Aanant V Chatturvedi vs Amity University And Anr.
2023 Latest Caselaw 702 Del

                                          1 Neutral Citation Number 2023/DHC/001508




                          *           IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +                        W.P.(C) 7797/2018

                                                                Date of Decision: 28.02.2023
                          IN THE MATTER OF:
                          MR. AANANT V CHATTURVEDI
                          S/O VIKAASH CHATTURVEDI
                          R/O C-1/1134, VASANT KUNJ,                             .... PETITIONER
                                                   Through: Ms. Kruttika Vijay, Advocate
                                                   Versus
                          AMITY UNIVERSITY
                          THROUGH IT'S AUTHORIZED OFFICER
                          E-27, AKC HOUSE,
                          RING ROAD, NEAR SATYA PAUL SHOP,
                          DEFENCE COLONY, NEW DELHI-110024            ....RESPONDENT NO.1

                          AMITY UNIVERSITY CAMPUS,
                          ADMISSION OFFICE J-2 BLOCK,
                          GATE NO. 3, SECTOR-125, NOIDA               ......RESPONDENT NO.2

                                                   Through: Mr. Amitesh Kumar, Ms. Priti
                                                   Kumari & Mr. Mrinal Kishor, Advocates for
                                                   Respondent No.1

                          CORAM:
                          HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
                                                   JUDGMENT

PURUSHAINDRA KUMAR KAURAV, J. (ORAL)

1. This petition seeks to challenge the impugned communication dated 14.10.2016 (Annexure P-11), whereby the provisional admission of the petitioner in BBA LL.B. (Hons.) Programme has been cancelled by the respondent-University.

Signature Not Verified Signed By:PRATIMA Signing Date:02.03.2023 11:04:18 2 Neutral Citation Number 2023/DHC/001508

2. Learned counsel appearing on behalf of the petitioner submits that the entire approach of the respondent-University is erroneous inasmuch as without verification of the required document, the entire fee was directed to be deposited. She further submits that it was incumbent upon the respondent-University to have first verified the eligibility requirement etc., then only they should have asked the concerned candidate to deposit the fees, however, in the instant case the provisional admission was granted in July, 2016 and after completion of the entire semester, the admission came to be cancelled on 14.10.2016. She, therefore, submits that the impugned order deserves to be set aside and the petitioner also deserves for the refund of the entire semester fees with security deposit etc.

3. During the course of hearing, learned counsel for the petitioner however, fairly submits that the petitioner, after his admission was cancelled from the respondent-University, took admission in other institution and has graduated in law and currently he is practising as an Advocate. She, however, submits that under the facts of present case the petitioner still deserves for refund of the fees and security deposit etc.

4. Having perused the impugned order, which specifically states that the admission of the petitioner which was provisional in nature was subject to fulfilment of the other requirement such as possessing of minimum educational qualification etc.

5. A perusal of the provisional admission letter (Annexure P-9) clearly indicates that the eligibility to take admission against the concerned course was to have the qualification of 10+2 (minimum 55 per cent) with pass in all subjects of Class 12th from recognised Board. It further stipulates that the aggregate percentage will be calculated on the

Signature Not Verified Signed By:PRATIMA Signing Date:02.03.2023 11:04:18 3 Neutral Citation Number 2023/DHC/001508

basis of marks scored in English and three academic subjects excluding Physical Education, Fine Arts, Performing Arts, or any other Vocational/Non-written subjects. Admittedly, the petitioner does not meet the requisite qualification as stipulated in provisional admission letter.

6. No doubt, the petitioner possess 66 per cent marks in 10+2, however, the same is with inclusion of Physical Education, Fine Arts, Performing Arts, etc, however, the requirement is of obtaining 55 per cent marks excluding Physical Education, Fine Arts, Performing Arts, etc. It is thus seen that on the date of provisional admission, the petitioner was not fulfilling the basic eligibility criteria for his admission in the concerned course according to the scheme of the admission applicable to the University.

7. It is thus seen that this court is not inclined to set aside the impugned communication dated 14.10.2016 (Annexure P-11) as the same has been passed strictly in accordance with the applicable admission scheme.

8. So far as submission with respect to the fact that the respondent- University has acted illegally with respect to accepting the entire semester fees in advance is concerned, all those issues cannot be gone into in a writ jurisdiction under Article 226 of the Constitution of India.

9. If the petitioner feels that the entire fees was not required to have been deposited at the admission stage or otherwise all those issues can be agitated before appropriate forum in accordance with law. The same would require adducing of sufficient evidence and its appreciation.

Signature Not Verified Signed By:PRATIMA Signing Date:02.03.2023 11:04:18 4 Neutral Citation Number 2023/DHC/001508

10. Leaving all questions open for the petitioner to be agitated before appropriate forum, the instant petition stands disposed of.

PURUSHAINDRA KUMAR KAURAV, J.

FEBRUARY 28, 2023 p'ma

Signature Not Verified Signed By:PRATIMA Signing Date:02.03.2023 11:04:18