STATE OF TELANGANA, REP BY ITS PRL SECRETARY, EDUCATION DEPARTMENT (HIGHER EDUCATION), SECRETARIAT, HYDERABAD AND ANOTHER Vs. VASAVI ACADEMY OF EDUCATION

JUDGEMENT

(1.) These two appeals are preferred by the State of Telangana, under Clause 15 of the Letters Patent, aggrieved by the order passed by the Learned Single Judge in W.P.Nos.7744 of 2017 and 7596 of 2017 dated 01.06.2017.

(2.) W.P. No.7744 of 2017 was filed by respondents 1 to 3 in W.A. No.801 of 2017 seeking a mandamus to declare the action of the Telangana Admissions and Fee Regulatory Committee (hereinafter called the TAFRC), in recommending Rs. 97,000/- per annum as the tuition fee, for the B.Tech course offered in the 2nd respondent-Institution, for the block period 2016-17 to 2018-19, in its meeting held on 06.01.2017; and the consequential G.O.Ms.No.3 Higher Education dated 04.02017 notifying the fees as Rs. 97,000/- per annum instead of Rs. 1,54,000/- as claimed by respondents 1 to 3, as without jurisdiction, violative of principles of natural justice, arbitrary and illegal. A consequential direction was sought to declare that the 2nd respondent-Institution was entitled to charge and collect Rs. 1,54,000/- per annum as fees from its students.

(3.) Respondents 1 to 3 in W.A.No.798 of 2017 had filed W.P.No.7596 of 2017 seeking a mandamus to declare the action of the TAFRC, in recommending Rs. 97,000/- per annum as the tuition fee for the B.Tech course in the 2nd respondent-Institution for the block period 2016-17 to 2018-19, in its meeting held on 06.01.2017; and the consequential G.O.Ms.No.3 Higher Education (TE/A2) Department dated 04.02.2017 notifying the fees as Rs. 97,000/- per annum instead of Rs. 1,60,000/- as claimed by the respondent-writ petitioners, as without jurisdiction, violative of principles of natural justice, arbitrary and illegal. A consequential direction was sought to declare that the respondent-College is entitled to charge and collect Rs. 1,60,000/- per annum as fees from its students.