R SRINIVASAN Vs. MADHA ENGINEERING COLLEGE

JUDGEMENT

(1.) The Petitioner prays for issuance of a Writ, in the nature of Mandamus, to direct the Respondents to issue Transfer Certificate and all other certificates and refund the deposited amount of Rs. 25,000/- (Rupees Twenty Five Thousand only) with 12% interest from the date of payment till realization.

(2.) In pursuance to the interim direction issued by this Court in M.P.(MD) No. 1 of 2007 in W.P.(MD) No. 7363 of 2007, the Petitioner was issued the Transfer Certificate, and other certificates, and consequently, the Petitioner joined the course, with the fourth Respondent college.

(3.) The Learned Counsel for the Petitioner contends, that the Petitioner is entitled to refund of fee deposited by him, under the University Grants Commission Public Notice, which is binding on the first Respondent.