SUKRUTHA EDUCATION SOCIETY (R) RE. OFFICE: SARASWATHIPURAM MYSORE - BY ITS DIRECTOR T R RAMAIAH Vs. STATE OF KARTNATAKA-BY ITS PRL. SECY. DEPARTMENT OF SOCIAL WELFARE M S BUILDING, BANGALORE AND OTHERS

JUDGEMENT

(1.) PETITIONER Society has sought for consideration of its representation dated 10.11.2010 by the government at annexure K and also other representations. According to the petitioner, the notification was issued way back during May 2007 regarding fixation of tuition fees in respect of students belong to SC/ST category for Teachers Training Institute and also the development fee. The Social Welfare Officer of Yelandur Taluk had issued the approved rate of fees for students for different academic years and thereby an amount of Rs. 8,46,000/ - is due to the College.

(2.) HEARD the counsel representing the parties.

(3.) ACCORDING to the Government Advocate, it is for those candidates who have been selected through counselling by the Social Welfare Department such benefits would be extended and not to other students and the petitioner management have no locus standi and they cannot demand for implementation of the notification.