ADITY DEEPAK KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned writ petition is filed by the petitioner feeling aggrieved by the highhandedness of respondent No.6 - College, which has appropriated the scholarship amount towards tuition fees and therefore, the present captioned writ petition is filed seeking a mandamus to direct respondent No.6 - College to handover 8th Semester Marks card, Transfer Certificate, Convocation Certificate and Degree Certificate of the petitioner.

(2.) The petitioner has also sought a mandamus to direct respondent No.6 - College to refund an amount of Rs. 91,600.00 collected from petitioner towards tuition fees for the academic year.

(3.) The petitioner was selected for B.E. Course in Electrical and Electronics Engineering in respondent No.6 - college and she got admitted to the course through Common Entrance Test (CET) conducted by respondent No.3 - University. She was allotted with tuition fees of Rs. Zero under category - 1G i.e., "Supernumerary Quota". Therefore, petitioner claimed that she was only required to pay other fees and was not required to pay tuition fees. The petitioner on account of her academic performance was also granted scholarship. When petitioner went to the said college to receive scholarship amount, she was informed that the said scholarship is adjusted towards tuition fees.