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Judgment
The present Writ Petition is filed questioning the action of Respondents in not releasing financial assistance of Rs.59,16,886/-(Rupees Fifty Nine Lakhs Sixteen Thousand Eight Hundred and Eighty Six only), sanctioned to the Petitioner (Application I.D.2022005808) under the ‘Ambedkar Overseas Vidya Nidhi Scheme’ Overseas Scholarship scheme, as illegal and arbitrary.
The petitioner had applied for financial assistance under ‘Ambedkar Overseas Vidya Nidhi Scheme’ Overseas Scholarship scheme for the academic year 2023-24 and the same was allotted with Application I.D. No.2022005808. After due verification, Respondent-authorities sanctioned 1st installment for an amount of Rs.19,72,048/- (Rupees Nineteen Lakhs Seventy Two Thousand and Forty Eight only) in favour of the Petitioner for pursuing Masters in Computer Science at University of Chicago, USA.
Thereafter, on 11.01.2024, Respondent-Authorities released an amount of Rs.18,49,048/- (Rupees Eighteen Lakhs Forty Nine Thousand and Forty Eight only) as 2nd installment to the Petitioner. The remaining balance amount of financial assistance i.e., Rs.59,16,886/- (Rupees Fifty Nine Lakhs Sixteen Thousand Eight hundred and Eighty Six only) as promised to the Petitioner was not disbursed to her. Hence, the present Writ Petition is filed.
Learned Standing Counsel appearing for the respondents submits that the application of the Petitioner would be examined and appropriate decision would be conveyed to the Petitioner.
Considering the submissions, this Writ Petition is disposed of, with the following directions:-
The Respondents are directed to examine the claim of the petitioner within a period of six (06) weeks from the date of receipt of a copy of this order.
In the event, the claim of the Petitioner is held to be in order, the Respondents are directed to release the amounts to the Petitioner within a further period of eight (08) weeks.
There shall be no order as to costs.
As a sequel, the miscellaneous petitions, if any, pending in this petition shall stand closed.