ABHISHEK PAREEK Vs. GOVERNMENT OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr. B.T. Rao and Mr. A.J. Yagnik, learned counsel appearing for the appellants in both the Letters Patent Appeals, Ms. Krina Calla, learned Assistant Government Pleader appearing on behalf of respondent Nos.1 & 3, Mr. S.N. Shelat, learned Senior Counsel assisted by Mrs. V.D. Nanavati for respondent No.2, Mr. S.I. Nanavati, learned Senior Counsel assisted by Mr. S.A. Mehta for respondent No.4 and Ms. Manisha Lavkumar, learned counsel appearing for respondent No.5.

(2.) SINCE all the parties to the proceedings are represented by their counsel, though the appeals are listed for admission stage, with the consent of learned counsel for the parties, the present Letters Patent Appeals as well as connected Civil Applications are taken up for final disposal at the admission stage itself.

(3.) HAVING heard learned counsel for the parties, we are of the prima facie opinion that in view of the report submitted by the Fee Regulatory Committee (Medical), the respondent No.4 ­ The Gujarat Cancer & Research Institute is not justified in demanding Term Fee of Rs.1 Lac per term i.e. Rs.6 Lacs for 3 years from the students of Post Graduate Medical Super Speciality Courses (DM & M.CH).