- (1.) The petitioner herein claims to be the representative of the Anganwari Sevika of the District of Khunti, who has raised a grievance regarding payment of arrears of bill under the head of purchase of nutrients for the month of January, February and March for the financial year 2010-11 and approached this Court for a direction upon the respondents to make payment for the same.
(2.) An affidavit has been filed on behalf of the respondent nos.2 and 3 being the Secretary and the Director, Department of Women and Child Development, Government of Jharkhand. Sum and substance of the affidavit filed on their behalf is that certain funds were surrendered by the Deputy Commissioner, Khunti in respect of the said programme for the district of Khunti in the financial year 2010-11. However, again demands were raised under the same programme, wherein the Director, Social Welfare was directed to inquire into the grievances of the petitioner, who directed the District Social Welfare Officer, Khunti to submit the inquiry report regarding allotment of fund project wise (head wise). In the background of their aforesaid stand, it has been stated that answering respondents are taking the matter very seriously and will take necessary steps in this regard in accordance with law within a very short span of time.
(3.) Another counter affidavit has been filed on behalf of respondent nos. 4 to 10 being the Deputy Commissioner, the District Programme Officer and the other Child Development Project Officers of different Blocks under the district of Khunti. In para 8 they have given description of the payments made to the Anganwari Sevika inrespect of the said project under different Blocks for January,2011. Under the said paragraph statements have also been made regarding outstanding dues for the month of February and march,2011.;