Andhra Pradesh High Court - Amravati
Sri Padmavathi School Of Nursing, vs The State Of Andhra Pradesh on 5 October, 2023
THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION No.26068 of 2023
ORDER:
Heard learned counsel for the petitioner(s), learned Government
Pleader and learned Standing Counsel for the respondents.
During hearing, learned counsel for the petitioner(s) and
learned Government Pleader for Higher Education would submit that,
in similar set of circumstances, this Court passed a detailed orders in
W.P.No.18309 of 2023 dated 25.07.2023 and W.P.No.18649 of 2023
dated 27.07.2023 relying on the judgment of the Hon'ble Division
Bench of this Court passed an order in Writ Appeal No.607 of 2023,
dated 21.06.2023 and requested this Hon'ble Court to issue similar
directions even in this Writ Petition also.
Learned Government Pleader appearing on behalf of the 3rd
respondent submits that the 3rd respondent issued G.O.Ms.No.141,
dated 31.08.2023 notifying the fee fixed by the 3rd respondent.
Therefore, further fixation of fee in respect of left over colleges by the
2nd respondent-commission may hamper the procedure adopted for
admissions by the 3rd respondent for the academic year 2023-24 and
the 3rd respondent made a policy not to go further.
In view of the specific request made by learned counsel for the
petitioner and learned Government Pleader for Higher Education, let
there be a similar order passed in W.P.No.18309 of 2023 dated
25.07.2023 and W.P.No.18649 of 2023 dated 27.07.2023 even in this
case also.
Hence, the Writ petition is disposed of with the following
directions:
i. The petitioner(s)/college(s) is/are directed to furnish all the
data as required by the Commission for fixing the fee for the
block period 2023-24 to 2025-26 along with representation (if
not submitted) by paying the processing fee with penalty as
suggested in the notification within a period of one week from
today.
ii. On receipt of the same, the Commission is directed to process
the representation of the petitioners, immediately on or before
commencement of the upcoming counselling.
iii. The State and Commission are directed to receive the relevant
data submitted by the petitioner(s)/college(s) as per notification
dated 30.06.2022 and the Commission shall tentatively fix the
fee that can be collected by the college(s), for the courses
offered, on par with the minimum fee that is being fixed in the
colleges in the State and recommend the same to the State
Government in five days.
iv. The said minimum fee fixed, shall be treated as a tentative fee
and the correct fee would be fixed by the Commission after due
processing of the data submitted by the college.
v. After receiving the request from the Commission, the State
Government shall display the petitioner(s)/college(s) in the list
of colleges at official website for participating in the upcoming
web counselling in various UG courses for the present Academic
Year.
vi. The State Government, shall caution the students, taking
admission into the courses offered by the colleges, by informing
the students that the fee shown in the admission process,
which is being collected initially, is a tentative fee and shall be
subject to further change depending upon the final fee that
would be fixed by the Commission.
vii. The Commission may also consider early fixation of the final
fee that can be collected by the college for the block period
2023-24 to 2025-26.
There shall be no order as to costs. Miscellaneous petitions, if
any, pending in this case, shall stand closed.
______________________________________
VENKATESWARLU NIMMAGADDA, J
Dated:05.10.2023
TPS
THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION No.26068 of 2023
Dated:05.10.2023
TPS
