LAWS(KAR)-2014-3-353

SMRUTHY B S Vs. D A PANDU MEMORIAL

Decided On March 18, 2014
Smruthy B S Appellant
V/S
D A Pandu Memorial Respondents

JUDGEMENT

(1.) THE learned Single Judge by his order dt.6.6.2009 has referred the matter to the Division Bench since he did not agree with the view taken by another Single Judge in W.P.No.17294/2007 dt. 2nd July 2008.

(2.) HEARD Mr. Rajendra Kumar Sungay for the petitioner, Mr. M.R.Naik, learned senior counsel appearing for the 1st respondent and Mr. N.K.Ramesh, for the 2nd respondent.

(3.) THE facts leading to this petition are as hereunder: The petitioner after passing 2nd year PUC examination appeared for the common entrance test conducted by the 2nd respondent. Considering the ranking obtained by her in the CET she could not get a seat in MBBS course. However, she secured a Government seat for B.D.S. course at the 1st respondent college for the academic year 2008 -09. After paying the fees payable for one year, she joined the 1st year B.D.S. course and she submitted all her original testimonies. After joining the college on 14.5.2009 she gave a letter to the Principal of the 1st respondent college stating that on account of financial difficulties and noncooperation from the Bank for grant of educational loan, she is discontinuing the course and requested the college to return her 10th standard and 12th standard marks card, Transfer Certificate/Study certificate to enable her to join some other course.