ADHARSH GIRLS COLLEGE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners/institutions are running colleges imparting various under graduate courses and according to the petitioners they being private educational institutions have also obtained approval of the fee structure prevailing in their colleges from the Higher Education Department including the fee that is to be charged by the petitioner-institutions from the schedule caste and schedule tribe students.

(2.) It is submitted that the State Government has taken a policy decision to grant post-matric scholarship to the schedule castes and schedule tribes students and therefore, the State Government was bound to and is required to pay the entire fees charged by the petitioners/institutions from schedule castes and schedule tribes students to them but the respondent/State is not doing so and has infact infromed the petitioners that they would grant post matric scholarship to the schedule castes and schedule tribes students only to the extent of the fee prevailing in the government college.

(3.) The learned counsel for the petitioners submits that the petitioners/institutions obtained approval of the fee structure from the competent authority of the higher education department and were under the impression that they would be getting full reimbursement of the fee charged by them from the schedule castes and schedule tribes students but the State instead of doing so is granting scholarship only to the extent of the fee prevailing in government colleges as a result of which the petitioners/ institutions are suffering great loss.