THE UNIVERSITY OF CALICUT Vs. SINI STANLEY C.

JUDGEMENT

(1.) THE former Writ Appeal is filed by the 4th respondent and the latter appeal is filed by respondents 1 to 3 in W.P. (C) No. 214 of 2008 which was filed by the 1st respondent in these appeals. By judgment dated 07/02/2011, the learned Single Judge allowed the Writ Petition and therefore these appeals are filed.

(2.) BRIEFLY stated the facts of the case are that the 1st respondent herein joined for the P.G. course in Plantation Development during the academic year 2005 -07, at the Centre for Plantation Development Studies Department of Botany of the Calicut University, a self financing college. At the time of joining the course, she remitted an amount of 13,500/ -. However, on account of financial constraints she could not pay the balance amount and therefore the University withheld her results.

(3.) IN the Writ Petition the learned Single Judge found that as per Ext. P1, the liability to pay the tuition fee is that of the UGC and that the UGC shall reimburse the amount to the University. It was also held that the University is liable to refund 13,500/ - to the 1st respondent and that the university shall forthwith declare the result of the 1st respondent. It is this judgment which is under challenge before us.