KASHMIR WOMENS COLLEGE Vs. KASHMIR UNIVERSITY

JUDGEMENT

(1.) Petitioner is a private college recognized by the State Government and is affiliated with Kashmir University. It admits students for B. Ed. Course according to its intake capacity. Its sanctioned intake capacity as per Annexure-A to the petition initially was 100 students in addition to Non-Resident Indian (NRI) quota and over the years it has been enhanced to 240 seats in addition to management and supernumerary quota.

(2.) The petitioner claims to have like other private colleges approached Kashmir University for enhancement of its intake capacity and acting on the assurance given by the University authorities, to have on its own enrolled 60 students over and above its sanctioned intake capacity.

(3.) The petitioner's case is that as the admission fee with the penal charges of Rs. 1700/- per candidate was accepted by the University in respect of aforestated additional 60 candidates on 14th November, 2009 as admitted in the communication No. KWCE7 Adm./Forms/July,09/831 dated 14th November, 2009 appended as Annexure E to the petition, the respondents are stripped of right to stop the students from taking examination or getting degrees. The petitioner claims to have deposited Rs. 2000/- per student over and above the usual charge with the University vide receipt dated 27th July, 2010.