As per case facts, petitioners, veterinary students, challenged their private college's practice of charging tuition fees during a mandatory six-month internship, arguing they were performing duties as provisional doctors and ... should receive remuneration instead. They also sought increased internship allowance to match other institutions. The college initially reduced the fee but later demanded full payment, citing self-financing needs. The University stated its colleges did not charge internship fees and that this specific college was later prohibited from doing so. The question arose whether tuition fees could be charged during internship and if the High Court could review internship allowance rates. Finally, the High Court held that charging tuition fees during mandatory remunerated internships is exploitative and illegal, directing the college to refund fees collected. It declined to set internship allowance rates, advising petitioners to approach the competent authority due to the lack of specific guidelines.