HC directs MWCD to provide report of scheme for providing nutritious food to children, lactating & nursing mothers (Read Order)

The Allahabad High Court has directed the Union Ministry of Women and Child Development to implement the order of Apex Court and provide updated report of their policy for providing nutritional food to the children, lactating and nursing mothers in the situation of Coid-19, in relation to the direction passed by Supreme Court.

The High Court Division Bench comprised of Justice Pankaj Kumar Jaiswal and Karunesh Singh Pawar while dealing with a Public Interest Litigation has asked the Union Ministry of Women and Child Development to show their written report regarding the policy in pursuance of the order passed by the Supreme Court.

Arun Gramudyog Sansthan has filed a petition before the high court for issuance of a writ of mandamus restraining the Union Ministry of Women and Child Development from issuing any advertisement any finalizing any tender or scheme on the basis of the present scheme of ICDS in pursuance of the order passed by the Apex Court.

The Supreme Court of India has issued an order dated 8 March, 2020 and directed states including Uttar Pradesh to frame policy to ensure that the scheme for providing providing nutritional food to the children, lactating and nursing mothers are not adversely affected  in the situation of Coid-19.

The present matter is listed for hearing on 07 August, 2020.

Case Details:

Case :- P.I.L. CIVIL No. - 12091 of 2020

Petitioner :- Arun Gramudyog Sansthan Thru Gen. Secy. Arun Kant Dixit

Respondent :- U.O.I Thru Secy. Ministry Of Women & Child Devpt. & Ors.

Counsel for Petitioner :- Mudit Agarwal

Counsel for Respondent :- C.S.C.,A.S.G.

Quorum: Justice Pankaj Kumar Jaiswal and Karunesh Singh Pawar

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