SURESH KUMAR AARSAY Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioners have filed this petition for granting exemption from payment of tuition fee in the Engineering College.

(2.) The facts of the present case are that the petitioner No.1 has undergone the sterilization operation in the year 2000 and a green card was issued in his favour. The State Government had issued circulars from time to time thereby 2 extending the benefit of exemption from payment of tuition fee for admission of the children of the Green Card holder in Engineering/ Medical education. A copy of that circular is filed by the petitioners as Annexure P/2. The Petitioner No.2, who is the son of petitioner No.1 took admission in respondent No.2/ University in B. Tech Computer Science courses.

(3.) Learned counsel for petitioners argues that as father of the petitioner no.2 i.e. petitioner No.1 being a Green Card holder issued on account of his undergoing operation of sterilization, he is therefore entitled to get exemption from payment of tuition fee. Learned counsel further submits that the father of the petitioner No.2 had approached the authority by various representations for refunding the tuition fee, but the same were not accepted, therefore, the petitioners have filed the present petition.