Kerala High Court
Malankara Orthodox Syrian Church vs Fee Regulatory Committee For on 5 June, 2008
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 15732 of 2008(W)
1. MALANKARA ORTHODOX SYRIAN CHURCH
... Petitioner
Vs
1. FEE REGULATORY COMMITTEE FOR
... Respondent
2. STATE OF KERALA, REPRESENTED BY ITS
For Petitioner :SRI.KURIAN GEORGE KANNAMTHANAM (SR.)
For Respondent :SRI.MURALI PURUSHOTHAMAN.
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :05/06/2008
O R D E R
S. Siri Jagan, J.
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W. P (C) No. 15732 of 2008
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Dated this, the 5th June, 2008.
J U D G M E N T
Petitioner is a self-financing Medical College. In respect of fixation of fees for their college, the 1st respondent passed proceedings. According to the petitioner, there is a major arithmetical error in the calculation, which requires to be corrected. The petitioner filed Ext. P3 petition for the said purpose. The petitioner's grievance in this writ petition is that the 1st respondent is not taking any action on the petition. Learned counsel for the 1st respondent submits that petitioner's petition is slated to be considered on 9-6-2008.
Accordingly, the writ petition is disposed of with a direction to the 1st respondent to pass orders on Ext. P3 either on 9-6-2008 or within another two weeks therefrom. Needless to say, the decision thereon shall be communicated to the petitioner expeditiously so that the petitioner can arrange its affairs for admission accordingly.
Sd/- S. Siri Jagan, Judge.
Tds/