LAWS(P&H)-2010-4-529

AMRITA Vs. PANJAB UNIVERSITY AND ANR

Decided On April 19, 2010
AMRITA Appellant
V/S
PANJAB UNIVERSITY AND ANR Respondents

JUDGEMENT

(1.) In response to the Prospectus issued by respondent No. 1University for the session 2009-2010, for admission to various courses including Post Graduate Diploma in Computer Applications (hereinafter referred to as the PGDCA), the petitioner applied for admission to the PGDCA Course.

(2.) Respondent No. 2-College admitted the petitioner to the PGDCA Course. She claims to have deposited a sum of Rs. 14,295/- on 17.07.2009 towards admission/ tuition fee and an amount of Rs. 3660/- for availing hostel facilities. The petitioner was allowed Roll No. 9732 /2009 and was also lodged in the Hostel-24, Chandigarh. It appears that when the papers of the petitioner were forwarded to respondent No. 1-University, it was found that the petitioner was ineligible for admission to the course having less than 50% marks in the qualifying examination i.e. B.A. on the basis of which the petitioner was admitted to PGDCA course. Accordingly, respondent No. 1 vide its letter dated 27.10.2009 (Annexure P-4) communicated to respondent No. 2 about the ineligibility of the petitioner in terms of Regulation 2 (i) printed at page 159 of P.U. Calendar, Volume- II, 2007. Respondent No. 2 was accordingly advised to struck off the name of the petitioner from the rolls of the College. Based upon the aforesaid communication, respondent No. 2 issued letter dated 03.11.2009 (Annexure P-5) to the petitioner communicating her about the striking off her name from the college rolls on the instructions of the Panjab University. Both these communications are subject matter of challenge in the present writ petition.

(3.) It is contended on behalf of the petitioner that the petitioner was admitted to the course without any misrepresentation on her part. It is further contended that the petitioner has been charged the fee for the course as also for the hostel facilities and she has attended the classes all along and now at this belated stage her name has been strucke off without affording any opportunity of being heard.