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Judgment
Hon''ble Mr Justice Huluvadi G Ramesh
Petitioner Society has sought for consideration of its representation dated 10.11.2010 by the government at annexure K and also other representations. According to the petitioner, the notification was issued way back during May 2007 regarding fixation of tuition fees in respect of students belong to SC/ST category for Teachers Training Institute and also the development fee. The Social Welfare Officer of Yelandur Taluk had issued the approved rate of fees for students for different academic years and thereby an amount of Rs. 8,46,000/- is due to the College.
Heard the counsel representing the parties.
It is submitted, violating the terms of the government notification dated 25.5.2007 despite several representations, fees to be paid on behalf of the students to the College has not been released. Accordingly, in support of his argument, counsel relied upon an unreported decision of this Court in WO 13188-189/2010 decided on 31 10.2012.
According to the Government Advocate, it is for those candidates who have been selected through counselling by the Social Welfare Department such benefits would be extended and not to other students and the petitioner management have no locus standi and they cannot demand for implementation of the notification.
In view of the earlier orders passed in the above cited writ petitions, it is made clear, it is for the students concerned to approach the Department for releasing of the amount if they are entitled to, according to law. However, the management can also make representation and if such representation is pending consideration, the Department would take a decision at the earliest as regards the grievance of the petitioner. Petition is disposed of.