Madhya Pradesh High Court
Prachi Chowdhary vs The State Of Madhya Pradesh on 10 July, 2015
10.7.2015
Shri G.S.Ahulwalia, counsel for petitioner.
Shri Swapnil Ganguly, G.A., for respondent no.1.
Shri Sankalp Kochar, counsel for respondent no.2. Learned counsel for respondent no.2 University points out that the money for payment of tuition fee to the scheduled caste, scheduled tribe and other backward class candidates is to be released by the State of Madhya Pradesh. The scheduled caste and scheduled tribe candidates have been paid the tuition fees, but with regard to the present petitioner who belong to other backward class money has not been released, therefore the University is to unable to disburse it.
Shri Swapnil Ganguly, to seek instructions in the matter and inform to this Court as to why fund of tuition fees for petitioner and other backward class candidates cannot be released and paid to the University.
Let a reply in this regard be obtained within two weeks. List the matter in the week commencing from 3 rd August, 2015.
Interim order passed earlier to continue till next date of listing.
(RAJENDRA MENON) (SUSHIL KUMAR GUPTA)
JUDGE JUDGE
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