ATHIRA ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) These are writ petitions filed by the students of a Dental College claiming that they are entitled for fee concession. A writ of mandamus is sought for to issue a direction to the Government to provide sufficient funds for adjustment of the fee paid by the students belonging to SEBC. Apparently, there is no procedure or guidelines fixed by the Government in that regard. There is no material to indicate that any amount had been collected by the Government during admission from the NRI category as far as BDS students are concerned. The contention urged by the petitioners is that, in respect of MBBS students, large amounts have been received by the Government from the NRI Category students, which amount can be utilised for paying fee of SEBC students in the Dental stream.

(2.) In order to issue any such direction, it is for the Government to take a decision as the matter stands now. No such decision has been taken and we cannot force the Government to make available such funds for discharge of fee to the SEBC students in the Dental Colleges.