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Judgment
Sudhanshu Dhulia, J.
The petitioners are girl students belonging to Scheduled Caste community. They are presently pursuing para-medical courses. They are liable to get
certain scholarship amount from the State Government â€" a scholarship which has not been given to them, at least has not been disbursed to them.
On the last occasion, following order was passed by this Court on 20.06.2018:-
“Mr. R.C. Tamta, Advocate for the petitioners.
Mr. Yogesh Pandey, Additional CSC for the State/respondent nos. 1, 2 and 4.
Mr. Prem Prakas Phartiyal, Advocate for respondent no. 3.
The petitioners are girl students belong to Scheduled Castes community and are pursuing para-medical courses. According to the petitioners, they are
liable to get certain scholarship amount from the State Government but amount of scholarship has not been released in their favour.
A statement has been given by the learned State Counsel that, in principle, the order has been issued for releasing the scholarship.
Learned counsel for the petitioners states that no amount of scholarship has been credited in the petitioners’ account.
This Court has been informed that the said amount will ultimately come in the accounts of the petitioners through the District Social Welfare Officer.
List these cases on 26.06.2018 in the daily cause list.
Meanwhile, learned State Counsel shall get instructions from the concerned District Social Welfare Officer as to the present status of the payment of
scholarship amount.â€
An affidavit has been filed by the Additional Chief Secretary, Social Welfare Department, Government of Uttarakhand that the Additional
Secretary has already written to the Director, Social Welfare, Uttarakhand to release the amount of scholarship in favour of the petitioners.
This Court has been informed by the learned State Counsel that the Director, Social Welfare in turn had sent a letter to the District Social Welfare,
Udham Singh Nagar to ensure payment of scholarship amount to the petitioners, however, since he was not having the sufficient fund, the scholarship
amount could not be released in favour of the petitioners.
Therefore, on principle, the authorities agree that scholarship amount has to be released in favour of the petitioners.
Let the funds be released so that the amount of scholarship can be disbursed to the petitioners within two weeks, failing which the Director, Social
Welfare, Uttarakhand shall be present in person before this Court on the next date of listing which is fixed for 11.07.2018.
List this case on 11.07.2018 in the daily cause list.