- (1.) This bunch of writ petitions has been filed challenging the order dated 21.2.2014 passed by Director, Minority Welfare, U.P. Government whereby amount of scholarship and tuition fee admissible under Post Matric Scholarship Scheme has been ordered to be transferred directly in the accounts of students.
(2.) Since all the writ petitions involve common question of law and fact, they are being decided by a common judgment.
(3.) I have heard Sri Raghvendra Singh, learned Senior Advocate appearing for petitioners and Sri Sameer Kalia, Additional Chief Standing Counsel and Sri R.K.Singh for respondents.;