K PADMA Vs. PRINCIPAL SIDBARTHA MEDICAL COLLEGE VIJAYAWADA

JUDGEMENT

(1.) The batch of these writ petitions involve common questions of law and fact and can be disposed of by a common order.

(2.) in WP No 12437/87 the prayer is for the issue of a writ of mandamus declaring the circular issued by the 1st respondent dated 17-8-87 as illegal, arbitrary and to direct the 1st respondent to Issue hall tickets to the petitioners for appearing for the examination in MBBS 11 year course proposed to be held by the 1st respondent College.

(3.) The purport of the above said circular dated 11-3-87 is to demand the 4th instalment of tution fee and special fee i e Rs 7,935/- from the resident Indian students and; 10,000 US Dollars plus Rs. 435/- from the Non-resident Indian students, and all the students are directed to pay the respective tution fee and special fee etc, by 15-9-87. WP Nos. 3513/87 6511/87,12511/88, 12908/88. 14945/87, 340/88, 8423/88, 18224/88, 16709/87 193/67, 18711/87, 19645/87, 281/88. 2802/88,5804/89, 11260/88, 6051/88, 11745/88, 16711/88 and 12572/88 are writ petitions filed challenging the demand of Rs 7500/- towards tution fee from resident Indian students. WP 15614/88 is filed by the petitioners who are non-resident Indian students These petitioners and two of the petitioners in WP 12437/87, who are also non-resident Indian Students, challenge the demand of 10,000 US Dollars per annum towards tution fee. WP No 14945/ 87 and WP 14946/87 are filed questioning the demand of higher hostel charges. The batch of the writ petitions thus are based upon idential questions of law and fact with marginal variations in the type of demands that have been made by the 1st respondent-Sidhartha Medical College, Vijayawitda. WP 12437/87 has been argued at length by Sri P Ramachandra Reddy learned counsel for the petitioners in which the collection of 10,000 US Dollars from two of the petitioners, who are Non-resident Indian Students, and Rs. 7,500/- from the other petitioners, who are resident Indian students, has been challenged. It would, therefore, be a correct approach to discuss the facts and figures as given in WP 12437/87 as the common facts and figures in all the writ petitions with the exception of slight variation lhat maybe necessary to be dealt with separately.