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Judgment
Of all the reliefs sought for in these two writ petitions, some are misconceived and others have become infructuous. However, what remains to
be adjudicated upon in these writ petitions is the plea of the petitioners that they should be allowed to participate in the examination for 1st & 2nd
Semesters with our without the scholarship from the Respondent Nos. 1 and 2.
Learned counsel for the petitioners pleads that the petitioners are willing to pay the requisite fee applicable so that the Respondent Nos. 4 and 5
should permit them to continue their studies and participate in the ensuing examination. This seems to be the sum and substance of the grievance of
the petitioners at this stage.
It appears that the petitioners wanted the benefits of Prime Minister''s Scholarship Scheme but that was not granted to them on the premise that
the petitioners are not eligible for the same. The petitioners are now pursuing their studies in the College of Respondent Nos. 4 and 5 and that the
administrator of the College has informed the petitioners that they should withdraw the writ petitions pending in the Court so as to allow them to
continue their studies in the College.
Learned counsel for the petitioners relies upon an earlier order passed by this Court dated 22nd July, 2014 stating that pursuant to the aforesaid
order, the petitioners participated in the examination. Order dated 22nd July, 2014, is reproduced hereunder:
IA No.1804/2014:
Notice.
In the meantime, official respondents are directed to release the benefits of scholarship in favour of respondents 4 and 5, the colleges
were the petitioners are pursuing their studies. It is further directed that the petitioners shall be allowed to pursue their studies without
any interruption and interference.
Learned counsel for Respondent Nos. 1 and 2 states that the claim of the students/petitioners for scholarship has already been rejected and that
issue is no more the subject matter of the present writ petitions. There is, therefore, no grievance against Respondent Nos. 1 and 2 in relation to
the education, because the petitioners are willing to pay the requisite fee for pursuing their studies.
In this view of the matter, relief sought for in these writ petitions is rejected. However, the petitioners are given liberty to approach Respondent
Nos. 4 and 5 to pursue their studies and, accordingly, the Respondent Nos. 4 and 5 shall consider and allow the petitioners to participate in the 1st
and 2nd Semester examinations subject to compliance of the College rules and regulations and other requirements as may be stipulated by the
respondent College, if any, as required by law..
Both the writ petitions along with connected MP(s) stand disposed of in the above terms. As a corollary, contempt petition No.182/2016
stands closed.