RAMA EDUCATIONAL SOCIETY Vs. STATE OF U P

JUDGEMENT

(1.) Writ Petition No. 3432 of 2006 has been filed by Rama Educational Society, Kanpur (hereinafter referred to as the 'Society') and Rama Dental College, Hospital and Research Centre, Kanpur (hereinafter referred to as the 'Dental College') for quashing the order dated 13th October, 2005 passed by the State Government by which a direction has been issued to them to charge Rs. 1.10 lacs only as fees per annum from the students admitted to the B.D.S. Course in the Academic Session 2003-04 for the entire duration of the four years course since Writ Petition No. 37525 of 2003 that had been filed by them for setting aside the orders dated 15th July, 2003 and 2nd August, 2003 issued by the State Government for fixation of fees and constitution of the Committee had been dismissed on 27th May, 2005. Subsequently, an amendment application was moved by the petitioners for adding prayers for quashing the decision taken by Justice Sareen Committee on 14th February, 2006 refusing to consider the fee structure of the Dental College for the students admitted to the B.D.S. Course in the Academic Session 2003-04 and for issuance of a direction to the said Committee to decide the fee structure for the said Academic Session. This amendment application was allowed by the order dated 4th September, 2009.

(2.) Writ Petition No. 21451 of 2009 has been filed by thirty four students admitted to the B.D.S. Course in the Dental College in the Academic Session 2003-04 for a direction upon the Dental College to issue the marksheet/certificate upon completion of the course and to refund the excess payment of fees as well as the security money with interest. They have also sought a direction for making payment of stipend for Internship period from 1st April, 2008 to 31st March, 2009 and for giving the Internship Completion Certificate.

(3.) It is stated that the Society established the Dental College under the Self Financing Scheme. The State Government, by the order dated 27th September, 1997, fixed the fee structure for B.D.S. Course in Dental Colleges under the Self Financing Scheme for a period of three years from the Academic Session 1997-98 to 1999-2000. This order was challenged by the Dental College by filing Writ Petition No. 35610 of 1997 and the Court by the order dated 27th September, 1997 stayed the operation of the said order.