BRAHMMOORTY TIWARI Vs. RANI DURGAWATI VISHWAVIDYALAYA

JUDGEMENT

(1.) BY this petition, the petitioners are assailing the decision of respondents -University of enhancing the fee for admission to LL.M. course. The University raised the fees to Rs.10,000/ - per semester for granting admission to the said course.

(2.) ACCORDING to the petitioners, the University in the brochure, however, represented that the candidate may have to pay Rs.5,000/ - per year. Further, the said change has been effected by the University after the admission process was completed. Thus, the University enhanced the fees from Rs.5,000/ - per year to Rs.10,000/ - per semester. Besides, this has been done without following due process and that the impugned decision is taken by the Authority not competent in that behalf. These are the basic points urged before us.

(3.) IN the context of the issues raised in this petition, this Court had directed the University to file affidavit on three specific points vide order dated 20.01.2014. Pursuant to the said order in companion Writ Petition No.17759/2010 (which, today, has been dismissed for default by a separate order), the University has filed further affidavit placing on record relevant information, which addresses the grievance made by the petitioners before us. In paragraphs 1 to 6 of the said affidavit dated 30.01.2014 sworn by the Registrar of the University, which is relevant for our purpose, reads, thus: -