SITA KUMARI Vs. STATE OF UP

JUDGEMENT

(1.) The petitioner is a young girl belonging to the poor strata of society as evidenced by the ration card in the category of persons living below poverty line (BPL) issued to her father Shri Ram Dular. She has filed this writ petition under his guardianship to decide her representation dated 13.8.2012 addressed to the District Inspector of Schools, Allahabad for providing the benefit under 'Savitri Bai Phule Balika Shiksha Madad Yojna' (in short the Scheme) for providing financial assistance to poor girl students vide Government Order dated 20.1.2009.

(2.) The petitioner passed the High School examination in the year 2011 and was pursuing her studies in Class-XI in Jawahar Yadav alias Pandit Balika Inter College (Narayan Nagar) Paigambarpur, Allahabad when she has claimed her entitlement under the Yojna in which the State Government vide Government Order dated 20.1.2009, for one time grant of Rs. 15,000/- and a bicycle for the girl students belonging to BPL category studying in Class-XI, and a further amount of Rs.10,000/- on being admitted in the next year in Class-XII. The Government Order provided the eligibility for the Scheme, to those girl students, who had passed High School examination in the year 2008 and has taken admission in Class XI in any Government school or any school getting aid from the State Government or has completed Poorva Madhyama examination from U.P. Madhyamik Sanskrit Siksha Parishad and has taken admission in Uttar Madhyama; her guardian holds a ration card in BPL category; she is unmarried; and she has opened an account in a nationalised bank for receiving the assistance from the District Level Committee.

(3.) The Scheme provided for constitution of a Committee at the District level with the District Magistrate as its chairman, and the Chief Development Officer, Sub Divisional Magistrate of the concerned Tehsil, District Inspector of Schools, a Principal of the any Government aided secondary education nominated by the District Magistrate and a Principal of a unaided secondary education nominated by the District Magistrate, as its members. The eligible girl students were required to submit their applications through the Principals of their Schools with the mark sheet of the High School Examination 2008 and the certificate of taking admission in Class XI along with a verified BPL card. The applications were required to be forwarded by the Principals of the concerned Schools. The Scheme provided the records to be maintained by the office of the District Inspector of Schools and declared that the financial assistance under the Scheme is in addition to any scholarship or any other benefit drawn by the eligible candidates under any other scheme.