ROSHANI PRABHA Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) The petitioner is aggrieved by the fact that even though she is entitled to scholarship under the scheme titled as: Innovation in Science Pursuit for Inspired Research (in short the INSPIRE), she has not been accorded the said scholarship for the period commencing from 2013.

(2.) The petitioner, who is currently a second year student of B.Sc. (Botany Hons.) in Daulat Ram College, University of Delhi, had applied for INSPIRE Scholarship, on 09.09.2013, at which point in time she stood admitted as a first year student in the aforementioned college.

(3.) The petitioner claims that though she was selected for INSPIRE Scholarship, the intimation with regard to the same was received by her, for the first time, only via letter dated 10.03.2015. Though the exact date of receipt of letter dated 10.03.2015 is not indicated by the petitioner, it is averred that the said letter was received "after some delay".