- (1.)Heard.
(2.)By this writ petition under Article 226 of the Constitution of India, the petitioner, who is green card holder is praying for issuance of writ of mandamus directing the respondent Nos. 4 and 5 to refund the tuition fees on the ground that the respondent Nos. 4 and 5 are an autonomous body receiving grant-in-aid from the University as well as from the State Government.
(3.)Contention of the petitioner is that the parents of the petitioner are Green Card Holders and he was admitted in Bachelor of Engineering in Computer Science in the year 2006 in respondent No.4 College. Petitioner has further stated that the State Government has issued a Circular dt. 28/10/2005 (Annexure P/2) by which it was resolved that Wards of the Green Card Holder studying in the State of Madhya Pradesh are exempted from payment of Tuition Fee even though they are studying in Medical Colleges, Engineering Colleges, Polytechnic Colleges and other Industrial Institutions. Contention of the petitioner is that even though he was admitted in a Technical Course ie., B. Tech., the State Government has not granted the benefit of exemption from paying the Tuition Fee.