DEEKSHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) The case of the petitioner Miss Deeksha is that she has completed her MBBS course from the respondent no.2 in the year, 2025. She deposited her tuition fee/ academic fee of Rs.5,78,000.00 for her final year on 14/2/2025. Her mother had suffered from cancer and underwent prolonged treatment, due to which her family had to bear heavy medical expenses. Therefore, she could not deposit Rs.3,00,080.00 for her internship. The respondent no.2 is not willing to permit her to commence her medical internship on the ground of non clearance of dues amounting to Rs.3,00,080.00.

(3.) Heard Mr. Deep Chandra Joshi, learned counsel for the petitioner, Mr. K.S. Mehta, learned Additional C.S.C. for the respondent no.1 and Mr. Shubhang Dobhal, learned counsel for the respondent no.2.