S MUTHUKAMATCHI Vs. DIRECTOR OF TECHNICAL EDUCATION

JUDGEMENT

(1.) The Petitioner's daughter joined the first year degree course in Engineering, in the Fourth Respondent-College for the academic year 2012-2013. According to the Petitioner, he also paid the fee and submitted the original documents. Unfortunately, the Petitioner's daughter could not withstand the daily travel from her residence to the College located at a distance of 55 Kms. Therefore, the Petitioner's daughter took a Transfer Certificate, on 17.9.2012. When the Petitioner sought refund of fees and the Certificates, they were not given by the Fourth Respondent-College. Therefore, the Petitioner came up with the Writ Petition in W.P.(MD) No. 13688 of 2012. Since the Fourth Respondent was not made a party to the Writ Petition, the Petitioner withdrew the said Writ Petition with liberty to file a fresh one. Thereafter, he has come up with the present Writ Petition.

(2.) I have heard Mr. S. Muthukumar, the learned Counsel for the Petitioner; Mr. S. Sadeeskumar, the learned Additional Government Pleader for the Respondents 1 & 3, Mr. M. Rajarajan for the Second Respondent and Mr. N. Balakrishnan for the Fourth Respondent.

(3.) The Certificates of the Petitioner's daughter represent her property. They cannot be retained by the College at any rate. Even if the College has any monetary claim, the rejection of the said Certificates is not the method by which, the claim can be enforced. There is no lean on the Certificates of the Petitioner's daughter.