LAWS(P&H)-2007-10-206

INDERPREET SINGH Vs. GURU GOBIND SINGH COLLEGE

Decided On October 31, 2007
Inderpreet Singh Appellant
V/S
Guru Gobind Singh College Respondents

JUDGEMENT

(1.) This petition seeks a direction for refund of fee.

(2.) Case of the petitioner is that lie took admission in B.Sc. course in 2006- 07 and paid the fee. However, he got admission to some other institute later on and he sought refund. The refund was not given.

(3.) In the reply filed, the stand taken is that as per prospectus, the fee once recovered, cannot be refunded.