- (1.) Heard the learned Counsel for the Petitioner and the Respondents No. 1 to 3 and the learned standing counsel for Respondent No. 4 and perused record.
(2.) By means of this writ petition, the Petitioner has prayed for issue of a writ of certiorari for quashing the order dated 28.11.2006 (Annexure-1 to the writ petition) passed by the Respondent No. 2 and also prayed for issue of a writ of mandamus commanding the Respondents to permit the Petitioner for appearing in the final semester examination of B. Pharma conducted by the Meerut Institute of Engineering and Technology, Meerut (in short "the institute"). It has also been prayed that the Respondents be directed to decide the Petitioner's pending representation.
(3.) It is not in dispute that the Petitioner took admission in the Institute in the academic session 2003-04 for the B. Pharma course, which was of four year and was to conclude in the end of academic session 2006-07 and deposited Rs. 35,000 as tuition fee for the academic session 2003-2004 on 20.7.2003 at the time of taking admission. For the next academic session 2004-2005, the Petitioner again deposited tuition fee of Rs. 35.000 on 2.8.2004.;