Andhra Pradesh High Court - Amravati
Kkc Homoeopathic Medical College vs The State Of Ap on 29 November, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No.W.P.No.30881 of 2023
PROCEEDING SHEET
Sl. DATE Office
ORDER
No Note
01. 29.11.2023 NV, J
Heard learned counsel for the petitioner,
learned Government Pleader appearing for the 1st
respondent and the learned Standing Counsel
appearing for the respondent Nos.2 & 3.
Learned counsel for the petitioner submits
that the 2nd respondent- (APHER & MC)
recommended the fee for the Convenor Quota as
well as the Management Quota as Rs.24,500/- in
respect of petitioner college which is not in
accordance with the inputs submitted by the
petitioner.
He further submits that even for the
Academic Year 2022-2023, the fee for
Management Quota in respect of the petitioner
college and other similarly situated colleges is
Rs.3,00,000/- but without giving any reasons
and even after submission of inputs by the
petitioner college, the 1st & 2nd respondents had
notified the fee for the Management Quota is also
Rs.24,500/- as common fee for Convenor as well
as Management Quota, which is below to the 10%
of the last year fee Rs.3,00,000/- and prayed for
29.11.2023 (Contd...)
a separate fee should be fixed in respect of
Management Quota as done in the previous block
period 2020 to 2023 for this.
On the other hand, the learned Standing
Counsel appearing for the respondents 2 & 3
submits that, in view of the ratio laid down by the
Combined High Court of Andhra Pradesh at
Hyderabad in Consortium of Engineering
College Managements Association (CECMA),
Hyderabad and others Vs. Government of
Andhra Pradesh and others1 wherein, it is
categorically held that there should not be a
parity of fee in respect of A & B categories except
NRI category. Following the said ratio, the 2nd
respondent has been fixing the common fee for A
& B categories since 2013, but for the block
period 2023-2026 in respect of petitioner's college
i.e., KKC Homeopathic Medical College, the fee for
Management Quota is fixed as erroneously
Rs.3,00,000/- which is contrary to the ratio laid
down in the judgment (mentioned Supra), such an
omission cannot be pleaded for this block period
2023-2026.
It is further submitted that counseling in
respect of subject courses regarding the Convenor
Quota has already been completed, the
2011 SCC OnLine AP 924 : (2013) 3 ALD 572 : (2012) 3 ALT 686
29.11.2023 (Contd...)
notification was also issued for Admissions under
the Management Quota and is about to be
completed by tomorrow itself.
In view of the submissions made by the
learned counsel for the petitioner and the learned
counsel for the respondents, this Court convinced
to pass an Interim Order as under:
"There shall be an interim direction that
the petitioner is entitled to collect the fee as fixed
now by the 2nd respondent as well as the 1st
respondent. But, final fee in respect of
Management Quota will be subject to the result of
the petition".
For counter, post on 22.12.2023.
______
NV, J
Note:
Issue C.C.by 30.11.2023,
B/o.
KPV/BSK
