Devendra Kumar Upadhyaya, J. - (1.) Heard the petitioner, who appears in person, learned Standing Counsel appearing for the State-respondents and Shri Raj Kumar Singh, learned counsel representing the Union of India.
(2.) This Court on 23.11.2017 passed an order requiring the learned Standing Counsel to produce the entire records, both from the office of Director, Social Welfare, U.P., Lucknow and also from the office of District Social Welfare Officer, Jaunpur pertaining to the application made by the petitioner for grant of scholarship and also relating to the enquiry which appears to have been conducted by the District Social Welfare Officer, which has been relied upon in the counter affidavit filed by the Director, Social Welfare, U.P.
(3.) The relevant records have, thus, been produced by the learned Standing Counsel which have been perused by the Court as well.;