SIDDHIVINAYAK EDUCATIONAL TRUST Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition has been filed challenging the action of the respondent-University in charging Rs. 500/- per annum for Youth Welfare Fund/fee from the students of Technical/B.Ed. Colleges on the ground that the same is illegal and arbitrary. The sole argument which has been raised by counsel for the petitioner is that the Degree Colleges are being charged Rs. 100/- whereas, the students of the University Institute of Engineering and Technology have been charged Rs. 200/- whereas, the students of Technical, Professional and B.Ed. Colleges are being charged Rs. 500/- per student out of which, certain percentages are to be retained by the said colleges and the rest is to be remitted to the Department of Youth and Cultural Affairs of the respondent-University.

(2.) Counsel for the petitioner could not point out that how the said charge is in violation of any statutory provisions and, therefore, this Court is of the opinion that the present petition at the instance of the institute is without any basis as the amount is to be paid by the students and, therefore, the locus of the petitioner is suspect.

(3.) A perusal of the letter dated 20.12.2013 would go on to show that the Institute has not deposited the sum of Rs. 2,99,250/- for the year 2011-12 and also a sum of Rs. 4,05,375/- and a demand has been raised to deposit the same by the Department of Youth and Cultural Affairs, Kurukshetra University. Thus, it is apparent that this sum of approximately Rs. 7,00,000/- is due from the institute, which seems to be the apparent reason for filing the present petition.