- (1.) LEAVE granted. These matters relate to fee fixation in the medical and physiotherapy colleges. The question of fixation of fee now stands settled by judgment of this Court in P.A. Inamdar Vs. State of Maharashtra. In the light of the said judgment, the impugned judgment of the High Court cannot be sustained and the fee is required to be fixed by the Fee Fixation Committee having regard to the decision in P.A. Inamdar case. Accordingly, we set aside the impugned judgment and remit the matter relating to fee fixation for Academic Years 2003-2004, 2004-2005 and 2005-2006 to the Fee Fixation Committee for fresh fixation of fee in the light of the judgment in P.A. Inamdar case.
(2.) IT would also be open to the colleges to seek appropriate interim directions from the Committee in respect of the amounts for the year 2005- 2006. Similarly, it would be open to the students or their representatives/ associations to plead before the Committee that the management has not complied with the directions already made and seek appropriate directions in that regard. Both these aspects would be considered by the Committee and appropriate directions issued. The Appeals are Disposed of Accordingly.;