RUTURAJ RAMESHWAR KAKAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties. Rule. Rule returnable forthwith by consent of the parties. Taken up for final hearing.

(2.) By this Writ Petition, the petitioners are seeking directions to the respondent No. 1 to implement the government Circular, dated 25th November, 2003, particularly Clause (3) of the said circular, and to reimburse Rs. 1,00,000-00 payable to the petitioners towards scholarship by paying it directly to Respondent No. 3 on account of fees payable by them for Academic year 2003-04.

(3.) The petitioners are the students belonging to Other Backward Classes. The petitioners came to be admitted to First Year m. B. B. S. , Course in Respondent No. 3-Institution.