PRADEEP DATTA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The question of grave public importance has been raised in the present petition to protect the interest of students' community who are undergoing/ proposing to undergo professional educational courses in un-aided private professional educational institutions existing in the State of Uttarakhand.

(2.) According to the petitioner, the professional un-aided educational institutions are charging exorbitant fees. The students are asked to furnish advance bank guarantees. It is difficult for the parents belonging to the lowest strata to impart education to their children in unaided professional educational institutions.

(3.) The State of Uttarakhand, in view of the judgment rendered by the Hon'ble Supreme Court as well as per the advisory issued by the Ministry of Health and Family Welfare on 14.05.2003 has enacted the Act called "Uttaranchal Un-aided Private Professional Education Institutions (Regulation of Admission and Fixation Fee) Act, 2006" (hereinafter referred to as the Act, 2006) in order to provide for regulation of admission and determination of fee in Professional Educational Institutions in the State of Uttaranchal and to provide for reservation of seats to persons belonging to the Scheduled Castes, Scheduled Tribes and Other Backward Classes in the seats professional educational institutions.