Alok Sharma, J. - (1.) As recorded in this court's order dated 18-4-2016 in SBCWP No.11522/2015, the petitioner Society had effectively agreed to the refund the grant made to it by the State Government for construction of an exclusively girls college on it being converted into a coeducational institution, no doubt with a NOC from the Government.
(2.) The matter was however remitted by this court to the State Government on an appropriate representation to be made by the petitioner Society for determining the question as to what interest was to be charged on the amount of the refundable grant and whether the petitioner society could be granted the indulgence of installments for repayment of the amounts so due.
(3.) Following the order dated 18-4-2016, a representation was submitted by the petitioner society to the State Government seeking waiver of interest on the amount of refundable grant and also the indulgence of installments being allowed for the refund in view of the fact that the amount in issue was substantial, and the petitioner society not engaged in business, but educational activity in a backward area of Rajasthan for reason of which it perpetually faced shortage of funds. The State Government, in response to the petitioner Society's representation dated 28-7-2016 has peremptorily required it to refund the entire amount along with interest. Neither the amount due as principal nor interest to be levied thereon has been indicated what of even cursorily addressing the plea in the representation. Not surprisingly but in fact inevitably, this petition.;