DUSHYANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners participated in NEET (UG)-2019 Examination conducted by Central Board of Secondary Education for admission to different medical courses and they were selected. According to the petitioners, they opted for Himalayan Institute of Medical Sciences, Jolly Grant, Dehradun for admission against a State Quota seat, as they are permanent residents of State of Uttarakhand. Based on their option and ranking in NEET (UG)-2019 Examination, they were allotted seats in M.B.B.S. Course in Himalayan Institute of Medical Sciences, Jolly Grant, Dehradun. Petitioners are aggrieved by the letter dtd. 28/6/2019 issued by Himalayan Institute of Medical Sciences, Jolly Grant, Dehradun and the notice dtd. 6/7/2019 issued by Hemwati Nandan Bahuguna, Uttarakhand Medical Education University, the counseling University respectively. By the first letter, Himalayan Institute of Medical Sciences, Jolly Grant, Dehradun has disclosed its fee structure; while, by the subsequent notice, the fee structure of all the Medical Colleges in State of Uttarakhand has been disclosed.

(3.) According to the petitioners, Himalayan Institute of Medical Sciences, Jolly Grant, Dehradun is charging exorbitant fee as tuition fee. Their further grievance is that the said University is charging a sum of Rs.9,00,000.00 as advance tuition fee.