Citation : 2021 Latest Caselaw 1980 UK
Judgement Date : 21 June, 2021
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
ON THE 21ST DAY OF JUNE, 2021
BEFORE:
HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
WRIT PETITION (M/S) No. 1133 of 2021
BETWEEN:
Bhagwati Pandey. ....Petitioner
(By Ms. Sudha Tamta, Advocate, holding brief of Mr.
Vinay Kumar, Advocate)
AND:
State of Uttarakhand
and others. ...Respondents
(By Mr. H.M. Raturi, Deputy Advocate General for the
State of Uttarakhand)
JUDGMENT
According to the petitioner, she is eligible for scholarship under a scheme known as 'Nanda Gauara Scheme'. Since no decision has been taken on petitioner's application, therefore, she has approached this Court seeking the following reliefs:
"(i) Issue a writ, order or direction in the nature of Mandamus, commanding/directing the respondents to grant the benefit of financial assistance to the Petitioner as is admissible to her under the rd Government order dated 23 May 2016 "Goura Devi kanya dhan Yojana" and Government order dated 15th june 2017 "Nanda Goura Scheme" as Petitioner fulfill the eligibility prescribed in the said Government order, alongwith interest on delayed payment."
2. Learned Deputy Advocate General submits that the writ petition may be disposed of with liberty to petitioner to make representation to District Social Welfare Officer, Almora and if such representation is made, the same shall be decided at the earliest.
3. Having regard to the facts & circumstances of the writ petition, the writ petition is disposed of with liberty to petitioner to make representation to District Social Welfare Officer, Almora, within two weeks from today. If such representation is made within stipulated period, District Social Welfare Officer, Almora shall consider the same and take appropriate decision, in accordance with law, within a period of four weeks from the date of receipt of representation alongwith certified copy of this order.
(MANOJ KUMAR TIWARI, J.) Arpan
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