STATE OF UTTARAKHAND Vs. DEEPALI GUPTA

JUDGEMENT

(1.) The State has com e up in the appeal against the judgment of the learned Single Judge dtd. 17/11/2017, whereby the writ petition filed by the respondent-Deepali Gupta, has been allowed, and the College/ Appellant has been asked to hand-over the original documents of the petitioner Km .Deepali Gupta. Further direction has been given to the College to return back the National Saving Certificates of the petitioner amounting to Rs.8.00 lakh deposited with the respondent no.4, within a period of three weeks.

(2.) The brief facts of the case are that the respondent had taken part in the preliminary examination held on 5/4/2009, against 15% seats of the All India Quota students. The Medical College, Haldwani, displayed on its board the fee of Rs.65,500.00 - per annum including Rs.15,000.00 - per annum as tuition fee. Respondent-Deepali Gupta, got admission in the classes started for the 1st semester MBBS from 1/8/2009.

(3.) Thereafter, the Government Order was issued by the State Government on 9/9/2009, asking students, who have been admitted on the basis of All India Pre-Medical Test quota, to give an affidavit to serve the State of Uttarakhand for a period of five years, failing which the students were required to deposit Rs.2,20,000.00 - per annum as tuition fee in place of Rs.15,000.00 - per annum.