SELF-FINANCING TEACHER EDUCATION MANAGEMENT ASSOCIATION REGISTERED OFFICE AT MCT TRAINING COLLEGE, MELMURI Vs. STATE OF KERALA

JUDGEMENT

(1.) The Self-Financing Teacher Education Management Association has approached this court inter alia contending that the tuition fee fixed for imparting education to the students was fixed as early as in the year 2005. Though there has been change in the circumstances by which the expenditure had increased over a period of time, so far, the fee had not been refixed. It is pointed out that in respect of Teachers' Training Course in terms of Ext.P5 Government order dated 15-06- 2020, the fee structure was increased. Therefore the colleges for whom the petitioners represent should also require a similar treatment and the Government may fix the fee accordingly. Ext.P6 & P7 are the representations sent by the petitioners to the Principal Secretary to Higher Education Department.

(2.) Government Pleader appears for 1st respondent and Adv. Shameena Salahudheen appears for 2nd respondent.

(3.) Learned Government Pleader submits that if at all the petitioners require change in the fee structure, remedy is only to approach the Committee constituted under the Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006.