- (1.) The petitioner (respondent no.1 of this appeal) had filed writ petition seeking a writ of mandamus directing the respondents to grant scholarship/fee reimbursement amount of Rs.80,900/- in Account No.10686663349 of respondent Devesh Kumar Ojha in State Bank of India, Sirsa Branch, for the Session 2012-13.
(2.) It appears that respondent no.1 was a student of B. Tech. in Electrical and Electronics Trade in the Session 2012-13. He was entitled for fee reimbusement under the scheme of the State Government known as 'Uttar Pradesh Samanya Varg Dashmottar Chhatrivitti Yojna Niyamawali, 2012' as his father was having income less than Rs.30,000/- per annum. This application for fee reimbursement was not accepted by the State Authorities on the ground that he has been granted admission on a paid seat and not on a free seat.
(3.) Subsequently it transpired that the admission of the petitioner was against a free seat by respondent no.3 but the Institution while uploading the details had incorrectly shown him to be admitted against a paid seat. The State Authorities found that if correct description of the petitioner had been uploaded by the institution, then the respondent Devesh Kumar Ojha was entitiled to payment of fee reimbursement. Therefore, the Joint Director of Education vide order dated 3rd December 2013 directed respondent no.3 the Institution, to compensate the petitioner monetarily out of its own fund, as the fault was of the institution, as a result of which the petitioner has been denied fee reimbursement.;