- (1.) Heard the petitioner Ms. Parveen Aara in person and Sri Abdul Moin, learned Additional Chief Standing Counsel.
(2.) The petitioner has come up before this Court praying for a grant of Rs.10,000/- for the marriage of her niece under a scheme promulgated by the State Government known as "Assistance for Marriages of Girls Living Below the Poverty Line of any Minority Community" promulgated under a Government Order dated 26.9.2007.
(3.) According to Sri Abdul Moin, every district was earmarked with a particular budget and this particular case pertains to district Kanpur where the budgetary allocation was of Rs.27.70 lacs. According to the scheme the allocation was to be implemented on the basis of applications received on the principle of 'First Come First Serve'.;