KONSAL KISHORE CHATURVEDI Vs. STATE OF M.P.

JUDGEMENT

(1.) THEY are heard.

(2.) PETITIONERS have filed this writ petition against the decision of the respondent No. 2 Jiwaji University by which the University has taken a decision to cancel the admissions granted to the petitioners.

(3.) RESPONDENT No. 2 University issued an advertisement inviting applications for admission in M.Ed. Course for academic session 2013 -14. It was mentioned in the advertisement that after selection the students would be allotted colleges after counselling. Petitioners appeared in the entrance examination conducted by the University for the aforesaid purpose which was held on 14/7/2013. They were declared qualified for admission in M.Ed. Course for the academic session 2013 -14 by the University. Counselling was conducted by the University. Petitioners appeared in the second phase of counselling on 23/7/2013 and after verification of the documents, the petitioners were found eligible for admission in M.Ed. Course. Petitioners have also deposited an amount of Rs. 10,000/ - for each of them with the University as fees. The University allotted respondents 4 and 5 Colleges to the petitioners where they purchased prospectus of Rs. 500/ - and also deposited an amount of Rs. 21,000/ - each as tuition fees. Petitioners were permitted to pursue their studies in the said colleges for a period of six months. Thereafter, without giving any opportunity of hearing or any notice, respondents University discontinued admission of the petitioners in pursuance to the decision taken by the Standing Committee of the University on 17/1/2014. Copy of the minutes of the meeting of the Standing Committee has been filed as Annexure P/3. In the aforesaid meeting, the University has taken the following decision in regard to the students taking admissions in the colleges which were not affiliated with the University :