KURUKSHETRA UNIVERSITY Vs. PANKAJ PRASHER

JUDGEMENT

(1.) This appeal has been directed by opposite party No.1 against order dated 26.3.2001 passed by Consumer Disputes Redressal Forum, Kurukshetra (hereinafter to be referred as District Consumer Forum), vide which complaint of respondent Pankaj Prasher was accepted with costs of Rs.500 and appellant as well as Director, Certificate Course in Physical Education opposite party No.2 were directed to refund an amount of Rs.13,578 charged from the respondent (complainant) at the time of giving admission along with interest @ 12% p. a. to be calculated from the date of cancellation of admission i. e. after 31.12.96 till payment.

(2.) Briefly stated the facts are that Pankaj Prasher respondent (complainant) had applied for C. P. Ed. course for session 1996-97 as per advertisement in Newspaper Tribune dated 26.10.1996 by Kurukshetra University and deposited all the dues including of N. R. I. quota fee i. e. Rs.1,078 and Rs.12,500 through bank drafts in the name of Registrar, Kurukshetra University, Kurukshetra on 20.12.96 for the period June 1996 to 1997. He was allotted roll number 108. However, he was kept under suspension on the recommendation of Proctorial Committee in the meeting held on 15.3.1996 and was ordered not to enter in the university campus vide letter dated 18.3.96.

(3.) It was next averred that in view of the aforesaid order, provisional admission granted to him in C. P. Ed. course for 1996-97 vide roll No.108 was cancelled vide letter dated 31.12.96 without giving any opportunity of hearing him which was against rules of the university. Cancellation of admission was wrong and illegal and against principle of natural justice. He made repeated representations through his mother but of no use and even applied for refund of Rs.13,578 but the amount was not refunded.