MANOJ KUMAR P Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Both the Writ Petitions can be disposed of by a common Order.

(2.) The Writ Petitions are filed seeking Writ of Mandamus directing the Respondents Nos.3 and 4 to abide by the ceiling of fee stipulated in G.O.Ms. No. 304, dated 30-12-1993 in respect of left over seats from N.R.I, quota and to forbear from demanding additional tuition fee over and above the ceiling fixed by the Government.

(3.) The petitioners were admitted to B.E. Course under the 3rd Respondent Engineering College which is established by the 4th Respondent Society. In pursuance of the directions of the Supreme Court from time to time, the State Government have been issuing the orders in respect of fee structure. The Government issued G.O.Ms.No.183, dated 18-8-1993 to the effect that the N.R.I, quota seats can be filled up by the management of the college, who were not successful or who did not appear for EAMCET Examination. However, by subsequent G.O.Ms.No.256 dated 17-11-1993 Government issued further directions to the effect that left over seats in N.R.I., quota can be filledup by the management without reference to the ranking in the EAMCET. But such candidates should have passed the Intermediate in Ist class. The fee initially prescribed was $ 6,000 equivalent to Rs.1,90,000/- which was subsequently reduced to Rs.75,000/- in G.O.Ms.No.256, dated 17-11-1993 and further reduced to Rs.50,000/- in G.O.Ms.No.304, dated: 30-12-1993.