Gajjala Venkata Lakshmi & Anr. vs The State Of Andhra Pradesh & Ors.

The petitioner is seeking release of the financial assistance of the 3^rd and 4^th installments of Rs.32,00,000/-, under the “Jagananna Videshi Vidya Deevena’ Scheme. It is submitted by the learned counsel for the petitioner that the 1^st and 2^nd installment was released by the respondents, but the respondents have not released the balance installments.

The learned Government Pleader appearing for the respondents has placed on record the instructions received by him and submitted the same before this Court. As seen from the instructions, the respondents have not rejected or cancelled the petitioner’s benefit under the said Scheme. He further submits that the amount pending will be released subject to the availability of necessary funds.

Considering the submissions made, the Writ Petition is disposed of, directing the respondents to verify and release the amounts sanctioned to the petitioner under the said scheme within a period of eight (08) weeks from the date of receipt of a copy of this order.

Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall stand closed.