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Judgment
The present Writ Petition is filed questioning the action of Respondents in not releasing the financial assistance of Rs. 10,00,000/- (Rupees Ten Lakhs only), to the petitioner under the 'NTR Videshi Vidyadharana' Overseas Scholarship scheme, as illegal and arbitrary.
It is the specific case of the petitioner that she got an opportunity to pursue M.B.B.S at the University of Perpetual Manila, Philippines. Thereafter, he applied for the Scholarship under “NTR Videshi Vidydarana” Overseas Scholarship Scheme for the academic year 2018-19. It is stated that she was entitled to financial assistance of Rs. 10,00,000/- for perusing her studies abroad, as per the sanction of funds by the Government. However, despite the sanction of funds by the Government, the financial assistance promised to the petitioner was not disbursed. Hence, the present Writ Petition is filed.
The learned Government Pleader appearing for the 4th respondent submits that the application of the Petitioner would be considered and the amount would be sanctioned, subject to the petitioner fulfilling the conditions prescribed for the release of the said amount.
As there is no dispute with regard to the entitlement of the petitioner, the Writ Petition is disposed of, directing the respondents to disburse the amount to the petitioner within a period of three (3) months from the date of receipt of a copy of this order. There shall be no order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.