RAHUL SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) HEARD Sri P.N. Saxena, learned senior advocate, Sri Ramesh Upadhaya, Sri Neeraj Tiwari, learned counsel on behalf of the petitioners S.P. Gupta, learned Advocate General, assisted by Sri Yashwant Verma, learned Chief Standing Counsel for the State in this bunch of writ petitions. How arbitrary and discriminatory, the State of Uttar Pradesh can be, is amply demonstrated by the facts, as they exist on record of this bunch of writ petitions.

(2.) IT is not in dispute that the State Government under the Government order dated 6th July, 2011, came out with a scheme for providing scholarship and fee reimbursement for the academic session 2011 -2012 to the students obtaining education within the State of Uttar Pradesh from Class -I till Graduation level. Students, who were entitled to such scholarship had to be members of Scheduled Caste and Scheduled Tribes Category, Other Backward Class Category, Minority Community Category and those belonging to General Category but whose family income was less than Rs. 1 lac per annum (hereinafter referred to as those residing below the poverty line).

(3.) FROM a simple reading of the policy decision, it is apparent that the Scheduled Caste and Scheduled Tribes category students were entitled to the scholarship and fee reimbursement to the extent, as may be fixed by the Secondary Education, Higher Education, Technical Education, Professional Education and Medical Education Departments, for the course concerned. It was provided that information in that regard would be supplied by the department concerned to the State Government and that fee reimbursement shall be provided through the accounts of the institution and students belonging to such category will be admitted at Zero Fee by the institution.