PRINCIPAL, KANNUR MEDICAL COLLEGE Vs. ADMISSION SUPERVISORY COMMITTEE

JUDGEMENT

(1.) These two writ petitions concern an order passed by the Admission and Supervisory Committee on 25/5/2019. WP(C) No. 34904/2019 has been filed by the Principal, Kannur Medical College challenging the said order and WP(C) No. 8815/2020 has been filed by the complainant before the Committee dissatisfied by the quantum of compensation fixed by the Committee.

(2.) The complainant, who is the petitioner in WP(C) No. 8815/2020, was the petitioner before the Apex Court in WP(C) No.1247/2018. The Apex Court after considering the matter held at paragraphs 25 to 29 as under:-

(3.) The Committee thereafter considered the claim of the complainant based on the directions issued by the Apex Court and finally had come to a conclusion that the student remitted Rs.21.65 lakhs at the time of admission. The amount payable as per the consent order of the Apex Court in S.L.P(C) No.23225 of 2018 was Rs.31.65 lakhs. College had already refunded Rs.20 lakhs and the balance payable is only Rs.11.65 lakhs. However, the Committee having found that the complainant would get only Rs.10 lakhs towards compensation, further directed that the total amount to be paid shall be Rs.26.65 lakhs treating the compensation amount as Rs.25 lakhs.