CHANCELLOR, GURU GHASIDAS Vs. SUDIEP SHRIVASTAVA
LAWS(SC)-2009-4-271
SUPREME COURT OF INDIA
Decided on April 27,2009

Chancellor, Guru Ghasidas Appellant
VERSUS
Sudiep Shrivastava Respondents

JUDGEMENT

- (1.) APPLICATIONS for exemption from filing OT and impleadment are allowed. Leave granted.
(2.) THE Chhattisgarh Institute of Medical Sciences is a medical college in Bilaspur in the State of Chhattisgarh. This College is affiliated to the Guru Ghasidas University, which is the appellant in the civil appeal arising out of Special Leave Petition (C) No. 24539 of 2005. The dispute in these appeals is regarding quantum of fee payable by the students. Some of the students had taken seats against payment seats and some other students got admission against free seats. The students, who had secured admission against payment seats, were initially directed to pay a fee of Rs. 2,50,000. Thereafter the Fee Committee appointed by the High Court fixed the fee for payment seats at Rs. 1,90,000.00. The appellant College demanded the fee of Rs. 1,90,000.00 from the students who got admission against the payment seats. This is opposed by the students on the ground that they are meritorious students and they should have got admission against the free seats and not the payment seats, and they are liable to pay only Rs. 34,500.00, which is the fee levied on the students, who got admission against the free seats. The learned counsel for the students also contended that in the institution there shall be only one rate of fee payable by the entire students.
(3.) WE considered the rival contentions of the parties.;


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