MINOR S BALAJI REP BY HIS NATURAL GUARDIAN AND FATHER E SENTHAMARAI KANNAN Vs. VICE CHANCELLOR, TAMIL NADU AGRICULTURE UNIVERSITY

JUDGEMENT

(1.) The petitioner is before this Court seeking a Writ of Mandamus directing the respondents to allow the petitioner's minor son S.Balaji to resume and attend the classes in first year B.Sc. (Agriculture) course for the academic year 2016-17 and further by directing the first respondent to transfer the petitioner's minor son S.Balaji, who is studying now in the second respondent institution, to any other Government institution for pursuing his further studies.

(2.) The petitioner's minor son S.Balaji, had obtained 84% marks in Higher Secondary School Examination and he had joined in the second respondent /College for the academic year 2016-17. A sum of Rs.70,000/- [Rupees Seventy Thousand Only] was paid as College fees, Rs.5000/- [Rupees Five Thousand Only] was paid towards Hostel fees and Rs.74,000/- [Rupees Seventy Four Thousand Only] was paid towards donation to the College in the name of M/s.Joshua Educational and Charitable Trust by the petitioner. Totally, a sum of Rs.1,49,000/- [Rupees One Lakh Forty Nine Thousand Only] for the first year was paid by the petitioner as fees. In the first semester, petitioner's son got good marks in all the seven subjects.

(3.) After the commencement of the second semester, on 03.02.2017, the petitioner's son was called by the second and third respondents and a sum of Rs.1,50,000/-[Rupees One Lakh Fifty Thousand Only] was demanded towards further payment of donation. Since, the donation amount of Rs.74,000/-, was already paid by the petitioner's son in favour of M/s.Joshua Educational and Charitable Trust, when he expressed his unwillingness to pay the additional donation for a sum of Rs.1,50,000/- [Rupees One Lakh and Fifty Thousand Only], he was dragged out of his room from the hostel and forcibly dropped in a nearby bus stand. However, his bags, books, certificates, dresses and other belongings were retained by the respondents. While so, the petitioner's son had approached the respondents to solve the problems, but, the second and third respondents have insisted to make the payment of additional donation of Rs.1,50,000/- [For One Lakh and Fifty Thousand Only] for allowing him to pursue his further studies.