SUMITRA DEVI Vs. STATE OF JHARKHAND
LAWS(JHAR)-2010-5-97
HIGH COURT OF JHARKHAND
Decided on
May 14,2010
SARSWATI DEVI,MUNNI DEVI,KAMLA DEVI,SUMITRA DEVI,NIRMALA DEVI,SARITA DEVI,KANTI DEVI,KUNTI DEVI,ANITA DEVI,BASANTI DEVI,PARVATI DEVI,SHILA DEVI,MINA DEVI,LALITA DEVI,MAMTA DEVI,KAMALA DEVI,MALTI DEVI,PRABHAWATI DEVI,RADHA DEVI,RADHIKA DEVI,PRABHA DEVI,RAJ KUMARI DEVI,SANGITA DEVI,SURAIYA BANO,SAKUNTALA DEVI,SUGAN DEVI,SOBHA DEVI,SABITA DEVI,ANAMIKA DEVI,BAIJYANTI DEVI,BANDANA DEVI,TULUK RAJ DEVI,BINDU DEVI,KAUSHILYA DEVI,SANTI DEVI
Appellant
VERSUS
STATE OF JHARKHAND,PRINCIPAL SECRETARY, FOOD, PUBLIC DISTRIBUTION AND CONSUMER CONCERN DEPARTMENT, GOVT. OF JHARKHAND, RANCHI,COMMISSIONER, PALAMAU AT DALTONGANJ,DISTRICT RATIONING OFFICER, PALAMAU ( MEDINI NAGAR),SUB- DIVISIONAL OFFICER, HUSSAINABAD, DISTRICT PALAMAU,BLOCK DEVELOPMENT OFFICER, HUSSAINABAD,BLOCK DEVELOPMENT OFFICER, HAIDAR NAGAR,BLOCK DEVELOPMENT OFFICER, MOHAMADGANJ,BLOCK DEVELOPMENT OFFICER, SATBARWA
Respondents
JUDGEMENT
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(1.) Heard the parties.
(2.) According to the petitioners Government of India started a new Scheme named as "Swarnjayanti Gram Swarojgar Yojana" for distribution of food grains to the villagers living under poverty line through Mahila Swayam Sahayata Samuh. Accordingly, the petitioners formed Mahila Swayam Sahayata Samuh in different villages in order to distribute the food grains to the poor villagers and to that effect an agreement was executed in between those Mahila Swayam Sahayata Samuh and the State Government and thereby the State Government agreed to allot required food grains to Mahila Swayam Sahayata Samuh for distribution of the same to the poor villagers on fixed price.
(3.) The grievance of the petitioners is that inspite of the aforesaid facts no food grains has yet been allotted to those Mahila Swayam Sahayata Samuh for distribution of the same amongst the villagers living below poverty line.;
(2.) According to the petitioners Government of India started a new Scheme named as "Swarnjayanti Gram Swarojgar Yojana" for distribution of food grains to the villagers living under poverty line through Mahila Swayam Sahayata Samuh. Accordingly, the petitioners formed Mahila Swayam Sahayata Samuh in different villages in order to distribute the food grains to the poor villagers and to that effect an agreement was executed in between those Mahila Swayam Sahayata Samuh and the State Government and thereby the State Government agreed to allot required food grains to Mahila Swayam Sahayata Samuh for distribution of the same to the poor villagers on fixed price.
(3.) The grievance of the petitioners is that inspite of the aforesaid facts no food grains has yet been allotted to those Mahila Swayam Sahayata Samuh for distribution of the same amongst the villagers living below poverty line.;
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