- (1.) Just as eyes keep a constant watch over the whole body always, similarly the King [now State] should assume the role of being the watchdog of Truth and Law. The King [State] is the Truth and Law, the high family, father or mother. He is the doer of welfare of all persons. Just as the father or mother cannot sway from keeping welfare of their child, so also the State must not sway from its constitutional obligation to do welfare of its subjects. This is the cause for which this public interest litigation has been preferred by one registered society MEYDHA (Meritorious Education for Youths Development & Humane Activities) through its Founder President Sri Laxmi Kant Shukla, appearing in person.
(2.) The Government Orders dated 29.05.2008 and 31.05.2008 issued by Principal Secretary, Social Welfare Department, Government of U.P. and Special Secretary, Backward Class Welfare Department, Government of U.P. are under challenge in this Public Interest Litigation.
(3.) The impugned Government Orders modified the freeship policy of reimbursement of non-refundable fee being provided under the Government Orders dated 11.08.2006 and 21.02.2007 read with Government Order dated 16.08.2004 to the students doing their matriculation or pursuing their studies after matriculation and belonging to the General category or other backward class whose parents' annual income was below rupees one lakh.;