Madras High Court
C.Arjunraj vs The Registrar on 26 July, 2019
Author: M.Dhandapani
Bench: M.Dhandapani
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.07.2019
CORAM
THE HONOURABLE Mr.JUSTICE M.DHANDAPANI
W.P. 21925 of 2019
and
W.M.P. 21149 of 2019
C.Arjunraj ... Petitioner
Vs
1. The Registrar,
Anna University,
Guindy,
Chennai.
2. The Principal,
Sri Sastha Institute of
Engineering and Technology,
Sri Sastha Nagar, Chemarambakkam,
Thiruvallur District. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the
Constitution of India, praying to issue a Writ of Mandamus,
directing the respondents to consider the petitioner
representation dated 04.07.2019, consequently direct the 2nd
respondent to return the petitioner educational certificates i.e.
10th and 12th mark sheets, Community Certificate, B.E., Transfer
certificate,consolidate mark sheets, B.E. Provisional certificates
and Convocation certificate.
http://www.judis.nic.in
2
For Petitioner : Mr.S.N.Subramani
For Respondents : Mr.L.P.Shanmugasundaram,
Special Govt. Pleader for R1
ORDER
This Writ Petition has been filed seeking a direction directing the respondents to consider the petitioner representation dated 04.07.2019 and direct the 2nd respondent to return the petitioner educational certificates.
2. The case of the petitioner is that he has joined in M.E. Power Electronics Drives course in the 2nd respondent college during the year 2011-2013 and he was assigned with Roll No.11415002. The petitioner has paid a sum of Rs.5500/- towards admission processing fees and subsequently, on 21.01.2012, he has paid a sum of Rs.42500/- towards fees and the petitioner is regularly attending the college. However, due to family and health problems, he could not attend the college for the further period of his course. Accordingly, the petitioner has made a representation dated 04.07.2019 to return his original certificates to the 2nd respondent Institute. But, the 2nd respondent has refused to return his certificates for the reasons http://www.judis.nic.in 3 best known to them. As against the inaction, the present Writ Petition has been filed by the petitioner.
3. Mr.L.P.Shanmugasundaram, learned Special Government Pleader appearing for the 1st respondent, on instructions, would submit that as per G.O.Ms.No.68, dated 24.03.2003, all original certificates of the students will be returned back after getting the admission approval from the Directorate of Technical Education with students acknowledgment and further, the college cannot keep the original certificates of the students in their custody. If at all, the petitioner has any grievance, the petitioner has to file an application before the Grievance Redresssal Committee with the Director, Centre for Student Affairs and thereafter, the Grievance Redressal Committee will pass orders on the application. Instead of approaching the Grievance Redressal Committee, the filing of the Writ Petition is not maintainable. Hence, he prayed to pass appropriate orders.
4. In view of the above, I am inclined to grant liberty to the petitioner to file appropriate application / representation before the Grievance Redressal Committee with the Director, Centre for Student Affairs, Anna University, Chennai. If any application is http://www.judis.nic.in 4 filed, the said Committee is directed to pass appropriate orders as early as possible. Accordingly, the present Writ Petition stands disposed of. No costs. Consequently, connected Writ Miscellaneous Petition is closed.
26.07.2019 Index:Yes/No Internet : Yes/No Speaking Order/Non Speaking Order rpp To
1. The Registrar, Anna University, Guindy, Chennai.
2. The Principal, Sri Sastha Institute of Engineering and Technology, Sri Sastha Nagar, Chemarambakkam, Thiruvallur District.
http://www.judis.nic.in 5 M.DHANDAPANI,J.
rpp W.P. 21925 of 2019 and W.M.P. 21149 of 2019 26.07.2019 http://www.judis.nic.in