SUSHMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, a young lady of 22 years, was enamoured with the prospects of going abroad for a language course on scholarship. She responded to an advertisement taken out by Ministry of Human Resources & Development in the "Times of India", offering "the Italian Government Scholarship" for the year 2002-03.

(2.) She applied for a two months' category 'D' course in Italian language at the University of Foreigners, Perugia, Italy. Petitioner was selected for the same. She was paid Euro 619.75 per month which was inclusive of cost of stay in Italy and the course fee. The air passage was also to be borne by the petitioner.

(3.) Under the scheme of the Scholarship, petitioner executed a bond, which appears at Annexure-D to the paper book. It is not in dispute that petitioner undertook the course and successfully completed the same.