As per the case facts the State of Kerala's Admission and Fee Regulatory Committee directed the creation of a corpus fund partially from fees collected from NRI students to subsidize ... medical education for Below Poverty Line BPL students in self-financing medical institutions The High Court quashed this government order and directed that the collected amounts be maintained in separate accounts by the institutions for the benefit of economically weaker students Cross-appeals were filed by the State medical colleges and NRI students The question arose regarding the validity of the government order for creating a corpus fund from NRI fees for BPL students and the proper utilization and refund of these funds Finally the Supreme Court ruled that the fee collected for the corpus fund should be released to the respective colleges within three months without prejudice and that NRI students are not entitled to a refund of the amount transferred to the State for the creation of the corpus fund The Court also stated that if students paid fees over the subsidized amount they are entitled to a refund or set-off against future fees