RADHA GUPTA Vs. STATE OF MP

JUDGEMENT

(1.) Heard The petitioner has filed this petition against the certificate dt. 15.08.2006 (Annexure P/1). By the aforesaid certificate, the respondent No. 6 has been awarded the benefit of grant of scholarship under the scheme formulated by the State Government named as "Gaon ki Beti".

(2.) The petitioner pleaded that she is resident of village Malawani, Tehsil Pichhor, District Shivpuri. The petitioner passed the Higher Secondary Examination (Class 12) from Government Higher Secondary School, Malawani in First Division and she received highest marks. Thereafter, she took admission in the college. She was entitled to receive scholarship under the scheme of "Gaon Ki Beti" However, the respondent No. 6 had been granted the aforesaid benefit, whereas she is not entitled for the aforesaid benefit because she never studied from the, village.

(3.) Respondent No. 6 in her reply pleaded that her parents are the residents of village Malawani and their names have also been mentioned in voter list. The District Education Officer conducted the enquiry and found the respondent No. 6 eligible for the aforesaid scholarship.