- (1.) These writ petitions raised similar question to be decided and have made identical prayers and hence they are being decided together.
(2.) Learned counsel appearing for the petitioner submits that the students in the present session have not been provided and even in the last three earlier sessions, students were not provided, who were selected in the Special Pre-Matric Scholarship Scheme. It is submitted that the process of allotment of students to the institutions is on option basis, however, as the name of the present petitioner institution is not entered, students would not opt for the petitioner institution at all.
(3.) Learned counsel submits that while in 2016, there were deficiencies, it had removed those deficiencies in the year 2017 and since then the respondents have been assuring the institution to be included in the list of institutions wherein these Special Pre- Matric Scholarship Scheme could be applied. Learned counsel also submits that the petitioner has therefore again approached this Court with a prayer to direct the respondents to include the petitioner institution in the list of selected schools for the session 2020-21 for allotment of students in Class-VI under Special Pre- Matric Scholarship Scheme.;