Dr. Rati Saxena v. State Of M.P. & Ors.

1. With the consent of parties, matter is finally heard.

2. In this petition, the petitioner inter alia seeks a direction to the respondents to refund 50% of the tuition fees of first year M.B.B.S Course on the basis of exemption granted by the State Government with regard to family members of green card holders.

3. When the matter was taken up today, learned Govt. Advocate submits that since the petitioner had not submitted original receipts with regard to payment of tuition fees, therefore, 50% of the tuition fees was not refunded to the petitioner. It is further submitted that in case petitioner submits the receipts which are duly attested by Gazetted Officer, claim of the petitioner for refund of the tuition fees may be considered by the competent authority.

4. In view of aforesaid submission, learned counsel for the petitioner submits that he shall submit a representation before the competent authority for refund of tuition fees along with the receipts which are duly attested by the Gazetted officer.

5. In view of aforesaid submissions and the facts of the case, the petition is disposed of with direction that in case petitioner submits a representation along with receipts of the tuition fees, which are duly attested by Gazetted Officer and, the same shall be dealt with by the competent authority by a speaking order within one month from the date of receipt of representation.

6. With the aforesaid directions, writ petition stands disposed of.