BRIGUNANDAN Vs. DIRECTOR OF DISTANCE EDUCATION

JUDGEMENT

(1.) THE petitioner passed his BA examination in July, 1997 from the University of Kurukshetra in one sitting. The Directorate, Distance Education, University of Jammu, invited applications from the eligible candidates for B. Ed. Course through Distance Education mode for Session 1999 -2001. In pursuance of the applications invited by the Directorate, Distance Education, University of Jammu, the petitioner submitted his application for admission to B. Ed Course for the Session 1999 -2001. The petitioner was provisionally selected for admission to the said Course by the respondents and the communication dated 5/11/1999 in this regard, which was conveyed by respondent -2 to the petitioner, is appended with the petition as annexure -D.

(2.) THE petitioner was directed to deposit fee amounting to Rs.8350/ - which he deposited on 13th Nov. 1999. The receipt issued to this effect by respondent -1 through cashier is appended with the petition as annexure -E.

(3.) THE petitioner was also asked to deposit examination fee for the B. Ed Course for the Session 1999 -2001. He has also deposited the fee with the respondents and subsequently the petitioner was allotted Roll number. Thereafter, the petitioner appeared in the examination.