Patna High Court - Orders
Jyoti Kumari vs The State Of Bihar & Ors on 10 September, 2018
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18069 of 2018
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Jyoti Kumari, daughter of Sri Surendra chaudhary, resident of Mohalla- Bada
Telpa, P.S.-Chhapra Nagar, District-Saran at Chhapra
... ... Petitioner/s
Versus
1. The State Of Bihar through Principal Secretary, Scheduled Caste and
Scheduled Tribe Welfare Department, Government of Bihar, Patna.
2. Principal Secretary, Scheduled Caste and Scheduled Tribe welfare
Department, Government of Bihar, Patna.
3. Commissioner, Saran Division, Saran at Chhapra.
4. District Magistrate, Saran at Chhapra.
5. District Welfare Officer, Saran at Chhapra.
6. District Programme Officer, Saran at Chhapra.
7. Principal, Prithvi Chandra Vigyan Mahavidyalaya, Katahari Bagh,
Chhapra.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anil Kumar
For the Respondent/s : Mr. Gyan Prakash Ojha- Ga7
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
2 10-09-2018The sole grievance which the petitioner has raised in the present application is of non-payment of scholarship amount for her studies at graduation level in the session 2013-14, 2014- 15 and 2015-16 in P.C. Vigyan College, Chhapra, Saran, under the Post Matric Scholarship Scheme, framed for the students belonging to the Scheduled Castes.
If the State Government has come out with a scheme for the welfare of the members of Scheduled Castes for providing them help by way of allowing scholarship for studies up to graduation level, it is surprising that the students are being Patna High Court CWJC No.18069 of 2018(2) dt.10-09-2018 2/2 compelled to approach this Court for a direction for implementation of the Scheme of the Government itself.
Considering the simple nature of the grievance which the petitioner has raised in the present writ application, I dispose it of with a direction to respondent nos. 2 and 5 to look into the petitioner's grievance and redress it, if her claim is found to be genuine within a period of four weeks from the date of receipt/production of a copy of this order.
This disposes of the application.
(Chakradhari Sharan Singh, J) arun/Ashish/-
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