Manoj Kumar Gupta, J. - (1.) The petitioners, who claim themselves to be students of Rajeev Memorial Institute of Education and Technology, Gangoh, Saharanpur of B.Ed./Polytechnic Diploma courses, have filed the instant petition seeking a mandamus commanding respondent No. 3 to release scholarship and fee reimbursement amounts to them in pursuance of Government Order dated 3.4.2013. The specific case of the petitioners is that they were granted scholarship and fee reimbursement in the previous years, but during the current year, the aforesaid amounts have not been released on account of inadvertent mistake on their part in mentioning their account numbers/bank account details in the online application form. The petitioners have filed applications before the third respondent seeking permission to correct the mistake. However, no orders have been passed on their applications and hence, the instant petition.
(2.) Learned standing counsel very fairly state that the third respondent shall examine the grievance of the petitioners.
(3.) Accordingly, the instant petition is disposed of with liberty to the petitioners to approach the third respondent with certified copy of this order and fresh individual representations along with supporting documents, and in which event, the third respondent shall examine the claim of the petitioners and shall take appropriate decision in accordance with law, expeditiously, preferably within a period of next four weeks.;