C G DENTAL COLLEGE & RESEARCH INSTITUTE Vs. STATE OF CHHATTISGARH THROUGH SECRETARY, DEPARTMENT OF HIGHER EDUCATION

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Chhattisgarh Dental College & Research Institute is a private institution imparting education in BDS and MDS course. They have decided to challenge the notification dated 15.10.2012 issued by the Admission and Fee Regulatory Committee (hereinafter called 'the AFRC') of the State of Chattisgarh fixing the tuition fee which an institution can charge from the students of the MDS course for the academic session 2009-2010, 2010- 2011 and 2011-201

(3.) Based on the guidelines and the decision rendered by the Hon'ble Supreme Court in case of Islamic Academy of Education and Others v. State of Karnataka and Others, (2003) 6 SCC 697, every State was required to put in place a mechanism where the fee structure of private professional institutions was required to be worked out and notified. In terms of the above direction of the Apex Court, even for the State of Chattisgarh, AFRC was constituted.