AAGHAZ KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Siddharth Khare, learned counsel for the petitioners and Sri Shashi Nandan, learned Senior Counsel assisted by Sri Ashish Singh and Sri Mohit Singh, learned counsels for the respondents.

(2.) The petitioners are the students of M.B.B.S. Course of K.M. (Krishna Mohan) University, Mathura (hereinafter referred to as 'College') and have been admitted to the M.B.B.S. First Year Course during the Academic Session 2019-20.

(3.) The petitioners by means of the present writ petition have assailed the order dtd. 24/10/2024 passed by the Appellate Authority, U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) by which, the Appellate Authority has set aside the Government Orders dtd. 14/7/2017 and 1/7/2019, and referred the matter to the Fee Fixation Committee to determine the fee for the Session 2019-20.