Adapa Sivaiah vs The State Of Andhra Pradesh & Ors.

The Writ petition is being filed aggrieved with the action of the respondents in not releasing the financial assistance to the petitioner namely Adapa Sivaiah for educational purposes under “Videshi Vidya Deevena Scheme” for the year 2019-2020, despite got approved for the said benefit by the State Level Screening Committee as illegal and arbitrary.

The learned counsel for the petitioner submits that the State Government introduced a scheme known as “Videshi Vidhya Deevana Scheme” with an objective to aid, assist, promote, encourage, undertake, coordinate, organize and render financial help by way of loan or otherwise to the financially and socially weaker needy members of Kapu Caste people. Pursuant to the application made by the petitioner - Adapa Sivaiah, he was found eligible to claim financial assistance to study Diploma-ACS, (Attestation of College Studies) Mobile Application Development in Campus De Montereal/Montral Campus,Canada and his name was shown in the Provisional List as approved students for the scheme. Despite making several requests and reminders, the 3^rd respondent – Corporation is not releasing the financial assistance to the petitioner for prosecuting studies. Hence, the present writ petition.

On the other hand, learned Government Pleader for Social Welfare Department filed a counter by the 3^rd respondent. In the counter affidavit, the 3^rd respondent admitted the claim of the petitioner by Adapa Sivaiah for the 1^st & 2^nd installment’s amount of Rs.10,0,000/-. He would submit that soon after release of budget by the Government the respective Welfare Departments have raised the bills with reference to the pending reimbursement of tuition fee relating to the academic year 2019-2020 to petitioner and submitted that the amount would be released as soon as the budget is released from the Government.

In view of the aforesaid directions of this Court in various cases and after hearing the submissions of learned counsel for the petitioner, learned Government Pleader for Social Welfare Department, without going into merits of the case, this Writ Petition is disposed of, directing the respondents to release the financial assistance of Rs.10,00,000/- for Petitioner namely – Adapa Sivaiah, for prosecuting their studies, within a period of three (03) months from the date of receipt of a copy of this order. There shall be no order as to costs.

Consequently, Miscellaneous Petitions, if any, pending in this Writ Petition shall stand closed.