NITIN GANDHI Vs. PANJAB UNIVERSITY, CHANDIGARH

JUDGEMENT

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

(2.) Case of the petitioner is that he was given admission in BDS course at Dr. H.S. Judge Institute of Dental Sciences and Hospital, Panjab University, Sector 25, Chandigarh. He deposited the fee and joined the classes commencing 1.8.2006. On 5.8.2006, he surrendered the seat as he got admission elsewhere. The seat surrendered by him was filled up by giving admission to some other student. He paid the requisite tee. In these circumstances, he was entitled to refund of the fee deposited.

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