VAIBHAV NANDKISHOR HIWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard party in person and learned Counsel for the respondents finally.

(2.) The petitioner is a student of respondent no.6/National Law University who is knocking the doors of this Court for securing the benefits of scholarship scheme which is denied to him by the respondents. He is also seeking direction for returning of the scholarship amount by the respondent no.5 to the respondent no.4 and the ancillary directions.

(3.) Petitioner belongs to Scheduled Caste Category. He was admitted to the respondent no.5/college for B.C.S. course on 5/7/2019 in the academic year 2019-2020. He cancelled his admission by application dtd. 7/10/2019 and thereafter by sending mail on 19/11/2019. He appeared for entrance examination and he was allotted a seat in the respondent no.6/Maharashtra National Law University (Hereinafter referred to as MNLU) on 21/10/2020. He applied for scholarship on or about 4/10/2021. But it was not awarded.