Shivalik Institute Of Education ... vs State Of U.P. And Others
2012 Latest Caselaw 5168 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 54448 of 2012
 

 
Petitioner :- Shivalik Institute Of Education And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Neeraj Tiwari
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

The petitioner has approached this Court, complaining that in consonance with the Government Policies dated 23.09.2009 and 11.10.2010, students from SC/ST category have been given admission in the institution in session 2011-12 with clear cut understanding that after the admission is accorded and requisite information is transmitted, then within 30 days, the amount in question, as mentioned in the Government Order, would be reimbursed. Petitioner submits that in spite of the fact that entire material is available with the respondents and this fact is also reflected that such information has been furnished even on the website, but till date no positive exercise has been undertaken and the matter has been kept pending.

Consequently, in the facts of the case, Principal Secretary, Social Welfare Department, Government of Uttar Pradesh, Lucknow is directed to examine the claim of petitioner and take appropriate decision in the matter, in accordance with law, giving reasons as to why till date, in consonance with the Government Policy referred to above, steps have not been undertaken to reimburse the amount in question to the institutions. Such decision be taken within a period of six weeks from the date of receipt of certified copy of this order.

Writ petition stands disposed of accordingly.

Order Date :- 16.10.2012

Manish