SANDEEP NAGWANSHI Vs. PRINCIPAL SECRETARY HIGHER EDUCATION DEPARTMENT

JUDGEMENT

(1.) CALLING in question tenability of an order AnnexureP -1 dated 11.6.2015 passed by the Commissioner, Higher Education, Government of M.P., Bhopal in the matter of distribution of text books to the students belonging to scheduled caste and scheduled tribe category and in the matter of distribution of stationery for the academic session 2015 -16 petitioner has filed this writ petition. It is seen that by the said circular a scheme has been formulated by the State Government by which the students belonging to a particular class of the society namely scheduled caste and scheduled tribe have been granted benefit who are prosecuting studies in Government Colleges for purchasing text books to the tune of Rs. 1,500/ - and stationery to the tune of Rs.500/ -. It is also indicated that the aforesaid books and stationery shall be purchased and provided by the M.P.Hindi Granth Academy.

(2.) THE grievance of the petitioner is that by directing purchase of books or supply of books from M.P.Hindi Granth Academy, the State Government is creating a monopoly and the students belonging to the scheduled caste and scheduled tribe category are being deprived from the benefit of purchasing the books published by other publishers and authors.

(3.) INTER alia contending that such a policy is detrimental to the interest of students belonging to scheduled caste and scheduled tribe, the writ petition has been filed.