GUARDIANS COUNCIL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant writ application has been assigned to be heard by this Court by an order passed by His Lordship the Chief Justice dated 1.2.2000.

(2.) The Guardians Council of Sri Aurobindo Institute of Education, a registered body of Association of Guardians of the students of the said institution registered under the West Bengal Societies Registration Act, 1961 and its General Secretary are the petitioners 1 and 2 herein.

(3.) The petitioners have questioned the circular dated 26.7.1999 whereby the institute in question has enhanced the tuition fees from 1st September 1999. The following scheduled of tuition fees for various classes have been made effective from 1st September 1999 by the impugned circular. <FRM>JUDGEMENT_45_CALLT3_2000Html1.htm</FRM>