RAVI NATH TILHARI,J. - (1.) Heard Sri Aditya Sharma, in person, learned Assistant Solicitor General appearing for respondent-1 to 3 and the learned counsel for respondent-4.
(2.) The petition was filed for quashing of order dated 15.10.2019 passed by respondent-2 Director Scholarship Section, Ministry of Tribal Affairs, New Delhi, by which the petitioner's claim for grant of scholarship under "National Fellowship and Scholarship for Higher Education for Scheduled Tribe Students" (in short called "the Scholarship Scheme") for the session 2018-19, has not been acceded to. The petitioner has further prayed that a direction may be issued to the respondents to grant him the Scholarship for the session 2018-19.
(3.) The prayers made in the writ petition are being reproduced as under:- "a. Issue a writ, order or direction in the nature of certiorari to quash the impugned order dated 15.10.19 passed by Respondent No.2. b. Issue a writ, order or direction in the nature of mandamus commanding and directing the Ministry of Tribal Affairs through Respondent No.2 to grant amount of Rs.84,274/- for the session 2018-19 and amount of Rs.39,274/- for the session 2019-20 in the favour of petitioner which petitioner was entitled to but could not get because of the foresaid acts of Respondent No.3 and his assistants. c. issue a writ, order or direction in the nature of mandamus commanding and directing the Ministry of Tribal Affairs through Respondent No.3 and his assistant to compensate the petitioner under Section (1)(vii), Section (1) (ix) and Section (2)(vii) of Prevention of Atrocities (POA) Act, 1989. d. issue a writ, order or direction in the nature of mandamus commanding Respondent No.3 and his assistant and fine and prosecute same under Section (1) (viii), Section (1)(ix) and Section (2) (vii) of Prevention of Atrocities (POA) Act, 1989 for the foresaid acts of Respondent No.3 and his assistants against the petitioner. e. issue a writ, order or direction in the nature of mandamus commanding and directing the Ministry of Tribal Affairs through Respondent No.2, Respondent No.3 and his assistants for not complying with the Hon'ble High Court order dated 16.09.19 and passing same order which was quashed by the Hon'ble High Court order dated 16.09.19 and for for asking income details from DDO,CRO (ITBP) despite the fact that Hon'ble high court has already observed and ruled in this context in the favour of petitioner. In this way by the virtue of foresaid act questioning, scandalizing and insulting the credibility of Hon'ble high court but also questioning the genuineness of the affidavit that was fled by the petitioner. f. issue any other suitable order or direction which this Hon'ble Court may deem ft and proper in the facts and circumstances of the case. g. To award the cost of the writ petition in the favour of petitioner.";