MUNESS AKHTARKHAVARI (DR.) Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Shri S. D. Lotlikar, learned Senior Advocate who appears along with Ms S. Kenny for the Petitioners and Shri Devidas Pangam, learned Advocate General who appears along with Ms Maria Correia, learned AGA for the State.

(2.) This petition is filed by the petitioners who at the relevant time were pursuing Masters in Dental Surgery Course (MDS for short), for Post Graduate students at Goa Dental College at Bambolim, Goa under Article 226 of the Constitution of India. The principal contention raised on behalf of the petitioners is that an unreasonable hike in the fees has been implemented for the post-graduation course which the petitioners were pursuing, after they had taken admission in the said course.

(3.) According to the petitioners, the impugned order dtd. 6/1/2020 increasing the fees manifold from Rs.12,000.00 to Rs.1,00,000.00 per semester is arbitrary. There have been some developments during the pendency of the petition. The respondents reconsidered the revision and brought it down to Rs.48,000.00 per semester in view of the representations made and objections raised by the students against such alleged arbitrary hike.