SHAUNAK GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner praying for writ in the nature of certiorari for quashing the order dated 31.1.2013 passed by the opposite party no. 5 rejecting his representation for fee reimbursement on the grounds of non availability of funds. A further prayer has been made for a mandamus to be issued to the opposite parties to make fee reimbursement to the petitioner for the academic years 2008-09, 2010-11 and 2011-12 which fee has not been paid despite the petitioner's eligibility in terms of Post Matric Scholarship Scheme.

(2.) Heard the learned counsel for the petitioner, Sri K.S. Rastogi and Sri Raj Kumar Singh appearing for opposite party nos. 1 & 7 and Smt. Jyoti Sikka, learned Additional Advocate General assisted by Shri Q.H. Rizvi for opposite party nos. 2 to 4 and Sri Amit Singh holding brief of Sri Amit Jaiswal has appeared for the opposite party no. 6.

(3.) It is the case of the petitioner that he has been a meritorious student belonging to OBC category, his caste being Kalwar. He took admission in July 2008 in four years B-Tech (Bachelor of Technology) course being run by opposite party no. 6 in Information Technology. The said institution is affiliated to opposite party no. 5 - University. At the time of taking admission, the petitioner was informed that he was eligible for benefits being given to General category and OBC category students under Dashmottar Chhatrvitti Yojana which was a Centrally Sponsored Scheme being implemented by the State Government.