Dr. Satish Chandra, J.
Supplementary affidavit filed today by the petitioner is taken on record.
The submission of the petitioner is that the fee for B.Ed. Course has been fixed by the Government but the petitioner wants to enhance the fee due to high cost. Writ Petition No. 618 of 2009 (M/B) is already pending before this Court to this effect. For charging higher fee, the District Administration is interfering in the daytoday affair of the institution.
The respondents submitted that a Committee is likely to be constituted for this purpose and the petitioner cannot charge the extra fee as per the Govt. Orders dated 24.1.2008 and 27.6.2008.
However, learned counsel for the respondents have not been able to indicate any provision or authority where the District Administration can interfere in such matters, therefore, we further direct that the District Authorities shall not interfere in the functioning of the Institute/College, till further orders.
List this petition along with Writ Petition No. 618 of 2009 (M/B).
