- (1.) The petitioner vide his amended writ petition challenges the order dated 23.11.2004 (Annexure P/13) whereby, the admission of the petitioner in Electronics & Communication Engineering B.Tech. Course with the respondent-University was sought to be cancelled. Challenge has also been made to the letter dated 27/31.01.2005 (Annexure P-22), whereby demand for deposit of fee Rs.22,790/- + 9600 U.S.Dollars was raised as balance fee.
(2.) It is a matter of record that the petitioner has already passed out of the said course, therefore, his first prayer, as such, has become infructuous.
(3.) However, since no stay was granted, the petitioner was left with no option but to deposit Rs.4,44038/- vide demand draft bearing No.710065, dated 19.03.2005 to save his admission. The refund of which is now sought along with interest in the amended writ petition.;