IRSHAD MOHAMMED ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is a student of the 3rd respondent Engineering College from the year 1995-96. He has filed the above Original Petition for a direction to the Principal of the said College to issue the transfer certificate.

(2.) The petitioner joined the Sree Chitra Thirunal College of Engineering, which is a self financing Engineering College established by Kerala State Road Transport Corporation. The College was started in the year 1995 under the self financing education scheme. The college offered 50% of the seats as free seats on merits and the remaining seats are payment seats also on the basis of merit list. The petitioner joined the course for the Computer Science and Engineering Course under payment seat quota. The entire fees for the first year, namely, Rs. 46,800/- should be remitted at the time of admission in lump sum and that for the subsequent years at the commencement of 3rd, 5th and 7th semesters as the case may be. The petitioner remitted an amount of Rs. 48,350/-

(3.) According to the petitioner, he was not interested in continuing the studies in Engineering. Therefore, he appeared for the common entrance examination for admission to agricultural courses for the year 1996-97 and he was successful in getting a seat for B.Sc. Agricultural course. As the 2nd respondent, Registrar, Kerala Agricultural University, required him to produce the transfer certificate, he approached the 3rd respondent for it. But the 3rd respondent declined to issue the transfer certificate unless the petitioner pays the entire fees for the course. The petitioner claiming that the denial of issuance of transfer certificate as arbitrary and illegal has preferred the above Original Petition.