EUVALINGAM D. Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) These three writ petitions and the contempt petitions are posted before us pursuant to the order passed by The Hon'ble Chief Justice on the administrative side. To be noted, W.P.No. 14237 of 2017 has been posted before us as the Bench hearing the matter declined to hear the same. Since the other two writ petitions were posted before the learned Single Judge, in view of the commonality of the issue involved, they are accordingly posted before us after getting appropriate orders from the Hon'ble Chief Justice.

(2.) W.P.No.14232 of 2017 is a public interest litigation filed by the petitioner, who is a practising advocate. Incidentally, he as counsel filed other two writ petitions, namely, W.P.No. 4582 of 2018 and W.P.No.11701 of 2018 on behalf of the writ petitioners.

(3.) The issue involved pertains to the fixation of fee by the private respondents, namely, the deemed Universities. In W.P.No.14232 of 2017, the Honb'le First Bench was pleased to pass the following order:-