BAPU SUPADU THORAT Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Government of Maharashtra has formulated a policy for granting reimbursement of fees payable by the students belonging to socially and economically backward classes who are studying in professional courses in Government recognized unaided and permanently unaided educational institutions. The issue is whether the benefit of reimbursement of fees to the said category students studying in professional courses in the colleges affiliated to the deemed universities under the University Grant Commission Act,1974 can be denied the benefit of policy of reimbursement of fees. The other issue is whether the State Government can deny the benefit of centrally sponsored scheme to post -matric scholarships to the students belonging to the Scheduled Castes and scheduled Tribes in the colleges of deemed Universities.

(2.) ON 28th October 2014, a notice for final disposal at admission stage was issued by this Court.

(3.) ON 1st November 2003, the State Government issued a Government Resolution (for short "GR") which records that the said post -Matriculation scholarships scheme was transferred to the State Government from the year 1959 -60 from the Central Government. The said GR makes it clear that the scheme is applicable to the Scheduled Castes students in Government and recognized affiliated aided Junior Colleges and other Colleges. The Government Resolutions were issued by the State Government for implementation of the post Matric scholarships scheme.