HIMANSHI JAIN Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner has challenged memorandum/letter dated 14.2.2012 by which request of the father of the petitioner for awarding Central Sector Scheme of Scholarship for Colleges and University Students-2010 [for short 'the CSSS-2010 scheme'] is declined to be considered on the ground that the process of the CSSS-2010 scheme has already been completed.

(2.) In short, respondent No.1 floated a scheme known as CSSS-2010 for awarding various amounts of scholarships to the students undergoing Graduation and Post-graduation courses. The petitioner is allegedly eligible for the scholarships and submitted online application with Registration No.CSSS-10/000317 through proper channel as required in the Scheme, on 19.10.2010. It was provided in the CSSS-2010 scheme that the total income of the parents of the applicant should not exceed '4.5 lacs per annum. The necessary affidavit was submitted by the father of the petitioner but despite that no response was received. The father of the petitioner made enquiry through an application under the Right to Information Act, 2005 and came to know that income affidavit along with application form was not submitted, therefore, their case was not considered by the screening committee. It was also found that total eligible candidates under the CSSS-2010 scheme are 3717 but the amount of scholarship has not been released to them because the process of grant of scholarship was under process.

(3.) The case set up by the petitioner is that the application was sent on 19.10.2010 which could not have been declined to be considered by respondent No.2 on the ground that it has been received after the expiry of time though the other applications which were received are still being processed, therefore, the case of the petitioner could be easily considered along with them for the grant of scholarship to the petitioner, who is otherwise fully eligible.