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Judgment
Tarlok Singh Chauhan, J
The instant petition has been filed for the grant of following substantive reliefs:-
a) That the respondent may kindly be directed to allow the students to deposit the tuition fee as reflected in Annexure P-9 & P-10, who are already
registered with the respondent university for B. Ed. For the Session 2020-22, but could not deposit the tuition fee on account of improper functioning of
the online portal of the respondent No. 1.
b) That after the deposit of the tuition fee the respondents may kindly be directed to issue roll numbers to the students as reflected in Annexure P-9
and P-10 so that they can appear in the final exams of 1st semester of B.Ed. which is to commence from 7th July, 2021.
The perusal of the petition alongwith the grounds raised therein coupled with the relief claimed, clearly goes to show that the teaching institute has
no cause of action to maintain this petition, as it only the aggrieved students, who alone can file and maintain a petition.
Therefore, while dismissing the petition, we make it clear that, in case, any of the students is aggrieved, he/she may approach this Court for
redressal of his/her grievance. Further, in case, the students are extremely poor, as contended, they will be provided legal aid service as per rules.
The petition stands disposed of, so also pending applications, if any. Parties are left to bear their own costs.