SARVA VIDYALAYA KELAVANI MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In all these cases, as a common question of law is involved and a common judgment and order passed by the learned Single Judge is under challenge, they were heard together and are disposed of by this common judgment.

(2.) All the appellant - petitioners [hereinafter referred to as "the petitioners"] are self -financing unaided colleges imparting education in MBA, MCA and other professional courses. They are affiliated to various Universities of Gujarat State, namely Gujarat University, Saurashtra University and North Gujarat University. For admission to courses of MBA and MCA, there are two Centralized Admission Committees with which the subject matter of the petitions related to, i.e. one was for the colleges affiliated to Gujarat University and the other was for the colleges affiliated to North Gujarat University, Patan and Saurashtra University, Rajkot.

(3.) After the judgment of the Supreme Court in the case of Unni Krishnan v. State of AP, reported in (1993) SCC 645, All India Council for Technical Education ["AICTE" for short] initially made Regulations called "AICTE (Norms and Guidelines for Admission in Professional Colleges) Regulations, 1994". Under Regulation 7, the tuition and other fees for professional colleges are required to be determined by a State Level Committee, as evident from the said Regulation and quoted hereunder :.