G.R.RAVINDRANATH Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Instant Writ Petition has been filed for a writ of certiorarified mandamus, calling for the records relating to the "Prospectus for Admission to MBBS and BDS Degree Courses in Tamil Nadu Government Medical / Dental Colleges 2019-2020 Session" published by the respondents 1 to 4 in so far as the same declaring Raja Muthiah Medical College as unaided private medical college and fixing the fee as Rs.5,44,370/- for MBBS Course and allowing Annamalai University to fix the fee for BDS course and struck down the same and consequently direct the respondent authorities to treat the seats available in the said medical college as "Government Seats" and declare the fee structure thereof on par with the Tamilnadu Government Medical and Dental Colleges forthwith.

(2.) Petitioner has contended that Annamalai University was constituted under the Annamalai University Act, 1928 [Madras Act 1 of 1929].

(3.) In the year 1992, the State Legislature enacted the Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Act, 1992 (hereinafter referred to as "the 1992 Act"). Section 2(b) of the said Act defines "educational institution" as under;