GAURAV SHARMA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The appellant took admission in the respondent No. 3-University in the B. Tech. course and deposited the requisite fee on 23.7.2012. The petitioner, however, sought to withdraw the admission and sought refund of fee. On account of failure of the respondent-University to oblige, petitioner filed writ petition under Article 226 of the Constitution of India seeking a direction for refund of the fee.

(2.) The learned Single Judge, in terms of order dated 11.2.2013, dismissed the writ petition, against which present Letters Patent Appeal has been preferred.

(3.) It is not disputed before us that the question of refund of fee would be governed by the public notice of the University Grants Commission (UGC) dated 23.4.2007, the relevant portion of which reads as under :-