Madhya Pradesh High Court
Vipin Bihari Mishra vs The State Of Madhya Pradesh on 24 September, 2010
W.P.No. 13017 / 2010
(Vipin Bihari Mishra .. v. State of M.P. & two others)
24-09-2010
Heard Shri S.S.Tripathi, learned counsel for the petitioner on
the question of admission and interim relief.
The learned counsel for the petitioner has prayed for a
limited relief in this petition to the extent that a direction be issued
to the respondent/authorities to consider the representation dated
27-8-2010 (Annexure P-5) filed by the petitioner before the authorities regarding return of tuition fees on account of the fact that he is a green card holder of the State. It is submitted that this Court in a similar petition which was registered as W.P.No. 5033/2008, by order dated 5-5-2008 had issued a similar direction to the respondent/authorities to consider the representation filed by the petitioner in that petition.
Shri R.P.Tiwari, learned Government Advocate, appearing for the State/respondents on advance copy submits that the representation filed by the petitioner shall be considered and decided in accordance with law.
In the circumstances, in view of the limited direction prayed for by the petitioner, without entering into the merits of the case, the petition filed by the petitioner is disposed of with a direction to the respondent/authorities to consider and decide the representation filed by the petitioner dated 27-8-2010 expeditiously in accordance with law. To enable the respondent/authorities to do so, a copy of the order passed by this Court today along with a copy of the petition be served upon them by the petitioner.
It is made clear that this Court has not expressed any opinion on the entitlement of the petitioner and, therefore, the respondent/authorities while deciding the aforesaid representation would be at liberty to take into consideration all facts and facets of the case and thereafter take a decision thereon by either accepting or rejecting the same.
With the aforesaid directions the petition filed by the petitioner stands disposed of.
C.C. as per rules.
(R.S.Jha) Judge mct