Punjab-Haryana High Court
Satish Kumar Dixit vs Kurukshetra University & Anr on 15 December, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYANA AT CHANDIGARH.
C.W.P. No. 11848 of 2011. [O&M]
Date of Decision: 15th December, 2011.
Satish Kumar Dixit Petitioner through
Mr. Vishal Sharma, Advocate
Versus
Kurukshetra University & Anr.
Respondents through
Mr. Ramesh Hooda, Advocate.
CORAM:
HON'BLE MR. JUSTICE SURYA KANT.
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
SURYA KANT, J. [ORAL] The petitioner seeks quashing of the letter dated 01.07.2011 passed by the respondent University whereby admission of the petitioner has been cancelled.
Pursuant to notice of motion having been issued, the respondent University has filed its reply wherein it is stated that the petitioner was allotted a seat in the respondent No. 2 College. However, the serial number and roll number of the petitioner was not found in the list submitted by the ICICI Bank, Kurukshetra where he is alleged to have deposited the requisite fee of `10,000/-.
Learned counsel for the petitioner has shown an original receipt dated 12.10.2010 of `10,000/- issued by the ICICI Bank, Kurukshetra University Campus.
The Branch Manager of the ICICI Bank, Kurukshetra University Campus is directed to verify the genuineness of the receipt dated 12.10.2010. In case the said receipt is found to be genuine, respondent No. 1 shall immediately re-call the order dated 01.07.2011 whereby the petitioner's admission has been cancelled. The Bank Manager shall submit the report within one week. However, if the receipt is not found to be genuine, the University shall grant one week's time to the petitioner to redeposit the fee along with late fee, if any, and on deposit thereof, his result shall be declared.
Disposed of. Dasti.
December 15, 2011. ( SURYA KANT ) dinesh JUDGE