The High Court of Madras has declined to interfere with an order of the National Investigation Agency (NIA) freezing the amount of tuition fee paid to a medical student studying in a private medical college here.
The NIA claimed that the tuition fee was paid by a Maoist organisation operating in Jharkhand. A division bench comprising Justices S M Subramaniam & M Jyothiraman dismissed the petition filed by the girl student, challenging the order of NIA.
When the case came up for hearing on Monday, it was submitted on behalf of the medical student that the college administration was refusing to issue a certificate to the petitioner, as the tuition fee was frozen & the NIA had summoned her to appear in this matter.
Refusing to accept the submissions, the bench said it could not interfere with the order passed by the NIA.
She could appear before the NIA & provide an explanation & make a request to defreeze the tuition fee.
What guarantee was there that a student who studies well will not join an extremist group? the bench asked.
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
Source Link
Picture Source :
