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Judgment
The petitioner has filed the present Writ Petition aggrieved by the action of the respondents in not releasing the financial assistance of Rs.10,00,000/-to the daughter of the petitioner in terms of G.O.Ms.No.29 dated 27.08.2016.
The petitioner's daughter submitted an application on 30.01.2019, and the Screening Committee approved the application of the petitioner's daughter for financial assistance and sanctioned an amount of Rs.10,00,000/-.
Though the amount was sanctioned, it was not credited to the account of the petitioner's daughter, in spite of petitioner's daughter complying with all the requirements for release of the said amount. Aggrieved by the said action of the respondents, this writ petition is filed.
The learned Assistant Government Pleader appearing for the respondents submits that the petitioner's daughter was included in the list of eligible students and that the Screening Committee had identified the petitioner's daughter as an eligible applicant.
Recording the submissions, the Writ Petition is disposed of directing the respondent authorities to verify the claim of the petitioner's daughter, subject to the eligibility of the petitioner. The respondents shall verify and release the amount sanctioned within a period of six (06) weeks from the date of receipt of this order. There shall be no order as to costs.
Pending miscellaneous petitions, if any, shall stand closed.