MRUDUL NAMDEV MESHRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) A common question has been raised in all these Writ Petitions filed by the students, and hence we have heard these matters together. The said question is - Whether facility of fee reimbursement can be declined to the students who are admitted at Institute level, though their admissions are duly approved by the Admission Regulatory Committee (Pravesh Niyantran Samiti)?

(2.) The basic facts are not in dispute. As per Government Resolution dated 04.03.2014, a reimbursement scheme has been extended to all students, who have taken admission to degree course in any of the Health Sciences in First Year after competing in Common Entrance Test (CET), through Association of Management of Unaided Private Medical and Dental Judgment wp4321.15 Colleges of Maharashtra. The Scheme is applicable to such a student till he completes the Course.

(3.) On 30.03.2015, a proviso has been added to this Clause and it stipulates that students who are admitted on seats remaining vacant after completion of common admission rounds & at institute level shall not get its benefit though their admissions are duly approved by Pravesh Niyantrayan Committee. According to the petitioners, this clause introduces partial discrimination.