(1.) THE petitioner has preferred the petition for directing respondent No. 2 to give the benefit of fee waiver scheme to the petitioner as introduced by respondent No. 1.
(2.) HEARD Mr. Paul learned Counsel for the petitioner and Mr. Shukla learned AGP for the State Authority.
(3.) THE contention of the petitioner is that the petitioner is belonging to SEBC reserved category and therefore, benefit of waiver should be made available to him. It may be stated that the petitioner claimed for the benefit of the waiver of the scheme, but as the requisite certificate was not produced, and only salary certificate was produced, the authority did not conferred the benefit, and the contention of the petitioner is that certificate is subsequently procured and is produced and therefore, benefit be conferred upon the petitioner.