SANJEEV SHARMA Vs. RAJMATA VIJYA RAJE SCINDIA

JUDGEMENT

(1.) THIS is second visit of the petitioner to this Court. Earlier he filed Writ Petition No.6784/2012, which was decided on 8.10.2012. In the said case the petitioner prayed for a writ of mandamus for accepting the fees of third semester, first year of B.Sc. (Agriculture) with further direction to take action against respondent No.2. He prayed for adjustment/refund of the fees. This Court disposed of the said petition with the directions to the academic council to take a humanitarian and reformative approach and take a decision on the application of the petitioner. In turn, the respondents issued a notification dated 16.11.2012, Annexure P-1, whereby the petitioner was permitted to deposit registratio9n fees as a special case in the semester of Sessions 2013-2014 to continue his degree programme. This order is under challenge in this petition.

(2.) SHRI D.P.Singh, learned counsel for the petitioner submits that the respondent has committed an error in granting permission for future session of 2013-2014, whereas it should have been given for 2012-2013.

(3.) I have heard learned counsel for the parties and perused the record.