N.Amsaveni vs The Principal Secretary on 5 October, 2015

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Madras High Court

N.Amsaveni vs The Principal Secretary on 5 October, 2015

Bench: M.M.Sundresh

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.10.2015
CORAM
THE HONOURABLE MR. JUSTICE M.M.SUNDRESH
W.P.Nos.31186 to 31191 of 2015

N.Amsaveni					... Petitioner in W.P.No.31186/2015
D.Vinodh Kumar				... Petitioner in W.P.No.31187/2015
Govindan					... Petitioner in W.P.No.31188/2015
R.Usha Rajan				... Petitioner in W.P.No.31189/2015
S.Veerappan					... Petitioner in W.P.No.31190/2015
M.Velmurugan				... Petitioner in W.P.No.31191/2015

-Vs-

1.The Principal Secretary 
	to Government of Tamil Nadu,
   Higher Education Inclusive of 
	Technical Education, Science, Electronics,
   Chennai  600 009.

2.The Vice Chancellor/ Administrator,
   Annamalai University, Annamalai Nagar,
   Chidambaram, 
   Cuddalore District.			... Respondents 1 & 2 in all W.Ps

3.The Dean, Faculty of Medicine,
   Chennai Medical College, Hospital and
	Research Centre,
   Trichy.					... 3rd Respondent in W.P.Nos.31186, 						     31188, 31190 & 31191/2015 


3.The Dean,
   Tagore Medical College & Hospital,
   Vandalur,
   Chennai  600 048.			... 3rd Respondent in 									    W.P.No.31187, 31189/2015 

4.The Secretary, Selection Committee,
   Directorate of Medical Education,
   Chennai  600 010.		  	... 4th Respondent in all W.Ps

	Writ Petitions filed under Article 226 of the Constitution of India praying for issuance of a Writ of mandamus directing the 2nd respondent its Authority/authorities to refund the educational fees paid by the student  N.Millan Chander, S/o Natarajan; V.Joyce Cindhiya, D/o D.Vinodh Kumar; G.Hari, S/o N.Govindan; M.R.Rashvi, D/o M.Rajan; V.R.Thiyagarajan, S/o S.Veerappan and V.Hemashri, D/o M.Velmurugan at the time of admission into 1st year MBBS course at 2nd respondent's University at Annamalai Nagar, Chidambaram, Cuddalore District on 02.07.2014, 02.07.2014, 08.08.2014, 02.07.2014, 02.07.2014 and 02.07.2014 respectively.

	For Petitioners	: Ms.M.P.Selvamozhi
	(in all W.Ps)

	For Respondents	: Mr.P.Sanjay Gandhi,
	(in all W.Ps)		  Additional Government Pleader (R1 & R4)
C O M M O N   O R D E R

The petitioners' children are the students of the respondent no.2 University. With the grievance that the students have been asked to pay excess fees wrongly, the petitioners made representations to the respondent nos.1 & 2 on 20.08.2015, 12.08.2015, 20.08.2015, 12.08.2015, 20.08.2015 and 12.08.2015 respectively. On their non consideration, the present Writ Petitions have been filed.

2.The learned counsel for the petitioners submitted that it is suffice if the pending representations are directed to be disposed of by the respondent no.2.

3.Taking into consideration the above, a direction is issued to the respondent no.2 to consider and pass appropriate orders on the pending representations of the petitioners within a period of four weeks from the date of receipt of a copy of this order.

4.The Writ Petitions are disposed of accordingly. No costs.

Index     : Yes/No							05.10.2015
Internet : Yes/No
va
Note: Issue order copy on 07.10.2015.
M.M.SUNDRESH, J.

va

To

1.The Principal Secretary to Government of Tamil Nadu, Higher Education Inclusive of Technical Education, Science, Electronics, Chennai 600 009.

2.The Vice Chancellor/ Administrator, Annamalai University, Annamalai Nagar, Chidambaram, Cuddalore District.

3.The Dean, Faculty of Medicine, Chennai Medical College, Hospital and Research Centre, Trichy.

4.The Dean, Tagore Medical College & Hospital, Vandalur, Chennai 600 048.

5.The Secretary, Selection Committee, Directorate of Medical Education, Chennai 600 010.

W.P.Nos.31186 to 31191 of 2015 05.10.2015

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