Madhya Pradesh High Court
Neer Ahirwar vs The State Of Madhya Pradesh on 14 August, 2023
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
WP No. 12142 of 2023
(NEER AHIRWAR AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 14-08-2023
Shri Yogesh Singhal - Advocate for the petitioners.
Shri S.S. Kushwah - Government Advocate for the State.
Shri Ajay Bhargava - Advocate for respondent No.8.
The controversy involved in the present petition is in a very narrow compass.
The petitioners are aggrieved by the inaction on the part of respondents in not opening the MPTAASC Portal for registration of petitioners who are entitled to get post metric scholarship for studying the course - Diploma in Animal Husbandry and Dairy Technology.
From the record, it is revealed that the respondents/State and respondent/University are playing hide and seek. Both are shifting their burden over each other and even after repeated opportunities granted to the respondents, they have not come up with the solution.
Today, also Shri S.S. Kushwah - learned Government Advocate had placed one letter dated 10.08.2023 issued by Director, Animal and Husbandry, Bhopal issued to the Registrar, Nanaji Deshmukh Pashu Chikitsa Vigyan Vishwa Vidyalaya i.e. Respondent No.5 directing the University to furnish the information regarding the fees fixed by the AFRC so that ID password could be generated for mapping of non-government institutes and another letter dated 14.09.2023 issued by Registrar to different private colleges directing them to complete all the formalities and get the fees to be taken from the students fixed from the AFRC/MPPURC, Bhopal so that name of the College could be added Signature Not Verified Signed by: PAWAN KUMAR Signing time: 16-08-2023 10:46:36 AM 2 on the MPTASSC Portal.
In the reply filed by the State particularly, in para 4, it is stated that the matter is pending with the State Government and within a short period, the issue would be resolved but today on the basis of letter issued by Respondent No.5/University, Counsel for the State submits that colleges are required to get the fees fixed from the AFRC/ MPPURC and then only the matter could be resolved.
The situation which has been created by the respondents had put the future of petitioners/students into jeopardy, therefore, this Court, in the fitness of things, is constrained to direct respondents No.4 & 6 to remain present before this Court on the next date of hearing to explain the above situation.
Let affidavits of respondents No.4 and 6 be also filed in that regard before next date of hearing.
List the matter on 21.08.2023.
(MILIND RAMESH PHADKE) JUDGE pwn* Signature Not Verified Signed by: PAWAN KUMAR Signing time: 16-08-2023 10:46:36 AM