HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?A.F.R. Court No. - 4 Case :- MISC. BENCH No. - 8195 of 2015 Petitioner :- Parveen Aara Respondent :- Sachiv, Alp Sankhyak Kalyan Evam Waqf & 2 Others Counsel for Petitioner :- Parveen Aara (In Person) Hon'ble Amreshwar Pratap Sahi,J.
Hon'ble Attau Rahman Masoodi,J.
Heard the petitioner Ms. Parveen Aara in person and Sri Abdul Moin, learned Additional Chief Standing Counsel.
The petitioner has come up before this Court praying for a grant of Rs.10,000/- for the marriage of her niece under a scheme promulgated by the State Government known as "Assistance for Marriages of Girls Living Below the Poverty Line of any Minority Community" promulgated under a Government Order dated 26.9.2007.
According to Sri Abdul Moin, every district was earmarked with a particular budget and this particular case pertains to district Kanpur where the budgetary allocation was of Rs.27.70 lacs. According to the scheme the allocation was to be implemented on the basis of applications received on the principle of 'First Come First Serve'.
According to the petitioner the application had been moved within time but the applications after being processed indicated that 460 applications had come up for consideration and by the time the claim of the petitioner could be considered, the entire budget was exhausted that was meant for the district of Kanpur for the year 2014-15.
The petitioner contends that her niece has been able to make up her living as a domestic help and, therefore, she was in dire need and necessity of the said amount which could have been of a great help and assistance for this laudable cause.
Sri Abdul Moin, learned Additional Standing Counsel, does not dispute the said requirement even though he contends that the income certificate of the applicant had not been tagged along with the application form yet after the list was drawn and the petitioner was placed at serial no.362 of the list. In view of the disbursement policy of 'First Come First Serve' out of the budget of Rs.27.70 lacs 277 applicants were accordingly extended the benefit of the said amount in view of the position of the receipt of their applications on the 'First Come First Serve' basis. In such circumstances he submits that this amount as being claimed by the petitioner at this moment cannot be considered as the budget had exhausted and the petitioner's claim was at serial no.362. The petitioner therefore cannot be favoured with a mandamus in the above background.
When the arguments were being concluded a very noble gesture has been shown by the members of the bar sitting inside the court room who have volunteered to do the needful. We record their appreciation without naming any particular lawyer as it is for a laudable object and we accordingly consign the petition to records with the said observations.
Order Date :- 1.12.2015 Anand Sri./-
Court No. - 4C.M. Application No.123569 of 2015 In Case :- MISC. BENCH No. - 8195 of 2015 Petitioner :- Parveen Aara Respondent :- Sachiv, Alp Sankhyak Kalyan Evam Waqf & 2 Others Counsel for Petitioner :- Parveen Aara (In Person) Hon'ble Amreshwar Pratap Sahi,J.
Hon'ble Attau Rahman Masoodi,J.
Disposed of in view of the order passed today in Writ Petition (M/B) No.8195 of 2015.
Order Date :- 1.12.2015 Anand Sri./-