KESAVAN Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) THE petitioner joined the BDS Course at Tamil Nadu Government Dental College, Chennai during the academic year 2000-2009. The course was for five years. It is stated by the petitioner that his mother died in the year 2003. Thereafter, his father got remarried and lived separately. The petitioner was brought up by his grandfather and with the help of his grandfather, he joined the BDS course. In the meantime, his grandfather also died on 4.12.2008 and therefore, he was unable to continue his studies. Hence, he requested the respondents to return the transfer certificate and his Plus two mark sheet, so that he could secure employment at somewhere else for his livelihood. In this regard, he made various representations viz., dated 28.7.2009, 20.8.2009, 21.7.2010, 9.8.2010 and 8.12.2010 to the respondents and various authorities. Since there is no reply forthcoming, he filed the present writ petition.

(2.) BY consent, the writ petition is taken up for final disposal. No counter affidavit is filed by the respondents and the learned Government Advocate has made submissions based on the written instructions received from the respondents.

(3.) THE learned Government Advocate submits that the petitioner executed an agreement/bond at the time of joining BDS courser in which he has agreed to pay a sum of Rs.2,00,000/- in the event he discontinues his studies. Hence, he is liable to pay Rs.2,00,000/-. Unless and until he pays the said amount, he could not be issued the certificates.