K S SHABNA Vs. PRINCIPAL, MADHA DENTAL COLLEGE; CHAIRMAN, A UNIT OF MADHA MEDICAL COLLEGE & RESEARCH INSTITUTIONS; DIRECTOR, (SELECTION COMMITTEE) DIRECTORATE OF MEDICAL EDUCATION

JUDGEMENT

(1.) By consent, the writ petition itself is taken up for final disposal.

(2.) The petitioner got admission to B.D.S. course conducted by Madha Dental College (first respondent), under Backward Class Muslim Category, through the counselling conducted by the third respondent and she got admitted in the said course for the academic year 2015-16. The petitioner would claim that on the date of counselling itself she has paid a sum of Rs.25,000/- and after allotment to the first respondent college, paid a sum of Rs.2,75,000/- on 31.07.2015, for which, no receipt whatsoever has been issued by the said institution. The petitioner was a hosteller and subsequently selected and admitted to M.B.B.S. course in Kalinga Medical University, Bhuvaneshwar and at present, she is undergoing the M.B.B.S. course. The petitioner, for the purpose of joining the said course, prayed for return of the original testimonials from the first respondent and despite repeated requests, the said certificates have not been returned. But she persuaded the Kalinga Medical University to admit her with true xerox copies of the testimonials. The grievance expressed by the petitioner is that inspite of repeated representations submitted to the Madha Medical College as well as to the Additional Director of Medical Education, she has not been favoured with any kind of response. Therefore, she has come forward to file this writ petition.

(3.) The learned counsel appearing for the petitioner, apart from drawing the attention of this Court to the typed set of papers has also to the decision of this Court in S.MUTHUKAMATCHI VS. THE DIRECTOR OF TECHNICAL EDUCATION, ANNA UNIVERSITY, 2013 1 CTC 595, would submit that the certificates submitted by the concerned student for getting admission cannot be retained by the concerned institution and prays for appropriate orders.