MS ANITHA KUMARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these writ petitions the petitioners have prayed for a writ to direct the second respondent to issue completion certificate to the petitioners, to direct the third respondent to issue No Due Certificate and further, to direct the third respondent to accept the bank guarantee for the amount which the petitioners are due for excess fee paid by them and for other reliefs.

(2.) It is not in dispute that the petitioners have completed the course in MBBS successfully. The petitioners intend to pursue their further studies in Post Graduation in various faculties in medicine. For this purpose the petitioners require a No Due Certificate from third respondent and on production of that No Due Certificate the second respondent will issue the completion certificate.

(3.) It is seen from the record that a Division Bench of this Court in W.P. No. 5655/2006 and connected matters disposed on 09.11.2009 directed the third respondent to refund the excess fee collected by them to the petitioners. Aggrieved by this judgment in W.P. No. 5655/2006, third respondent preferred a special leave petition before the Apex Court and the same is pending adjudication. When the matter stood at that stage the petitioners filed a contempt petition against the third respondent in CCC No. 1025/2009. This contempt petition came to he disposed of on 08.03.2010 with an observation as under: