NATHU SINGH YADAV Vs. THE VOICE CHANCELLOR

JUDGEMENT

(1.) Petitioners seek direction to respondent University to conduct the examination for the course of Masters Degree in Education for academic session 2013-14 either from the institution they took admission or from any other Government college. And a direction to refund the fee and pay compensation to the tune of Rs. 3 Lacs to each of the petitioners for having lost their career opportunity.

(2.) Pleadings on record reveal that in pursuance to the advertisement dated 09/07/2013 issued by the University for admission to M.Ed. Course 2013-14, petitioners appeared in the entrance examination conducted on 14/07/2013. Consequent to counseling, the petitioners were provisionally admitted to the course. The petitioners took admission in private colleges. It appear from the material on record that the colleges which admitted the petitioners were not having valid affiliation from the University to conduct M.Ed. Course and examination; therefore, petitioners provisional admissions were canceled with a decision to refund the fees.

(3.) We are also not commended to any material to establish that the colleges wherein petitioners took admission were duly affiliated with the University to impart the course in M.Ed.