PRAKASH CHANDRA ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners are members of weaker Sec. of society belonging to District Almora. They pursued B.Ed. course from different private colleges within State of Uttarakhand.

(2.) Grievance of the petitioners is that part of tuition fee payable to the concerned colleges for pursing B.Ed. course has been released to them; but, part of tuition fee has been withheld.

(3.) Learned counsel for the petitioners submits that, as per Government Policy, petitioners are entitled to full tuition fee and also the amount of scholarship. In paragraph no. 22 of the writ petition, there is an admission that most of the petitioners have been paid a sum of Rs.14,950.00.