PRIYANKA SHRIVASTVA Vs. STATE OF M P

JUDGEMENT

(1.) Regard being had to the similitude of the grievance agitated in this batch of the writ petitions, it was heard analogously and is disposed of by this singular order. For the sake of clarity and convenience, the facts in Writ Petition No. 13397/07 are adumbrated herein.

(2.) The petitioners have prayed for issue of a writ of certiorari for quashment of the demand notices as contained in Annexures P-4 and P-5 issued by the respondent No. 3, Modern Dental College & Research Centre, Indore whereby the said institution has directed the petitioners to furnish bank guarantees and F.D.Rs. with a further prayer to command the respondent college not to cancel the admission and allow them to attend regular classes on deposit of the tuition and admission fees in the State quota without insisting for fulfillment of the conditions incorporated in the demand notices.

(3.) It is not disputed that the petitioners took admission in the college of the third respondent in B.D.S. course in the academic session 2004-05. It is not controverted that they are prosecuting their studies in the said college. It is admitted at the Bar that the Admission and Fees Regulatory Committee (hereinafter referred to as 'the Committee') was constituted for fee fixation and it has fixed the fee for a student at Rs. 1,12,000/- per annum as tuition fee. The cavil arose when the college issued the notices for furnishing bank guarantees and F.D.R.s for certain sum as determined by the college as regards the fees in excess of the amount fixed by the Committee.