- (1.) THE petitioner, an educational Institution, Baba Sahed Dr. Ambedkar Maha Vidyalaya (for short, "the Institution") has preferred this writ petition for a direction upon the respondents to decide his representation dated 06 January 2014, annexure -9 to the writ petition.
(2.) THE brief facts of the case are that the petitioner Institution has been established by a Society registered under the provisions of the Societies Registration Act, 1860 (Act No. 21 of 1860). The education is imparted up to the Under Graduate classes in Art Faculty. It is affiliated to Dr. B.R. Ambedkar University, Agra. It has permanent affiliation under Section 37(2) of the U.P. State Universities Act, 1973 (Act No. 10 of 1973). It has affiliation to run the Undergraduate courses in Hindi, English, Economics, Political Science, Sociology and Home Science.
(3.) THE Government of India, Ministry of Social Justice and Empowerment, New Delhi has taken a policy decision to reimburse the fee to marginalized sections of the society namely Scheduled Castes/ Schedule Tribes. This Scheme is in vogue for a quite long time. Under this Scheme the Union Government make available funds to the State Governments to implement the said Scheme effectively at the lower end. The State Government in addition to the said reimbursement has also taken, at its own level, a decision to extend the similar benefit to the students belonging to the OBC and the students of the General Category, who are below poverty line. The State Government has issued Government Orders from time to time for implementation of the said Scheme. On the basis of the feedback received by it and the difficulties which arose in implementation of the Scheme, the State Government took a decision to frame Rules for its effective implementation. Accordingly, the Uttar Pradesh Scheduled Castes/Scheduled Tribes Post Matric Scholarship Scheme Rules -2012 were framed (for short, "the Rules, 2012").;