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Jeet Narain Singh vs State Of U.P. And 6 Others
2015 Latest Caselaw 5515 ALL

Citation : 2015 Latest Caselaw 5515 ALL
Judgement Date : 16 December, 2015

Allahabad High Court
Jeet Narain Singh vs State Of U.P. And 6 Others on 16 December, 2015
Bench: Arun Tandon, Harsh Kumar



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- SPECIAL APPEAL No. - 634 of 2015
 

 
Appellant :- Jeet Narain Singh
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Appellant :- Vidya Sagar
 
Counsel for Respondent :- C.S.C.,Anuj Kumar,Arun Kumar
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

The affidavits filed by the Secretary only discloses paper compliance of the Government Order laying down the mechanics in the matter of Mid Day Meal being provided to the students. The affidavits discloses that as many as 3,89,399 students are covered by the Mid Day Meal Scheme. These students are studying in 299 primary institutions and 159 in upper primary institutions. It has been stated that 2467 kitchens have been constructed and are running with the help of 8770 cooks. It has also been stated that these cooks are responsible for preparation of the meal cleaning of the utensils.

It would be appropriate in the facts of the case to direct the highest officer of Education Department in the district to personally visit the shades which have been constructed for preparation of the Mid Day Meal as well as the institutions where the food is distributed and file an affidavit indicating the current status of day to day work.Photographs of the shades and cooked food with details of cooks engaged be brought on record by the next date.

The matter shall be listed next on 11.1.2016.

Interim order shall continue till the next date of listing.

Order Date :- 16.12.2015

Ashish Pd.

 

 

 
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