NIKUNJKUMAR VINUBHAI KACHHADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader for the respondent-State is directed to waive service. In light of the view that the Court is inclined to adopt the petition is taken up for final hearing and disposal today.

(2.) THE petitioner, a student, has preferred this petition through his father against the decision of the respondent authority in rejecting the application of the petitioner under the Free Tuition Fee Scheme of the Government of Gujarat only on the hyper technical ground that the income certificate produced by the petitioner does not contain the round seal of the Taluka Development Officer who has signed the certificate.

(3.) THE learned Advocate for the petitioner submitted that the certificate in question bears the signature and round stamp of Talati-cum-Mantri of the village and seal of the panchayat, the Certificate also contains signature and stamp of Taluka Development Officer, Amreli. The only thing that is missing is the round seal as stated by the respondent authority. There is no dispute as to the fact that the petitioner has obtained admission in self financed institution, Dharamshi Desai Institute of Technology , Nadiad on merits having secured 90% marks at the H. S. C. Examination. That the income certificate produced by the petitioner has not been doubted as not being genuine by the respondent authority. In the circumstances, a direction is sought qua the respondent authority from denying the benefit of Free Tuition Fee Scheme to the petitioner.