Rasoiya Sangh , Block - Ahraula vs State Of U.P. And 3 Others
2017 Latest Caselaw 532 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- WRIT - C No. - 18202 of 2017
 
Petitioner :- Rasoiya Sangh , Block - Ahraula
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Shiv Shankar Pd Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Mrs. Rekha Dikshit,J.

Counter affidavit filed today is taken on record. 

From the affidavit filed by the Secretary, Basic Education Government of U.P., Lucknow, it is apparent that a proposal for enhancement of the amount of honorarium from Rs.1000/- to Rs.2000 per month  to a cook engaged in the mid day meal scheme in the schools has been approved but has not been implemented because under present arrangement, the expenses under the mid day scheme are shared in the ratio of 60:40 between the Central Government and the State Government. It is stated that as and when the Central Government will agree to enhance the honorarium from R.1000/- to Rs.2000/- per month, the State Government  would pay its 40% share. Reference is made to the letter sent to the  Central Government by the State Authorities  dated 5.7.2016.

Whatever be the arrangement between the State Government and the Central Government, once it is found that the honorarium  to be paid to a kook appointed under the mid-day meal scheme has to be increased  from Rs.1000/- to Rs.2000/-per month, appropriate consequential action has to be taken at the earliest. The Central Government vide letter dated 23.8.2016 has informed the State Government  that the minimum honorarium of a cook appointed  under the National Programme for  mid-day meal in school is Rs.1000/-. It is always open to the State Governments to make payment of honorarium in excess  thereto to the cooks through their own resources.

In this view of the matter, we direct  the Principal Secretary Basic Education  to consider the matter and to ensure the payment of honorarium to the cooks at the proposed Rs.2,000/- per month, failing which he shall file his personal affidavit indicating the reason for non-implementation of the said recommendation in the light of  what has been observed by the Court.

The matter shall be listed  next on 29.5.2017.

Certified copy of this order be issued  to the learned Standing Counsel.

(Rekha Dikshit,J) (Arun Tandon,J)

Order Date :- 11.5.2017

G.S