SRM MEDICAL COLLEGE HOSPITAL Vs. JEBY JACOB

JUDGEMENT

(1.) Dr.Vineet Kothari,J 1. The present intra-court appeal has been filed by the appellant SRM Medical College Hospital and Research Centre, a private Medical College, which is a Deemed to be University under the provisions of University Grants Commission Act, aggrieved by the order of the learned single Judge dated 26.9.2018 allowing the writ petition filed by the student Dr.Jeby Jacob and directing them to refund the part of fees amounting to Rs.1,90,000/- within a period of two weeks from the date of that order.

(2.) The facts in brief, which led to the filing of the present writ appeal, are as follows:

(3.) It appears that the first respondent did not take the admission in the appellant College, which is Deemed to be a University and therefore, he prayed for the refund of the said sum of Rs.20.00 Lakhs deposited by him towards tuition fees and other fees. But, the appellant Institution refunded only a sum of Rs.18.00 Lakhs, after deducting a sum of Rs.2.00 Lakhs towards the processing fees, which is the bone of litigation in the present case.