TWINKLE PUNDIR Vs. STATE OF H. P.
LAWS(HPH)-2020-10-6
HIGH COURT OF HIMACHAL PRADESH
Decided on October 06,2020

Twinkle Pundir Appellant
VERSUS
STATE OF H. P. Respondents




JUDGEMENT

Tarlok Singh Chauhan, J. - (1.)How at times the private educational institutions get down to blackmailing and hand-twisting, is best reflected in the instant case.
(2.)The petitioners took admission in three years course in GNM i.e. General Nursing & Midwifery Diploma in the Himalayan School of Nursing, being run by the Himalayan Group of Professional Institutions, under the aegis of Maa Saraswati Education Trust, registered in the State of Haryana. At the time of taking admission in the college, the petitioners were asked to hand over their original educational certificates to the college on the pretext that those documents were required for the admission purpose and would be given back as and when required by the petitioners. The petitioners alongwith other students handed over their original educational certificates to the college authorities of respondent No. 5, believing that the same would be handed over to them as and when required and desired, but alas this was not happened.
(3.)The petitioners, approached the college authorities for return of the documents from time to time, but of no avail, constraining them to prefer representations to Hon'ble the Chief Minister, with a request to direct the respondents, to return the certificates back but to no avail. Even after appearing in final examination of third year in 2019, the petitioners again approached the Chairman of respondent No. 3, who informed the petitioners that the original documents as retained by college, have now been taken by the Central Bureau of Investigation (for short the "CBI").
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