MAHESH KUMAR MISHRA Vs. ZILA ADHIKARI LUCKNOW & OTHERS
LAWS(ALL)-2019-1-117
HIGH COURT OF ALLAHABAD
Decided on January 30,2019

Mahesh Kumar Mishra Appellant
VERSUS
Zila Adhikari Lucknow And Others Respondents

JUDGEMENT

Sangeeta Chandra, J. - (1.) Heard learned counsel for the petitioner. Sri Amrendra Nath Tripathi appears for respondent nos.4 and 5 and learned Standing Counsel appears for respondent nos.1 and 2.
(2.) It is the case of the petitioner that he had applied for M.B.A. course and had appeared in State Entrance Examination (UPSEE-2011) with Roll No.5656091. He was successful and in the counselling that was held on 23.6.2011, he was allotted to Ambalika Institute of Management and Technology, Gram Tikra Maurawan Road, Mohan Lal Gang, Lucknow (hereinafter referred to as "respondent no.5"). A true copy of his counselling report including fees receipts and confirmation letter of allotment have all been filed as Annexure No.3 to the writ petition.
(3.) The petitioner deposited the fee in the institute of respondent no.5 thereafter. Since the petitioner belongs to a very poor family, he applied for scholarship and respondent no.2 granted scholarship for the Session 2011-12 and his name was shown at Serial No.251 in the list of students found eligible for such scholarship as uploaded on the internet. A total of Rs.31,660/- was reimbursed as scholarship amount in the petitioner's bank account thereafter. A copy of the scholarship list and the statement of the bank account and passbook of the petitioner, have all been filed as Annexure nos.5 and 6 to the writ petition.;


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