ABHISHEK KODIAN Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Shri S. N. Shukla assisted by Shri Awanish Misra for petitioners and Shri Navin Sinha, learned Senior advocate assisted by Shri Anurag Khanna for Subharati Medical College, Meerut, learned Standing Counsel appears for the state respondents.

(2.) IN the Writ Petition No. 12333 of 2004. Abhishek, Kodian and 63 others, are students of Subharti Medical College, Subharti puram, Delhi-Haridwar-Meerut By Pass road, Meerut, admitted to MBBS Course through Combined Pre-Medical Test-2002. They have prayed for directions to the subharti Medical College, Meerut-respondent No. 3 and Subharti K. K. B. Charitable trust, Meerut-respondent No. 4, running the college, Mot to change fees over and above the fees mentioned in the 'information Brochure' with an undertaking that the petitioners shall pay the fees within the time as per information brochure or mentioned in the Government Order dated 8-1-2003. The brochure provides for fees of Rs. 1,10,000/- per amount for 'payment sent' and Rs. 13,000/- per annum for 'free/merit seat' for mbbs Course.

(3.) THE writ petition was filed with the allegations that in spite of clear directions of the State Government and representation made in the brochure, fthe College authorities of Subharti Medical College have asked the petitioners to pay Rs. 3,17,000/-, per annum, which Includes Rs, 1,75,000/- as college fees; Rs, 75,000/- as college security; rs. 42,000/- as hostel fees; Rs. 25,000/-as hostel security for payment seat for MBBS course.