KAMLA ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner before this Court claims benefit of the Government Order dtd. 27/12/2006, by which she was liable to get a one-time financial aid of Rs.25,000.00 (which has now been increased to Rs.50,000.00). By the said Government Order a Scheme has been introduced by the Government, which is known as "Kanya Dhan Yojna" under a socially beneficial legislation scheme of Social Welfare Department, Government of Uttarakhand. The purpose of the Scheme is to check the alarming rate of student drop out amongst girl children in secondary schools. Initially, as per the Scheme, any girl child who appeared in the intermediate examination and who belonged to a scheduled caste community was liable to be given one-time financial aid of Rs.25,000.00. This Court has been informed at the Bar that subsequently all girl children belonging to economically marginalized group have been included in the said Scheme, provided the family should have an annual income of less than Rs.15,976.00 in rural areas and Rs.21,206.00 in urban areas.

(2.) As per the Government Order dtd. 27/12/2006, a candidate had to apply before 31st July, which was subsequently extended upto 30th September. The District and State authorities had to advertise the said scheme in atleast two newspapers having wide circulation in the area and thereafter the eligible candidate had to apply within one month.

(3.) Admittedly the petitioner, who is a girl child, appeared and passed the intermediate examination in the year 2012. According to the petitioner, though she applied well in time and also sent reminders therefor but she was not given the benefit of said Scheme.