ANCHAL SINGH Vs. PUNJAB UNIVERSITY

JUDGEMENT

(1.) THE present writ petition has been filed, praying for issuance of writ of mandamus to respondent No. 3 -Government College of Commerce & Business Administration, Sector 42, Chandigarh, to refund the admission fees of the petitioner of Rs. 9132/ -.

(2.) THE petitioner had applied for admission in the B.Com. Course on 09.06.2011 and deposited the fees on 09.7.2011, with the respondent -College. In view of the physical counselling held in the Panjab University campus on 10.08.2011, the petitioner took admission against a vacant seat in the G.G.G.S.D. College, Sector 32, Chandigarh and deposited the fees on 10.08.2011. Thereafter, she approached the respondent No. 3 -College for refund of the fees and also submitted her Library Card/Identity Card. Representation was given on 02.11.2011 (Annexure P6) for the refund of fees but no action was taken. Resultantly, the present writ petition was filed.

(3.) IT was, accordingly, pleaded that 140 seats in total were allocated to the college in central counselling held in Punjab University, out of which, only 133 students took admission in the college and therefore 7 seats remained vacant for the session. Ten additional seats were also allocated to the college vide letter dated 02.09.2011 but the dispute does not pertain to the said seats. The respondent -University was also directed to file reply and in the same, it is submitted that in the physical counselling held on 10.08.2011, no seat remained unfilled on that date. It was also deposed that vide meeting of the advisory committee, the Principal of the College was allowed to fill up the seats, thereafter.