Krishnapriya vs State of Kerala and Others

B. Radhakrishnan, J.—This writ petition is filed seeking the following reliefs:

Issue a writ, order or direction in the nature of mandamus directing the 5th respondent to consider the Exhibit P5 representation and thereby direct to return the T.C. and other certificates to the petitioner along with the amount received at the time of admission, within a time limit in the interest of justice.

Issue such other writ, order or direction which this Hon''ble court may deem fit and proper in the facts of the case so as to secure the ends of justice.

There is an interim order issued at the stage of admission to the following effect:

There will be an interim order directing the Commissioner for Entrance Examinations to direct the5th respondent college to return to the petitioner the certificates produced by her at the time of admission and also to issue transfer certificate to her on the petitioner producing a copy of this order before the 5th respondent college.

The said interim order is not a conditional one and noticing that it is not a conditional one, it is directed that the same is made absolute. The writ petition is ordered accordingly. It is further ordered that the amount of Rs. 42,000/- paid by the petitioner to the 5th respondent shall be returned within a period of two weeks from the date of receipt of a copy of this judgment.