- (1.) Since the above writ petitions arise out of a common cause of action, they are being decided by a common order. Writ petitions have been filed seeking direction in the nature of mandamus commanding the respondents to permit the submissions of students belonging to scheduled castes.
(2.) From the pleadings, it appears that in order to encourage the education amongst students, a scheme was launched and ultimately State Government made rules in year 2012 which provided that at the time of admission, no fee will be charged from the students belonging to scheduled castes and thereafter the entire fee will be transferred to the bank accounts of students who, in turn, will pay to Institute. A Schedule was drawn to submit forms. Under the order of State Government dated 17.9.2013, provision for applying on-line forms was prescribed. Last date for submitting the applications was 31st December, 2013. It is also provided in the Scheme that this facility will be given for entire course i.e., if course is for 3 years, then for entire period students will be entitled to get this benefit. Under the Schedule, reimbursement of fee was to be made by 15th March, 2014. It appears that some of the students could not apply by 31st December, 2013 for the reason of failure of server.
(3.) It is submitted by learned Counsel for petitioners that on account of failure of server, delay was caused in submitting the on-line forms.;