SWARATH THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioner and AC to GP-I for the respondents.

(2.) Petitioner No. 1, Lakhotia Computer Centre, is a Training Institute (hereinafter referred to as 'the Institute') running in the town of Begusarai imparting training of computer to the students who desire to get the training on payment of requisite charges.

(3.) State Government came up with a scheme known as TRYCEM to provide training of computer to Scheduled Caste students. For imparting such training, State Government chose the Institute also as one of the centers. Under this scheme 50 students of Scheduled Castes were to be assigned to the Institute by the Government. For each student a sum of Rs.400/- per month was to be paid to the Institute, out of which, the Institute was to pay 250/- per month to the respective students. The students who were assigned from other districts were to be paid Rs.350/-.