JJM MEDICAL COLLEGE Vs. SANJAT SAMAN LENKA

JUDGEMENT

(1.) W.A.No.1521/2017 has been filed by JJM Medical College (hereinafter referred to as 'the college' for short), whereas, W.A.No.1518/2017 has been filed by the student. Both these appeals emanate from an order dtd. 6/1/2017 passed by learned Single Judge, by which writ petition preferred by the Student has been allowed in part and the College has been directed to return all the documents to the Student subject to his executing a bond or Bank Guarantee or furnishing security of immovable properties for 50% of the remaining fee i.e., Rs.11,50,000.00. Both the appeals therefore, were heard together and are being decided by this common judgment.

(2.) Facts leading to filing of these appeals briefly stated are that the student appeared for National Eligibility cum Entrance Test in the year 2016 and secured All India Ranking of 11313. The Student applied for admission to MBBS Course for academic session 2016-17 in All India Quota Seats as well as seats available in the Government Colleges of Odisha and Private Medical Colleges in the State of Karnataka.

(3.) The Student was provisionally allotted a seat in the College on 17/9/2016. The Student got himself admitted in the College on 26/9/2016 and paid a sum of Rs.5,75,000.00 towards Tuition Fee and a sum of Rs.2,00,510.00 towards admission fee and a sum of Rs.49,100.00 towards Hostel Admission Fee.