M SUMER Vs. CHAIRMAN PMR INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner is a student. After completing his Plus 2 course, he joined the first respondent PMR Institute of Technology at Adayalampattu, Chennai - 95 for the academic year 2008. He claimed that he had paid the entire fees and other miscellaneous expenses to the respondents 1 to 3. The petitioner after completion of his first year in the Information Technology, for the second year, he paid the necessary fees. The petitioner found that he did not secure sufficient marks in the first year. In the mean time, his father, who was a bank employee was transferred to Thanjavur District. Since his family was shifted to Thanjavur, he sought for his transfer certificate and other related documents. Since the same was not furnished by the respondents, he sent a telegraphic notice for the return of the Transfer Certificate and other documents. It is stated that he also sent a representation dated 14. 08. 2009 to the respondents. Since his certificates were not returned, he has come forward with the writ petition to direct the respondents to dispose of his representation dated 14. 08. 2009 in accordance with law.

(3.) NOTICE was ordered on this writ petition. Mr. R. Suresh Kumar, learned counsel took notice for respondents 1 to 3 and Mr. A. C. Manibharathi, learned Government Advocate, took notice for the fourth respondent.