SANGEETA CHANDRA,J. - (1.) This petition was originally filed, praying for quashing of Rule 6(i)(a) and Rule 5(xv)(Gha) of the Government Order dated 20.9.2014, and Government Order dated 14.4.2016 respectively and for quashing of the order dated 26.8.2019 passed by the District Social Welfare Officer, Lucknow, (opposite party no.3), rejecting the representation of the petitioners for full fee and scholarship reimbursement and for a direction to the opposite party nos.1 to 4 to release the remaining scholarship and fee reimbursement for academic years 2015-16, 2017-18, and 2018-19 and also for issuance of a mandamus commanding the University (Opposite party no.5) and City Academy Law College (opposite party no.6) to allow the petitioners to submit their examination form and take the forthcoming semester examinations of LL.B. Honours Five-years Course.
(2.) This writ petition was filed on 5.9.2019 and an amendment application was moved on 16.9.2019, praying for a mandamus directing the opposite party no.6 to demand and charge the fees correctly and also to direct the State-respondents to take necessary action against the(2) opposite party no.6 for charging excess fee from the petitioners. A further mandamus was sought to the opposite party no.5, the University to give the details of course fee for LL.B. Honours Five-years Course as fixed by it for private unaided institutions like the opposite party no.6. Further, an amendment application was later filed on 15.7.2020, praying for addition of certain pleadings and also for a direction to be issued to the opposite parties to immediately release the remaining amount of scholarship and fee reimbursement also for the year 2019-20, and a mandamus to be issued to the opposite party nos.1 to 5 to fix the course fee of LL.B. Honours Five-years Course of opposite party no.6, and a direction to be issued to the University and the College concerned to allow the petitioners to appear in the forthcoming semester examination. This amendment application was allowed on 16.9.20.
(3.) The aforesaid reliefs have been claimed by the petitioners while alleging that they had initially filed Writ Petition No.10763 (MS) of 2019 (Aditya Tiwari and another versus State of U.P. and others), which has been disposed off by this Court with a direction to the petitioners to submit a fresh representation before the District Social Welfare Officer, Lucknow, who would pass a reasoned and speaking order thereon. It has been submitted that the representation of the petitioners has been rejected arbitrarily by the opposite party no.3.;