- (1.) By way of this writ petition, the petitioner, a Non-Government Aided Educational Institution, is seeking directions to the respondents to release the amount of grant-in-aid for different financial years duly sanctioned by the competent authority.
(2.) Precisely, the grievance of the petitioner is that for the Years 2001-02 to 2010-11, the respondents sanctioned the aid payable to the petitioner-Non-Government Aided Institution, however, the same was not paid due to non-release of fund by the Department of Finance.
(3.) Learned counsel for the petitioner submitted that the petitioner being aided institution was bound to extend the benefits of revised pay scale and selection grades on completion of 9, 18 and 27 years of service and other benefits to its employees holding the aided posts and therefore, the respondents are under an obligation to release the grant-in-aid and reimburse the amount already paid by the petitioner institution to its employees. Learned counsel submitted that the respondents cannot deferred the amount of grant-in-aid for indefinite period, on the pretext that the fund is not released by the Department of Finance.;