High Fee structure in self-financing Medical Colleges, Kerala to move SC

The Govt of Kerala has decided to approach the Apex Court challenging the high fee structure set by self-financing medical colleges.

Health Minister KK Shailaja said that senior Lawyers of the Supreme Court would be appointed to represent the Govt.

She said that "It is by no means acceptable that some managements try to disrupt admissions every year by setting high fee structure. This is a challenge for the students".

The fee regulatory committee had fixed the fee ranging from Rs 6.32 lakh to Rs 7. 65 lakh for MBBS courses in various self-financing colleges for the academic year. But some of the self-financing medical colleges are demanding fees of more than Rs 20 lakh. In the backdrop, the Govt is moving to the Top Court against the exorbitant fee that according to the Health Department will make higher studies difficult for students.

Earlier, the High Court of Kerala instructed to re-evaluate the fee structure fixed by the fee regulatory committee & asked to inform the students that they may have to pay the maximum fee demanded by the college managements.

The HC had said that this year's fees would be based on the final order of the court or any other Court-entrusted authority. If there is a hike in fees, the students would have to pay that amount.

The Commissioner of Entrance Examinations was asked to issue a notification in this regard.

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