JUDGEMENT
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(1.) HEARD learned counsel for the petitioners, learned Standing Counsel and Sri Mukund
Asthana appearing for the respondents.
(2.) THE work with regard to distribution of Mid Day Meal earlier was assigned to the village
Pradhans. By the impugned order the Government took a decision to distribute the Mid
Day Meal through the Mahila Samakhya, a society consisting of the ladies.
Submission of learned counsel for the petitioners is that by relegating the right to issue
by the Mahila Samakhya the cause shall be increased manifold.
It is submitted by learned counsel for the petitioners that only in some districts this
provision has been made not for all the districts
(3.) IT is a policy matter taken by the State Government relegating the power to different
body taking away it from the village Pradhans. The decision as to how to Mid Day Meal
is to be distributed in terms of the Government Orders, rules and regulations is to be
taken by the State Government.
4. We, therefore, do not find any good ground to interfere with the impugned order under
Article 226 of the Constitution of India. No statutory or fundamental right of the
petitioners has been violated on account of the impugned order.;
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