C.Baskaran vs The District Collector on 25 September, 2014

[Cites 1, Cited by 5]

Madras High Court

C.Baskaran vs The District Collector on 25 September, 2014

Bench: T.S.Sivagnanam

       

  

  

 
 
 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

DATED : 25.09.2014

CORAM
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM

W.P.(MD)No.16305 of 2014

C.Baskaran							... Petitioner

Vs.

1.The District Collector,
   Madurai District,
   Madurai.

2.The Commissioner of Police,
   Madurai City,   Madurai.

3.The Administrator,
   Tirumphant Institute of Management
       Education (TIME)
   No.165, 1st Floor,
   Vakkil New Street,
   Simmakkal,
   Madurai-625 001.

4.The Administrator,
    Tirumphant Institute of Management
       Education (TIME)
    No.95-B, 2nd Floor,
   Siddamsetty Complex,
   Park Lane,
   Secundrabad ? 500 003.				... Respondents

Prayer

Petition filed under Article 226 of the Constitution of India praying
for the issuance of a Writ of Mandamus, directing the respondents 1 and 2 to
take action on the petitioner's representations dated 02.08.2014 and
13.09.2014 regarding repayment of fees paid to the 3rd respondent.

!For Petitioner	...	Mr.B.Tamilnidhi
^For Respondents	...	Mr.N.S.Karthikeyan, A.G.P.
						
:ORDER

By consent, the Writ Petition itself is taken up for final disposal.

2.Mr.Mr.N.S.Karthikeyan, learned Additional Government Pleader takes notice for the respondents.

3.The petitioner seeks for refund of fees, which was paid to the third respondent for coaching for entrance examination for M.B.A. course. The petitioner is unable to attend the classes, since the respondent Institute has directed her to attend three full days in a week. Therefore, they wanted refund of fees.

4.Since the third respondent is a private organization and there is no allegation of any criminal offence, the question of issuing a writ of mandamus as sought for cannot be granted.

5.Accordingly, the writ petition is dismissed. However the dismissal will not prevent the petitioner from approaching the District Legal Services Authority by way of appropriate application. No costs.

25.09.2014 Index :Yes/No Internet :Yes/No Arul To:

1.The District Collector, Madurai District, Madurai.

2.The Commissioner of Police, Madurai City, Madurai.

T.S.SIVAGNANAM, J.

Arul W.P.(MD)No.16305 of 2014 25.09.2014

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