As per case facts, petitioners, students of Guru Nanak Institutions (Respondent No. 5), were denied their original academic certificates after course completion because the Government had not released fee reimbursement ... and the college demanded full fees. This action contradicted AICTE regulations and state instructions, prompting the students to file a Writ Petition. The question arose whether the college could legally withhold academic certificates due to pending fee reimbursement or outstanding fees. Finally, the High Court ruled that withholding student certificates is impermissible in law, stating that certificates are student property with no lien. The court directed the college to release all original academic certificates within one week, advising the college to pursue legal remedies for any outstanding fees.