RAVINDER JUGRAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The complaint of the applicant is that, despite his having approached the Special Investigation Team to receive Rs.50.00 lakhs which he sought to deposit, the SIT headed by Dr. T.C. Manjunath has expressed its inability to receive the said amount.

(2.) When we inquired from Dr. T.C. Manjunath, Superintendent of Police, Railways, as to why the amount was not being received when the applicant had voluntarily sought to deposit the amount without prejudice to their defence in the prosecution launched against them, he would state that, pursuant to the directions of this Court in another Writ Petition, the State Government was directed to open a bank account to enable those colleges, which voluntarily seek to return the money which they had received as scholarships for Scheduled Castes and Scheduled Tribes students, to deposit the amount in such a bank account; and this bank account has not been open as on date.

(3.) The Secretary, Finance, Government of Uttarakhand shall ensure that a bank account is open forthwith to enable such of those colleges, which seek to voluntarily deposit amounts therein, to do so.