BINDIYA KHATRI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners are students of B.A.M.S. Course, who took admission in different Ayurvedic Colleges within State of Uttarakhand, during Academic Year 2017-18 and 2018-19. According to them, a college can charge only such fee, as is determined by the Fee Regulatory Committee and the determination of fee made by Regulatory Committee can only be applied prospectively, however, in their case, the colleges charged certain amount as fee in the absence of determination by the Fee Regulatory Committee, and thereafter, a provisional determination of fee made by the Regulatory Committee in its meeting held on 29/4/2019 was retrospectively made applicable from the Academic Year 2017-18, which is not permissible.

(2.) Since common questions of law and fact are involved in these writ petitions, therefore they are heard together and are being decided by a common judgment. However, for the sake of brevity, facts of Writ Petition (M/S) No.513 of 2020 alone are being considered and discussed.

(3.) The reliefs sought in Writ Petition (M/ S) No.513 of 2020 are as follows: