YUVRAJ RANA Vs. PUNJAB ENGINEERING COLLEGE AND ORS.

JUDGEMENT

(1.) The petitioner had participated in the admission process for admission to Engineering Courses and was allocated a seat in the general category in the discipline of Mechanical Engineering in the Punjab Engineering College in the first round of counselling. The petitioner reported for documents verification on 1/7/2019 and deposited acceptance fee of Rs.35,000.00. Thereafter, he was told to report on 1/8/2019 for classes and that any further information would be communicated through telephone.

(2.) The petitioner avers that he started attending classes and on 6/8/2019, he was informed by the Professor that his admission had been cancelled. On meeting the concerned officials, he was told that the admission had been cancelled due to non-deposit of fees of Rs.50,000.00.

(3.) Learned counsel for the respondents submit that in the first instance, a candidate is required to report at any reporting centre and pay the acceptance fee. Thereafter, as per Schedule of Events (Annexure 3 with the Business Rules), a candidate is required to report at the admitting institute between 19/7/2019 and 23/7/2019 and pay the remaining fee. Since the petitioner failed to report at the admitting institute and pay the requisite fee, his admission was bound to be cancelled.