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Judgment
A.K.Jayasankaran Nambiar, J.
This writ petition was preferred by the students pursuing studies in the MBBS Course in the third respondent Medical College, who had obtained admission to the MBBS Course under the NRI quota. seeking some time for payment of the fees outstanding from them
When the writ petition petition came up for admission, taking note of the financial hardship projected by the petitioners, we directed that if each of the petitioners pay an amount of Rs.14 lakh towards the arrears of fees together with the applicable examination fee by 16.03.2022 then the petitioners would be permitted to continue their studies and appear in the ensuing examination for the academic year 2021-2022, if they were otherwise eligible.
We are now informed by the learned counsel for the petitioners that the amount directed to be paid through the interim order has since been paid and the petitioners require some time to pay the balance outstanding amount of fees to the third respondent.
Taking note of the said submission, we deem it appropriate to dispose the writ petition by permitting the petitioners to discharge the liability towards all the applicable fees outstanding to the third respondent college in three equal successive monthly instalments commencing from 30.04.2022. We make it clear that the third respondent college needs to return the documents/certificates pertaining to the petitioners only after receiving the total amount as directed above from the petitioners.
The writ petition is disposed as above.