CONVENER/VICE-CHANCELLOR Vs. G. RAVI KUMAR

JUDGEMENT

(1.) The opposite parties in C.D. No. 74 of 2006 on the file of District Forum Warangal are the appellants.

(2.) Brief facts of the case as narrated by the respondent are that he applied for ICET 2001 conducted by the appellant no.1. He was allotted hall ticket bearing No.2580. The respondent was qualified in the entrance test and he was provisionally admitted into M.Sc (Computer Science). The appellant no.2 informed the respondent that he should pay Rs.20,450/- towards admission fees for the course on 9.11.2001. An admission slip bearing no.2813 dated 8.11.2001 was issued by the opposite parties. The complainant was given admission in Priyadarsini College at Khammam and subsequently he was transferred to Tushara P.G.College, Rampur, Warangal in sliding on 19.12.2001. Admission intimation was not sent to Priayadarsini College, Khammam or Tushara P.G.College Warangal. The principal of Tushara P.G.College Warangal issued letter dated 8.1.2002 to the respondent that no intimation about the transfer of his admission was received by them.

(3.) The respondent requested the appellant no.2 to cancel his admission as he was called for counseling to MCA course by them. In the counseling, the respondent got admission for MCA in Kakatiya College of Computer Science, Hanamkonda. The respondent requested the appellant no.2 to adjust the fees of Rs.20,450/- paid by him earlier towards M.Sc., computer science course to the MCA course. The respondent gave his consent to deposit the balance amount of Rs.4,300/- towards the admission fees. The appellant no.2 refused to adjust the amount and informed the respondent that he should pay the total amount of Rs.24,750/- else his admission would be cancelled. The respondent paid the amount of Rs.24,750/- towards the admission fees to the respondent no.2 through demand draft bearing no.230950 dated 16.1.2002.