MISS KHAN SANA TAHEDIS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties, matter is taken up for hearing at admission stage.

(2.) The petitioner seeks direction against respondent nos.4 and 5 to process the application for reimbursement of entire tuition fees paid by the petitioner to respondent no.6-College in terms of the policy decision dated 19.08.1995 and subsequent Government Resolution dated 29.01.1997 and circular dated 25.02.1997 and 29.01.1998.

(3.) Mr. Dharurkar, learned counsel for the petitioner submits that the petitioner is a ward of a school teacher prosecuting his undergraduate course in Bachelor of Physiotherapy with respondent no.6-College. The petitioner is admitted against free seat from the State quota on the basis of inter-se merit in institutional round. The father of the petitioner is working in Maulana Azad High School and Junior College. The petitioner is covered under the scheme promulgated vide Government Resolution dated 19.08.1995. The petitioner is sanctioned reimbursement of an amount of Rs.6000/- claiming to be as per circular dated 25.02.1997. The learned counsel submits that the tuition fees prescribed by the Fees Regulatory Authority constituted by the State is Rs.1,09,091/-, as against that only an amount of Rs.6000/- is sanctioned by respondent no.5. The learned counsel submits that the petitioner is entitled for the reimbursement of the entire tuition fees. The learned counsel relies on the judgment of the Division Bench of this Court in Writ Petition No.969/2017 dated 11.04.2018 to which one of us (S. V. Gangapurwala, J.) was a party. The learned counsel also relies on the judgment of Full Bench of this Court at Principal Seat in Writ Petition No.775/2014 dated 29.05.2020.