Punjab-Haryana High Court
Sukhdeep Singh vs Union Of India And Anr on 21 June, 2018
Author: Amit Rawal
Bench: Amit Rawal, Avneesh Jhingan
Civil Writ Petition No.15631 of 2018 {1}
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.15631 of 2018
Date of Decision: June 21, 2018
Sukhdeep Singh
...Petitioner
Versus
Union of India & another
...Respondents
CORAM: HON'BLE MR.JUSTICE AMIT RAWAL
HON'BLE MR.JUSTICE AVNEESH JHINGAN
Present: Mr.J.S.Jaidka, Advocate for
Mr.N.K.Kalia, Advocate,
for the petitioner.
*****
AMIT RAWAL, J.
Through the present petition, petitioner has sought the intervention of this Court under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to allow him to participate in the entrance exam for AIEEA-UG 2018 (B.Sc.Agriculture) to be held on 22.6.2018 on the premise that the Indian Council of Agricultural Research, through Secretary and Director General, caused an advertisement inviting applications for the courses as noticed above.
It has been averred that the petitioner submitted online application on 31.5.2018 (Annexure P-1). For submission of the online application, the candidate was required to pay the fee either through Net Banking, Credit Card or Debit Card, for, if the fee was not deducted from the bank account and updated in application, candidate was required to wait for 24-48 hours and within that period, either the amount would be automatically updated or refunded into the account. The petitioner is stated to have deposited the fee online on 31.5.2018 and alleged that fee was not 1 of 2 ::: Downloaded on - 25-06-2018 23:23:36 ::: Civil Writ Petition No.15631 of 2018 {2} refunded in 48 hours and, thus, was confident that his fee had been accepted, but when he made an attempt to download the admit card, the same could not be downloaded despite the fact that the entrance exam was to be held on 22.6.2018. No reason has been assigned for not refunding the amount nor the amount has been refunded or any opportunity had been given.
We have heard the learned counsel for the petitioner, appraised the paper book and of the view that there is no force and merit in the submissions of the learned counsel, for, as per the entries reflected in Para 4 of the writ petition, the amount was refunded into the account of the bank on 1.6.2018 and in the bank account of the petitioner on 7.6.2018 and during all this period, the petitioner had not made any effort to verify as to why the amount had not been deducted, thus, his application was incomplete and, therefore, could not be permitted to sit in the entrance exam scheduled for 22.6.2018, much less the question of downloading the admit card did not arise.
For the reasons stated above, we do not find illegality or perversity in the impugned action of the respondents. No ground for interference is made out.
Writ petition stands dismissed.
( AMIT RAWAL ) JUDGE (AVNEESH JHINGAN ) JUDGE June 21, 2018 ramesh Whether speaking/reasoned Yes Whether Reportable: No 2 of 2 ::: Downloaded on - 25-06-2018 23:23:36 :::