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Judgment
Date,Amount
28.08.2009,"Rs. 17,960/-
26.02.2010,"Rs. 9,000/-
07.09.2010,"Rs. 8,960/-
TOTAL,"Rs. 35,920/-
I, accordingly, pass the following orders:-",
(i) The Registrar of the University is directed to refund the entire amount received from the petitioner against fess etc. for the course, in question, with",
simple interest at the rate of 15 per cent per annum from the date of payment of fees by the petitioner till refund is made. The payment must be made,
within three months from the date of receipt/production of a copy of this order.,
(ii) In addition, the petitioner deserves to be compensated for his suffering because of the gross lapse on the part of the University. Though no definite",
formula for quantification of the amount of compensation can be worked out, in my view, interest of justice will be subserved if the University is",
directed to pay an amount of Rs. 2,00,000/- by way of compensation. The Registrar of the University shall ensure payment of the said amount within",
the same period of three months.,
This application is, accordingly, disposed of with aforesaid directions, with a cost of Rs. 10,000/- to be paid to the petitioner by the Registrar of the",
University within the same period of three months.,