PEOPLES UNION FOR CIVIL LIBERTIES Vs. UNION OF INDIA
LAWS(SC)-2004-10-45
SUPREME COURT OF INDIA
Decided on October 07,2004

PEOPLE'S UNION FOR CIVIL LIBERTIES Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) We have gone through the 5th (August, 2004) Report of the commissioners S/shri Dr. N. C. Saxena and N. R. Sankaran. First of all, we wish to place on record our compliments and appreciation for the enormous work done by the learned Commissioners and presenting the Report under consideration.
(2.) The report is in three parts. First part is divided into 14 sections covering different schemes. Under Section 1, Integrated Child Development Services (ICDS) has been considered. Part II sets out summary of findings and part III sets out recommendations. We would first consider the aspect of icds. In order to fully appreciate the problem, it would be useful to notice the background briefly.
(3.) Icds, as noticed in the Order dated 29-4-2004 is perhaps the largest of all the food and supplementation programmes in the world that was initiated in the year 1975 with the following objectives as per the document prepared by Planning Commission : 1. To improve the health and nutrition status of children 0-6 years by providing supplementary food and by coordinating with State health departments to ensure delivery of required health inputs; 2. To provide conditions necessary for pre-school children's psychological and social development through early stimulation and education; 3. To provide pregnant and lactating women with food supplements; 4. To enhance the mother's ability to provide proper child care through health and nutrition education; 5. To achieve effective co-ordination of policy and implementation among the various departments to promote child development.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.