GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY Vs. NARESH DUBEY

JUDGEMENT

(1.) FEELING aggrieved of the impugned order dated 8.5.2008 passed by the District Forum, whereby the appellant University has been directed to refund Rs. 28,000 charges towards admission from the respondent, the appellant has preferred this appeal. The appellant has assailed the impugned order on the basis of Clauses 12.5 and 12.6 of the admission brochure, which were duly agreed by the respondent.

(2.) ADMITTEDLY the respondent was granted admission in B.B.A. course on 13.6.2006 by the appellant in Ideal Institute of Management for which she deposited Rs. 38,000 in favour of appellant. On 21.7.2006, the respondent applied for withdrawal of admission but the fees was not refunded.

(3.) WHILE justifying the non -refund of the fee, the version of the appellant was that the respondent was not entitled for refund of the fee because she withdrew from admission on 21.7.2006 whereas last date prescribed for withdrawal vide Clause 12.5 of Admission Brochure was 12.7.2006. However, there was no denial of the fact the application for withdrawal was well in advance from second counselling which started from 25.7.2006 and that no seat got wasted due to withdrawal by the ward of the respondent. Clause 12.5 reads as under: