RAMESH CHANDRA SHRIVASTAVA Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner by this petition under Article 226 of the Constitution of India has prayed for following reliefs:

(2.) Petitioner No. 2 has obtained admission in Post Graduate MS (Obsterics & Gynecology) Course and petitioner No. 1 is her father. The contention of the learned counsel is that petitioner No. 1 has undergone sterilization operation on 11-5-1989 and in this regard he has filed two documents Annexures-P-2 & P-3, hence, he is entitled to obtain back the tuition fee of his daughter (petitioner No. 2) which he deposited in the light of the circular of the State Government dated 6-7-1990 (Annexure-P-4).

(3.) Learned counsel further submits that when all these facts were demonstrated to the Dean Medical College, Jabalpur (respondent No. 4), he did not agree and in these adverse facts and circumstances the petitioner has deposited tuition fee, so that, the admission of petitioner No. 2 may not be cancelled. However, looking to the mandate as well as assurance given by the State Government, the petitioners are entitled for the benefit in terms of said circular (Annexure-P-4). Hence, it has been prayed by the learned counsel that the tuition fee which was deposited be refunded to the petitioners.