C SANDHIYA Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) BY consent of both parties, the writ petition itself is taken up for final disposal.

(2.) PRAYER in the writ petition is to quash the order dated Nil.8.2004 passed by the third respondent.

(3.) THE said order is challenged in this writ petition on the ground that the demand of Rs. 20,000/- per year from the petitioners who are admitted in the Government Medical College for nursing course is contrary to the prospectus issued for admission to B.Sc. (Nursing) Course 2003-2004. Petitioners were not informed that they were being allotted to Madurai Medical College on self-financing basis and the prospectus being the rule, respondents are not entitled to demand any amount towards tuition fee other than the one which was already paid by the petitioner for the academic year 2003-2004 and for the future three years also petitioners are entitled to undergo the course by paying the tuition fee originally fixed in Government College and not under self-financing basis.