Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE petitioner has filed the present writ petition with the following prayer: (i) the respondents may kindly be directed to charge the fee from the humble petitioner for the General Nursing Training Course 2003 -2004 as is being charged by the Government Training Institutions and the respondents may kindly be directed to constitute a committee for the purpose of determining the fee structure for the training course; (ii) any other order which this Hon'ble Court deems fit may also be passed in the facts and circumstances of the case in favour of the humble petitioner. The petitioner was given admission in General Nursing Training Course for the year 2003 -2004 on 12th April, 2004 and she deposited Rs. 15,000/ - towards fee on 15th April, 2004. Initially, the fee for the said course was Rs. 41,100/ - and the Hostel Fee was Rs. 7,000/ -. However, the State Government, vide its order dated 11th June, 2004, decided to fix the fee for the said course as Rs. 35,000/ -. A letter was written by the respondent to the petitioner and her father to deposit the remaining amount of Rs. 20,000/ - of fee. It appears that the petitioner did not deposit the remaining amount of fee and she left the College in July, 2004.
(3.) LEARNED Counsel for the petitioner contended that a sum of Rs. 15,000/ - deposited by her for fee may be ordered to be refunded to her and a suitable direction may be issued to the respondent No. 3 in this regard.;