KALYAN BURAGOHAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P R Sarma, learned counsel for the petitioners and Mr. K Gogoi, learned Standing counsel, Higher Education Department, Assam for the respondent

(2.) Petitioners herein are the students of three years LL.B. course in Bishnu Ram Medhi Government Law College at Panjabari, Guwahati (hereinafter referred to as said college/BRM Government Law College) and are pursuing their 5th semester in that course. Petitioner No. 1's Roll Number is 39 and that of the petitioner No. 2 is 102 in their three year LLB course in the said college.

(3.) The authorities of the said BRM Government Law College vide No. BRMGLC. Notice/2002/2022-23/652/653 dt. 19/9/2022 notified its students that Rs.2000.00 has been enhanced in the existing fees structure for the academic session 2022-23 as affiliation Fee to Gauhati University and Bar Council Fee and that said one time enhancement has been incorporated as directed by resolution of a meeting convened by the teaching and non-teaching staff of said college on 14/7/2022 in presence of its Principal.