B K VIDHYA Vs. V G RAJENDRANE CHAIRMAN

JUDGEMENT

(1.) Alleging contempt of the order passed by this Court in W.P.No.16872 of 2010 dated 10.02.2015 which was confirmed by judgment in W.A.No.1089 of 2016 dated 25.04.2017, this contempt petition has been filed by the petitioner.

(2.) The petitioner herein got admitted to the B.D.S.Course in the respondent-college under the Management quota, on the undertaking that she will produce equivalence certificate from the Government of Tamil Nadu, since she completed the Vocational Higher Secondary Examination in the State of Kerala. Subsequently, since she could not produce the said certificate, the Tamil Nadu Dr.M.G.R.Medical University has discharged her from the course. The respondent-College filed a writ petition before this Court in W.P.No.16872 of 2010 to direct the Vice Chancellor, Tamil Nadu Dr.M.G.R.Medical University to grant Eligibility Certificate to the petitioner to complete the BDS Course in the respondent-College and to permit the petitioner to write II year BDS examination which was to be held in August 2010. After considering the matter in detail, the learned single Judge passed an order on 10.02015 directing the College to return all the original certificates to the petitioner and also to refund the entire fees paid by the petitioner during the course of study and to pay a sum of Rs.2,00,000/- as compensation.

(3.) Against the said order, an appeal has been preferred by the College in W.A.No.1089 of 2016 in which this Court has passed the judgment on 25.04.2017 confirming the order passed by the learned single Judge with an observation that it is for the College to look into the matter and settle the issue before the end of May 2017, without giving any room for further orders.