S INDUMATHI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner, after completing schooling, joined S.V.S.Medical College of Yoga & Naturopathy and Research Institute on 06.07.2009 to pursue five and half year B.N.Y.S.Medical Degree Course. The 4th respondent is affiliated to the Tamil Nadu Dr.M.G.R.Medical University / 3rd respondent.

(2.) AT the time of admission, an impression was given to the petitioner, that the course offered by the 4th respondent consists of useful curriculum and that the courses offered by them are job-oriented. It was also represented to the students, that the college had required infrastructure facilities, including hostel.

(3.) THE submission of petitioner is that she paid a sum of Rs.1,00,000/- (Rupees One lakh only) as donation, Rs.25,000/- (Rupees Twenty Five Thousand only) towards uniform fee, Rs.1,500/- (Rupees one thousand five hundred only) towards registration fee, Rs.4,500/- (Rupees Four Thousand and Five hundred only) towards exam fee (Rs.800/- (Rupees eight hundred only) as fine and Rs.16,000/- (Rupees Sixteen Thousand only) towards hostel and mess fee.