MAHARISHI MARKANDESHWAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive relief(s):

(2.) Records reveal that even though the Fee Structure Committee held on 22/9/2021 has approved the fee structure for the Course of MBBS and other Medical Courses in respect of Maharishi Markandeshwar University and also in respect of Baddi University and Career Point University for the Academic Session 2021-22. But, the fee so fixed is far less than the one which had been fixed for the previous year, more particularly, 2019-2020. Why the fee rather than being increased by 10%, as was directed by this Court vide its judgment dtd. 20/5/2020, in a batch of petitions, lead being CWP No. 1465 of 2018 titled "Maharishi Markandeshwar University and another vs. State of H.P. and others', has been decreased is not at all forthcoming, even in the proceedings of the meeting which have been placed on record and are available at pages 133 to 135 of the paper book.

(3.) Now when the Fee structure committee has made its recommendations, therefore, the instant petition is rendered infructuous. However, since these are only recommendations, let formal notification incorporating therein the aforesaid fee structure be issued by the respndent within three days. Pending application(s), if any, are also disposed of.