- (1.) The case of the petitioner is that he applied for RPET-2011 Examination for admission into the Ist year of B.Tech/B.E. Course for the session 2011-2012. Having appeared and passed in the aforesaid examination, the petitioner participated in online counseling and deposited a sum of Rs.10,000/- by way of a demand draft in favour of the Coordinator, RPET-2011 along with an option form. It is submitted that in the first round of online counseling, the petitioner was alloted the Apex Institute of Engineering and Technology, Sitapura, Jaipur for pursuing his B.Tech Electrical Course and the petitioner was required to report to the aforesaid college. The further case of the petitioner is that thereupon he deposited further a sum of Rs.25,000/- as required with the allotted college.
(2.) It has been submitted on behalf of the petitioner that thereafter under the extant provisions, the petitioner availed of an option of participating in the second round of counseling with the expectation of being alloted a college with a better standing. It however appears that in spite having appearing in the second round of counseling, the petitioner was again alloted the same college for the same Course. Subsequently, owing to a personal reason i.e. the transfer of the petitioner's father from Jaipur, he sought to withdraw from the admission and for this purpose submitted an application to the Principal of the aforesaid college purportedly on 15.09.2011 praying that all the amount deposited by him i.e. Rs.35,000/- be refunded as early as possible.
(3.) The respondent-College however refused to make a refund of the amount as prayed in the application for withdrawal of admission. The petitioner thereupon caused a notice to be issued for demand of justice on 29.09.2011 through his counsel, but to no avail. In fact vide letter dated 18.10.2011, the petitioner was informed by the Principal of the respondent-College that having been admitted on 24.08.2011 and the last date for direct admission having been lapsed on 15.09.2011, the request of the petitioner received by the respondent-college on 17.09.2011 could not be entertained and the amount of fee deposited could not be refunded.;