BABUBHAI NATVERLAL SHAH Vs. YOGESH SINGH AND ORS

JUDGEMENT

(1.) BY this writ application in the nature of a Public Interest Litigation, the petitioner claiming to be a Licensed Graduate Social Worker (LGSW) has brought to our notice that the M.S.University, Vadodara has introduced a Bachelor of Social Work, Self Financed Course from the year 2013 -14. However, the tuition fees i.e. for the BSW Program has been fixed to the tune of Rs.45,000/ - and the same is unreasonable and exorbitant as students hailing from the poor strata of society may not be able to avail of the benefit of such a course.

(2.) IN such circumstances referred to above, the petitioner has prayed for the following reliefs :

(3.) THE case made out by the petitioner in this petition may be summarized as under :