Himachal Pradesh High Court
Priyanka & Ors vs Uoi & Ors on 18 February, 2019
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 335 of 2019
.
Date of decision: 18.02.2019.
Priyanka & ors. .....petitioners.
Versus
UOI & Ors. .....Respondents.
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?1
For the Petitioner:
r Mr. Vikram Thakur, Advocate.
For the Respondents: Mr. Lokender Paul Thakur, Sr.
Panel Counsel, for respondents
No. 1 and 2.
Mr. Hemant Vaid and Ms. Ritta
Goswami, Addl. A.Gs. with Ms.
Svaneel Jaswal, Dy. A.G., for
respondents No. 3 to 5.
Justice Tarlok Singh Chauhan, Judge (Oral)
The issue in the instant petition relates to non- release of Post Matric Scholarships to the students belonging to Scheduled Castes/Scheduled Tribes categories.
2. This issue is no longer res integra in view of the judgment rendered by learned Coordinate Bench of this Court in CWP No. 288 of 2019, titled as Rahul Pundir and others vs. Union of India and others, decided on 08.02.2019.
1 Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 19/02/2019 22:00:14 :::HCHP 2
3. It would be noticed that the Post Matric Scholarships belonging to the aforesaid categories for studies in India is released .
in terms of scheme formulated by the Government of India, Ministry of Social Justice & Empowerment. As a matter of fact, the Government of India has already conveyed the sanction of the President for the release of Rs. 53,25,00,000/- (Rupees Fifty three crore and twenty five lacs only) to the Government of Himachal Pradesh during the current financial years 2018-19 under the said scheme, as finds mentioned in the order passed by the learned Coordinate Bench. Therefore, I really see no reason why the State of Himachal Pradesh should not fulfill its part of the obligation by ensuring the release of the scholarships as per the revised guidelines of PMS-SC issued by Department vide letter No. 11017/04/2015-SCD-V(III), dated 03.05.2018.
4. Accordingly, the present petition is allowed and the State Government is directed to release the aforesaid scholarship to the petitioners and other similar situate persons upon their completing the necessary codal formalities. The needful be done as expeditiously as possible and in no event later than 31 st March, 2019.
5. The petition is disposed of in the aforesaid terms leaving the parties to bear their costs.
Copy dasti.
18th February, 2019 (Tarlok Singh Chauhan)
(sanjiv) Vacation Judge
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