R. D. GARDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Murali N. Devnani for the petitioner, learned Senior Advocate Mr. Mihir Joshi for learned advocate Mr. Pranav S. Trivedi for respondent no.2 and learned Assistant Government Pleader Mr. Krutik Parikh for respondent State.

(2.) The present petition is filed by Smt. R. D. Gardi B. Pharmacy College, Rajkot, a Self Financed College, challenging the order dtd. 8/9/2022 passed by Fee Regulatory Committee (Technical) (For Short "the FRC") under the provisions of the Gujarat Professional Technical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007 (For short "the Act").

(3.) Heard learned advocate Mr. Dharmesh Devnani for the petitioner and learned advocate Mr. Pranav Trivedi for respondent No. 2- FRC. By way of impugned order, the FRC has determined the fee structure of petitioner college at Rs.48000.00 per annum for the block period of three years 2020-21 to 2022-23. The main contention raised by Mr. Devnani for the petitioner is that the impugned order is a non-speaking order as the order does not contain any reason whereby the FRC has thought it fit not to raise the existing fee of the petitioner for the current block period of three years and in particular for the year 2022-23.