PRIYANKA JAISWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner has prayed following reliefs in this petition:

(2.) FACTS of the case are that the petitioner belongs to Other Backward Class(OBC). She applied for admission in B.E. course and appeared in Pre Engineering Test in the year 2001. She was successful in the test and got admission against reserve seat for other backward class female quota in the Hitkarini College of Engineering and Technology, Jabalpur in the year 2001. The State Government announced certain benefits in respect of fees by Annexure P/l. Para 3 of Annexure P/l is relevant by which the State Government issued instructions that if the income of parents from all sources is below Rs. 25,000/ - per annum of a student belonging to O.B.C. then the entire tuition fee shall be compensated by the Tribal Welfare Department. The petitioner was extended the benefit by way of scholarship. In the year 2001 -02, the petitioner was given scholarship of Rs. 26,890/ - as per Annexure P/4. In the year 2002 -03, the scholarship was increased to Rs. 29,280/ - and was paid to the petitioner as is apparent from the perusal of Annexure P/3. The petitioner got the aforesaid scholarship in the years 2001 -02 and 2002 -03. In the 3rd year of B.E. course, petitioner applied for the scholarship, but she was informed that the scholarship will not be given to her because she took admission against payment seat and on the basis of the revised policy Annexure P/8 dated 26th September, 2003, the petitioner was denied with the scholarship. Aggrieved by which, the petitioner filed a representation Annexure P/5 and thereafter filed this petition.

(3.) RESPONDENT No. 4 contended that it has no concerned with the matter as the scholarship has to be awarded by the State Government and respondent No. 4 has no role in the matter and has been unnecessarily impleaded as party.