DEBASHREE MUKHERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this writ petition, the complain of the petitioner is that she had deposited a sum of Rs. 1,15,00/- with the Pailan College of Management and Technology for admission in B.C.A. course but the said sum is not being refunded, The petitioner had withdrawn from the admission process as she had got chance to pursue her study in a different institution in which in her perception she would have had better career opportunities. The petitioner's request for refund of the said sum went unredressed. Ms. Mitra, learned counsel appearing for the university submitted that under the rules, the sum deposited is required to be refunded to the students.

(2.) Appearing for the institution, learned counsel submits that it was only Rs. 65,000/- which was deposited, and a copy of the receipt thereof has been made annexure "P1" to the writ petition.

(3.) Learned counsel appearing for the petitioner however contends that his client had paid additional sum of Rs. 15,000/- as development fees, which is denied by learned counsel for the institution.