SUJIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by the consent of the learned Counsel for the parties.

(2.) The petitioner challenges the recommendations of respondent No. 2 recommending 50% of the reimbursement of tuition fees and examination fees for the academic years 2018-19 and 2019-20 and seeks direction to release the balance amount of Rs.1,20,000.00.

(3.) The petitioner belongs to 'Teli' caste, which is categorized as 'Other Backward Classes' (OBC). The petitioner took admission in Visvesvaraya National Institute Of Technology at Nagpur (hereinafter referred to as "VNIT" for short) for pursuing Bachelor of Technology (Mining) and accordingly, he deposited an amount of Rs.71,500.00 for each semester up to the forth semester. As per the Government policy vide Government Resolutions dtd. 12/03/2007 and 20/07/2010, the petitioner, being belonged to OBC, was entitled to reimburse the entire tuition fees and examination fees. But, inspite of continuous pursuing, no reimbursement was given by respondent No. 4-College. A grievance was made before respondent No. 4-College. The DBT Portal, by which the online claim is required to be made by respondent No. 4 to respondent Nos. 1 to 3, was showing the petitioner was not eligible for the scheme. It was revealed that the DBT Portal was not showing the course of Bachelor of Mining Engineering, which was being pursued by the petitioner, rather the said course was wrongly entered in the MAHADBT Portal. Therefore, his claim was not processed online inspite of correspondence inter se between the respondents. Hence, this petition came to be filed.