JANE SATHYA Vs. MEENAKSHI SUNDARAM ENGINEERING COLLEGE

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking for a direction to the first respondent to abide by the orders of the second respondent i.e., Director of Technical Education, Chennai, dated 19.2.2008 and to refund the fees paid by her to the first respondent college at the time of admission.

(2.) THE writ petition was admitted on 12.12.2008. Pending the writ petition, the petitioner amended the prayer and sought for a direction to the first respondent college to refund the fees paid by her at the time of admission. That amendment was ordered on 26.11.2008. In the application for interim direction to refund the fees, this court merely ordered notice. On notice, from this court, the first respondent has filed a counter affidavit, dated 02.11.2010.

(3.) IT is seen from the records that the petitioner's family belonged to Seventh Day Adventist Church. Her father is the Principal of Seventh Day Adventist Matriculation Higher Secondary School. The petitioner had applied for admission in the first respondent college, which is a self financing engineering college. She had applied for B.Tech (Information Technology) branch. Her name was sponsored by the second respondent on 4.8.2006. She had also paid Rs.50000/- as fees and started attending the college with effect from 23.8.2006. The first respondent college belong to all castes and religions.