Uttarakhand High Court
WPPIL/143/2021 on 17 August, 2022
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
WPPIL No.143 of 2021
Shri Vipin Sanghi, C.J.
Shri Ramesh Chandra Khulbe, J. Mr. A.S. Rawat, learned senior counsel assisted by Mr. Prasanna Karnatak, learned counsel for the petitioner. Mr. Manoj Kumar, learned Standing Counsel for the Union of India/ respondent no.1.
Mr. B.P.S. Mer, learned Brief Holder for the State/ respondent nos.2 and 3. This petition is being preferred by the Dalit Muslim Pichda Varg Ekta Sangathan Samiti in public interest to seek a mandamus to the State-authorities to reimburse the compulsory non-refundable fees as fixed by the Central Government payable to the private recognized ITIs for the period from 2017 to 2019 under the centrally sponsored scheme of post-matric scholarships to the students belonging to the scheduled castes for studies in India effective from 01.07.2010 issued by Government of India, Ministry of Social Justice and Empowerment in December 2010.
The grievance raised by the petitioner association is that the State of Uttarakhand has virtually stopped reimbursement of the tuition fees and 2 allowances under the said scheme from the year 2017-2018 onwards.
In our view, the particular identified students, who claim that they are entitled to benefit under the said scheme and in respect of whom the scheme has not been implemented, should be before the Court to enable this Court to examine their claim and pass an appropriate order.
We are, therefore, not inclined to entertain the present writ-petition filed by the petitioner Samiti. Accordingly, we dismiss the same with liberty to the individuals who feel aggrieved by the alleged acts and omissions of the State Government to prefer their individual petitions.
(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 17.08.2022 BS/SS