ATUL SUYAL Vs. PUNJAB TECHNICAL UNIVERSITY

JUDGEMENT

(1.) THE petitioner has prayed for issuance of a writ in the nature of mandamus, seeking a direction to the respondents to refund fee of Rs. 50,000/ - deposited by him, vide receipt No. 3062 dated 24.07.2012, on account of admission in B.Tech (Mechanical Engineering) 1st Year course in the Institute of respondent No. 2.

(2.) IN brief, the petitioner appeared in the All India Engineering Entrance Examination (AIEEE) conducted by C.B.S.E. on 19.05.2012 and got a rank of 88669. He participated in second counselling conducted by respondent No. 1 from 13.07.2012 to 16.07.2012. The result of the said counselling was declared on 20.07.2012 and the petitioner got the admission in the institute of respondent No. 2 which is affiliated to respondent No. 1. Since the admission process in the other Engineering Institutes and Universities were going on, the petitioner tried his luck in B.E. (Electronics and Communication Engineering Branch) on 14.08.2012 in the University Institute of Engineering and Technology, Punjab University SSGRC, Hoshiarpur and deposited a sum of Rs. 45,000/ - on the same day towards his fee.

(3.) HE moved an application on 16.08.2012 to respondent No. 2 i.e. Director Principal, seeking refund of the fee of Rs. 50,000/ - deposited on 24.07.2012 but the principal of the college made an endorsement on his application "as per Rules". Since the grievance of the petitioner was not addressed by the respondents, therefore, the present writ petition has been filed for seeking a direction to the respondents to refund the fee.