SHIVANI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Anupama Bhadauria, learned counsel for the petitioner, Mr. Sanjay Bhasin, assisted by Mr. Kshitiz Mishra, learned counsel appearing on behalf of respondent no.4, Mr. Piyush Kumar, learned Standing Counsel appearing on behalf of the State and Mr. Gyanendra Kumar Srivastava, learned counsel for the respondent no.3 and Mr. Amrendra Singh Yadav holding brief of Mr. Amit Jaiswal, learned counsel appearing on behalf of the respondent no.6/College.

(2.) The present petition has been filed seeking refund of the deposit of Rs.13,30,000.00 along with interest paid by the petitioner to the respondent no.4 towards fees and security deposit.

(3.) The contention of learned counsel for the petitioner, in brief, is that the petitioner appeared in National Eligibility Entrance Test (NEET) of the year 2018 and secured the rank 333095 for the course of M.B.B.S. It is stated that after the first round of counseling the petitioner deposited Rs.2,00,000.00 by means of a demand draft in favour of the opposite party no.4 on 22/6/2018 as security deposit. It is also stated that the petitioner was informed that she has been allotted respondent no.6/College for pursuing the M.B.B.S. Course for Academic Session 2018-19.