- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) This petition has been filed with the prayer that opposite party no.3 may be directed to reimburse the fee of the minority students for the sessions 2006-07, 2007-08, 2008-09 and 2009-10 and a further prayer has been made to direct opposite party no.3 to decide the demand application for the session 2006-07, 2007-08, 2008-09 and 2009-10 submitted by the petitioner for reimbursement of fee of minority students (copy of demand application has been annexed as Annexures No.2, 3, 4 & 5.
(3.) Submission of learned counsel for the petitioner is that the claim in respect of reimbursement of fee of minority students was introduced in the year 2006, which has been denied by the learned Standing Counsel and in paragraph-16 of the counter affidavit it has been specifically stated that the claim has been introduced in the year 2007 and the reimbursement is to be considered in accordance with the Government Order of 2006. The only objection which has been taken by the State Government is that demand has not been made within time. Learned counsel for the petitioner submits that no time period has been prescribed in the Government Order, therefore, no such objection can be taken. Learned counsel for the petitioner states that proforma which was circulated along with the Government Order has been filled and demand has been made on that basis, therefore, it cannot be said that the petitioner has not applied on the prescribed proforma.;