KANCHAN DASHRATHRAO DEVDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the respective sides finally with their consent at the admission stage.

(2.) The petitioner is seeking direction for reimbursement of tuition fees of Rs.89,45,981.00 with interest at the rate of 4% per annum from the date of application till the realization and further direction to issue mark statement of MD (Medicine). By the interim orders, the grievance of the petitioner seeking mark statement is ventilated. The petition survives only for the relief of reimbursement.

(3.) The petitioner was admitted in the respondent no. 7 - College for under graduation in the year 2011. She passed final examination of MBBS in Winter-2015. She was admitted in the respondent no. 6 - College for post graduation in the academic year 2018-2019. The post graduation was completed in the year 2021. From time to time, she paid the tuition fees. Her father somehow mustered the funds for tuition fees by securing hand loan.