ANUBHAV BANSAL Vs. H.P. UNIVERSITY AND ORS.

JUDGEMENT

(1.) THE petitioner by way of this writ petition has sought a direction against the respondents to release/refund the fees alongwith interest deposited by him at the time of his admission.

(2.) THE petitioner in May, 2012 applied for admission to 5 year B.A.LLB course in various institutions and universities including respondent No. 2 institute affiliated with respondent No. 1 -University. In the counselling held in June, 2012, he got admission and deposited the requisite fee and other charges amounting to Rs. 32,900/ - vide receipt No. 1178 dated 22.6.2012. He thereafter got admission in the Punjab University Regional Centre, Ludhiana where too, he deposited the necessary fee.

(3.) THIS action of the respondents has been challenged by seeking aid of letter issued by the UGC dated 23.4.2007 whereby, according to the petitioner, clear direction had been issued to all the Universities to refund the fee after deducting a sum of Rs. 1000/ -in case where the students opts out of the course at the initiation of the course itself.