RISHI BAJPAI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard counsel for the parties on admission.

(2.) Having heard learned counsel for the parties, we find that after granting scholarship under schemes in questions for a period of five months, scholarship has been stopped. However, from the return filed by the State Government and the circular (Annexure R-1) filed along with with the said circular we find that sub Clause 3 of the said circular contemplates the following provision :-

(3.) In the case of the petitioners after granting them scholarship after certain period between three to five months it has been stopped and the scholarship for the entire one year has not been granted. The question has been considered by the coordinate Bench of this Court in W.P. No.7007/2010 (Chandra Shekhar Banjare and others v. State of M.P. and others) and in the order passed on 21.11.2013 in the aforesaid case, this provision has been interpreted in the following manner :-