RAKESH KUMAR Vs. JIWAJI UNIVERSITY

JUDGEMENT

(1.) Heard.

(2.) Prayer in the petition is to direct the respondent No. 2 to refund the amount of fee of Rs. 30,300/- and also original mark-sheets.

(3.) Learned Counsel for the petitioner submits that the petitioner got the admission in the institute of respondent No. 2 and also deposited a sum of Rs. 30,300/- on account of fee. It is submitted that because of family circumstances petitioner could not join and petitioner applied for return of mark-sheets and also the amount deposited but no order has been passed on the same.