DEIVAYANAI PALANIAPPAN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Petitioner has come up with the present Writ Petition seeking a direction to the 3rd Respondent herein to refund the sum of Rs.1,62,000/- (Rupees One Lakh Sixty Two Thousand only) paid by her towards tuition and transportation fees for her daughter in B. Design Course for the 1st and 2nd semester from the academic year 2014-15, with interest at 12% premium.

(2.) The case of the Petitioner is, as under:

(3.) The 2nd Respondent/University Grants Commission has filed counter affidavit stating that the 3rd Respondent/Footwear Design & Development Institute is an Institution of National importance declared by the Act of Parliament. One of the campuses is Footwear Design and Development Institute, Irungattukottai, Kancheepuram, Tamil Nadu. Before the 3rd Respondent/Institute was declared as an Institution of National importance, students were admitted in FDDI, Noida and its campuses, under the enrolment of Mewar University. It is further stated by the 2nd Respondent that the Degrees awarded to the students admitted in these campuses including Footwear Design and Development Institute, Irungattukottai, Kancheepuram, Tamil Nadu were not recognized by UGC, as Mewar University was not empowered to award degrees to the students studying outside their campuses. Moreover, Mewar University cannot affiliate any Institute/College.