AI Structured Summary
Not yet generated for this judgment
Judgment
The petitioner is aggrieved by the inaction on part of the respondent authorities in releasing the sanctioned amount for the petitioner towards the scholarship amount under the Scheme of A.P State Kapu Welfare and Development Corporation vide Vidya Devana for academic years 2017-2018.
The petitioner's son submitted an application for grant of scholarship amount vide application number OV2017113707. The petitioner applied for studying MBBS course in Washington University of Barbados school of Medicine, Barbados, Central America. The petitioner had submitted the said application and the respondents have approved the application of the petitioner. However, the respondents have not released the said amount and aggrieved by such action on part of the respondents, the present writ petition is filed.
The 3rd respondent has filed a counter and it is stated that the State Level Screening Committee was constituted for verification of the applications and the State Level Screening Committee had approved the list of eligible candidates. However, the government had ordered an enquiry into the sanction of scholarship amounts to various students and the Vigilance and Enforcement Department had submitted a report and as seen from the report, the petitioner was found as an eligible beneficiary of the scheme.
A Counter-affidavit to that effect is filed and stated that the petitioner is entitled for release of the amount. However the amount shall be released soon after the 3rd respondent receives the funds from the Government.
Considering the submissions of the learned counsel for the petitioner and the learned Standing Counsel for respondent No. 3 and also the admission in the counter that the petitioner is an eligible beneficiary, the 3rd respondent shall have to release the amount as expeditiously as possible, not later than a period of eight (8) 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.