Puttam vs Dept. Of Health And Family Welfare And Ors

D.N. Patel, CJ

This so-called Public Interest Litigation has been preferred with the following prayers:

"a. Issue a writ of Mandamus or any other appropriate writ order or direction to the Respondents to strictly implement JSY, JSSK and PMMVY schemes in Mansarovar park.

b. Issue a writ of Mandamus or any other appropriate writ order or direction to the Respondents to provide a list of the number of beneficiaries who availed cash assistance under JSY, JSSK and PMMVY.

c. Pass an order directing the respondents to facilitate opening of bank accounts of pregnant women and lactating mothers in Mansarovar park to ensure benefits under JSY, JJSK and PMMVY are implemented.

d. Pass an order directing the respondents to organize periodic awareness campaigns for the women and the Anganwadi workers in Mansarovar park area.

e. Pass an order directing the respondents to submit a report relating to the adequate facilities for cooking, drinking water and sanitation in Anganwadi Centres of Mansarovar Park.

f. Pass an order directing the respondents to ensure dry ration and cooked meal are disbursed in Anganwadi Centres in Mansarovar Park.

g. Issue a writ of Mandamus or any other appropriate writ order or direction to the Respondents to ensure effective and efficient functionality of grievance redress mechanisms as per Section 14 of the National Food Security Act, at nodal, district and state levels."

Having heard the learned counsel appearing for both the sides and looking to the facts and circumstances of the case, it appears that several grievances have been ventilated by the petitioner about strict implementation of the schemes which are referred in the prayer clause as well as in the grounds raised in the writ petition. It appears that the representation which is annexed as Annexure-5 to the memo of this writ petition is still pending before the respondents. We therefore direct that grievances ventilated by the petitioner in the representation (Annexure P-5) shall be considered by the respondents in accordance with law, rules, regulations and Government policies applicable to the facts of the present case. While considering the said representation, the respondents shall also appreciate the Fact Finding Report annexed as Annexure P-4 to the memo of this writ petition. Thereafter, if any further action is required to be taken by the respondents to implement the schemes, which are referred to in this writ petition, the same shall be taken promptly.

With the aforesaid observations, this writ petition is hereby disposed of.