Madras High Court
Kirthika.E vs The Registrar on 22 April, 2026
Author: M.Dhandapani
Bench: M.Dhandapani
WP No. 13111 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22-04-2026
CORAM
THE HON'BLE MR JUSTICE M.DHANDAPANI
WP No. 13111 of 2026
Kirthika.E
D/o.K.S.Elangovan
No.22, Ganesh Nagar
Madhavaram Milk Colony
Chennai 600051.
..Petitioner
Vs
1. The Registrar
Central University of Tamil Nadu
Neelakudi, Thiruvarur 610005.
2. The Head Of The Department
Micro Biology of Department
Central University of Tamil Nadu
Neelakudi, Thiruvarur 610005.
..Respondents
Writ Petition filed under Article 226 of the Constitution of India praying for
issuance of Writ of mandamus directing the respondents to release and
handover the certificates i.e, Original Transfer Certificate, provisional degree,
migration certificate, consolidated Marksheet and IV Semester Marksheet of the
petitioner, with Reg.no.P232013, M.sc. (Microbiology), within a stipulated time
and pass.
For Petitioner : Mr. M.Velmurugan
For Respondents : Mr.K.Srinivasa Murthy
SP CCG for R1 and R2
https://www.mhc.tn.gov.in/judis
WP No. 13111 of 2026
ORDER
The petitioner has filed the present writ petition seeking a direction to the respondents to release and handover the certificates i.e, Original Transfer Certificate, provisional degree, migration certificate, consolidated Marksheet and IV Semester Marksheet of the petitioner, with Reg.no.P232013, M.sc. (Microbiology), within a stipulated time that may be fixed by this Court.
2. According to the petitioner, the petitioner prusued her Masters in Micro Biology (M.Sc.,) in the respondent University during the Academic Year 2023- 2025. The petitioner stayed in the University Girls Hostel during her study period of two years. The petitioner paid the necessary fees including the hostel fee without any delay or default. Further, a sum of Rs.7000/- was paid as caution deposit on 07.09.2023 which is still with the 1 st respondent. After the completion of course on 09.06.2025, the petitioner vacated the hostel accommodation and subsequently obtained a no due certificate signed by the hostel respondent authorities and subsequently, the petitioner wrongly calculated University charges at Rs.30/- per day for the stay till 09.06.2025 and paid a sum of Rs.330/- through the SBI portal on 04.06.2025 and thereafter, the petitioner received a notice from the 1 st respondent dated 31.08.2025 for the allegation of mis-conduct against the receivable payment of Rs.450/- which is meagre amount of Rs.120/- in difference and the petitioner https://www.mhc.tn.gov.in/judis WP No. 13111 of 2026 immediately paid Rs.450/- on 01.09.2025 and the petitioner participated in the convocation ceremony on 03.09.2025 and received a certificate of Master Degree from the Dignitary. However, the respondents have not come forward to return the petitioner’s Original Transfer Certificate, Provisional Degree, Migration Certificate, Consolidated Marksheet and IV Semester Marksheet. Regarding the same, the petitioner e-mailed to the 2 nd respondent on 03.02.2026 seeking her certificates pertaining to completion of Master’s Degree, however, the 2nd respondent vide his letter dated 03.02.2026, directed the petitioner to tender an apology. Accordingly, the petitioner submitted her written apology letter on 16.02.2026 requesting the 1st respondent for closure of the issue and to release her certificates. However, the respondents are withholding the original certificates of Transfer Certificate, Migration Certificate and consolidated marksheet for the past nine months. Hence, the present Writ Petition is filed.
3. Learned counsel for the petitioner submitted that the petitioner is very much interested in pursuing her career as a Research Scholar in Micro Biology and hence, it is necessary for the petitioner to have her educational credentials in full, in order to submit the same before the Institution, to which, she may got admitted. Hence, he prayed for issuing a direction to the respondents to return the educational credentials of the petitioner.
4. Learned counsel appearing for the respondents would submit that if https://www.mhc.tn.gov.in/judis WP No. 13111 of 2026 the petitioner tenders her apology for the alleged tampering of the hostel payment receipts, immediately, the certificates of the petitioner will be returned to the petitioner.
5. Heard the learned counsel for the petitioner and the learned counsel appearing for the respondents 1 and 2.s
6. It is seen that the allegation as against the petitioner is that the petitioner tampered the hostel payment receipts, thereby, Transfer Certificates and other Certificates were not issued by the respondents. Infact, the petitioner tendered her apology to the respondents by sending written apology letter dated 16.02.2026 and further she also tendered her apology before this Court also.
7. In view of the above, there shall be a direction to the respondents to return the certificates viz., original transfer certificate, provisional degree migration certificate, consolidated marksheet and IV Semester marksheet of the petitioner regarding M.Sc.(Microbiology) within a period of two weeks from the date of receipt of a copy of this order.
https://www.mhc.tn.gov.in/judis WP No. 13111 of 2026
8. The Writ Petition is disposed of accordingly. No costs.
22-04-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No msr To
1. The Registrar Central University of Tamil Nadu Neelakudi, Thiruvarur 610005.
2. The Head Of The Department Micro Biology of Department Central University of Tamil Nadu Neelakudi, Thiruvarur 610005.
https://www.mhc.tn.gov.in/judis WP No. 13111 of 2026 M.DHANDAPANI J.
msr WP No. 13111 of 2026 22-04-2026 https://www.mhc.tn.gov.in/judis