- (1.) National Social Assistance Programme (NSAP) 1. We have further heard for some time Mr. Gonsalves, learned Senior Counsel, and Mr Raju Ramachandran, learned Additional Solicitor General. The various schemes for the poorer sections of the citizens of this country have been the subject-matter of the orders passed by this Court from time to time. It seems that some States have discontinued some of the schemes. As an interim measure, till the matter is fully heard in detail, we direct that no scheme covered by the orders made by this Court including the National Old Age Pension Scheme, National Family Benefit Scheme, in particular Annapurna and National Maternity Benefit Scheme shall be discontinued or restricted in any way without the prior approval of this Court. In other words, it means that till further orders, the schemes would continue to operate and benefit all those who are covered by the schemes. We hope that the Government of India and the State Governments would simplify the procedure so that high proportion of eligible persons remain covered by the schemes.
(2.) A copy of this order shall be sent to the Chief Secretaries of every State Government/Union Territory. The Union of India, through the Ministry concerned, shall also issue directives to the State Governments/Union Territories to comply with this order. Integrated Child Development Scheme (ICDS)
(3.) In respect of the Integrated Child Development Scheme, directions were issued on 28-11-2001. It seems that most of those who are covered by the said order are not getting benefit under the said Scheme. We have heard the submissions of Mr Gonsalves and perused the report submitted by the Commissioners and the directions sought. From the facts and figures that have been furnished to us, it seems evident that there is a large number of malnourished children between the age group of 0 to 6 years. These figures are based on the survey conducted under the National Family Benefit Health Scheme. The position is quite alarming. These young children are the future of the nation. Further, it appears that except Kerala and Tamil Nadu where the benefit under the Scheme is said to be reaching to about 50% of the children, in the rest of the country the average seems to be below 25%. The position in the States of Bihar, Uttar Pradesh, Jharkhand and Uttaranchal seems to be quite alarming. According to the survey for the period 2002-2003 the access to supplementary nutrition for the children in Bihar reaches about 12.6% of those who are otherwise covered by the scheme. Mr Raju Ramachandran, learned ASG prays for a short adjournment to discuss the matter with the officials concerned and make submissions on the directions that may be issued to ensure compliance with the order dated 28-11-2001.;