RONY SAMUEL Vs. REGISTRAR

JUDGEMENT

(1.) The petitioner, by way of this writ petition, seeks for issuance of a writ of mandamus to direct the respondents 1 and 2 to release the certificates of the petitioner, namely, Marks Sheets for eight semesters, PGDM Convocation Certificate, Course Completion Certificate and fee receipts for Rs.3,25,000/-.

(2.) The petitioner, after completion of B.Tech. in Electronics & Communications from an Engineering College affiliated to Osmania University, is stated to have joined in a reputed company as Risk Investigator with a salary package of Rs.2.9 lakhs per annum. The petitioner would also submit that he had come across the advertisement of MBA course issued by the second respondent and assuring a job placement in reputed companies. The petitioner was lead to believe that the course and the college was approved by AICTE and UGC. The petitioner joined the course of Post Graduate Diploma in Management Strategy and Leadership (PGDM) during August, 2016, for the academic year 2016-2017. The petitioner was informed that total fee payable towards tuition fee is Rs.5,00,000/- and towards Boarding and Lodging is Rs.2,00,000/- and non-refundable deposit of Rs.75,000/- had to be made. The petitioner would state that there was also an assurance of granting waiver in tuition fees. The petitioner is stated to have paid a sum of Rs.3,25,000/-.

(3.) In the affidavit filed in support of the writ petition as well as in the arguments put-forth by the learned counsel for the petitioner, various other facts have been placed and among other things, it is contended that the course has not been approved by the UGC and the petitioner was lead to believe that the second respondent had necessary approval. With these facts, the petitioner seeks for an appropriate direction to return the certificates and such direction is sought for against the respondents 1 and 2.