Allahabad High Court
Sunderdeep Engineering College Thr ... vs State Of U.P. And Another on 18 June, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 40 Case :- WRIT - C No. - 35771 of 2010 Petitioner :- Sunderdeep Engineering College Thr Sec. Manoj Gupta Respondent :- State Of U.P. And Another Petitioner Counsel :- Anoop Trivedi Respondent Counsel :- C.S.C. Hon'ble Krishna Murari, J.
Heard Shri Anoop Trivedi, learned counsel for the petitioner and learned Standing Counsel.
Learned counsel for the petitioner has submitted that the guidelines for fixing a fee structure for the private unaided technical educational institution has been fixed by the Hon'ble Apex Court in the matter of Islamic Academy of Education and another Vs. State of Karnataka and Others (2203) 6 S.C.C.
697. This Court has also dealt with the similar controversy in the case of Smt. Shakuntala Educational & Welfare Society and Others Vs. State of U.P. and Others 2009 (3) ESC, 1991 (All). Petitioner is also entitled for the benefit as contained in paragraph Nos. 20 to 22 and 34 of the judgment. The admission and Fee Regulation Committee constituted by the State Government, has to reconsider the matter in the light of the aforementioned judgment.
Accordingly, the writ petition stands disposed of finally at the admission stage itself with the direction that the said committee will call for the record and reconsider the matter in the light of the aforementioned judgment and pass appropriate orders within two weeks from the date of production of certified copy of this order. Let a certified copy of this order be supplied to the learned counsel for the petitioner within 24 hours on payment of usual copying charges.
18.06.2010 VKS/ WP 35771/10