AMIT BANSAL Vs. VICE CHANCELLOR-CUM-CHAIRMANPUNJAB TECHNICAL

JUDGEMENT

(1.) The petitioner has approached this Court for quashing the communication dated September 18, 2004 Annexure P-5 issued by the Principal, Giani Zail Singh College of Engineering & Technology, Dabwali Road, Bathinda-respondent No. 4 vide which the petitioner has been communicated that the fee deposited by him stood forfeited.

(2.) The facts which emerge from the record show that the petitioner had sought admission in Mechanical Engineering in Giani Zail Singh College of Engineering & Technology, Dabwali Road, Bathinda for the academic session 2003-04. He was required to deposit a fee of Rs. 47,284/-. The petitioner deposited a sum of Rs. 10,000/- on June 8, 2005. The remaining amount was deposited by him on June 23, 2003. The petitioner was issued a communication dated July 16, 2003 by the Principal of the aforesaid College-respondent No. 4 informing him that either he should submit his original certificates or inform regarding surrender of the seat upto August 1, 2003, failing which his seat would be declared vacant for second counselling. The claim of the petitioner is that he informed the principal about surrendering his seat on August 5, 2003. Consequently he made a request for refund of the amount deposited by him.

(3.) It is also the case of the petitioner that the seat surrendered by him was duly filled up by granting admission to another applicant in the second counselling. In these circumstances, the petitioner has approached this Court for issuing directions to respondent No. 4 to refund the fee deposited by him since he had surrendered the seat and the said seat had been utilised by the College by granting admission to another candidate in the second conselling.