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Judgment
The petitioner is said to be father of a student, who had taken admission in Lloyd Law College, Greater Noida, Uttar Pradesh after securing proper admission and payment of the fees to the tune of ₹78,750. The petitioner's daughter subsequently got a better college under Guru Gobind Singh Indraprastha University and therefore took a decision to cancel the earlier admission. On account of shifting of the institute from earlier one to later one, the petitioner, father of the student, approached the office of the Lloyd Law College with a request to return the admission fee deposited at the time of admission. However, the same has not been done.
Referring to a special Regulatory Mandate vide notification no. F.14-17/2020(CPP-II) dated 22.09.2020 and 17.12.2020, it is submitted by learned Advocate for the petitioner that since the period during which the petitioner's daughter took admission was badly affected with COVID-19 pandemic and thus, the UGC has directed to extend maximum help to the parent and the student and ensure full refund of fees.
Learned Advocate for the UGC, Mr. Lakmesh Marnind submits that the petitioner ought to approach before the concerned authority of the Lloyd Law College along with the necessary documents and the UGC guidelines, who is the competent authority to look into the matter and take a final decision.
Considering the nature of the dispute and the relief sought for in this writ petition, this Court, without delving into the merit of the case, extends liberty to the petitioner to approach before the Director, M/s Lloyd Law College, along with the order of this Court and the necessary documents, preferably within a period of four weeks from today.
In case such a representation is filed or the petitioner approaches, his claim shall be looked into in the light of the letter issued by the UGC as referred herein above.
It is expected that an appropriate decision shall be taken for refund of the admission fee, if there is no legal or administrative impediment.
The writ petition is disposed off.