M. Katju, J. - (1.) THIS special appeal has been filed against the impugned judgment of the learned single Judge, dated 9.2.2004
(2.) WE have heard the learned counsel for the parties and have perused the record. A large number of writ petitions were filed questioning the G.O. dated 2.7.2003, whereby it was provided that for the session 2003 -04, 85% of the seats would be filled through the State agency and the remaining 15% by the management of the respective institutions in accordance with the guidelines that may be issued by the concerned University. The aforesaid Government order dated 2.7.2003 further provided that the upper limit of fees that could be charged by the colleges was Rs. 13,000. However, in case a higher fee was to be charged then the concerned institution could submit its proposal to a committee which had been constituted by the State Government and after examining the facts the said committee could grant permission to the college to charge higher fee, if it considered the same to be proper and necessary.
(3.) IN a nut shell the dispute raised in all the writ petitions related to fixing of the management quota for admissions in private unaided professional educational institutions and the fee to be charged by them. The said dispute was only with regard to academic session 2003 -04.;