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Judgment
This Writ Petition has been filed seeking the issuance of a Writ of Mandamus directing the second respondent to return the petitioner's original educational certificates without insisting upon payment of discontinuance charges, within a time frame to be fixed by this Court.
Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
The learned counsel appearing for the petitioner submitted that the petitioner was admitted to the B.Sc. Radiotherapy Technology Course in the second respondent/Madurai Medical College. Owing to health issues and the nature of the course, which involves exposure to radiation, the petitioner was unable to continue her studies and consequently discontinued the course. Thereafter, the petitioner submitted a representation dated 08.07.2026 requesting the second respondent to return her original educational certificates. However, no orders have been passed on the said representation. Hence, the present Writ Petition has been filed.
The learned counsel for the petitioner further submitted that the petitioner would be satisfied if this Court issues an appropriate direction to the respondents to consider the petitioner's representation dated 08.07.2026 and return her original educational certificates.
Per contra, the learned Additional Government Pleader appearing for the respondents submitted that, in terms of the declaration executed by the petitioner on 31.10.2025 at the time of admission, a candidate who discontinues the course in the midst of the academic programme is liable to pay the prescribed discontinuance charges. It is therefore submitted that upon payment of the said charges, the petitioner's original educational certificates would be returned.
In view of the above submissions, this Writ Petition is disposed of with a direction to the petitioner to pay the prescribed discontinuance charges to the second respondent within a period of two (2) weeks from the date of receipt of a copy of this order. Upon such payment, the second respondent shall return all the original educational certificates of the petitioner forthwith, so as to enable her to pursue her studies elsewhere, if she so desires. There shall be no order as to costs.