PRAVEEN SINGH GOYAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall also govern the disposal of W.P. No. 1041/2006 as identical question is involved in both the petitions.

(2.) The prayer in the petition is for quashing the order dated 19-11-2005 Annexure P-1 whereby the respondent No. 3 has asked the petitioner to deposit the dues within 5 days and also order dated 19-10-2005 Annexure P-4 whereby the petitioner was asked to deposit a sum of Rs. 5,25,000/- alongwith interest @ 18% per annum for the delayed payment commencing from 1-1-2003.

(3.) Short facts of the case are that petitioner got admission in respondent No. 3 College in the year 2001 in MBBS course against Management Quota. It is alleged that as per the brochure issued by respondent No. 3 College for the year 2001, the seats for MBBS course were divided in three categories which are as under:- (i) Free seats. (ii) Payment seats. (iii) NRI/NRI sponsored/foreigner students.