Rs. 5,255 was transferred in the account of B. Pharmacy and as such total of Rs. 7,035 was deposited with Punjab University. Later on she took admission in BDS course in Punjab University and amount of Rs. 3,689 was refunded to her and balance of Rs. 3,346 remained with the Punjab University.

(3.) IT was next averred that at the time of getting admission in BDS, she had deposited Rs.10,0810 vide receipt dated 26.7.2007 Annexure C -1. However, later on she was fortunate to get admission in MBBS in Adesh Medical College, Bathinda and applied for refund of amount of Rs. 3,346 and Rs. 1,00,810 which were declined vide letter Annexure C -3. Later on the university refunded the amount except Rs. 26,203. Still dissatisfied with the conduct of Punjab University, present complaint was filed.