PRADEEP KUMAR MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER has sought following reliefs:-

(2.) CASE of the petitioner is that the petitioner was admitted in the College of respondent No.3 for the MBBS course on payment seat. Now as per the directions of the Division Bench of this Court in Atul Bansal vs State of M.P. in W.P. No. 70 of 2008 and in W.P. No. 436 of 2008 in Radhe Shyam Jat vs. State of M.P. passed on 13.2.2012, petitioner is entitled to refund of fees as the respondent No.3 College was not entitled to collect the fees from the petitioner beyond the regular fees payable to the free seats. It is submitted that in the light of the judgment of Ku. Nidhi Mohta vs. State of M.P. & others W.P. No. 3993 of 2009 passed on 15.2.2012, this matter may be disposed of finally. The prayer is not opposed. Hence it is allowed. 2. In Ku. Nidhi Mohta (supra), the Division Bench of this Court, considering the similar controversy held thus :-