S.K. Chakraborty, J. - (1.) The present writ application is directed against the order dated 14.11.2008 issued by the Joint Secretary, Government of India, Ministry of Social Justice and Empowerment rejecting the claim of the petitioner for release of grant -in -aid to the Haldia Sakan Kalyan Parshad for running three day care centers from the year 2006 -07 to 2007 -08.
(2.) The petitioner claims that he is the Secretary of Haldia Samaj Kalyan Parshad which is a Non -Government Organisation having its office at Village Nandarampur under the Sutahata PS, District Purba Medinipur. The said organization is set up and running for years together in different schemes sanctioned by the State Governments as well as by the Central Government such as a) Destitute Children Home; b) Juvenile Justice Home; c) Anganwadi Workers' Training Centre; d) Short Stay Home; e) De Drug Addiction Centre and f) ICDS project etc.
(3.) It is further claimed that the said Haldia Samaj Kalyan Parshad is running three day care centers one at Hoomtia, Gopiballavpur Block I in the District of Paschim Medinipur, second at Teor in the District of Dakshin Dinajpur and the third at Kashipur in the District of Purba Medinipur. The purpose of such scheme is to accommodate old aged persons for providing recreation and lunch in the concerned center in order to safeguard the old aged persons in the locality.;