Chattisgarh High Court

Maa Danteshwari Mahila Swa ... vs State Of Chhattisgarh on 28 April, 2022

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                                                                        AFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                Reserved for Orders on : 06/04/2022
                    Order passed on : 28/04/2022
                          WPC No. 5063 of 2021
 Maa Santoshi Swa Sahayata Samuh, Through Its President, Pratima
  Markam Aged About 36 Years, W/o - Shri Lila Markam R/o - Gram -
  Changori, Post Office Gobripat, Tehsil - Kota, District - Bilaspur
  Chhattisgarh
                                                              ---- Petitioner
                                Versus
1. Union Of India, Through Secretary, Ministry Of Women And Child
   Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi
2. State Of Chhattisgarh Through Secretary, Women And Child
   Development Department Mahanadi Bhawan, Nava Raipur, Atal Nagar,
   District - Raipur, Chhattisgarh
3. Secretary, Agriculture Development And Farmer Welfare And Bio -
   Technology Department, Vikas Bhawan, Nava Raipur, Atal Nagar,
   District - Raipur, Chhattisgarh
4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited, Through Its
   Managing Director, Beej Bhawan, Telibandha, Raipur
5. District Program Officer, Women And Child Development Department
   District - Bilaspur, Chhattisgarh
                                                          ---- Respondents

WPC No. 5148 of 2021  Maa Mahamaya Mahila Swa Sahayata Samuh Village- Khalhepara, Janakpur, District Koriya, Through Dewanti Singh W/o Ranjit Singh, Aged About 44 Years, (President), Khadgaon, District Koriya Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through Its Secretary, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh

2. Collector, (Women And Child Development Department) District - Koriya Chhattisgarh.

3. The District Programme Officer, Women And Child Development, Koriya Chhattisgarh

4. The Project Officer, Manendragarh, District Koriya Chhattisgarh.

---- Respondents

WPC No. 5145 of 2021  Astha Mahila Swa Sahayata Samuh Sonamani, Ward No.40 Chirmiri, District Koriya, Through Babita Devi W/o Uma Shankar, Aged About 35 Years, (President), Khadgaon, District Koriya Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through Its Secretary, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh

2. Collector, (Women And Child Development Department) District Koriya Chhattisgarh.

3. The District Programme Officer, Women And Child Development, Koriya Chhattisgarh.

4. The Project Officer, Manendragarh, District Koriya Chhattisgarh

---- Respondents WPC No. 5184 of 2021  Uzma Mahila Swa Sahayata Samuh Through Its President, Nimmi Akhtar Aged About 45 Years, W/o Abbas Akhtar R/o Kududand Chandani Chowk, Tehsil Bilaspur, District Bilaspur Chhattisgarh.

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi.

2. State Of Chhattisgarh Through Secretary, Women And Child Development Department, Mahanadi Bhawan, Nava Raipur, Atal Nagar, District Raipur Chhattisgarh.

3. Secretary Agriculture Development And Farmer Welfare And Bio- Technology Department, Vikas Bhawan, Nava Raipur, Atal Nagar, District Raipur Chhattisgarh.

4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited, Through Its Managing Director, Beej Bhawan, Telibandha, Raipur.

5. Director Program Officer, Women And Child Development Department District- Bilaspur, Chhattisgarh.

---- Respondents WPC No. 5082 of 2021  Mahamaya Bharatmata Swa Sahayata Samuh Through Its President, Smt. Amrit Bai Spat Aged About 40 Years, W/o Tihari Ram Spat R/o Village Bitkuli, Tehsil Kota, District Bilaspur Chhattisgarh.

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Devolopment, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi

2. State Of Chhattisgarh Through Secretary, Women And Child Development Department, Mahanadi Bhawan Nava Raipur, Atal Nagar, District- Raipur, Chhattisgarh.

3. Secretary, Agriculture Development And Farmer Welfare And Bio- Technology Department, Vikas Bhawan, Nava Raipur Atal Nagar, District- Raipur, Chhattisgarh.

4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited, Through Its Managing Director, Beej Bhawan, Telibandha, Raipur

5. District Program Officer, Women And Child Development Department District- Bilaspur, Chhattisgarh.

---- Respondents WPC No. 5182 of 2021  Jai Maa Durga Swa Sahayata Samuh Through Its President, Love Kumari, Aged About 25 Years, W/o Jitendra Chaturvedi, R/o - Village Imlipara, Tehsil - Kota, District - Bilaspur (C.G.)

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Woman And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi.

2. State Of Chhattisgarh Through Secretary, Women And Child Development Department, Mahanadi Bhawan, Nava Raipur, Atal Nagar, District- Raipur Chhattisgarh.

3. Secretary Agriculture Development And Farmer Welfare And Bio- Technology Department, Vikas Bhawan, Nava Raipur, Atal Nagar, District - Raipur, Chhattisgarh.

4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited, Through Its Managing Director, Beej Bhawan, Telibandha, Raipur

5. District Program Officer Women And Child Development Department District - Bilaspur, C.G.

---- Respondents WPC No. 4998 of 2021  Durga Maa Bamleshwari Swa Sahayata Samuh Khairagarh Sarragodi Block Khairagarh, District Rajnandgaon Chhattisgarh Through Its President Smt. Rama Sharma W/o Devprasad Sharma Aged About 56 Years R/o Ward No. 16, Dau Chaura Khairagarh, Block- Khairagarh District- Rajnandgaon, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Principal Secretary, Women And Child Development Department, Mahanadi Bhawan, New Raipur District Raipur Chhattisgarh

2. Union Of India Through The Secretary, Ministry Of Women And Child Development Department, Shastri Bhawan, New Delhi

3. The Collector Rajnandgaon District Rajnandgaon, Chhattisgarh

4. The Child Development Project Officer, Integrated Women And Child Development Project Khairagarh, District- Rajnandgaon, Chhattisgarh

---- Respondents WPC No. 5008 of 2021  Vaibhav Laxmi Ma Bamleshwari Mahila Swa Sahayata Samuh, Pandadah, Through Its President Smt. Madhubala Nishad W/o Kamta Nishad, Aged About 47 Years, R/o Ward No. 9, Pandadah, District Rajnandgaon Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District

- Raipur Chhattisgarh

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shastri Bhawan, New Delhi

3. The Collector, Rajnandgaon, District Rajnandgaon Chhattisgarh

4. The Child Development Project Officer, Integrated Woman And Child Development Project Khairagarh, District Rajnandgaon Chhattisgarh

---- Respondents WPC No. 5221 of 2021  Sahara Mahila Swa Sahayata Samooh, Gram Palari, Gurur, Balod Through Its President Saroj Bai Sahu, W/o Nand Kumar Sahu, Aged About 52 Years, R/o Village Palari, Tehsil Gurur, District Balod Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District - Raipur Chhattisgarh

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi - 110001

3. The Collector, Balod, District Balod Chhattisgarh

4. The District Women And Child Development Officer, Gurur District Balod Chhattisgarh

---- Respondents WPC No. 5181 of 2021

1. Maa Durga Bahini Mahila Swa Sahayata Samooh Fafadih Devendra Nagar Raipur District Raipur Chhattisgarh Through Its President, Smt. Saraswati Dubey, W/o Shri Shivshankar Dubey, Aged 50 Years, R/o Fafadih, In Front Of Dr. Rohit Mishra Raipur District Raipur Chhattisgarh.

2. Pragati Mahila Swa Sahayata Samooh Ramkundpara Raipur Through Its President, Smt. Anju Matiyara W/o Dinesh Matiyara, Aged About 45 Years, R/o Ward No. 16, Uchala Talab Ramkund, Udia Basti Raipur District Raipur Chhattisgarh.

3. Mor Mitanin Mahila Swa Sahayata Samooh Urla, Raipur C.G. Through Its President, Smt. Sati Lahre, W/o Vijay Lahre, Aged 40 Years, R/o Bazar Chowk, Ward No. 4, Urla, Raipur, Disrict Raipur Chhattisgarh.

4. Gyandeep Mahila Swa Sahayata Samooh Nawapara Rajim, Raipur District Raipur Chhattisgarh Through Its President, Smt. Pushpa Sahu, W/o Vijay Sahu, Aged About 38 Years, R/o Ganjroad, Ward No. 12, Gobra Nawapara, Block Abhanpur Raipur, District Raipur Chhattisgarh.

5. Jai Maa Chandi Mahila Swa Sahayata Samooh Pipraud Raipur District Raipur Chhattisgarh Through Its President, Smt. Chameli Bai Sahu, W/o Bhanwar Lal Sahu, Aged 60 Years, R/o Village And Post Pipraud Block Abhanpur, District Raipur Chhattisgarh.

6. Giraudhpuri Dham Mahila Swa Sahayata Samooh Nayakbandha Abhanpur, Raipur District Raipur C.G. Through Its President, Smt. Sumitra Kosle, W/o Shri Khemlal Kosle, Aged 39 Years, R/o Village And Post Nayakbandha, Block Abhanpur District Raipur Chhattisgarh.

7. Jai Maa Gaytri Mahila Swa Sahayata Samooh Village Girola Raipur District Raipur Chhattisgarh Through Its President, Smt. Sunita Sahu, W/o Gangaram Sahu, Aged About 44 Years, R/o Girola, Post Jamgaon, Block Abhanpur, Raipur, District Raipur Chhattisgarh.

8. Saket Mahila Swa Sahayata Samooh Birgaon District Raipur Chhattisgarh. Through Its President, Smt. Girja, Vishwakarma W/o Nanhe Vishvkarma, Aged 57 Years, R/o 95 Budhwari Bazar, Birgaon, Raipur District Raipur Chhattisgarh.

9. Grih Bhagya Laxmi Swa Sahayata Samooh Tada, District Raipur Chhattisgarh Through Its President, Smt. Padma Verma, W/o Roopnarayan Verma, Aged 25 Years, R/o Ward No. 13, Near Pani Tanki, Tada, Raipur, Raipur, District Raipur Chhattisgarh.

10.Pragati Mahila Swa Sahayata Samooh Village Ama Seoni, Ghasidas Chowk, P.S. Vidhansabha, Block Dharsiwa Tahsil And District Raipur Chhattisgarh Through Its President, Smt. Rohani Verma, W/o Hemant Kumar Verma, Aged 30 Years, R/o 298, Vidhansabha Road, Near Santoshi Mandir, Ama Seoni Raipur, District Raipur Chhattisgarh.

11.Jai Maa Durga Swa Sahayta Samooh Village Jondi Rajim Through Its President, Smt. Lata Sahu, W/o Late Shri Lokesh, Aged About 50 Years, R/o Abhanpur, Jondi, Post Champran, Tahsil Rajim District Raipur Chhattisgarh.

12.Jagriti Mahila Swa Sahayata Samooh Bhaismuda District Raipur Chhattisgarh Through Its President, Smt. Sunita Nishad W/o Gangasagar Nishad, Aged 44 Years, R/o Bhaismuda Post Kurra, Raipur, District Raipur Chhattisgarh.

13.Jagriti Mahila Swa Sahayata Samooh Nawapara Raipur District Raipur Chhattisgarh Through Its President, Smt. Kamal Kasturi Sahu W/o Gajanand Sahu, Aged 58 Years, R/o Village And Post Nawapara, Ward No. 16 Shanti Chowk, Bagdehipara Tahsil Abhanpur, District Raipur Chhattisgarh.

14.Laxmi Annapurna Mahila Swa Sahayata Samooh Village Maloud Raipur, District Raipur Chhattisgarh. Through Its President, Smt. Urmila Bai Verma, W/o Shrawan Kumar Verma, Aged About 41 Years, R/o Maloud Raipur, District Raipur Chhattisgarh.

15.Gramin Mahila Swa Sahayta Samooh Through Its President, Smt. Mamta Upadhyay W/o Sanjay Upadhyay, Aged About 49 Years, R/o House N.B. 06 Krishna Nagar, Gondwara Road Raipur Chhattisgarh.

16.Jai Ambe Jagrukh Mahila Swa Sahayata Samooh Achholi District Raipur Chhattisgarh Through Its President, Smt. Jamuna W/o Balram Dhruw Aged 41 Years, R/o Bajrang Chowk, Accholi, Post Urla, Birgaon Raipur Chhattisgarh.

17.Rajeev Lochan Mahalaxmi Swa Sahayata Samooh Station Road, Khamtarai, Raipur District Raipur C.G. Through Its President, Sulakshana Sharma, W/o Rajendra Sharma, Aged 63 Years, R/o Sivanand, Nagar Sector No. 1, Khamtarai, Ii Raipur Chhattisgarh.

18.Laxmi Devi Mahila Swa Sahayata Samooh Gudyari District Raipur, C.G. Through Its President, Devika Bazari, W/o Kailash Nath Bazari, Aged 67 Years, R/o Parwati Nagar, Barf Karkhana, Murrabati Gudyari Raipur Chhattisgarh.

---- Petitioners Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Women And Child Development, Mantralaya, Mahanadi Bhawan, Naya Raipur, Atal Nagar, Raipur Chhattisgarh.

2. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited Through The Chairman, Head Office Beej Bhawan, Ravigram, Telibandha, G.E. Road, Raipur Chhattisgarh.

3. Collector Raipur, District Raipur Chhattisgarh.

---- Respondents WPC No. 5231 of 2021  Minimata Swa Sahayata Mahila Samuh Khajuri Navagoan Through Its President, Anita Bhaedwaj Aged About 31 Years, W/o Anil Kumar R/o Village Khajuri Navagaon, Tehsil Tathakpur, District Bilaspur (Chhattisgarh)

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi

2. State Of Chhattisgarh Through Secretary, Women And Child Development Department, Mahanadi Bhawan, Nava Raipur, Atal Nagar, District Raipur Chhattisgarh

3. Secretary, Agriculture Development And Farmer Welfare And Bio- Technology Department, Vikas Bhawan, Nava Raipur, Atal Nagar, District Raipur Chhattisgarh

4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited, Through Its Managing Director, Beej Bhawan, Telibandha, Raipur

5. District Program Officer, Women And Child Development Department District Bilaspur (Chhattisgarh)

---- Respondents

WPC No. 5284 of 2021  Radheshyam Mahila Swa Sahayata Samuh Chitrakot (Ghumarmund) Through Its President, Sarita Thakur, W/o Yogendra Thakur, Aged About 35 Years R/o Ghumarmund, Block Lohandiguda, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar District Raipur Chhattisgarh

2. The Collector, Bastar, District- Bastar, Chhattisgarh

3. The Child Development Project Officer Integrated Women And Child Development Project, Jagdalpur District- Bastar, Chhattisgarh

---- Respondents WPC No. 5264 of 2021  Maa Mahamaya Mahila Bachat Samuh Village Mahalpara Baikunthpur, District Koriya, Through Saroj Paswan W/o Shri Rajendra Paswan, Aged About 45 Years, (President), R/o Mahalpara, Baikunthpur, District Koriya Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Its Secretary, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh

2. Collector Women And Child Development Department District Koriya Chhattisgarh.

3. The District Programme Officer Women And Child Development, Koriya Chhattisgarh.

4. The Project Officer Manendragarh, District- Koriya, Chhattisgarh.

---- Respondents WPC No. 5334 of 2021  Kamal Women Self Help Group Panchawal Through President Smt. Shanti W/o Nanku Aged About 50 Years R/o Village Panchawal P.S. And Tahsil Balrampur District Balrampur Ramanujganj Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh.

2. Collector Balrampur District Balrampur Ramanujganj Chhattisgarh.

3. District Program Officer Women And Child Development Balrampur District Balrampur Ramanujganj Chhattisgarh.

4. The Child Development Project Officer Integrated Women And Child Development Project Balrampur District Balrampur Ramanujganj Chhattisgarh.

---- Respondents WPC No. 5314 of 2021  Maa Danteshwari Mahila Swa Sahayta Samuh, Alnar, Through Its President, Rame Bai W/o Sannu Ram aged about 45, Padamipara, Alnar, Jagdalpur, District- Bastar, Chhattisgah.

---- Petitioner Versus

1. State Of Chhattisgarh, Through The Secretary, Women And Child Development, Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur Atal Nagar, District Raipur Chhattisgarh.

2. The Collector Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 5464 of 2021  Tara Women Self Help Group Deogai Through Secretary Shaba Bano W/o Ajad Momin Aged About 28 Years, R/o Village Deogai, Block Ramchandrapur, Tahsil- Ramanujganj, District- Balrampur, Ramanujganj Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan New Raipur District- Raipur, Chhattisgarh.

2. Collector Balrampur District- Balrampur Ramanujganj, Chhattisgarh.

3. District Program Officer Women And Child Development Balrampur District- Balrampur Ramanujganj, Chhattisgarh.

4. The Child Development Project Officer Integrated Women And Child Development Project Ramchandrapur District- Balrampur Ramanujganj, Chhattisgarh.

---- Respondents WPC No. 5161 of 2021  Swarna Jayanti Mahila Swa Sahayata Samuh Manpur District- Koriya, Chhattisgarh Through Sushila Bai W/o Brijbhushan Singh Aged About 58 Years (President) Khadgaon, District- Koriya, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Its Secretary, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar Naya Raipur District- Raipur, Chhattisgarh

2. Collector (Women And Child Development Department) District- Koriya, Chhattisgarh

3. The District Programme Officer Women And Child Development District- Koriya, Chhattisgarh

4. The Project Officer Manendragarh District- Koriya, Chhattisgarh

---- Respondents WPC No. 5163 of 2021  Nari Sambal Swa Sahayata Samuh Chidola, Bharatpur, District -Koriya, Through Babbi Bai W/o Jagdish, Aged About 46 Years, (President), Chidola, Bharatpur, District- Koriya, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Its Secretary, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar Naya Raipur District Raipur Chhattisgarh

2. Collector, (Women And Child Development Department) District Koriya Chhattisgarh

3. The District Programme Officer Women And Child Development District- Koriya, Chhattisgarh

4. The Porject Officer Manendragarh District- Koriya, Chhattisgarh

---- Respondents WPC No. 5483 of 2021  Pragati Mahila Swa-Sahayata Samuh, Jamawada, Through Its President, Mayavati Baghel, W/o Foolsingh Baghel, Aged About 38 Years R/o Jamawada, Bademurma, District- Bastar, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar District Raipur Chhattisgarh

2. The Collector, Bastar, District- Bastar, Chhattisgarh

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur District- Bastar, Chhattisgarh

---- Respondents WPC No. 5386 of 2021  Beena Pani Mahila Swa Sahayata Samooh, Through Its President, Smt. Sobha Vishwas, W/o Sunil, Aged About 49 Years, Beenapani Mahila Swa Sahayata Samooh Village PV 117 (Rajendra Nagar), Post Barda, District- Kanker, Chhattisgarh.

---- Petitioner

Versus

1. State Of Chhattisgarh Through The Chief Secretary, The Chief Secretary, Government Of Chhattisgarh, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

2. State Of Chhattisgarh, Through The Secretary, Women And Child Development Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

3. Department Of Agricultural Development, Farmers Welfare And Bio- Technology, Through Its Secretary, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

4. Director, Directorate, Women And Child Development Department, Indrawati Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

5. Chhattisgarh Rajya Beej Avam Krishi Vikas Nigam Limited Through Its Managing Director, Beej Bhawan, Telibandha, Raipur, District Raipur Chhattisgarh.

6. Union Of India, Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi

---- Respondents WPC No. 5396 of 2021  Suraj Mahila Swa Sahayata Samooh Through Its President, Purnima Mandal, W/o Neelkamal, Aged About 30 Years, President, Suraj Mahila Swa Sahayata Samooh, Bechaghat, PV 92, District- Kanker, Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Chief Secretary, Government Of Chhattisgarh, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

2. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

3. Department Of Agricultural Development, Farmers Welfare And Bio- Technology, Through Its Secretary, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

4. Director, Directorate, Women And Child Development Department, Indrawati Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

5. Chhattisgarh Rajya Beej Avam Krishi Vikas Nigam Limited, Through Its Managing Director, Beej Bhawan, Telibandha, Raipur, District Raipur Chahttisgarh.

6. Union Of India, Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi.

---- Respondents

WPC No. 4945 of 2021

1. Smt. Pushpa Simankar W/o Shri Tularam Simankar Aged About 64 Years President Sanjivni Mahila Self Help Group Bharkapara, Rajnandgaon R/o Bharkapara, Ward No. 27 Rajnandgaon Tahsil And District Rajnandgaon Chhattisgarh

2. Smt. Rajvinder Kaur Soni W/o Shri Aamrik Singh Soni Aged About 43 Years President Maa Shitla Mahila Self Help Group Mamta Nagar Rajnandgaon R/o Mamta Nagar Ward No. 18 Rajnandgaon Tahsil And District Rajnandgaon Chhattisgarh.

3. Smt. Nandani Sinha W/o Shri Manoj Sinha Aged About 37 Years President Maa Bhawani Mahila Self Help Group Gram / Ward 08 Rajnandgaon R/o Ramnagar Ward No. 08 Rajnandgaon Tahsil And District Rajnandgaon Chhattisgarh.

4. Smt. Neeta Sahu W/o Shri Bhojlal Sahu Aged About 45 Years President Jai Maa Vaishnab Self Help Group Gram Accholi Dongargarh R/o Gram Accholi Tahsil Dongargarh District Rajnandgaon Chhattisgarh.

5. Smt. Nirmla Patel W/o Shri Suresh Patel Aged About 40 Years President Jai Sai Baba Mahila Self Help Group Shivpuri Dongargarh R/o Gram Shivpuri Tahsil Dongargarh, District Rajnandgaon Chhattisgarh.

6. Smt. Gelabai Sahu W/o Shri Mannulal Aged About 53 Years President Jagriti Self Help Group Gram Patpar Dongargarh R/o Gram Patpar Tahsil Dongargarh District Rajnandgaon Chhattisgarh.

7. Smt. Asgari Begam W/o Shri Aarif Khan Aged About 47 Years President Samta Mahila Self Help Group Gram Chothna Dongargarh R/o Gram Paniyajob, Tahsil Dongargarh, District Rajnandgaon Chhattisgarh.

8. Smt. Aruna Vaishnab W/o Shri Krishna Kumar Vaishnab Aged About 60 Years President Self Help Group Bachat Sakh Samuh Gram Katalwahi Dongargarh R/o Gram Katalwahi, Tahsil Dongargarh, District Dongargarh Chhattisgarh

9. Smt. Shyambai Tumre W/o Shri Lakhanlal Tumre Aged About 36 Years President Divya Jyoti Self Help Group Piparkhar Dongargarh R/o Gram Piparkhar Kala Tahsil Dongargarh, District Dongargarh Chhattisgarh

10.Smt. Rajkumri Joshi W/o Shri Gopal Joshi Aged About 37 Years President Ramabai Self Help Group Gram Kalyanpur Dongargarh, R/o Gram Kalayanpur, Tahsil Dongargarh, District Dongargarh Chhattisgarh

11.Aasha Valde D/o Shri Shvinath Valde Aged About 34 Years President Maa Bamleshwari Mahamaya Self Help Group Gram/ Ward Danteshwari Ward No. 25 Dongargarh R/o Danteshwari Ward Tahsil Dongargarh District Dongargarh Chhattisgarh

12.Smt. Shardabai Sinha W/o Shri Vishu Sinha Aged About 38 Years President Jai Jawala Maa Nari Sabal Samuh Gram Lalbahadur Nagar Dongargarh R/o Gram Lalbahadur Nagar Tahsil Dongargarh District Rajnandgaon Chhattisgarh.

---- Petitioners Versus

1. State Of Chhattisgarh, Secretary, Mahil And Bal Vikash Vibhag, Mantralaya, Mahanadi Bhawan, Naya Raipur, District- Raipur, Chhattisgarh

2. Director Mahila And Bal Vikas Vibhag Mantralaya, Indrawati Bhawan Atal Nagar Naya Raipur, District Raipur Chhattisgarh.

3. Collector / District Program Officer, Mahila Avam Bal Vikash Rajnandgaon, District Rajnandgaon Chhattisgarh.

4. Bal Vikash Pariyojna Aadikari Akikrit Bal Vikash Priyojna Rajnandgaon, District Dongargarh Chhattisgarh

5. Bal Vikash Pariyojna Aadikari Akikrit Bal Vikash Pariyojna Dongargarh, District- Dongargarh, Chhattisgarh

6. Managing Director Chhattisgarh Rajya Beej Avam Krishi Vikash Nigam Ltd. Beej Bhawan Telibandha, Raipur, District- Raipur, Chhattisgarh.

---- Respondents WPC No. 61 of 2022

1. Maa Bhawani Swyam Sahayata Samooh Through Its President Rukhamani Bai Sahu, W/o Balram Sahu, Aged About 42 Years, R/o Chimara, Kawardha, District- Kabirdham, Chhattisgarh.

2. Jai Durgeshwari Maa Mahila Swa Sahayata Samooh Through Its President Uma Dubey, W/o Suresh Dubey, Aged About 40 Years, R/o Ward No. 2, Post Ruse, Kawardha, District Kabirdham Chhattisgarh.

3. Bodla Jai Maa Sakti Mahila Swa Sahayata Samooh Through Its President Rakkumari, W/o Sukhnandan, Aged About 50 Years, R/o Bodla, District Kabirdham Chhattisgarh.

4. Aadarsh Mahila Swa Sahayata Samuh Through Its President Kumari Bai, W/o Bhagat, Aged About 55 Years, R/o Bodla, District Kabirdham Chhattisgarh.

5. Rabeli Jai Bajarang Mahila Swa Sahayata Samooh Through Its President Sadhin Bai Lanjhi, W/o Manharan Lanjhi, Aged About 50 Years, R/o Rabeli, Kawardha, District Kabirdham Chhattisgarh.

6. Jai Satnam Mahila Swa Sahayata Samuh Through Its President Girja Dahariya, W/o Ramkhilawan Dahariya, Aged About 52 Years, R/o Dullapur Kawardha, District Kabirhdam Chhattisgarh.

---- Petitioners Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary Ministry Of Women And Child Development Shashtri Bhawan, New Delhi 110001.

3. The Collector Kawardha, District Kabirdham Chhattisgarh.

4. The District Women And Child Development Officer District Kabirdham Chhattisgarh.

5. Chhattisgarh Rajya Beej Avam Krishi Vikas Nigam Limited Through Its Managing Director, Beej Bhawan, Telibandha, Raipur, District Raipur.

---- Respondents

WPC No. 74 of 2022  Jai Bhim Mahila Swayam Sahayata Samuh, Rampur, Block- Odgi, District- Surajpur, C.G. Through- Its President Smt. Kunti Singh Wife Of Shri Beersingh, Aged About 34 Years, R/o Village Rampur, Block Odgi, District- Surajpur (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through - Its Secretary, Department Of Women And Child Development, Secretariat, Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur (C.G.)

2. Collector, (Women And Child Development Department) District- Surajpur (C.G.)

3. The District Programme Officer, Women And Child Development Surajpur (C.G.)

4. The Project Officer, Odgi, District- Surajpur (C.G.)

---- Respondents WPC No. 109 of 2022  Sai Baba Swa Sahayata Samuh, Jarve, Kartala, Block Kartala, District- Korba (C.G.) Through Its President Smt. Ahilya Bai W/o Harnarayan, Aged About 38 Years, R/o At/post Jarve, District Korba (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary, Department Of Women And Child Department, Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur(C.G.)

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan New Delhi

3. The Collector, Korba, Post And District Korba (C.G.)

4. The Child Development Project Officer, Integrated Women And Child Development Project Kartala District Korba (C.G.)

---- Respondents WPC No. 111 of 2022  Maa Danteshwari Durga Swa Sahayata Samuh, Bodanpal, Through Its President, Mangaldai Kashyap, W/o Durjan Kashyap, Aged About 66 Years, R/o Matagudipara, Bodanpal, Badechakwa, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through The President, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh

---- Respondents WPC No. 5153 of 2021  Shivariya Swa Sahayata Mahila Bachat Samuh, Village Mangora, Through- Manmati W/o Dalveer Singh, Aged About 52 Years (Secretary), R/o Mangora, District- Koriya (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through- Its Secretary, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District- Raipur (C.G.)

2. Collector Women And Child Development Department, District- Raipur (C.G.)

3. The District Programme Officer Women And Child Development, Koriya (C.G.)

4. The Project Officer Manendragarh, District- Koriya (C.G.)

---- Respondents WPC No. 5162 of 2021  Nari Narmal Mahila Swa Sahayata Samuh Kanjiya Block Bharatpur, District Koriya Through Kamla Devi W/o Balmik, Aged About 46 Years, (President), Kanjiya, District- Koriya, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through Its Secretary, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar Naya Raipur District Raipur Chhattisgarh

2. Collector, (Women And Child Development Department) District Koriya Chhattisgarh

3. The District Programme Officer, Women And Child Development District Koriya Chhattisgarh

4. The Project Officer Manendragarh District Koriya Chhattisgarh

---- Respondents WPC No. 5154 of 2021  Maa Mahamaya Mahila Sahayata Samuh Devgarh, Block Bharatpur, District- Koriya, Through Agasiya Bai W/o Balkaran, Aged About 46 Years, (President), Devgarh, Block Bharatpur, District- Koriya, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Its Secretry, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District- Raipur, Chhattisgarh

2. Collector (Women And Child Development Department) District- Koriya, Chhattisgarh

3. The District Programme Officer Women And Child Development, Koriya, Chhattisgarh

4. The Project Officer Manendragarh, District- Koriya, Chhattisgarh

---- Respondents WPC No. 5164 of 2021  Maa Mahamaya Mahila Swa Sahayata Samuh Khamraud Block Bharatpur, District Koriya, Through Urmila Bai W/o Motilal Aged About 50 Years, (President), R/o Khamraud, Khadgaon, District Koriya Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through Its Secretary, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh.

2. Collector (Women And Child Development Department) District- Koriya Chhattisgarh.

3. The District Programme Officer Women And Child Development Koriya Chhattisgarh.

4. The Project Officer Manendragarh, District Koriya Chhattisgarh.

---- Respondents WPC No. 5079 of 2021

1. Sakhi Guru Ghasidas Mahila Swa Sahayta Samooh Through The President Smt. Rajkumari Rai, W/o Bhauram Rai, Aged About 63 Years, R/o Ward No. 10, Basti Para, House No. 40, Village Mudpar, Post Tikari, P.S. Masturi, District Bilaspur Chhattisgarh.

2. Laxmi Mahila Swa Sahayta Samooh Through The President Smt. Sukhiya Bai Yadav, W/o Bipat Ram, Aged About 56 Years, R/o Village Bhatchaura, P.S. Masturi, District Bilaspur Chhattisgarh.

3. Reej Mahila Swa Sahayta Samooh Through The President, Smt. Reej Bai, W/o Saupatram Navrang, Aged About 48 Years, R/o 391, Daihanpara, Darrabhatha, Mudpar, Bilaspur, District Bilaspur, Chhattisgarh 495550.

4. Maoli Mahila Swa Sahayata Samooh Through The President, Smt. Sita Kaushik, W/o Pradeep Kaushik, Aged About 43 Years, R/o Ward No. 3, Kutipara, Dagauri, District Bilaspur Chhattisgarh.

5. Ma Saraswati Swa Sahayta Samooh Through Smt. Manglin Bai Patel, W/o Suklal Patel, Aged About 47 Years, R/o P.O. Pasid, Village Mangla Pasid, Bilha, District Bilaspur Chhattisgarh.

6. Kalpaani Mahila Swa Sahayta Samooh Through The President, Smt. Nilu Verma, W/o B. Verma, Aged About 58 Years, R/o Gondhi, Dagauri, District Bilaspur Chhattisgarh.

7. Sai Baba Mahila Swa Sahayta Samooh Through The President, Smt. Asha Yadav, W/o Ramu Yadav, Aged About 33 Years, R/o Village Nipaniya Hirri, District Bilaspur Chhattisgarh.

8. Jagriti Mahila Swa Sahayta Samooh Through The President, Smt. Dashoda Bai Shrivas, W/o Bhagwat Prasad, Aged About 40 Years, R/o

Ward No. 07, Village Sharda, P.O. Seinwar, Bilha, District Bilaspur Chhattisgarh.

9. Saheli Mahila Swa Sahayta Samooh Through The President, Smt. Jamuna, W/o Anand, Aged About 40 Years, R/o Village Bhaisbhod, Block Bilha, Dagauri, District Bilaspur Chhattisgarh.

10.Jai Ma Gayatri Mahila Swa Sahayta Samooh Through The President, Smt. Basanti Kaushik, W/o Ravishankar Kaushik, Aged About 30 Years, R/o Bartori, Block Bilha, District Bilaspur Chhattisgarh.

11.Laxmi Mahila Swa Sahayta Samooh Through The President, Smt. Sangeeta Puri, W/o Ganga Puri, Aged About 39 Years, R/o House No. 109, Ward No. 04, Shaheed Bhagat Singh, Nayapara Bodri, District Bilaspur Chhattisgarh.

12.Bhawani Mahila Swa Sahayta Samooh Through The President, Smt. Kiran Jaiswal, W/o Ramchandra Jaiswal, Aged About 60 Years, R/o House No. 2/A, Mangal Chaanya, Sadar Ward, Bhatapara, District Bloda Bazar Bhatapara Chhattisgarh.

13.Jai Ma Sheetla Mahila Swa Sahayta Samooh Through The President, Smt. Kanti Bai Banjare, W/o Sanat Kumar Banjare, Aged About 47 Years, R/o 142, Mahasati Ward, Minimata Bhawan, Bhatapara District Baloda Bazar Bhatapara Chhattisgarh.

14.Sheetla Mata Mahila Swa Sahayta Samooh, Through The President, Smt. Rajkumari Dhruv, W/o Dayaram Dhruv, Aged About 43 Years, R/o Ward No. 07, Kholwa, Devri, District Baloda Bazar Bhatapara Chhattisgarh.

15.Ma Anjani Mahila Swa Sahayta Samooh Through The President, Smt. Laxmi Verma, W/o Mahesh Verma, Aged About 23 Years, R/o Ward No. 03, Village Jarhagaon, Bhatapara, District Baloda Bazar Bhatapara Chhattisgarh.

16.Gondwana Mahila Swa Sahayta Samooh, Through The President, Smt. Chandrika Dhruv, W/o Bhojram Dhruv, Aged About 46 Years, R/o School Chowk, Parsadih, Maldi, District Baloda Bazar Bhatapara Chhattisgarh.

---- Petitioners Versus

1. State Of Chhattisgarh, Through The Secretary, Department Of Women And Child Development, Mantralaya, Mahanadi Bhawan, Naya Raipur, Atal Nagar, Raipur Chhattisgarh.

2. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited, Through Chairman, Head Office- Beej Bhawan, Ravigram, Telibandha, G.E. Road, Raipur Chhattisgarh.

3. The Collector District Bilaspur Chhattisgarh.

4. The Collector District Baloda Bazar Bhatapara Chhattisgarh.

---- Respondents WPC No. 5147 of 2021  Mahila Swa Sahayata Samuh Village Patel Para Ratanpur Khadgaon, Through Shanti W/o Holsay, Aged About 52 Years (President), R/o Patel Para, Ratanpur, Khadgaon, District Koriya Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through Its Secretary, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh.

2. Collector (Women And Child Development Department) District Koriya Chhattisgarh.

3. The District Programme Officer Women And Child Development Koriya Chhattisgarh.

4. The Project Officer Manendragarh, District Koriya Chhattisgarh.

---- Respondents WPC No. 5137 of 2021  Purnima Mahila Swa Sahayata Bachat Samuh Village Banjari Dand, Through Bhagmaniya W/o Puran Singh, Aged About 55 Years, (President), Banjaridand Schook Para, Khadgaon, District Koriya Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through Its Secretary, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh

2. Collector, (Women And Child Development Department) District Koriya Chhattisgarh.

3. The District Programme Officer, Women And Child Development, Koriya Chhattisgarh.

4. The Project Officer, Manendragarh, District Koriya Chhattisgarh.

---- Respondents WPC No. 5156 of 2021  Mahila Swa Sahayta Samuh Janoura, Through Nan Bai W/o Gopal, Aged About 45 Years, (President), R/o Village Janoura, Tahsil Bharatpur, District- Koriya, Chhattisgah

---- Petitioner Versus

1. State Of Chhattisgarh Through Its Secretary, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District- Raipur, Chhattisgarh

2. Collector (Women And Child Development Department), District- Koriya, Chhattisgarh

3. The District Programme Officer Women And Child Development, Koriya, Chhattisgarh

4. The Project Officer Manendragarh, District- Koriya, Chhattisgarh

---- Respondents

WPC No. 5146 of 2021  Jyotirmay Mahila Swa Sahayata Samuh Village Chirmiri, Through Manju Goswami W/o Purnamasi, Aged About 36 Years, (President), District Koriya Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through Its Secretary, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh.

2. Collector, (Women and Child Development) District Koriya Chhattisgarh.

3. The District Programme Officer, Women And Child Development, Koriya Chhattisgarh.

4. The Project Officer, Manendragarh, District Koriya Chhattisgarh.

---- Respondents WPC No. 5200 of 2021

1. Deeksha Swa Sahayata Samuh Through - Its President Smt. Alka Verma, W/o Santosh Kumar Verma, Aged About 40 Years, R/o In Front Of S.E.C.L. Office Chantideeh, Bilaspur District - Bilaspur Chhattisgarh

2. Maa Sidheswari Mahila Swa Sahayata Samuh Through - Its President Smt. Vimla Yadav, W/o Uderam Yadav, Aged About 42 Years R/o Uchhabhatti, Belha, District - Bilaspur, Chhattisgarh.

3. Neel Swa Sahayata Samuh Through - Its President Smt. Khurshid Bano, W/o Shaikh Hussain Aged About 51 Years R/o Ganeshnagar Chuchuhiyapara Near Pani Tanki, Bilaspur, Sirgitti, District - Bilaspur, Chhattisgarh.

4. Manshi Swa Sahayata Samuh Through - Its President Smt. Puinima Sahu, W/o Vikash Shahu, Aged About 29 Years R/o Near Under Bridge Tarbahar Bilaspur, Belha, District - Bilaspur, Chhattisgarh.

5. Maa Kali Swa Sahayata Samuh Through - Its President Maya Tripathi, D/o Jagdishmani Tripathi, Aged About 32 Years R/o Near Torwa Shiv Mandir, Bilaspur, District - Bilaspur, Chhattisgarh.

6. Sai Swa Sahayata Mahila Samooh Through - Its President Smt. Mamta Singh Sikarwar, W/o Aged About Years, R/o Guru Vihar Sarkanda, District - Bilaspur, Chhattisgarh.

7. Vishwa Ambe Swa Sahayata Samuh Through - Its President Smt. Pushpa Sahu, W/o Vishnu Sahu, Aged About 40 Years R/o Subhas Chowk Chingrajpara Post - SECL, Headquarter, Bilaspur, Belha, District

- Bilaspur, Chhattisgarh.

8. Yamuna Swa Sahayata Samuh Ligiyadih Through - Its President Smt. Sushila Bai, W/o Kush Kumar Dhuri, Aged About 37 Years R/o Ligiyadih Bilaspur, Gaurella-1, District - Bilaspur, Chhattisgarh.

9. Maa Laxmi Mahila Saw Sahayta Samuh Through - Its President Smt. Usha Sahu, W/o Onkar Prasad Sahu, Aged About 53 Years R/o Madhuban Rod Dayalband, Bilaspur, Belha, Bilaspur, Belha, District - Bilaspur, Chhattisgarh.

10.Vishv Jannani Swa Shayta Samuh Through - Its President Smt. Sunita Verma, W/o Dhani Ram Verma, Aged About 47 Years R/o Surya Chowk Chingrag Para Bilaspur, Belha, District - Bilaspur, Chhattisgarh

11.Mahila Jagriti Swa Sahayata Samuh, Through - Its President Smt. Lata Koushik, W/o Rohit Kumar Koushik, Aged About 35 Years R/o Main Road Beltara, Bhadrapara, Bilaspur, District Bilaspur Chhattisgarh

---- Petitioners Versus

1. Union Of India Through - The Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi

2. State Of Chhattisgarh, Through - The Secretary, Department Of Women And Child Development, Mantralaya, Mahanadi Bhawan, Nava Raipur Atal Nagar, Raipur, District Raipur Chhattisgarh

3. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited, Through - Its Chiarman, Head Office - Beej Bhawan, Ravigram, Telibandha, G.E. Road, Raipur, District Raipur Chhattisgarh

4. The Collector, District - Bilaspur Chhattisgarh

5. District Program Officer, Department Of Women And Child Development, Bilaspur, District - Bilaspur Chhattisgarh

---- Respondents WPC No. 5128 of 2021  Saraswati Mahila Swa Sahayata Samooh Pakhanjur, Through - Its President Smt. Monika Saha, Aged About 47 Years, W/o Narayan Saha, R/o. Pakhanjur, North Bastar Kanker, District Kanker Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through - The Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh

2. Collector North Bastar Kanker, District Kanker Chhattisgarh.

3. Women And Child Development Officer, North Bastar Kanker, District Kanker Chhattisgarh.

4. Project Officer, Women And Child Development, Project Koilibeda-2, Pakhanjur, North Bastar Kanker, District Kanker Chhattisgarh.

---- Respondents WPC No. 5108 of 2021  Mahila Mandal Sarragodi, Block Khairagarh District - Rajnandgaon, Chhattisgarh, Through Its President Smt. Laxmi Sahu W/o Ravendra Sahu, Aged About 27 Years, R/o Ward No. 5, Sarragodi, Block - Khairagarh, District Rajnandgaon, Chhattisgarh

---- Petitioner

Versus

1. State Of Chhattisgarh Through The Principal Secretary Woman And Child Development, Mahanadi Bhawan, New Raipur, District Raipur, Chhattisgarh

2. Union Of India Through The Secretary Ministry Of Woman And Child Development, Shastri Bhawan, New Delhi

3. The Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh

4. The Child Development Project Officer, Integrated Woman And Child Development Project Khairagarh, District Rajnandgaon, Chhattisgarh

---- Respondents WPC No. 5155 of 2021  Kudargarhi Mahila Swa Sahayata Samuh, Sarna, Block - Wadrafnagar, District - Balrampur - Ramanujganj (C.G.) Through Its President Smt. Meena Patel W/o Ramdhan Patel, Aged About - 54 Years, R/o Village - Sarna, Police Station And Tahsil - Raghunath Nagar, District - Balrampur

- Ramanujganj Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through The Secretary, Department Of Woman And Child Development, Mahanadi Bhawan, Naya Raipur, District Raipur Chhattisgarh

2. Collector, Balrampur - Ramanujganj, District - Balrampur - Ramanujganj Chhattisgarh

3. District Program Officer, Woman And Child Development Department, District - Balrampur - Ramanujganj Chhattisgarh

---- Respondents WPC No. 5178 of 2021  Jamuna Swa Sahayata Samuh Kendra, Through Its President, Hemlata Rajput, W/o Late Jeevan Singh Rajput R/o Village Kendra, Tehsil Kota, District Bilaspur Chhattisgarh

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi

2. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

3. Secretary, Agriculture Development And Farmer Welfare And Bio- Technology Department, Vikash Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh

4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited Through Its Managing Director, Beej Bhawan, Telibandha Raipur Chhattisgarh

5. District Program Officer Women And Child Development Department District Bilaspur Chhattisgarh

---- Respondents WPC No. 5188 of 2021  Satya Mahila Swa Sahayata Samuh Nevra Through Its President, Jaya Khande Aged About 23 Years, D/o- Rajendra Khande, R/o- Village Nevra, Tehsil Sakri, District Bilaspur, Chhattisgarh.

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Ministry Of Women And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi

2. State Of Chhattisgarh Through Secretary, Women And Child Development, Deparment, Mahanadi Bhawan, Nava Raipur, Atal Nagar, District Raipur. Chhattisgarh.

3. Secretary, Agriculture Development And Farmer Welfare And Bio Technology Department, Vikas Bhawan, Nava Raipur, Atal Nagar, District Raipur, Chhattisgarh.

4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited, Through Its Managing Director, Beej Bhawan, Telibandha, Raipur.

5. District Program Officer, Women And Child Development Department District Bilaspur Chhattisgarh.

---- Respondents WPC No. 5139 of 2021  Navoday Mahila Swa Sahayata Samuh Kurenar Project Pakhanjur, Through- Its President Smt. Chandna Mandal, Aged About 37 Years, Wife Of Asit Mandal, R/o District Kurenar, North Bastar, Kanker, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through- The Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District- Raipur, Chhattisgarh

2. Collector District Kurenar North Bastar, Kanker, Chhattisgarh

3. Women And Child Development Officer, District Kurenar North Bastar, Kanker, Chhattisgarh,

4. Project Officer, Women And Child Development, Project Koilibeda-2, Project Pakhanjur, District- Kurenar North Bastar Kanker, Chhattisgarh

---- Respondents WPC No. 5092 of 2021  Laxmi Mahila Swa Sahayata Samuh Chapora, Through Its President, Malti Bai W/o Gitaram Yadav, Aged about 45 R/o Village Chapora, Tehsil Ratanpur, District Bilaspur Chhattisgarh

---- Petitioner

Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi

2. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur District Raipur Chhattisgarh

3. Secretary, Agriculture Development And Farmer Welfare And Bio- Technology Department, Vikas Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh

4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited, Through Its Managing Director, Beej Bhawan, Telibandha, Raipur Chhattisgarh

5. District Program Officer Women And Child Development Department, District Bilaspur Chhattisgarh

---- Respondents WPC No. 5112 of 2021  Jai Shakti Swa Sahayata Samuh Dau Chaura, Block -Khairagarh, District Rajnandgaon, C.G. Through Its President Smt. Pramila Yadav W/o Tularam Yadav Aged About 51 Years, R/o Ward No. 17, Dau Chaura, Block Khairagarh, District Rajnandgaon Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary Ministry Of Women And Chiuld Development, Shastri Bhawan, New Delhi

3. The Collector, Rajnandgaon, District Rajnandgaon Chhattisgarh.

4. The Child Development Project Officer, Integrated Woman And Child Development Project Khairagarh, District Rajnandgaon Chhattisgarh.

---- Respondents WPC No. 5132 of 2021  Maa Kali Mahila Swa Sahayata Samuh Gautampur P. V. -99, Panavar Project Pakhanjur, Through Its President Smt. Radha Rani, Aged About 59 Years, W/o Vimal R/o Panawar District North Bastar Kanker Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

2. Collector District North Bastar Kanker Chhattisgarh

3. Women And Child Development Officer District North Bastar Kanker Chhattisgarh

4. Project Officer Women And Child Development, Project Koilibeda-2, Project Pakhanjur, District North Bastar Kanker Chhattisgarh

---- Respondents WPC No. 5183 of 2021  Unnati Swa Sahayata Samuh Through Its President, Jeenat Praveen, Aged About 40 Years, W/o Farukh Ahmad, R/o Taiba Chowk, Talapara, Tehsil Bilaspur District Bilaspur Chhattisgarh

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi

2. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh

3. Secretary, Agriculture Development And Farmer Welfare And Bio- Technology Department, Vikas Bhawan, Nawa Raipur, Atal Nagar District Raipur Chhattisgarh

4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited Through Its Managing Director, Beej Bhawan, Telibandha Raipur Chhattisgarh

5. District Program Officer Women And Child Development Department District Bilaspur Chhattisgarh

---- Respondents WPC No. 5073 of 2021  Saraswati Mahila Swa Sahayata Samuh Nagoi Through Its President Remkuwar Paikra, Aged About 40 Years, W/o Sukhsagar Singh Paikra R/o Village Tenganmada, Tehsil Kota, District Bilaspur Chhattisgarh

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi

2. State Of Chhattisgarh Through Secretary, Women And Child Development Department, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

3. Secretary Agriculture Development And Farmer Welfare And Bio Technology Department, Vikas Bhawan, Nava Raipur, Atal Nagar, District Raipur, Chhattisgarh.

4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited Through Its Managing Director, Beej Bhawan, Telibandha, Raipur .

5. District Program Officer Women And Child Development Department District Bilaspur Chhattisgarh.

---- Respondents

WPC No. 5142 of 2021  Jai Laxmi Mahila Swa Sahayata Samooh Badekapsi Project Pakhanjur, Through Its President Smt. Rasobai, Aged About 59 Years, Wife Of Mansigh R/o Badekapsi District North Bastar Kanker Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

2. Collector District North Bastar Kanker Chhattisgarh.

3. Women And Child Development Officer District North Bastar Kanker Chhattisgarh.

4. Project Officer Women And Child Development, Project Koilibeda - 2, Project Pakhanjur, District North Bastar Kanker Chhattisgarh.

---- Respondents WPC No. 5199 of 2021

1. Gayatri Mahila Swa Sahayata Samooh Mohtara Through Its President Takeshwari Bhagel, Wife Of Khelan Ram Baghel, Aged About 36 Years, Gayatri Mahila Swa Sahayata Samooh, Mohtara, District Bemetara Chhattisgarh.

2. Maa Sakti Mahila Swa Sahayata Samooh, Patharrikala Through Its President Rukhmani Bai Verma Wife Of Feru Ram Verma, Aged About 39 Years, Maa Shakti Mahila Swa Sahayata Samooh, Patharrikala, District Bemetara Chhattisgarh.

3. Maa Danteshwari Mahila Swa Sahayata Samooh Ghatiyakala, Through Its President Yogita Rajput Wife Of Nakul Singh Rajput, Aged About 32 Years, Maa Danteshwari Mahila Swa Sahayata Samooh, Ghatiyakala, District Bemetara Chhattisgarh.

4. Jagriti Mahila Swa Sahayata Samooh Baiji Through Its President Dhan Kunwar Bai Verma, Wife Of Hanuman Verma, Aged About 66 Years, Jagriti Mahila Swa Sahayata Samooh, Baiji, District Bemetara Chhattisgarh.

5. Jai Maa Sheetala Mahila Swa Sahayata Samooh Kanhera Through Its President Pushpa Jangade, Wife Of Shricharan Jangalide, Aged About 36 Years, Jai Maa Sheetala Mahila Swa Sahayata Samooh, Kanhera, District Bemetara Chhattisgarh.

6. Jai Maa Ganga Mahila Swa Sahayata Samooh Chuhka (Saja) Through Its President Geeta Bai Patel Wife Of Ram Ji Patel, Aged About 46 Years, Jai Maa Ganga Mahila Swa Sahayata Samooh, Chuhka (Saja), District Bemetara Chhattisgarh.

7. Jai Maa Sheetala Mahila Swa Sahayata Samooh, Lalpur (Saja) Through Its President Sunita Tiwari, Wife Of Jageshwar, Aged About 29 Years, Jai Maa Sheetala Mahila Swa Sahayata Samooh, Lalpur (Saja) District Bemetara Chhattisgarh.

8. Ashiyana Mahila Swa Sahayata Samooh Panchbhaiya Through Its President Shanti Bai Chandrakar Wife Of Kripa Ram Chandrakar, Aged

About 52 Years, Ashiyana Mahila Swa Sahayata Samooh Panchbhaiya, Ditsrict Bemetara Chhattisgarh.

---- Petitioners Versus

1. State Of Chhattisgarh Through The Chief Secretary, Government Of Chhattisgarh, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

2. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

3. Department Of Agricultural Development Farmers Welfare And Bio Technology, Through Its Secretary, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

4. Director Directorate, Woman And Child Development, Indrawati Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

5. Chhattisgarh Rajya Beej Ayam Krishi Vikas Nigam Limited Through Its Managing Director, Beej Bhawan, Telibandha, Raipur District Raipur Chhattisgarh.

6. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi.

---- Respondents WPC No. 5110 of 2021  Jai Ma Narmada Mahila Swa Sahayata Samuh, Akarjan Block Khairagarh, District Rajnandgaon, C.G. Through Its President Smt. Narayani Sahu W/o Devsingh Sahu, Aged About 47 Years, R/o Village Akarjan, Block Khairagarh, District Rajnandgaon Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary, Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi.

3. The Collector Rajnandgaon, District Rajnandgaon Chhattisgarh.

4. The Child Development Project Officer Integrated Woman And Child Development Project Khairagarh, District Rajnandgaon Chhattisgarh.

---- Respondents WPC No. 5120 of 2021  Uday Mahila Swa Sahayata Samooh Viveknagar Project Pakhanjur, Through Its President Smt. Malti Banik, Aged About 45 Years, Wife Of Gaurhari R/o District North Bastar Kanker, Chhattisgarh.

---- Petitioner

Versus

1. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

2. Collector District District North Bastar Kanker Chhattisgarh.

3. Women And Child Development Officer, District North Bastar Kanker, Chhattisgarh.

4. Project Officer, Women And Child Development, Project Koilibeda-2, Project Pakhanjur, District North Bastar Kanker, Chhattisgarh.

---- Respondents WPC No. 5101 of 2021  Maya Mahila Swa Sahayata Samooh Baragaon Project Pakhanjur, Through Its President Smt. Krishna Netam, Aged About 37 Years Wife Of Shyamal Netam, R/o Baragaon North Bastar Kanker, District Kanker Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

2. Collector North Bastar Kanker, District Kanker Chhattisgarh.

3. Women And Child Development Officer North Bastar Kanker, District Kanker Chhattisgarh.

4. Project Officer Women And Child Development, Project Koilibeda-2, Project Pakhanjur, North Bastar Kanker, District Kanker Chhattisgarh.

---- Respondents WPC No. 5117 of 2021

1. Smt. Ram Kunwar Bai W/o Shri Hiraman Aged About 41 Years President Ma Shitla Mahila Swa Sahayata Samuh Kuhikala Rajnandgaon R/o Village Kuhikala Tahsil Chhuriya District Rajnandgaon Chhattisgarh.

2. Smt. Lata Bai W/o Shri Mahendra Kumar Aged About 46 Years President Ma Bamleshwari Ganga Mahila Swa Sahayata Samuh Keshal Rajnandgaon R/o Village Keshal Tahsil Chhuriya District Rajnandgaon Chhattisgarh.

3. Smt. Nirmla Bai Patel W/o Shri Hiraman Patel Aged About 38 Years President Maa Bamleshwari Santoshi Mahila Swasahayata Samuh Kallutola Rajnandgaon, R/o Village Kallutola Tehsil Chhuriya District Rajnandgaon Chhattisgarh.

---- Petitioners Versus

1. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development And Welfare, Mantralaya, Mahanadi Bhawan, Naya Raipur District Raipur Chhattisgarh

2. Director Women And Child Development Department, Mantralaya, Indrawati Bhawan, Atal Nagar Naya Raipur District Raipur Chhattisgarh

3. Collector/ District Programme Officer Women And Child Development, Rajnandgaon, District Rajnandgaon Chhattisgarh.

4. Child Development Project Officer Integrated Child Development Project, Chhuriya-01, District Rajnandgaon Chhattisgarh

5. Managing Director Chhattisgarh Rajya Beej And Krishi Vikas Nigam Limited, Beej Bhawan, Telibandha, Raipur District Raipur Chhattisgarh

---- Respondents WPC No. 5121 of 2021  Radha Krishna Mahila Swa Sahayata Samuh Bande Project Pakhanjur Through Its President Smt. Suprita Roy, Aged About 30 Years, Wife Of Uttam Roy, R/o District- North Bastar Kanker, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Women And Child Development Deparment, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District- Raipur, Chhattisgarh

2. Collector District North Bastar Kanker, Chhattisgarh

3. Women And Child Development Officer District North Bastar Kanker, Chhattisgarh

4. Project Officer Women And Child Development, Porject Koilibeda-2, Project Pakhanjur, District- North Bastar Kanker, Chhattisgarh

---- Respondents WPC No. 5036 of 2021  Om Sai Kiran Swayam Sahayata Samuh Jalbandha Block Khairagarh, District Rajnandgaon Chhattisgarh Through Its President Smt. Khileshwari Verma W/o Khileshwar Verma Aged About 37 Years R/o Village Jalbandha, Block Khairagarh, District Rajnandgarh Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Principal Secretary, Women And Child Development Department, Mahanadi Bhawan, New Raipur District Raipur Chhattisgarh

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi

3. The Collector Rajnandgaon District Rajnandgaon Chhattisgarh

4. The Child Development Project Officer Integrated Women And Child Development Project Khairagarh District Rajnandgaon Chhattisgarh

---- Respondents WPC No. 5136 of 2021

1. Smt. Jaishree Marutkar S/o Shri Ashok Marutkar Aged About 45 Years Adhyaksh Maa Bamleshwari Swashayata Samuh Laxmanpur Rajnandgaon Niwasi Gram Laxmanpur Tahsil Chhuikhadan District Rajnandgaon Chhattisgarh.

2. Smt. Karan Choure W/o Shri Umedsingh Aged About 66 Years Adhyaksh Dharti Maa Bamleshwari Swashayata Samuh Khadi Rajnandgaon Niwasi Gram Khadi Tahsil Chhuikhadan District Rajnandgaon Chhattisgarh.

3. Smt. Usha Verma W/o Shri Rajkumar Verma Aged About 41 Years Adhyaksh Jai Maa Bamleshwari Vidhyanchal Swashayata Samuh Gopalpur, Rajnandgaon R/o Village- Gopalpur, Tahsil Chhuikhadan District Rajnandgaon Chhattisgarh.

4. Smt. Kirti Bai Janghel W/o Shri Hemu Ram Aged About 43 Years Adhyaksh Ujala Maa Bamleshwari Swashayata Samuh Vicharpur, Rajnandgaon, R/o Village- Vicharpur, Tahsil Chhuikhadan District Rajnandgaon Chhattisgarh.

5. Smt. Sohadra Bai Sahu W/o Shri Tahal Ram Aged About 50 Years Adhyaksh Sumati Swashayata Samuh Jagmadava, Rajnandgaon Niwasi Gram Jagmadava, Tahsil Chhuikhadan District Rajnandgaon Chhattisgarh.

6. Smt. Sushila Bai W/o Shri Ramkumar Aged About 37 Years Adhyaksh Maa Santoshi Swashayata Samuh Narmada Rajnandgaon Niwasi Gram Narmada/ Chaknar Tahsil Chhuikhadan District Rajnandgaon Chhattisgarh.

7. Smt. Nira Bai W/o Shri Beni Ram Aged About 34 Years Adhyaksh Shitala Maa Bamleshwari Swashayata Samuh Nadiya Rajnandgaon Niwasi Gram Nadiya, Tahsil Chhuikhadan District Rajnandgaon Chhattisgarh.

8. Smt. Ramula Markam W/o Shri Sukhchand Singh Choure Aged About 46 Years Adhyaksh Maa Gaytari Swashayata Samuh Kopro Rajnandgaon Niwasi Gram Kopra, Tahsil Chhuikhadan District Rajnandgaon Chhattisgarh.

9. Smt. Chitrarekha Maneshwar W/o Shri Yuvraj Aged About 36 Years Adhyaksh Jai Maa Tera Sahara Swashayata Samuh Manpur Pahadi Rajnandgaon Niwasi Gram Manpur Pahadi, Tahsil Chhuikhadan District Rajnandgaon Chhattisgarh.

---- Petitioners Versus

1. State Of Chhattisgarh Through Sachiv, Mahila Avam Bal Vikas Vibhag, Mantralaya, Mahanadi Bhawan, Naya Raipur, District Raipur Chhattisgarh.

2. Sanchalak Mahila Avam Bal Vikas Vibhag, Mantralaya, Indirawati Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh.

3. Collector/ Jila Karyakram Adhikari Mahila Avam Bal Vikas Rajnandgaon, District Rajnandgaon Chhattisgarh.

4. Bal Vikas Priyojana Adhikari Ekikrit Bal Vikas Pariyojana Chhuikhadan, District Rajnandgaon Chhattisgarh.

5. Prabandh Sanchalak C.G. Rajya Beej Avam Krishi Vikas Nigam Limited Beej Bhawan Telibandha Raipur District Raipur Chhattisgarh.

---- Respondents

WPC No. 5258 of 2021  Maa Karma Mahila Swa Sahayata Samuh, Pahanda Through Its President Jaintri Bai Dhruv, W/o Shyamlal Dhruv, Aged About 45 Years, R/o Village Pahanda, Block Magarlod, District Dhamtari Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi 110001.

3. The Collector Dhamtari, District Dhamtari Chhattisgarh.

4. The District Program Officer Women And Child Development Department, District Dhamtari Chhattisgarh.

---- Respondents WPC No. 5191 of 2021  Kamal Mahila Swa Sahayata Samuh Village Ghotiya, Bastar, District Bastar through Savitri Mourya W/o Kursoram Mourya, Aged About 28 Years, (President), R/o Ghotiya, Bastar, District Bastar (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh, Through its Secretary, Department of Women and Child Development Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur (C.G.)

2. Collector (Woman and Child Development Department) District Bastar (C.G.)

3. The District Programme Officer, Woman and Child Development, Bastar (C.G.)

4. The Project Officer Bastar, District Bastar (C.G.)

---- Respondents WPC No. 5242 of 2021  Anmol Women Self Help Group Nawadih Through President Smt. Sarita W/o Vijay Gupta Aged About 35 Years R/o Village Nawadih P.S. and Tashil Balrampur District Balrampur-Ramanujganj Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department of Women and Child Development Department, Mahanadi Bhawan New Raipur District Raipur Chhattisgarh.

2. Collector Balrampur District Balrampur-Ramanujgan Chhattisgarh.

3. District Program Officer Women and Child Development Balrampur District Balrampur-Ramanujganj Chhattisgarh.

4. The Child Development Project Officer Integrated Women and Child Development Project - Balrampur District Balrampur-Ramamnujganj Chhattisgarh.

---- Respondents WPC No. 5257 of 2021  Bela Women Self Help Group Lephari Through President Smt. Sheela W/o Brij Kumar Gupta, Aged About 54 Years R/o Village Laphari, P. S. Chalgali and Tahsil District Balrampur-Ramanujganj Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department of Women and Child Development Department, Mahanadi Bhawan New Raipur District Raipur Chhattisgarh

2. Collector, Balrampur, District Balrampur-Ramanujganj Chhattisgarh

3. The District Program Officer Women and Child Development Balrampur District Balrampur Ramanujganj Chhattisgarh

4. The Child Development Project Officer Integrated Women and Child Development Project Balrampur District Balrampur Ramanujganj Chhattisgarh

---- Respondents WPC No. 5230 of 2021  Shubhanshu Mahila Swa Sahayata Samuh Kota, Through its President, Smt. Savita Namdev Aged About 40 Years, W/o Radheshyam Namdev R/o Ward No. 5, Firangi Para, Kargi Road Kota, Tehsil Kota, District Bilaspur (Chhattisgarh), District : Bilaspur, Chhattisgarh

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry of Women and Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi, District : New Delhi, Delhi

2. State Of Chhattisgarh Through Secretary, Women and Child Development Department, Mahanadi Bhawan, Nava Raipur, Atal Nagar, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

3. Secretary, Agriculture Development and Farmer Welfare and Bio- Technology Department, Vikas Bhawan, Nava Raipur, Atal Nagar, District Raipur, Chhattisgarh, District : Raipur, Chhattisgarh

4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited, Through its Managing Director, Beej Bhawan, Telibandha, Raipur, District : Raipur, Chhattisgarh

5. District Program Officer, Women and Child Development Department District Bilaspur (Chhattisgarh), District : Bilaspur, Chhattisgarh

---- Respondents WPC No. 5262 of 2021  Laxmi Swa Sahayata Samuh Belgahana, Through its President, Smt.

Anita Lader Aged About 40 Years, W/o Jayram Lader R/o Village Belgahana, Tehsil Kota, District Bilaspur Chhattisgarh, District : Bilaspur, Chhattisgarh

---- Petitioner Versus

1. Union Of India, Through Secretary, Ministry of Women and Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi,

2. State Of Chhattisgarh Through Secretary, Women and Child Development Department, Mahanadi Bhawan, Nava Raipur, Atal Nagar, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

3. Secretary, Agriculture Development and Farmer Welfare and Bio- Technology Department, Vikas Bhawan, Nava Raipur, Atal Nagar, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited, Through its Managing Director, Beej Bhawan, Telibandha, Raipur, District : Raipur, Chhattisgarh

5. District Program Officer, Women and Child Development Department, District Bilaspur (Chhattisgarh), District : Bilaspur, Chhattisgarh

---- Respondents WPC No. 5227 of 2021  Jagriti Mahila Bachat Samuh Bhandi Chowk, Baikunthpur, District Koriya, Through Sangeeta Singh W/o Dipak Kumar Singh Chohan, Aged About 41 Years, (President), R/o Ward No.10, Dabhripara, Mahalpara, Road, Baikunthpur, District- Koriya, Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through its Secretary, Department of Women and Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District- Raipur, Chhattisgarh., District : Raipur, Chhattisgarh

2. Collector (Women and Child Development Department) District- Koriya, Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

3. The District Programme Officer Women and Child Development, Koriya, Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

4. The Project Officer Manendragarh, District- Koriya, Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

---- Respondents WPC No. 5237 of 2021

1. Santoshi Swa Sahayata Samuh, Haradula, Through its President Smt. Seema Rangare W/o Shri Uttam Rangare, Aged About 30 Years, R/o Village- Haradula, Block-Charama, Distt.- North Bastar Kanker (C.G.)

2. Saraswati Swa Sahayata Samuh Lilejhar Through its President Smt. Urmila Nishad W/o Shri Penuram Nishad, Aged About 50 Years, R/o Village - Lilejhar, Block- Charama, Distt.- North Bastar Kanker (C.G.)

3. Bhamini Swa Sahayata Samuh, Purti, Through its President Smt. Phul

Bai Dhankar W/o Shri Nohar Singh, Aged About 48 Years, R/o Village - Puri, Block- Charama, Distt.- North Bastar Kanker (C.G.)

4. Naw Jagriti Swa Sahayata Samuh, Anwari Through its President Smt. Namita Sinha W/o Shri Hemkumar Sinha, Aged About 40 Years, R/o Village -Anwari, Block- Charama, Distt.- North Bastar Kanker (C.G.)

5. Seema Swa Sahayata Samuh, Lakhanpuri Through its President Smt. Mamta Meshram W/o Late Shri Sanjay Meshram, Aged About 43 Years, R/o Village - Lakhanpuri, Block- Charama, Distt.- North Bastar Kanker (C.G.)

6. Shraddha Swa Sahayata Samuh, Chinouri Through its President Smt. Ku. Rabina Mandavi D/o Shri Gangaram Mandavi, Aged About 22 Years, R/o Village - Chinouri, Block- Charama, Distt.- North Bastar Kanker (C.G.)

---- Petitioners Versus

1. State Of Chhattisgarh Through the Secretary Woman and Child Development Department, Mahanadi Bhawan, Atal Nagar, New Raipur, Distt.- Raipur (C.G.)

2. The Union of India Through the Secretary Ministry of Woman and Child Development, Shastri Bhawan, New Delhi

3. The Collector, Kanker, District-North Bastar Kanker (C.G.)

4. District Project Officer, The Women and Child Development Department Kanker, Distt- North Baster Kanker (C.G.)

5. The Child Development Project Officer, Integrated Woman and Child Development Project Charama, District- North Baster Kanker (C.G.)

---- Respondents WPC No. 5219 of 2021  Mahila Swa Sahayata Samuh Village Gopatnagar, Block Bharatpur, District Koriya, Through Pratima Panika W/o Ajay Panika, Aged About 36 Years, (President), Village Gopatnagar, Block Bharatpur, District Koriya Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh, Through its Secretary, Department of Women and Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh.

2. Collector (Women and Child Development Department) District Koriya Chhattisgarh.

3. The District Programme Officer, Women and Child Development, Koriya Chhattisgarh.

4. The Project Officer, Manendragarh, District Koriya Chhattisgarh.

---- Respondents

WPC No. 5213 of 2021  Mahila Jagriti Swayam Sahayata Samuh Village Chirmi Through Ramina

W/o Mohan Singh, Aged About 48 Years, (President) District Koriya Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through its Secretary, Department of Women and Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh., District : Raipur, Chhattisgarh

2. Collector (Women and Child Development Department) District Koriya Chhattisgarh.

3. The District Programme Officer, Women and Child Development, Koriya Chhattisgarh.

4. The Project Officer, Manendragarh, District Koriya Chhattisgarh.

---- Respondents WPC No. 5228 of 2021  Maa Durga Bachat Samuh, Village Kevti, Through Smt. Saraswati W/o Madan Lal Sahu, Aged About 45 Years, Sahu Para, Post Kelari, District- Koriya, Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through its Secretary, Department of Women and Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District- Raipur, Chhattisgarh., Chhattisgarh

2. Collector (Women and Child Development Department) District Koriya, Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

3. The District Programme Officer Women and Child Development, Koriya, Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

4. The Project Officer Manendragarh, District- Koriya, Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

---- Respondents WPC No. 5208 of 2021  Maa Jwala Mahila Swa Sahayata Samuh Ghaghra, Block Bharatpur, District Koriya, Through Asha Kanwar W/o Dinesh Kumar Singh Kanwar, Aged About 42 Years, (President), R/o Ghaghra, Block Bharatpur, District Koriya (Chhattisgarh), District : Koriya (Baikunthpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through its Secretary, Department of Women and Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur (Chhattisgarh), District : Raipur, Chhattisgarh

2. Collector, (Women and Child Development Department) District Koriya (Chhattisgarh), District : Koriya (Baikunthpur), Chhattisgarh

3. The District Programme Officer, Women and Child Development, Koriya (Chhattisgarh), District : Koriya (Baikunthpur), Chhattisgarh

4. The Project Officer, Manendragarh, District Koriya (Chhattisgarh), District : Koriya (Baikunthpur), Chhattisgarh

---- Respondents WPC No. 5274 of 2021  Priya Women Self Help Group Kochali Through President Smt. Kamali Nayak W/o Keshwar Nayak Aged About -40 Years R/o Village Kochali P.S. Pasta, Chowki Doura and Tahsil Balrampur District Balrampur- Ramanujganj Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department of Women and Child Development Department, Mahanadi Bhawan New Raipur District Raipur Chhattisgarh.

2. Union of India Through the Secretary Ministry of Women and Child Development Shastri Bhawan New Delhi

3. Collector Balrampur District Balrampur-Ramanujganj Chhattisgarh.

4. District Program Officer Women and Child Development Balrampur District Balrampur-Ramanujganj Chhattisgarh.

5. The Child Development Project Officer Integrated Women and Child Development Project Balrampur District Balrampur- Ramanujganj Chhattisgarh.

---- Respondents WPC No. 5294 of 2021  Maa Danteshwari Khuji Swa Sahayata Samuh, Telimarenga, Through its President, Rajmati Mourya, W/o Gonchu Ram Mourya, Aged About 38 Years, R/o Telimarenga, Block Tokapal, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through the Secretary, Woman and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh., District : Raipur, Chhattisgarh

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents WPC No. 5290 of 2021  Mamatawa Swa Sahayta Samooh, Gundardehi, Through its President Mamta Kaur Punia, D/o Jogendra Singh, Aged About 46 Years, R/o Ward 1, Arjunda Road, Baghmara, Gundardehi, Distt. Balod (Chhattisgarh), District : Balod, Chhattisgarh

---- Petitioner

Versus

1. State Of Chhattisgarh Through the Secretary Woman and Child Development Department, Mahanadi Bhawan, New Raipur, District - Raipur (Chhattisgarh), District : Raipur, Chhattisgarh

2. Union of India Through The Secretary Ministry of Women and Child Development, Shashtri Bhawan, New Delhi - 110001

3. The Collector Balod, District Balod (Chhattisgarh)

4. The District Women and Child Development Officer, District Balod (Chhattisgarh)

---- Respondents WPC No. 5280 of 2021  Jai Mahamaya Swa Sahayata Samuh, Khairbana Kala, Through its President Ramphool Sahu, W/o Dharam Sahu, Aged About 35 Years, R/o Village Khairbana Kala, District Kabirdham (Chhattisgarh), District : Kawardha (Kabirdham), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary Women and Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Union of India Through the Secretary Ministry of Women and Child Development, Shashtri Bhawan, New Delhi 110001

3. The Collector, Kabirdham, District Kabirdham Chhattisgarh, District : Kawardha (Kabirdham), Chhattisgarh

4. The District Program Officer, Women and Child Development Department, District Kabirdham Chhattisgarh, District : Kawardha (Kabirdham), Chhattisgarh

---- Respondents WPC No. 5283 of 2021  Maa Danteshwari Asti Swa- Sahayata Samuh Satlavand Through its President, Smt. Gurbari Baghel, W/o Raghunath Baghel, Aged About 46 Years, R/o Satlavand, Matnar, Block Bakawand, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through the Secretary, Women and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh

2. The Collector, Bastar, District Bastar Chhattisgarh

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur District Bastar Chhattisgarh

---- Respondents WPC No. 5273 of 2021  Maa Bamleshwari Swa-Sahayata Samuh, Parpa, Through its President,

Dayamani Nag, W/o Gorakhnath Nag, Aged About 41 Years, R/o Parpa, Pandripapani, Block Jagdalpur, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary, Woman and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh

2. The Collector, Bastar, District Bastar Chhattisgarh

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar Chhattisgarh

---- Respondents WPC No. 5308 of 2021  Mahila Bachat Swa Sahayata Samuh, Tungwa, Block Wadrafnagar, District Balrampur-Ramanujganj (Chhattisgarh) Through its President Smt. Shanti Yadav W/o Late Devi Dayal, Aged About 55 Years, R/o Village Tungwa, Post Balangi, P.S. and Tahsil Raghunath Nagar, District Balrampur-Ramanujganj Chhattisgarh, District : Balrampur, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through the Secretary, Department of Woman and Child Development, Mahanadi Bhawan, Naya Raipur, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Union of India, Through Secretary Ministry of Woman and Child Development Department, Shashtri Bhawan, New Delhi, District : New Delhi, Delhi

3. Collector, Balrampur-Ramanujganj, District Balrampur- Ramanujganj Chhattisgarh, District : Balrampur, Chhattisgarh

4. District Program Officer, Woman and Child Development Department, District Balrampur-Ramanujganj (Chhattisgarh), District : Balrampur, Chhattisgarh

---- Respondents WPC No. 5278 of 2021  Maa Banjari Swa Sahayata Samuh, Minminiya Jangal, Through its President Manisha Thakur, W/o Manoj Kumar Thakur, Aged About 33 Years, R/o Village Miniminiya, Block Kawardha, District Kabirdham Chhattisgarh, District : Kawardha (Kabirdham), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary Woman and Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Union of India Through the Secretary Ministry of Women and Child Development, Shashtri Bhawan, New Delhi 110001

3. The Collector, Kabirdham, District Kabirdham Chhattisgarh, District : Kawardha (Kabirdham), Chhattisgarh

4. The District Program Officer, Women and Child Development Department, District Kabirdham Chhattisgarh, District : Kawardha (Kabirdham), Chhattisgarh

---- Respondents WPC No. 5315 of 2021  Indra Mahila Swa Sahayata Samuh, Karamdiha (Ka), Block Wadrafnagar, District Balrampur-Ramanujganj Chhattisgarh, Through its President Smt. Seema Patel W/o Sandeep Patel, Aged About 30 Years, R/o Village Karamdiha (Ka), Post Janakpur, Police Station and Tahsil Raghunath Nagar, District Balrampur-Ramanujganj Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh, Through the Secretary, Department of Woman and Child Development, Mahanadi Bhawan, Naya Raipur, District Raipur Chhattisgarh.

2. Collector, Balrampur-Ramanujganj, District Balrampur-Ramanujganj Chhattisgarh.

3. District Program Officer Woman and Child Development Department, District Balrampur-Ramanujganj Chhattisgarh.

4. Union of India Through Secretary, Ministry of Woman and Child Development Department, Shashtri Bhawan, New Delhi.

---- Respondents WPC No. 5271 of 2021  Saraswati Mahila Swa Sahayata Samuh, Lenjakhar, Through its President Manju Verma, W/o Nandu Verma, Aged About 37 Years, R/o Village Lenjakhar, District Kabirdham Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary, Woman and Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh

2. Union of India Through the Secretary Ministry of Women and Child Development, Shashtri Bhawan, New Delhi 110001

3. The Collector, Kabirdham, District Kabirdham Chhattisgarh

4. The District Program Officer, Women and Child Development Department, District Kabirdham Chhattisgarh

---- Respondents WPC No. 5299 of 2021  Maa Danteshwari Ambika Swa- Sahayata Samuh, Irikpal, Through its President, Sumo Nayak, W/o Bhupendra Nayak, Aged About 35 Years, R/o Irikpal, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner

Versus

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents WPC No. 5279 of 2021  Maina Mahila Swa-Sahayata Samuh, Through its President, Smt. Raila, W/o Kamlu, Aged About 52 Years, R/o Sorgaon, Block Jagdalpur, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through the Secretary, Women and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh

2. The Collector, Bastar, District Bastar Chhattisgarh

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar Chhattisgarh

---- Respondents WPC No. 5277 of 2021  Maa Durga Swa Sahayata Samuh Ghutra, District Koriya, Through Lilawati W/o Rajkumar, Aged About 25 Years, (President), R/o Village Ghutra, Manendragarh, District- Koriya, Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through its Secretary, Department of Women and Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District- Raipur, Chhattisgarh., District : Raipur, Chhattisgarh

2. Collector (Women and Child Development Department) District- Koriya, Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

3. The District Programme Officer, Women and Child Development, Koriya, Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

4. The Project Officer Manendragarh, District- Koriya, Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

---- Respondents WPC No. 5313 of 2021  Maa Danteshwari Mahila Swa Sahayata Samuh, Gumadpal, Through its President, Chintamani Nag, W/o Shridhar Nag, Aged About 33 Years, Kawasipara, Gumadpal, Tahsil Jagdalpur, District - Bastar (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh, Through the Secretary, Woman and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District - Raipur (C.G.)

2. The Collector, Bastar, District - Bastar (C.G.)

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District - Bastar (C.G.)

---- Respondents WPC No. 5342 of 2021  Ganesh Swa-Sahayata Samuh, Through its President, Lakhmi Baghel, W/o Raghu Baghel, Aged About 42 Years, R/o Chhapar Bhanpuri, District Bastar Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

2. The Collector, Bastar, District Bastar Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar (Chhattisgarh), District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents WPC No. 5291 of 2021  Maa Danteshwari Durga Swa Sahayata Samuh, Kalipur, Through its President, Jamuna Nayak, W/o Mohan Lal Nayak, Aged About 58 Years, R/o Near DPS School, Near Panchayat Bhawan, Titirgaon, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through the Secretary, Woman and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh

2. The Collector, Bastar District Bastar Chhattisgarh

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur District Bastar Chhattisgarh

---- Respondents WPC No. 5320 of 2021  Nirbati Swa-Sahayata Samuh, Kinjoli Through its President, Parvati Netam, W/o Astu Ram Netam, Aged About 36 Years, R/o Village Kinjoli, District Bastar Chhattisgarh.

---- Petitioner

Versus

1. State Of Chhattisgarh, Through the Secretary, Woman and Child Development Department, Mantralaya, Mahanadi, Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 5300 of 2021  Maa Bhagwati Mahila Swa Sahayata Samooh Chitaud, Gurur, Balod Through its President Tara Sinha, W/o Keshav Sinha, Aged About 40 Years, R/o Ward No. 4, Chitaud, District Balod Chhattisgarh, District : Balod, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary Woman and Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Union of India Through the Secretary Ministry of Women and Child Development, Shashtri Bhawan, New Delhi 110001

3. The Collector, Balod, District Balod Chhattisgarh, District : Balod, Chhattisgarh

4. The District Women and Child Development Officer, Gurur, District Balod Chhattisgarh, District : Balod, Chhattisgarh

---- Respondents WPC No. 5304 of 2021  Rajluxmi Women Self Help Group Rajbandha Through President Smt. Mamta W/o Ramashankar Rajak Aged About - 38 Years R/o Village - Rajbandha Police Station - Balrampur District - Balrampur - Ramanujganj Chhattisgarh, District : Balrampur, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through - The Secretary, Department of Women and Child Development Department, Mahanadi Bhawan New - Raipur District - Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Collector Balrampur District Balrampur - Ramanujganj Chhattisgarh

3. District Program Officer Women and Child Development Balrampur District Balrampur - Ramanujganj Chhattisgarh, District : Balrampur, Chhattisgarh

4. The, Child Development Project Officer Integrated Women and Child Development Project - Balrampur District Balrampur - Ramamnujganj Chhattisgarh

---- Respondents

WPC No. 5324 of 2021  Tiranga Mahila Swa-Sahayata Samuh Through its President, Lakshmi Murla, W/o Motiram Murla, Aged About 43 Years, R/o Markel, District Bastar Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh, Through the Secretary, Woman and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Devolopment Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 5289 of 2021  Maa Sarswati Vandana Mahila Swa Sahayata Samuh, Bhatipara Through its Secretary, Kanak Dai Nag, W/o Mukund Ram Nag, Aged About 54 Years, Village and Post Bhatipara, Tahsil Jgdalpur, District - Bastar (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh, Through the Principal Secretary, Woman and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District - Raipur (C.G.)

2. The Collector, Bastar, District - Bastar (C.G.)

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District - Bastar(C.G.)

---- Respondents WPC No. 5318 of 2021  Maa Danteshwari Mahila Jagran Swa-Sahayata Samuh, Through its President, Smt. Sudha Mishra, W/o Dilip Mishra Age About 49 Years, Guru Govind Singh Ward, Parpanaka, Gidam Road Jagdalpur, Tahsil Jagdalpur, District - Bastar (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh, Through the Secretary, Woman and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District - Raipur (C.G.)

2. The Collector, Bastar, District - Bastar (C.G.)

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District - Bastar (C.G.)

---- Respondents

WPC No. 5268 of 2021  Maa Danteshwari Laxmi Swa Sahayata Samuh, Mandlapal, Through its President, Smt. Neelawati, W/o Puran Singh Maurya, Aged About 49 Years, R/o Mandlapal, Block Jagdalpur, District Bastar Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh, Through the Secretary, Woman and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Bastar District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 5358 of 2021  Muskan Mahila Swa Sahayata Samuh, Pandari Block Wadrafnagar, District Balrampur-Ramanujganj (Chhattisgarh) Through its President Smt. Karlina Toppo W/o Shri Alexander Toppo, Aged About 55 Years, R/o Village and Post Pandari, P.S. and Tahsil Raghunath Nagar, District Balrampur-Ramanujganj Chhattisgarh, District : Balrampur, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary, Department of Woman and Child Development, Mahanadi Bhawan, Naya Raipur, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Collector, Balrampur-Ramanujganj, District Balrampur-Ramanujganj Chhattisgarh, District : Balrampur, Chhattisgarh

3. District Program Officer, Woman and Child Development Department, District Balrampur- Ramanujganj Chhattisgarh., District : Balrampur, Chhattisgarh

4. Union of India Through Secretary, Ministry of Woman and Child Development Department, Shashtri Bhawan, New Delhi

---- Respondents WPC No. 5301 of 2021  Gurur Rani Durgavati Mahila Swa Sahayata Samooh Gurur, Balod Through its President Anita Thakur, W/o Girdhar Lal Thakur, Aged About 39 Years, R/o Ward No. 6, Durga Chowk, Gurur, District Balod Chhattisgarh., District : Balod, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary Woman and Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh., District : Raipur, Chhattisgarh

2. Union of India Through the Secretary Ministry of Women and Child Development, Shashtri Bhawan, New Delhi 110001

3. The Collector, Balod, District Balod Chhattisgarh.

4. The District Women and Child Development Officer, Gurur, District Balod Chhattisgarh.

---- Respondents WPC No. 5321 of 2021  Mahila Swa-Sahayata Samuh, Kosmi, Through its President, Kundo, W/o Motiram, Aged About 56 Years, R/o Kosmi, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents WPC No. 5331 of 2021  Maa Danteshwari Sagar Swa-Sahayata Samuh, Rajur Through its Secretary, Mohanmati Kashyap, W/o Godavari Kashyap, Aged About 32 Years, R/o Manjharas, Rajur, District Bastar Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh, Through the Secretary, Woman and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 5286 of 2021  Maa Jalni Mata Mahila Swa Sahayta Samuh, Gumadpal Through its President Umavathi, W/o Sudhru Ram Nag, Aged About 39 Years, Kalarpara, Darbha, Gumadpal, Jagdalpur, District Bastar, Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary, Woman and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur (Chhattisgarh), District : Raipur, Chhattisgarh

2. The Collector, Bastar, District Bastar (Chhattisgarh)

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar (Chhattisgarh)

---- Respondents WPC No. 5325 of 2021  Danteshwari Mauli Mata Swa Sahayata Samuh, Through its President Ku. Motli, D/o Sulo Ram, Aged About 24 Years, Village Maulibhata, Tahsil Tokapal, District Bastar (Chhattisgarh), District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

2. The Collector, Bastar, District Bastar (Chhattisgarh)

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar (Chhattisgarh)

---- Respondents WPC No. 5267 of 2021

1. Jai Shankar Swa Sahayata Samooh, Through its President, Smt. Seema Yadu, Aged 37 Years, W/o Surendra Kumar Yadu, R/o Village Marrakona, Sector Limtara, Block Simga, District Baloda Bazar- Bhatapara Chhattisgarh., District : Balodabazar-Bhathapara, Chhattisgarh

2. Minimata Swa Sahayata Samooh, Through its President, Smt. Bhuneshwari Navrange, Aged 46 Years, S/o Mohitram Navrange, R/o Ward No. 4, Mopka Sector Mopka, Baloda Bazar District Baloda Bazar Bhatapara Chhattisgarh.

3. Hariom Swa Sahayata Samooh, Through its President, Smt. Yashoda Sahu, W/o Chaman Sahu, Aged About 35 Years, Sector Lawan, District Baloda Bazar Bhatapara Chhattisgarh.

4. Jai Maa Sarswati Swa Sahayata Samooh, Through its President, Smt. Hem Bai Sahu, W/o Jiwan Lal Sahu, Aged 38 Years, R/o Village Khaira, Block Baloda Bazar, District Baloda Bazar Bhatapara Chhattisgarh.

5. Askhar Swa Sahayata Samooh, Through its President, Smt. Kushma Sahu W/o Rajkapoor Sahu, Aged 38 Years, R/o Village Ahilda, Block Baloda Bazar, District Baloda Bazar Bhatapara Chhattisgarh.

6. Ujala Swa Sahayata Samooh, Through its President, Smt. Lata Bai Sahu, W/o Maheshwar Prasad, Aged 42 Years, R/o Village Marda, Block Baloda Bazar, District Baloda Bazar Bhatapara Chhattisgarh.

7. Durga Swa Sahayata Samooh, Through its President, Smt. Yashoda Banjare, W/o Gokul Banjare, Aged 26 Years, R/o Village Juda, Block Baloda Bazar District Baloda Bazar Bhatapara Chhattisgarh.

8. Mata Safura Swa Sahayata Samooh, Through its President, Smt. Sunita Sonwani, W/o Udwan Sonwani, Aged 39 Years, R/o Village Tora, [Damakheda], District Baloda Bazar Bhatapara Chhattisgarh.

9. Sanjiwani Mahila Swa Sahayata Samooh, Through its President, Smt. Chandrika Adil, W/o Mahesh Adil, Aged 52 Years, R/o Village Bodtara, Block Bhatapara, District Baloda Bazar Bhatapara Chhattisgarh.

10.Dhanlaxmi Swa Sahayata Samooh, Through its President, Smt. Dulari Bai, W/o Sarha, Aged 48 Years, R/o Village Koliha, Sector Simga, District Baloda Bazar Bhatapara Chhattisgarh.

11.Satyam Swa Sahayata Samooh, Through its President, Smt. Memkumari Sahu, Aged 31 Years, R/o Village Karda, Block Baloda Bazar District Baloda Bazar Bhatapara Chhattisgarh.

12.Chanchal Swa Sahayata Samooh, Through its President, Smt. Sukhwantin Bai, W/o Ramdayal, Aged 42 Years, R/o Village Hirmi, Block Baloda Bazar Bhatapara District Baloda Bazar Bhatapara Chhattisgarh.

13.Mahalaxmi Swa Sahayata Samooh, Through its President, Smt. Jahiran Bi, C/o Momin Khan, Aged 54 Years, R/o Village Simga, District Baloda Bazar-Bhatapara Chhattisgarh.

14.Safura Mata Swa Sahayata Samooh, Through its President, Smt. Toman Baghel, W/o Dongrelal Baghel, Aged 44 Years, R/o Village Dhodha, Block Simga, District Baloda Bazar Bhatapara Chhattisgarh.

15.Sharda Bahini Swa Sahayata Samooh, Through its President, Smt. Dhaneshwari Verma W/o Sanjay Verma, Aged 47 Years, R/o Village Kesli (Bhaisa), District Baloda Bazar Bhatapara Chhattisgarh.

16.Kiran Swa Sahayata Samooh, Through its President, Smt. Dhaneshwari, W/o Sunil Kumar, Aged 36 Years, R/o Village Raveli, P. O. Ravan, Tehsil Simga, District Baloda Bazar Bhatapara Chhattisgarh.

17.Gayatri Swa Sahayata Samooh, Through its President, Smt. Krushni Verma , W/o Santosh Kumar, Aged 46 Years, R/o Basin [Suhela], District Baloda Bazar Bhatapara Chhattisgarh.

18.Bal Kalyan Swa Sahayata Samooh, Through its President, Smt. Teejmati, Choudhary W/o Bhatirati Choudhary, Aged 49 Years, R/o Village Pakrid, District Baloda Bazar Bhatapara Chhattisgarh.

19.Shakti Swa Sahayata Samooh, Through its President, Smt. Gauri Bai, W/o Ghasi Ram, Aged 34 Years, R/o Village Badgoan, Block Kasdol, District Baloda Bazar Bhatapara Chhattisgarh.

20.Maa Laxmi Swa Sahayata Samooh, Through its President, Smt. Sadmati Paikara, W/o Pratap, Aged 91 Years, R/o Village Bakla, Block Kasdol, District Baloda Bazar Bhatapara Chhattisgarh.

21.Janki Mahila Swa Sahayata Samooh, Through its President, Smt. Sarswati, W/o Ramgopal, Aged 40 Years, R/o Village Kasdol, Block Kasdol, District Baloda Bazar Bhatapara Chhattisgarh.

22.Sarswati Vandana Mahila Swa Sahayata Samooh, Through its President, Smt. Sahetar Bai, W/o Murlidhar, Aged 46 Years, R/o Village Ghana, District Baloda Bazar Bhatapara Chhattisgarh.

23.Laxmi Sarswati Mahila Swa Sahayata Samooh, Through its President, Smt. Dhudhni Sahu, W/o Loknath Sahu, Aged 38 Years, R/o Village Jhumka [Pendrawan] , District Baloda Bazar Bhatapara Chhattisgarh.

24.Shraddha Mahila Swa Sahayata Samooh, Through its President, Smt. Chameli Bai Sahu, W/o Arun Sahu, Aged 32 Years, R/o Village Dhobni District Baloda Bazar Bhatapara Chhattisgarh.

25.Santoshi Mahila Swa Sahayata Samooh, Through its President, Smt. Krishno Bai Sahu, W/o Babulal Sahu, Aged About 46 Years, R/o Village Mohtara [Manpasar] District Baloda Bazar Bhatapara Chhattisgarh.

26.Jai Maa Durga Mahila Swa Sahayata Samooh, Through its President, Smt. Anjani Sahu, W/o Hulasram Sahu, Aged 33 Years, R/o Village Banahil [Parsadih] Block Bilaigarh, District Baloda Bazar Bhatapara Chhattisgarh.

27.Dhanlaxmi Mahila Swa Sahayata Samooh, Through its President, Smt. Bed Bai Patel, W/o Ramcharan Aged About 43 Years, R/o Village Lakhdabari [Dhaurabhatha], Block Bilaigarh, District Baloda Bazar Bhatapara Chhattisgarh.

28.Maa Vaishno Devi Mahila Swa Sahayata Samooh, Through its President, Smt. Sarla Jaiswal, W/o Virendra Kumar, Aged 28 Years, R/o Village Beltikri Sector Nagarda, Block Bilaigarh, District Baloda Bazar Bhatapara Chhattisgarh.

29.Mahila Bachat Swa Sahayata Samooh, Through its President, Smt. Jhai Bai, W/o Anandram Sahu, Aged 61 Years, R/o Village Chharchhed, Block Kasdol, District Baloda Bazar Bhatapara Chhattisgarh.

30.Chandrahasini Mahila Swa Sahayata Samooh, Through its President, Smt. Kanti Bai Sahu, W/o Nandkumar Sahu, Aged 31 Years, R/o Village Baijnath, Block Kasdol, District Baloda Bazar Bhatapara Chhattisgarh.

31.Maa Sharda Mahila Swa Sahayata Samooh, Through its President, Smt. Lekeshwari, W/o Ayodhya Prasad, Aged 61 Years, R/o Village Tundra, Block Kasdol, District Baloda Bazar Bhatapara Chhattisgarh.

---- Petitioners Versus

1. State Of Chhattisgarh Through The Secretary, Department of Women and Child Development, Mantralaya, Mahanadi Bhawan, Naya Raipur, Atal Nagar, Raipur Chhattisgarh., District : Raipur, Chhattisgarh

2. Chhattisgarh Rajya Beej Eam Krishi Vikas Nigam Limited, Through The Chairman, Head Office Beej Bhawan, Ravigram, Telibandha, G.E. Road, Raipur Chhattisgarh.

3. Collector, District Baloda Bazar Bhatapara Chhattisgarh.

---- Respondents WPC No. 5326 of 2021  Mahila Bachat Swa - Sahayata Samuh, Through its President, Somari Bai, W/o Dayal Nag, Aged About 61 Years, R/o Chhote Amabal, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

2. The Collector, Bastar, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents WPC No. 5307 of 2021  M/s Shakti Swa Sahayata Samooh Bhejamaidani, Gurur, Balod through its President Sushila Bai Sahu, W/o Ram Swaroop, Aged About 42 Years, R/o Ward No. 1, Bheja Maidani, Kaneri, Tehsil Gurur, District Balod Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary, Woman and Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh.

2. Union of India Through the Secretary, Ministry of Women and Child Development, Shashtri Bhawan, New Delhi 110001.

3. The Collector, Balod, District Balod Chhattisgarh.

4. The District Women and Child Development Officer, Gurur, District Balod Chhattisgarh.

---- Respondents WPC No. 5317 of 2021  Jai Maa Shitla Swa Sahayta Samooh, Jewartala Through its President Mohani Sarva, W/o Poonam Chand Teli, Aged About 47 Years, R/o Ward 3 Jewartala, Mohara, Tehsil - Gurur, Distt. Balod (Chhattisgarh), District : Balod, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary Woman and Child Development Department, Mahanadi Bhawan, New Raipur, District- Raipur (Chhattisgarh), District : Raipur, Chhattisgarh

2. Union of India Through the Secretary, Ministry of Women and Child Development, Shashtri Bhawan, New Delhi - 110001

3. The Collector, Balod, District Balod (Chhattisgarh)

4. The District Women and Child Development Officer, District Balod (Chhattisgarh)

---- Respondents WPC No. 5376 of 2021  Maa Danteshwari Mahila Swa Sahayata Samuh, Takraguda, Jholapara, Through its President, Lalita Nag, W/o Narayan Singh Nag, Aged About 42 Years, R/o Jholapara, Takraguda, Badanji, District Bastar (Chhattisgarh), District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through the Secretary, Woman and Child

Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur (Chhattisgarh), District : Raipur, Chhattisgarh

2. The Collector, Bastar, District Bastar (Chhattisgarh), District : Bastar(Jagdalpur), Chhattisgarh

3. The Child Development Project Officer, Integrated Women and Child Devlopment Project, Jagdalpur, District Bastar (Chhattisgarh), District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents WPC No. 5366 of 2021  Maa Danteshwari Sambati Swa Sahayta Samuh, Through President Sambati W/o Amirnath Jaibel, Aged About 51 Years, Block Bakawand, District Bastar Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary, Woman and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 5353 of 2021  Adarsh Prahari Women Self Help Group Khajuri Through President Smt. Soniya Gupta W/o Nanhe Lal Gupta Aged About 45 Years R/o Village Khajuri, P.S. and Tahsil Balrampur District Balrampur-Ramanujganj Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary, Department of Women and Child Development Department, Mahanadi Bhawan New Raipur District Raipur Chhattisgarh

2. Collector Balrampur District Balrampur-Ramanujganj Chhattisgarh

3. District Program Officer Women and Child Development Balrampur District Balrampur- Ramanujganj Chhattisgarh

4. The Child Development Project Officer Integrated Women and Child Development Project - Balrampur District Balrampur-Ramanujganj Chhattisgarh

---- Respondents WPC No. 5356 of 2021  Maa Balaji Swa Sahayata Samuh, Through its President Anita, W/o Gyandas, Aged About 55 Years, Sadakpara Deoda, Sonarpal, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner

Versus

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 5363 of 2021  Geeta Mahila Swa-Sahayata Samuh, Mangnar, Through its President, Sukmati W/o Alko Mandavi, Aged About 30 Years, R/o Nakapara, Bastanar, District Bastar, Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary, Woman and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur, Chhattisgarh, District : Raipur, Chhattisgarh

2. The Collector, Bastar, District Bastar, Chhatttisgarh, District : Bastar(Jagdalpur), Chhattisgarh

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar, Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents WPC No. 5345 of 2021  M/s Shakti Didi Bank Swa Sahayata Samooh, Gorkapar, Gunderdehi, Balod Through its President Bodhani Chandrakar, W/o Late Onkar Prasad Chandrakar, Aged About 63 Years, R/o Ward No. 11, Gorkapar, Tehsil - Gundardehi, District Balod Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary Woman and Child Development Department, Mahanadi Bhawan, New Raipur, District - Raipur Chhattisgarh

2. Union of India Through the Secretary Ministry of Women and Child Development, Shashtri Bhawan, New Delhi - 110001

3. The Collector, Balod, District Balod Chhattisgarh

4. The District Women and Child Development Officer, District Balod Chhattisgarh

---- Respondents WPC No. 5385 of 2021  Devi Maa Karma Mahila Swa Sahayata Samooh, Dadhari, Gurur

Through its Mukeshwari Sahu, W/o Gyan Chand Sahu, Aged About 29 Years, R/o Ward No. 6, Dadhari, Post Dhaneli, Tehsil Gurur, District Balod Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through the Secretary, Woman and Child Development Department, Mahanadi Bhawan New Raipur, District Raipur Chahttisgarh.

2. Union of India Through the Secretary Ministry of Women and Child Development, Shashtri Bhawan, New Delhi -110001

3. The Collector, Balod, District Balod Chhattisgarh.

4. The District Women and Child Development Officer, District Balod Chhattisgarh.

---- Respondents WPC No. 5328 of 2021  Maa Mahamaya Mahila Swa Sahayata Samuh Bahrasi, Badkhapara, District Koriya, Through Jyoti Sharma W/o Dhiraj Sharma, Aged About 41 Years, (President), R/o Bahrasi, Bharatpur, District Koriya Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

---- Petitioner Versus

2. Collector, (Women and Child Development Department) District Koriya Chhattisgarh.

3. The District Programme Officer, Women and Child Development, Koriya Chhattisgarh.

4. The Project Officer, Manendragarh, District Koriya Chhattisgarh.

---- Respondents WPC No. 5355 of 2021  Aastha Mahila Swa-Sahayata Samuh, Chhindawada, Through its President, Parineeta Baghel, W/o Lakheswar Baghel, Aged About 35 Years, R/o Kawarash, Chhindawada, District Bastar Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh, Through The Secretary, Woman and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents

WPC No. 5350 of 2021  Saraswati Women Self Help Group Pasta Through President Smt. Phugani Nag W/o Mania Nag Aged About 32 Years R/o Village Pasta P.S. and Tahsil Balrampur District Balrampur-Ramanujganj Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department of Women and Child Development Department, Mahanadi Bhawan New Raipur District Raipur Chhattisgarh.

2. Collector Balrampur District Balrampur-Ramanujganj Chhattisgarh.

3. District Program Officer Women and Child Development Balrampur District Balrampur-Ramanujganj Chhattisgarh.

4. The Child Development Project Officer Integrated Women and Child Development Project - Balrampur District Balrampur-Ramanujganj Chhattisgarh.

---- Respondents WPC No. 5371 of 2021  Maa Danteshwari Mangvati Mahila Swa-Sahayata Samuh, Sautpur (Para Aawrabhatha), Through its President, Buday Baghel, W/o Kamlu Baghel, Aged About 58 Years, R/o Aawrabhatha, Sautpur, District Bastar (Chhattisgarh), District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through the Secretary, Woman and Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur (Chhattisgarh), District : Raipur, Chhattisgarh

2. The Collector, Bastar, District Bastar (Chhattisgarh), District : Bastar(Jagdalpur), Chhattisgarh

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar (Chhattisgarh), District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents WPC No. 5352 of 2021  Maa Danteshwari Mahila Swa Sahayata Samuh, Bastanar, Through its President, Sukmati, W/o Jitendra, Aged About 36 Years, R/o Patelpara, Manganr, Neganaar, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women and Child Development Project, Jagdalpur, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents WPC No. 5272 of 2021  Jai Ambe Mahila Bachat Sakh Samiti Nagar Palika Manendragarh District Koriya, Through Anupama Nidhi W/o Shri Praveen Nidhi, Aged About 52 Years, (President), Nagar Palika Manendragarh District Koriya Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh, Through its Secretary, Department of Women and Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh.

2. Collector, (Women and Child Development Department) District Koriya Chhattisgarh.

3. The District Programme Officer, Women and Child Development, Koriya Chahttisgarh.

4. The Project Officer, Manendragarh, District Koriya Chhattisgarh.

Respondents WPC No. 5339 of 2021  Maa Durga Mahila Swa Sahayata Samuh, Kamalpur Block Wadrafnagar, District Balrampur Ramanujganj (Chhattisgarh) Through Its President Smt. Maan Kunwar Sahu W/o Shri Ram Avatar Sahu, Aged About 34 Years, R/o Village Kamalpur, Post Gudru, P.S. And Tahsil Raghunath Nagar, District Balrampur Ramanujganj Chhattisgarh, District : Balrampur, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Woman And Child Development, Mahanadi Bhawan, Naya Raipur, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Collector, Balrampur Ramanujganj, District Balrampur Ramanujganj Chhattisgarh, District : Balrampur, Chhattisgarh

3. District Program Officer, Woman And Child Development Department, District Balrampur Ramanujganj (Chhattisgarh), District : Balrampur, Chhattisgarh

4. Union Of India Through Secretary, Ministry Of Woman And Child Development Department, Shashtri Bhawan, New Delhi., District : New Delhi, Delhi

---- Respondents

WPC No. 5357 of 2021

1. Aman Mahila Swa Sahayata Samuh Nangur Through Its President, Rukmani Baghel, W/o Jaydev Baghel, Aged About 31 Years R/o Tikrapara Nangur, District Bastar Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 5377 of 2021  Aastha Kalyan Mahila Swa Sahayata Samuh Lokmanya Tilak Ward No. 37, Kangoli, Through Its President, Smt. Bijli Baidya, W/o Naresh Baidya, Aged About 48 Years R/o Maharana Pratap, Ward No. 47, Jagdalpur District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

2. The Collector Bastar District Bastar Chhattisgarh

3. The Child Development Project Officer Integrated Women And Child Development Project, Jagdalpur District Bastar Chhattisgarh

---- Respondents WPC No. 5316 of 2021  Irdu Swa - Sahayata Samuh, Bakel, Through Its President, Phulobati, W/o Juri Baghel, Aged About 30 Years, R/o Village Bakel, Tahsil And District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through The Secretary, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh., District : Raipur, Chhattisgarh

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents

WPC No. 5359 of 2021  Jai Bamleshwari Mahila Swa Sahayata Samooh Bijabhat Through Its President Namely Smt. Panchobai Mathur W/o Piritram Mathur, Aged About 51 Years, Village Bijabhat, Janpad Panchayat And Tahsil Pandariya District Kabirdham Chhattisgarh.

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi.

2. State Of Chhattisgarh Through Secretary, Women And Child Development Department, Mantralay, Mahanadi Bhawan, Atal Nagar, Naya Raipur Chhattisgarh.

3. Department Of Agriculture Development And Farmers Welfare And Bio Technology Through Its Secretary, Mantralay, Mahanadi Bhawan, Atal Nagar, Naya Raipur Chhattisgarh.

4. The Child Development Project Officer Unified Child Development Project Pandariya, Women And Child Development Department, Kabirdham District Kabirdham Chhattisgarh.

5. Chhattisgarh Rajya Beej Avam Krishi Vikas Nigam Ltd. Through Its Managing Director, Beej Bhawan, Telibandha, Raipur, District Raipur Chhattisgarh.

---- Respondents WPC No. 5383 of 2021  Maa Danteshwari Bhurdavati Mahila Swa Sahayata Samuh Badekadma, Through Its President, Parvati, W/o Lakhmu, Aged About 48 Years, R/o Badekadma, District Bastar Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. The Collector, Bastar, District Bastar Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents WPC No. 5436 of 2021  Jai Bnjari Mahila Swa Sahayata Samooh Polmi, Through Its President Namely Smt. Subhiya Bai, W/o Dhaniram Aged About 46 Years, Village And Post Polmi, Tahsil Pandariya, District Kabirdham Chhattisgarh

---- Petitioner

Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi.

2. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development And Welfare, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

3. Department Of Agriculture Development And Farmers Welfare And Bio- Technology, Through Its Secretary, Mantralaya, Mahanadi Bhawan, Atal Nagar Naya Raipur District Raipur Chhattisgarh

4. The District Program Officer, Women And Child Development Department, Kabirdham District Kabirdham Chhattisgarh

5. Chhattisgary Rajya Beej Evam Krishi Vikas Nigam Ltd. Through Its Managing Director, Beej Bhawan, Telibandha, Raipur District Raipur Chhattisgarh

---- Respondents WPC No. 5446 of 2021  Maa Mahamaya Mahila Bachat Samuh, Dumariya, Through - Its Secretary, Smt. Ramawati W/o Laxman Prasad Rajwade, Aged About 45 Years, R/o. Village And Post Dumariya, District Koriya Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

---- Petitioner Versus

1. Union Of India, Through - Secretary, Ministry Of Women And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi., District : New Delhi, Delhi

2. Secretary, State Of Chhattisgarh, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh., District : Raipur, Chhattisgarh

3. Secretary, State Of Chhattisgarh, Agriculture Development And Farmer Welfare And Bio-Technology Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

4. Collector Koriya, District Koriya Chhattisgarh.

5. District Programme Officer, Women And Child Development, Koriya, District Koriya Chhattisgarh.

---- Respondents WPC No. 5506 of 2021

1. Jai Santoshi Maa Mahila Sw Sahayata Samuh Through Its President Ramkali Soni, W/o Etedra Soni, Aged About 52 Years, R/o Ward No. 9, Sahaspur, Kawardha, District Kabirdham Chhattisgarh, District : Kawardha (Kabirdham), Chhattisgarh

2. Jay Ambe Mahila Swa Sahayata Samuh, Through Its President Punni Bai Kothari, W/o Pardeshi Kothari, Aged About 40 Years, R/o H.No. 29, Post Dhram Gada, Dhori, District Kabirdham Chhattisgarh

3. Jagdamba Mahila Swa Sahayata Samuh, Babai Through Its President Kiran Choubey, W/o Narmada Prasad, Aged About 45 Years, R/o H.No. 64, Babai, Kawardha, District Kabirdham Chhattisgarh

4. Mahila Shakti Shg Badouda Kala, Through Its President Savita, W/o Bhagwat, Aged About 53 Years, R/o Badaudakala, Daihandih District Kabirdham Chhattisgarh

5. Maa Shitla Mahila Sw Sahayata Samuh, Through Its President Sagrika Singh, W/o Rishi Kumar, Aged About 58 Years, R/o H.No. 59, Baniya, Gaurmati District Kabirdham Chhattisgarh

6. Surajpura Jagran Mahila Swa Sahayata Samuh, Its Secretary Rajkumari Gupta, W/o Shailendra Gupta, Aged About 58 Years, R/o H.No. 2, Surajpura, Kawardha, District Kabirdham (Chhattisgarh)

---- Petitioners Versus

1. State Of Chhattisgarh Through The Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Union Of India, Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi 110001, District : New Delhi, Delhi

3. The Collector, Kawardha, District Kabirdham Chhattisgarh, District : Kawardha (Kabirdham), Chhattisgarh

4. The District Women And Child Development Officer, District Kabirdham Chhattisgarh, District : Kawardha (Kabirdham), Chhattisgarh

---- Respondents WPC No. 5391 of 2021  Maa Danteshwari Geeta Swa-Sahayata Samuh Through Its President , Sushila Sethiya, W/o Dumardhar Sethiya, Aged About 31 Years, R/o Chandlipara, Bademurma, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department , Mantralaya , Mahanadi Bhawan, Nawa Raipur , Atal Nagar, District Raipur Chhattisgarh., District : Raipur, Chhattisgarh

2. The Collector Bastar District Bastar Chhattisgarh

3. The Child Development Project Officer Integrated Women And Child Development Project , Jagdalpur , District Bastar Chhattisgarh

---- Respondents WPC No. 5471 of 2021  Jai Bhole Mahila Swa Sahayata Samuh, Lasatola Through Its President Indira Sonwani D/o Aatmaram Sonwani, Aged About 35 Years, R/o Gotiya Road, Raipur Naka Kawardha, District Kabirdham Chhattisgarh.

---- Petitioner

Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi 110001.

3. The Collector Kabirdham, District Kabirdham Chhattisgarh.

4. The District Program Officer Women And Child Development Department, District Kabirdham Chhattisgarh.

---- Respondents WPC No. 5381 of 2021  Maa Dharti Mata Swa Sahayata Samooh Through Its President, Aamabati Mandal, W/o Sudanshu Mandal, Aged About 47 Years, President, Maa Dharti Mata Swa Sahayata Samooh, Village Pv 123 Indrapuri, Post Sangam, Kanker, District Kanker Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Chief Secretary, Government Of Chhattisgarh, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

2. State Of Chhattisgarh Through The Secretary, Women And Child Development, Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

3. Department Of Agricultural Development Farmers Welfare And Bio Technology, Through Its Secretary, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

4. Director Directorate, Women And Child Development Department, Indrawati Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

5. Chhattisgarh Rajya Beej Avam Krishi Vikas Nigam Limited Through Its Managing Director, Beej Bhawan, Telibandha, Raipur District Raipur Chhattisgarh.

6. Union Of India Through The Secretary, Ministry Of Women And Child Development Shastri Bhawan, New Delhi.

---- Respondents WPC No. 5428 of 2021  Priyanka Swa Sahayata Samuh Puspal, Through Its President, Kamla Nag, W/o Jaldhar Nag, Aged About 31 Years, R/o Puspal, District Bastar Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector Bastar District Bastar Chhattisgarh.

3. The Child Development Project Officer Integrated Women And Child Development Project Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 5518 of 2021  Maa Danteshwari Swa-Sahayata Samuh, Kothiyaguda, Through Its President, Bombati Thakur, D/o Jaydev Thakur, Aged About 58 Years R/o Patel Para, Kothiyaguda, District Bastar Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 5441 of 2021  Mahila Swyam Sahayata Samuh, Kudeli (Bandhpara), Through Its Secretary, Smt. Pushpa Rajwade Wife Of Sukhdeo Prasad Rajwade, Aged About 45 Years, R/o Village Kudeli, (Bandhpara), Post Sarbhoka, District Koriya Chhattisgarh.

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi.

2. Secretary State Of Chhattisgarh, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

3. Secretary State Of Chhattisgarh, Agriculture Development And Farmer Welfare And Bio Technology Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

4. Collector Koriya, District Koriya Chhattisgarh.

5. District Programme Officer Women And Child Development Koriya, District Koriya Chhattisgarh.

---- Respondents WPC No. 5508 of 2021  Maa Danteshwari Mahila Swa-Sahayata Samuh, Badedharaur, Through Its President, Sumani Nag, W/o Suman Nag, Aged About 48 Years R/o Kotwar Para, Badedharaur, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

2. The Collector Bastar District Bastar Chhattisgarh

3. The Child Development Project Officer Integrated Women And Child Development Project, Jagdalpur District Bastar Chhattisgarh

---- Respondents WPC No. 5400 of 2021  Maa Saraswati Swa Sahayta Samuh, Garenga Through Its President Dailabati Kannoji W/o Budhshan Kannoji, Aged About 49 Years, Residence Of Dakpara, Gram Panchayat Garenga, Block Bakawand, District Bastar, Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 5490 of 2021  Maa Mahamaya Mahila Swa Sahayata Samuh Mathmour Block Bharatpur, District Koriya, Through Gita Bai W/o Udal, Singh, Aged About 51 Years, (President), Mathmour, Block Bharatpur, Kuwarpur, District Koriya, Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through Its Secretary, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh.

2. Collector, (Women And Child Development Department) District Koriya Chhattisgarh.

3. The District Programme Officer, Women And Child Development, Koriya Chhattisgarh.

4. The Project Officer, Manendragarh, District Koriya Chhattisgarh.

---- Respondents WPC No. 5431 of 2021  Maa Danteshwari Munna Swa Sahayata Samuh, Kohkapal, Through Its Secretary, Sirmani, W/o Sadan, Aged About 55 Years, R/o Manjhi Para, Kohkapal, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through The Secretary, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa

Raipur, Atal Nagar, District Raipur Chhattisgarh., District : Raipur, Chhattisgarh

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents WPC No. 5433 of 2021  Maa Danteshwari Mahila Swa Sahayata Samuh Badrenga, Through Its President, Revti, W/o Malik Ram Thakur, Aged About 50 Years, R/o Ward No. 1, Badrenga, Block Lohandiguda, District Bastar Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 5517 of 2021  Maa Laxmi Mahila Swa-Sahayata Samuh, Palanar, Through Its President, Sunita Poyam, D/o Kishore Poyam, Aged About 31 Years R/o Patel Para, Palanar, District Bastar Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Naga, District Raipur Chhattisgarh.

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 5417 of 2021  Jai Maa Bambleshwari Mahila Swa Sahayata Samooh, Kadma, Through

- Its President Namely Smt. Sumitra Maravi W/o Bisauha Maravi, Aged About 38 Years, Village - Kadma, Police Station - Kukdur, Tahsil - Pandariya, District - Kabirdham Chhattisgarh

---- Petitioner Versus

1. Union Of India, Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi

2. State Of Chhattisgarh, Through Secretary, Women And Child Development Department, Mantralay, Mahanadi Bhawan, Atal Nagar, Naya Raipur Chhattisgarh

3. Department Of Agriculture Development And Farmers Welfare And Bio - Technology Through - Its Secretary, Mantralay, Mahanadi Bhawan, Atal Nagar, Naya Raipur Chhattisgarh

4. The District Program Officer, Women And Child Development Department, Kabirdham, District - Kabirdham Chhattisgarh

5. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Ltd., Through - Its Managing Director, Beej Bhawan, Telibandha, Raipur, District - Raipur Chhattisgarh

---- Respondents WPC No. 5488 of 2021  Mahamaya Women Self Help Group Gamahariya Through Its President, Smt. Neelawati Singh, W/o Balram Singh Aged About 26 Years R/o Village Gamahariya, Block Ramchandrapur, Tahsil Ramanujganj, District Balrampur-Ramanujganj Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar New Raipur District Raipur Chhattisgarh

2. The Collector Balrampur District Balrampur-Ramanujganj Chhattisgarh

3. District Program Officer Women And Child Development, Balrampur District Balrampur-Ramanujganj Chhattisgarh

4. The Child Development Porject Officer, Integrated Women And Child Development Project Ramchandrapur, District Balrampur-Ramanujganj Chhattisgarh

---- Respondents WPC No. 5458 of 2021  Durga Mahila Swa Sahayata Samuh, Hudkopara Mutanpal, Through Its President, Jhunki, D/o Sarki, Aged About 24 Years, R/o Manjipara Mutanpal, District Bastar Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer Integrated Women And Child Development Project Jagdalpur District Bastar Chhattisgarh.

---- Respondents

WPC No. 5478 of 2021  Jai Ambe Mahila Swa Sahayata Samooh, Dundera Through Its President Triveni Bai Thakur, W/o Ashwini Thakur, Aged About 45 Years, R/o Ward 7, Dundera, Post - Dundera, District Balod (Chhattisgarh), District : Balod, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur District - Raipur (Chhattisgarh), District : Raipur, Chhattisgarh

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi - 110001

3. The Collector, Balod, District Balod (Chhattisgarh), District : Balod, Chhattisgarh

4. The District Women And Child Development Officer, District Balod (Chhattisgarh), District : Balod, Chhattisgarh

---- Respondents WPC No. 5402 of 2021  Maa Shitla Mahila Swa-Sahayata Samuh, Morathpal Through Its President, Hindu Kashyap, W/o Jinbandhu Kashyap, Aged About 29 Years R/o Morathpali, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

2. The Collector Bastar District Bastar Chhattisgarh

3. The Child Development Project Officer Integrated Women And Child Development Project, Jagdalpur District Bastar Chhattisgarh

---- Respondents WPC No. 5422 of 2021  M/s Shakti Swa Sahayata Samooh Daukidih Through Its President Kamin Bai Chandrakar , W/o Mohan Chandrakar, Aged About 55 Years, R/o Ward 4, Daukidih, Tahsil Gundardehi, District Balod Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary Woman And Child Development Department , Mahanadi Bhawan, New Raipur , District Raipur Chhattisgarh.

2. Union Of India The Secretary Ministry Of Women And Child Development , Shashtri Bhawan, New Delhi 110001.

3. The Collector Balod District Balod Chhattisgarh.

4. The District Women And Child Development Officer District Balod Chhattisgarh.

---- Respondents WPC No. 5492 of 2021  Sai Swa Sahayta Samuh, Chhota Bazar Chirmiri, Through Poromita Kar, Aged About 38 Years W/o Shankar Kar, (President) Ward No. 24, Kapur Singh Dafai, District Koriya Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through Its Secretary Department Of Women And Child Development Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh.

2. Collector, (Women And Child Development Department) District Koriya Chhattisgarh.

3. The District Programme Officer, Women And Child Development, Koriya Chhattisgarh.

4. The Project Officer, Manendragarh, District Koriya Chhattisgarh.

---- Respondents WPC No. 5452 of 2021  Seema Women Self Help Group Indrawatipur Through President Smt. Punam Yadav W/o Chandrika Yadav Aged About - 35 Years R/o Village - Indrawatipur, Police Station - Sanawal, Block - Ramchandrapur Tahsil - Ramanujganj District - Balrampur - Ramanujganj Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through - The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan New - Raipur District - Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Collector Balrampur District - Balrampur - Ramanujganj Chhattisgarh

3. District Program Officer Women And Child Development Balrampur District - Balrampur - Ramanujganj Chhattisgarh

4. The, Child Development Project Officer Integrated Women And Child Development Project - Ramchandrapur District - Balrampur - Ramanujganj Chhattisgarh, District : Balrampur, Chhattisgarh

---- Respondents WPC No. 5472 of 2021  Sonu Swayam Sahayata Samuh, Kasara, Through Its Secretary Urmila Jaiswal Wife Of Late Shri Shankar Prasad Jaiswal , Aged About 56 Years, R/o Village Kasar, Tahsil Baikunthpur , District Koriya Chhattisgarh., District : Koriya (Baikunthpur), Chhattisgarh

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan , Dr. Rajendra Prasad Road, New Delhi.

2. Secretary State Of Chhattisarh Women And Child Development Department , Mahanadi Bhawan, Mantralaya , Atal Nagar , Nawa Raipur , District Raipur Chhattisgarh.

3. Secretary State Of Chhattisgarh, Agriculture Welfare And Bio Technology Department , Mahanadi Bhawan, Mantralaya Atal Nagar, Nawa Raipur , District Raipur Chhattisgarh.

4. Collector Koriya District Koriya Chhattisgarh.

5. District Programme Officer Women And Child Development , Koriya , District Koriya Chhattisgarh.

---- Respondents WPC No. 5482 of 2021  Gaytri Women Self Help Group Sundarpur Through President Smt. Nisha Singh W/o Shri Jitendra Singh Aged About -27 Years R/o Village- Sundarpur P.S. - Sanawal, Block- Ramchadrapur Tahsil - Ramanujganj Distt- Balrampur - Ramanujganj Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through - The Secretary Department Of Women And Child Devolopment Department, Mahanadi Bhawan New - Raipur Distt- Raipur Chhattisgarh.

2. Collector Balrampur Disttrict - Balrampur -Ramanujganj Chhattisgarh.

3. District Program Officer Women And Child Development Balrampur Distt- Balrampur - Ramanujganj Chhattisgarh

4. The Child Development Project Officer Integrated Woman And Child Development Project - Ramchandrapur Distt-Balrampur-Ramanujganj Chhattisgarh.

---- Respondents WPC No. 5382 of 2021  Sharda Mahila Swa Sahayata Samooh, Through Its President, Mani Das, W/o Anil, Aged About 48 Years, President, Sharda Mahila Swa Sahayata Samooh, Village Pv 38 Indraprastha, Kanker, District Kanker Chhattisgarh., District : Kanker, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through - The Chief Secretary, Government Of Chhattisgarh, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh., District : Raipur, Chhattisgarh

2. State Of Chhattisgarh, Through - The Secretary, Women And Child Development Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

3. Department Of Agricultural Development, Farmers Welfare And Bio- Technology, Through - Its Secretary, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh

4. Director, Directorate, Women And Child Development Department, Indrawati Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

5. Chhattisgarh Rajya Beej Avam Krishi Vikas Nigam Limited, Through - Its Managing Director, Beej Bhawan, Telibandha, Raipur, District Raipur Chhattisgarh.

6. Union Of India, Through - The Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi.

--- Respondents WPC No. 5392 of 2021  Swayam Prabha Seva Swa Sahayata Samooh Kumhi Through Its President Namely Smt. Aruna Bai W/o Ramchand , Aged About 38 Years R/o Village Kumhi , Boitaraikhurd, Post And Tahsil Pandariya District Kabirdham Chhattisgarh., District : Kawardha (Kabirdham), Chhattisgarh

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development , Shastri Bhawan, New Delhi.

2. State Of Chhattisgarh Through Secretary, Women And Child Development Department Mantralaya , Mahanadi Bhawan, Atal Nagar , Naya Raipur Chhattisgarh.

3. Department Of Agriculture Development And Farmers Welfare And Bio Technology Through Its Secretary, Mantralay , Mahanadi Bhawan, Atal Nagar, Naya Raipur Chhattisgarh.

4. The District Program Officer Women And Child Development Department, Kabirdham District Kabirdham Chhattisgarh.

5. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Ltd. Through Its Managing Director , Beej Bhawan, Telibandha , Raipur , District Raipur Chhattisgarh.

---- Respondents WPC No. 5473 of 2021  Nandani Swa-Sahayata Samuh, Balenga, Through Its President, Maktula Bhuaarya, W/o Gopal Bhuaarya, Aged About 44 Years, R/o Badepara, Balenga, Dubey Umergaon, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents WPC No. 5456 of 2021  Jagrti Mahila Swa Sahayata Samuh, Kilepal Blakpara, Through Its President, Soni, D/o Chalka Ram Verma, Aged About 31 Years R/o Badekilepal, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development And Welfare, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

2. The Collector, Bastar, District Bastar Chhattisgarh

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh

---- Respondents WPC No. 5476 of 2021  Jai Maa Shitla Swa Sahayat Samuh, Navghata Through- Its President Laxmin Bai, W/o Bundel Ram, Aged About 40 Years, R/o Village Navghata, Block Kawardha, District- Kabirdham (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through- The Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District- Raipur (C.G.)

2. Union Of India Through- The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi- 110001

3. The Collector Kabirdham, District- Kabirdham (C.G.)

4. The District Program Officer Women And Child Development Department, District- Kabirdham (C.G.)

---- Respondents WPC No. 5435 of 2021  Mahila Ganga Swa-Sahayata Samuh, Bankopara, Kadenar, Through Its President, Sanno, W/o Budhu Poyam, Aged About 41 Years, R/o Bankopara, Bastanar, Kadenar, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

2. The Collector, Bastar, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents WPC No. 5415 of 2021  Gurukripa Mahila Swa Sahayata Samooh, Dongariya Khurd, Through - Its Secretary Namely Smt. Lachhni W/o Dwas Ram, Aged About 40 Years, Village - Dongariya Khurd, Post - Bhareva Puran, Tahsil - Pandariya, District - Kabirdham Chhattisgarh

---- Petitioner Versus

1. Union Of India, Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi

2. State Of Chhattisgarh, Through Secretary, Women And Child Development Department, Mantralay, Mahanadi Bhawan, Atal Nagar, Naya Raipur Chhattisgarh

3. Department Of Agriculture Development And Farmers Welfare And Bio - Technology Through - Its Secretary, Mantralay, Mahanadi Bhawan, Atal Nagar, Naya Raipur Chhattisgarh, District : Raipur, Chhattisgarh

4. The District Program Officer, Women And Child Development Department, Kabirdham, District - Kabirdham Chhattisgarh

5. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Ltd., Through - Its Managing Director, Beej Bhawan, Telibandha, Raipur, District - Raipur Chhattisgarh

---- Respondents WPC No. 5404 of 2021

1. Samudayik Vikas Samiti Through Its President, Smt. Nirmala Sahu W/o Derha Ram Sahu Aged About 56 Years R/o Ward No. 18, Sakti Nagar, District Durg Chhattisgarh

2. Astardas Bachat Avam Saakh Samooh Through Its President, Lomeshwari Sahu, W/o Satish Sahu Aged About 33 Years R/o Bajarang Nagar, Khandarapara, District Durg Chhattisgarh

3. Vijya Mahila Swa Sahayata Samooh, Through Its President, Dulari Dubey, W/o R. K. Dubey Aged About 74 Years R/o Ward No. 57, Ram Nagar, Urla Road, District Durg Chhattisgarh

4. Sita Mahila Swa Sahayata Samooh, Through Its President, Aruna Yadav, W/o Gitaram Yadav Aged About 37 Years R/o Ward No. 39, Dipra Para, Durg District Durg Chhattisgarh

5. Aastha Mahila Swa Sahayata Samooh, Through Its President, Hemlata Sahu W/o Gangachal Sahu Aged About 28 Years R/o Ward No. 29, Hospital Ward, Durg District Durg Chhattisgarh

---- Petitioners Versus

1. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development And Welfare, Mahanadi Bhawan, Mantralaya, Atal Nagar New Raipur District Raipur Chhattisgarh

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi Durg, District Durg Chhattisgarh

3. The Collector Durg, District Durg Chhattisgarh

4. The District Women And Child Development Officer, Durg, District Durg Chhattisgarh

---- Respondents WPC No. 5434 of 2021  Jai Jaleshwar Mahadev Mahila Swa Sahayata Samooh Dongariya Kala, Through Its President Namely Smt. Sarita Sahu W/o Dinesh Sahu, Aged About 35 Years, Village Dongariya Kala, Tahsil Pandariya, District Kabirdham Chhattisgarh

--- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi.

2. State Of Chhattisgarh Through Secretary, Women And Child Development Department, Mantralay, Mahanadi Bhawan, Atal Nagar, Naya Raipur District Raipur Chhattisgarh

3. Department Of Agriculture Development And Farmers Welfare And Bio- Technology, Through Its Secretary, Mantralay, Mahanadi Bhawan, Atal Nagar Naya Raipur District Raipur Chhattisgarh

4. The District Program Officer, Women And Child Development Department, Kabirdham District Kabirdham Chhattisgarh

5. Chhattisgary Rajya Beej Evam Krishi Vikas Nigam Ltd. Through Its Managing Director, Beej Bhawan, Telibandha, Raipur District Raipur Chhattisgarh

---- Respondents WPC No. 5454 of 2021  Nirmala Women Self Help Group - Kewali Through President Smt. Shashi Gupta W/o Shri Vinod Gupta Aged About - 41 Years R/o Village - Kewali Police Station And Block - Ramchandrapur Tahsil - Ramanujganj District - Balrampur - Ramanujganj Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through - The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan New - Raipur District - Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Collector Balrampur District - Balrampur - Ramanujganj Chhattisgarh

3. District Program Officer Women And Child Development Balrampur District - Balrampur - Ramanujganj Chhattisgarh

4. The, Child Development Project Officer Integrated Women And Child Development Project - Ramchandrapur District - Balrampur - Ramanujganj Chhattisgarh

---- Respondents

WPC No. 5394 of 2021  Maa Danteshwari Swa Sahayata Samuh Through Its President Kamla, W/o Trinath Manjhi, Aged About 50 Years, Madhota, Block Jagdalpur, District Bastar Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 5474 of 2021  Rohidas Mahila Swa Sahayata Samuh, Pipariya Through Its President Bhagwati Ahiwar, W/o Munna Lal Ahiwar, Aged About 43 Years, R/o Ward No. 10, Pipariya, District Kabirdham Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi 110001.

3. The Collector Kabirdhm, District Kabirdham Chhattisgarh.

4. The District Program Officer Women And Child Development Department, District Kabirdham Chhattisgarh.

---- Respondents WPC No. 5384 of 2021  Mahamaya Mahila Swa Sahayata Samooh, Through Its President, Shivuli, W/o Mahashankar, Aged About 39 Years, President, Mahamaya Mahila Swa Sahayata Samooh, Village Pv 45 Janaki Nagar, Poist Chodagaon, Kanker, District Kanker Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through - The Chief Secretary, Government Of Chhattisgarh, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

2. State Of Chhattisgarh, Through - The Secretary, Women And Child Development Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.

3. Department Of Agricultural Development, Farmers Welfare And Bio - Technology, Through - Its Secretary, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh

4. Director, Directorate , Women And Child Development Department, Indrawati Bhawan, Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh

5. Chhattisgarh Rajya Beej Avam Krishi Vikas Nigam Limited, Through - Its Managing Director, Beej Bhawan, Telibandha, Raipur, District Raipur Chhattisgarh.

6. Union Of India , Through - The Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi.

---- Respondents WPC No. 5484 of 2021  Jai Budhadev Mahila Swa Sahayata Samooh Baghraitola Through Its Secretary Namely Smt. Kuwariya Bai W/o Rambharos, Aged About 47 Years, Village Baghritola, Janpad Panchayat And Tahsil Pandariya, District Kabirdham Chhattisgarh, District : Kawardha (Kabirdham), Chhattisgarh

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi, District : New Delhi, Delhi

2. State Of Chhattisgarh Through Secretary, Women And Child Development Department, Mantralay, Mahanadi Bhawan, Atal Nagar, Naya Raipur Chhattisgarh, District : Raipur, Chhattisgarh

3. Department Of Agriculture Development And Farmers Welfare And Bio- Technology Through Its Secretary, Mantralay, Mahanadi Bhawan, Atal Nagar, Naya Raipur Chhattisgarh, District : Raipur, Chhattisgarh

4. The District Program Officer, Women And Child Development Department, Kabirdham, District Kabirdham Chhattisgarh, District : Kawardha (Kabirdham), Chhattisgarh

5. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Ltd., Through Its Managing Director, Beej Bhawan, Telibandha, Raipur, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

---- Respondents WPC No. 5467 of 2021  Jai Maa Bhawani Swa Sahayata Samuh, Dokabandha Through Its President Fulwa Chandrawanshi, W/o Bulaki Ram, Aged About 51 Years, R/o Village Dokabandha, District Kabirdham Chhattisgarh, District : Kawardha (Kabirdham), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi 110001, District : New Delhi, Delhi

3. The Collector, Kabirdham, District Kabirdham Chhattisgarh, District : Kawardha (Kabirdham), Chhattisgarh

4. The District Program Officer, Women And Child Development Department, District Kabirdham Chhattisgarh, District : Kawardha (Kabirdham), Chhattisgarh

---- Respondents WPC No. 5457 of 2021  Jagriti Women Self Help Group Trikunda Through President Smt. Akriti Gupta, W/o Krishna Gupta Aged About 34 Years R/o Village Trikunda Block Ramchandrapur Tahsil Ramanujganj District Balrampur Ramanujganj Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh.

2. Collector Balrampur District Balrampur Ramanujganj Chhattisgarh.

3. District Program Officer Women And Child Development Balrampur District Balrampur Ramanujganj Chhattisgarh.

4. The Child Development Project Officer Integrated Women And Child Development Project Ramchandrapur, District Balrampur Ramanujganj Chhattisgarh.

---- Respondents WPC No. 5459 of 2021  Krishna Mahila Swa Sahayata Samuh, Rengakhar Khurd Through Its President Dipa Bachker, W/o Dinesh Bachker, Aged About 29 Years, R/o Village Rengakhar Khurd, District Kabirdham, Chhattisgarh., District : Kawardha (Kabirdham), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur, Chhattisgarh., District : Raipur, Chhattisgarh

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi - 110001.

3. The Collector Kabirdham, District Kabirdham, Chhattisgarh., District : Kawardha (Kabirdham), Chhattisgarh

4. The District Program Officer Women And Child Development Department, District Kabirdham, Chhattisgarh., District : Kawardha (Kabirdham), Chhattisgarh

---- Respondents WPC No. 5470 of 2021  Indira Gandhi Swa Sahayata Samooh, Gram Khatola Gram Panchayat Darri, Takhatpur, District Bilaspur (C.G.) Through Its President Duwasiya

Porte W/o Dulari Porte, Aged About 50 Years, R/o Village Khatola, Post Bijaypur, Bilaspur, District Bilaspur Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through Secretary, Department Of Women And Child Development, Mantralaya, Mahanadi Bhavan, Naya Raipur, District Raipur Chhattisgarh

2. Union Of India, Through The Secretary, Ministry Of Women And Child Development, Shastri Bhavan, New Delhi, District : New Delhi, Delhi

3. Collector, District Bilaspur Chhattisgarh, District : Bilaspur, Chhattisgarh

4. District Programme Officer, Woman And Child Development Department, Bilaspur, District Bilaspur Chhattisgarh

5. The Child Development Project Officer, Integrated Woman And Child Development Project, Takhatpur, District Bilaspur Chhattisgarh, District : Bilaspur, Chhattisgarh

---- Respondents WPC No. 5519 of 2021  Maa Danteshwari Sumitra Swa-Sahayata Samuh, Karpawand, Through Its President, Sumitra Baghel, W/o Indra Singh Baghel, Aged About 48 Years, R/o Khaspara, Karpawand, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents WPC No. 4989 of 2021  Astha Mahila Swa Sahayata Samuh Sankara Through Its President Ratna Rajput D/o Kamlesh Rajput , Aged About 43 Years , R/o Village Sankara, Block Khairagarh, District Rajnandgaon Chhattisgarh., District : Rajnandgaon, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary Woman And Child Development Department , Mahanadi Bhawan, New Raipur , District Raipur Chhattisgarh., District : Raipur, Chhattisgarh

2. Union Of India Through The Secretary Ministry Of Women And Child Development , Shastri Bhawan, New Delhi.

3. The Collector Rajnandgaon , District Rajnandgaon Chhattisgarh.

4. The Child Development Project Officer Integrated Woman And Child Development Project Khairagarh, District Rajnandgaon Chhattisgarh.

---- Respondents WPC No. 8 of 2022  Parsuli Sadhana Mahila Swa Sahayata Samooh Parsuli Through- Its President Saraswati Devangan, W/o Rajendra Kumar Devangan, Aged About 45 Years, R/o Ward 8, Maravir Para Parsuli, Post- Khudani, Tehsil Gurur, Distt. Balod (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through- The Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District- Raipur (C.G.)

2. Union Of India Through- The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi- 110001

3. The Collector Balod, District Balod (C.G.)

4. The District Women And Child Development Officer District Balod (C.G.)

---- Respondents WPC No. 10 of 2022

1. Nav Jagriti Mahila Swa Sahayata Samuh Through Its President Maheshwari Sahu W/o Komal Kumar Sahu, Aged About 39 Years, R/o Ward No.3, Radhakrishan Chowk, Bhatgaon, Distt- Dhamtari Chhattisgarh.

2. Nav Ganga Mahila Swa Sahayata Samuh Through Its President Gomati Bai Sahu, W/o Rupendra Kumar Sahu Aged About 42 Years. R/o Ward No. 7, Gandhi Chowk, Kurra, P.O- Tarsiwa, Distt. Dhamtari Chhattisgarh.

3. Laxmi Swa Sahayata Samuh Through Its President Savitri Bai, W/o Puranlal Dhimar, Aged About 56 Years, R/o H. No. 412, Kulhriya Para, Kandel, Distt. Dhamtari Chhattisgarh.

4. Kamar Para, Jai Durga Mahila Swa Sahayata Samuh Through Its President Kala Bai, W/o Raghunandan Lal Sen, Aged About 53 Years, R/o Ward No. 8, Post- Singpur Distt. Dhamtari Chhattisgarh.

5. Durga Mahila Swa Sahayata Samuh Through Its President Ramayan Bai Sahu, W/o Heeru Ram Sahu, Aged About 54 Years, R/o Ward No. 7, Durga Chowk, Sourga, Kurud Distt. Dhamtari Chhattisgarh.

6. Jai Santoshi Mata Mahila Swa Sahayata Samuh Through Its President Sima Yadu, W/o Anand Kumar, Aged About 42 Years, R/o Post- Joratarai, Distt Dhamtari Chhattisgarh.

---- Petitioners Versus

1. State Of Chhattisgarh Through The Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District - Raipur Chhattisgarh.

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi - 110001

3. The Collector Dhamtari, District Dhamtari Chhattisgarh.

4. The District Women And Child Devlopment Officer District Dhamtari Chhattisgarh.

5. Chhattisgarh Rajya Beej Avam Krishi Vikas Nigam Limited Through - Its Managing Director, Beej Bhawan Telibandha, Raipur, Distt. Raipur.

---- Respondents WPC No. 5475 of 2021

1. Mahatawa Swa Sahayata Samooh Bhatapara Through- Its President Radha Bai Verma, W/o Vishnu Prasad Verma, Aged About 53 Years, R/o Hatthakhoj Para, Uttai, Durg, Distt. Durg (C.G.)

2. Annapurna Swa Sahayata Samooh, Nikum Through- Its President Hemlata Sahu, W/o Bhekharam Sahu, Aged About 47 Years, R/o Ward No. 6, Nikum, District- Durg (C.G.)

3. Jai Santoshi Swa Sahayta Samuh, Sirasakhurd Its President Tameshwari Yadav, W/o Devkumar Yadav, Aged About 32 Years, R/o Sirsa Khurd, Sirsa Durg, District- Durg (C.G.)

---- Petitioners Versus

1. State Of Chhattisgarh Through- The Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District- Raipur (C.G.)

2. Union Of India Through- The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi- 110001

3. The Collector Durg, District- Durg (C.G.)

4. The District Women And Child Development Officer District- Durg (C.G.)

---- Respondents WPC No. 4981 of 2021  Saraswati Swayam Shakti Mahila Swa Sahayata Samuh Bhardakala Block Khairagarh, District Rajnandgaon, Chhattisgarh Through Its President Smt. Reshmi Bai Sahu W/o Taran Sahu, Aged About 38 Years, R/o Village Bhardakala, Block Khairagarh, District Rajnandgaon

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shastri Bhawan, New Delhi

3. The Collector Rajnandgaon District Rajnandgaon Chhattisgarh

4. The Child Development Project Officer Integrated Woman And Child Development Project Khairagarh, District Rajnandgaon Chhattisgarh

---- Respondents

WPC No. 51 of 2022  Sandhya Women Self Help Group Semaratala Through Secretary Smt. Manita Paikra W/o Ashok Paikra Aged About - 34 Years R/o Ward No.-10 Semartala Bock - Kushami, District - Balrampur - Ramanujganj Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through - The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan New - Raipur District - Raipur Chhattisgarh

2. Collector Balrampur District - Balrampur - Ramanujganj Chhattisgarh

3. District Program Officer Women And Child Development Balrampur District - Balrampur - Ramanujganj Chhattisgarh

4. The, Child Development Project Officer Integrated Women And Child Development Project - Kushami District - Balrampur - Ramanujganj Chhattisgarh, District : Balrampur, Chhattisgarh

---- Respondents WPC No. 36 of 2022  Sarawati Women Self Help Group Pahari Through President Smt. Suganti Bhagat W/o Bichulal Bhagat Aged About 35 Years, R/o Village Pahari, Block Shankargarh District Balrampur Ramanujganj Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan New Raipur District Raipur Chhattisgarh

2. Collector Balrampur District Balrampur Ramanujganj Chhattisgarh

3. District Program Officer Women And Child Development Balrampur District Balrampur Ramanujganj Chhattisgarh

4. The Child Development Project Officer Integrated Women And Child Development Project Shankargarh, District Balrampur Ramanujganj Chhattisgarh

---- Respondents W.P.(C). No. 46 of 2022  Maa Karuna Mata Mahila Swa Sahayata Samooh, Araiband Block Takhatpur, District- Bilaspur (C.G.), Through- Its President Uttara Bai Wife Of Hemprasad Khande, Aged About 30, Years, R/o Araibandh, Jaraundha, District- Bilaspur (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Of Woman And Child Development, Mantralaya, Mahanadi Bhavan, Naya Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary, Ministry Of Woman And Child

Development, Shastri Bhavan, New Delhi.

3. Collector District Bilaspur Chhattisgarh.

4. District Programme Officer Woman And Child Development Department, Bilaspur, District Bilaspur Chhattisgarh.

5. The Child Development Project Officer Integrated Woman And Child Development Project, Takhatpur, District Bilaspur Chhattisgarh.

---- Respondents W.P.(C). No. 28 of 2022  Ma Women Self Help Group Through- President Smt. Kabalsiya W/o Bideshwar Ram Aged About 34 Years R/o Village- Maharajganj P.S. And Tahsil Balrampur Distt. Balrampur- Ramanujganj (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through- The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan New- Raipur Distt. Raipur (C.G.)

2. Collector Balrampur Distt. Balrampur-Ramanujganj (C.G.)

3. District Program Officer Women And Child Development Balrampur, Distt. Balrampur- Ramanujganj (C.G.)

4. The Child Development Project Officer Integrated Women And Child Development Project- Balrampur Distt. Balrampur- Ramanujganj (C.G.)

---- Respondents W.P.(C). No. 5501 of 2021  Hema Mahila Swa Sahayata Samooh Dandhan, Takhatpur, District Bilaspur (C.G.) Through Its President Sangeeta Baghel W/o Dharam Pal, Aged About 45 Years, R/o Village And Post Dhandhan, Takhatpur, District Bilaspur (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development, Mantralaya, Mahanadi Bhavan, Naya Raipur (C.G.)

2. Union Of India Through The Secretary, Ministry Of Woman And Child Development, Shastri Bhavan, New Delhi

3. Collector District Bilaspur (C.G.)

4. District Programme Officer Woman And Child Development Department, Bilaspur, District Bilaspur (C.G.)

5. The Child Development Project Officer Integrated Woman And Child Development Project, Takhatpur, District Bilaspur (C.G.)

---- Respondents W.P.(C). No. 1 of 2022  M/s Maa Kankalini Swa Sahayata Samooh, Janglibheja, Balod Through Its Ramshila Sahariya, D/o Ramshri Sahariya, Aged About 46 Years, R/o Ward 7, Aawas Para, Janglibheja, Post - Badbhum, District Balod

Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District - Raipur Chhattisgarh

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi - 110001

3. The Collector, Balod, District Balod Chhattisgarh

4. The District Women And Child Development Officer, District Balod Chhattisgarh

---- Respondents W.P.(C). No. 41 of 2022  Ma Mariyam Women Self Help Group - Tarkakhand, Through President Smt. Suchita Kerketta W/o Ramjeet Kerketta, Aged About - 41 Years, R/o Village - Tarkakhand (Bhutarapara) P.S. And Tahsil - Balrampur, District Balrampur - Ramanujganj (Chhattisgarh).

---- Petitioner Versus

1. State Of Chhattisgarh Through - The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur (Chhattisgarh).

2. Collector Balrampur, District Balrampur - Ramanujganj (Chhattisgarh).

3. District Program Officer Women And Child Development Balrampur, District Balrampur - Ramanujganj (Chhattisgarh).

4. The Child Development Officer Integrated Women And Child Development Project - Balrampur District - Balrampur - Ramanujganj (Chhattisgarh).

---- Respondents W.P.(C). No. 5449 of 2021  Maa Danteshwari Mahila Swa Sahayata, Samuh Potanar, Through Its President, Chameli Baghel, W/o Sukru Baghel, Aged About 41 Years, R/o Potanar, Karanji, District Bastar (Chhattisgarh).

Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Bastar, District Bastar (Chhattisgarh).

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents

W.P.(C). No. 5509 of 2021  Maa Danteshwari Radha Mahila Swa-Sahayata Samuh, Amaguda, Through Its President, Sushila Rao, W/o Mohan Rao, Aged About 38 Years R/o Koliya Para, Amaguda, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

2. The Collector Bastar District Bastar Chhattisgarh

3. The Child Development Project Officer Integrated Women And Child Development Project, Jagdalpur District Bastar Chhattisgarh

---- Respondents W.P.(C). No. 35 of 2022

1. M/s Jai Maa Durga Mahila Swa Shayata Samuh, Kharthuli Balod Through Its President Kumudani Sahu, W/o Devsing Aged About 23 Years, D/o Hatthakhoj Sahu, R/o Akrajan, Khairagarh, Distt. Rajnandgaon (C.G.)

2. M/s Maa Saraswati Mahila Swa Sahayata Samooh, Through Its President Tiloka Bai Komre, W/o Gokul Pyare, Aged About 34 Years, R/o Ward No. 3, Kodekasa Maipara Distt. Balod (C.G.)

3. Korguda Ganga Mahila Swa Sahayata Samooh Through Its President Anita Meshram, W/o Chameshwar, Aged About 45 Years, R/o W/o Chameshwar, Aged About 45 Years, R/o Ward 10 Korguda Distt. Balod (C.G.)

4. Sharda Mahila Swa Sahayata Samuh Through Its President Tulsi Bai Niroti, W/o Ramesh Kumar, Aged About 33 Years, R/o Ward 14, Sambalpur, Distt. Balod (C.G.)

5. Laxmi Didi Swa Sahayata Samooh Through Its President Shakun Bai, W/o Sakharam, Aged About 37 Years, R/o 42, Bagaikonha, Distt. Balod (C.G.)

---- Petitioners Versus

1. State Of Chhattisgarh Through The Secretary Women And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur (C.G.)

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi 110001

3. The Collector Balod District Balod (C.G.)

4. The District Women And Child Development Officer District Balod (C.G.)

---- Respondents W.P.(C). No. 45 of 2022

1. Aadharsh Mahila Swa Sahayata Samuh Through Its President Dhaneshwari, W/o Premlal, Aged About 54 Years, R/o Ward No. 6, Amali, Goregaon, District Dhamtari Chhattisgarh.

2. Jai Laxmi Mahila Swa Sahayata Samuh Through Its President Jayantri Bai, W/o Mohan Lal, Aged About 39 Years, R/o Ward No. 7, P.O. Giraud, District Dhamtari Chhattisgarh.

3. Chameli Mahila Swa Sahayata Samuh Through Its President Aarti Jurri, W/o Panchu Ram, Aged About 32 Years, R/o Ward No. 20, Pandari Dabari, Kolyari, District Dhamtari Chhattisgarh.

4. Ghatula Jai Maa Vaishno Devi Mahila Swa Sahayata Samuh Ghatula Through Its President Binda Bai, W/o Chetan Kumar Sahu, Aged About 52 Years, R/o Ward No. 8, Ghatula, Dihi Para, Dhamtari District Dhamtari Chhattisgarh.

5. Genda Mahila Swa Sahayata Samuh Through Its President Keshari Bai, D/o Mohan Kashyap, Aged About 62 Years, R/o Birgudi, District Dhamtari Chhattisgarh.

6. Nav Jagriti Mahila Swa Sahayata Samuh Through Its President Koushilya Sahu, W/o Prakesh Chand Sahu, Aged About 49 Years, R/o Ward No. 11, P.O. Deopur, Dhamtari District

---- Petitioners Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi 110001.

3. The Collector Dhamtari, District Dhamtari Chhattisgarh.

4. The District Women And Child Development Officer District Dhamtari Chhattisgarh.

5. Chhattisgarh Rajya Beej Avam Krishi Vikas Nigam Limited Through Its Managing Director, Beej Bhawan, Telibandha, Raipur, District Raipur.

---- Respondents W.P.(C). No. 43 of 2022

1. Katori Maa Vaishnav Devi Mahila Swa Sahayata Samooh Through Its President Jamuna Bai, W/o Johan Sahu, Aged Aboot 37 Years, R/o H. No. 102, Katori, Kawardha, District Kabirdham Chhattisgarh.

2. Dharamgarhg Jai Maa Santoshi Mahila Swa Sahayata Samooh Through Its President Uttra Sahu, W/o Goverdhan Sahu Aged About 42 Years, R/o Dharamgharh, District Kabirdham Chhattisgarh.

3. Jai Maa Santoshi Swa Sahayata Samooh Ghugharikala, Through Its President Kiran Patel, W/o Kumar Patel, Aged About 46 Years, R/o H. No. 141/2, Ghugharikala, Kawardha, District Kabirdham Chhattisgarh.

4. Tajaswani Sant Ravidas Mahila Swa Sahayata Samuh, Through Its President Sunita Lanjhi, W/o Ram Lanjhi, Aged About 40 Years, R/o Ward No. 18, Guru Ghasi Das, Kawardha, District Kabirdham Chhattisgarh.

5. Kalyani Mahila Swa Sahayata Samooh Through Its President Maithla W/o Bindu Lal Aged About 39 Years, R/o Raitapara, Pandariya, Kawardha District Kabirdham Chhattisgarh.

6. Jai Maa Laxmi Swa Sahayata Samooh, Through Its President Triveni, W/o Dinesh Kumar, Aged About 37 Years, R/o Gangpur, Kawardha, District Kabirdham Chhattisgarh.

---- Petitioners Versus

1. State Of Chhattisgarh Through The Secretary Woman And Child Development Department, Mahanadi Bhawan New Raipur, District Raipur Chahttisgarh.

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi - 110001

3. The Collector Kawardha, District Kabirdham Chhattisgarh.

4. The District Women And Child Development Officer District Kabirdham Chhattisgarh.

---- Respondents W.P.(C). No. 6 of 2022

1. Priti Mahila Swa Sahayta Samuh Through Its President Chandrika, D/o Bharat Lal, Aged About 50 Years, R/o Ward No. 4, Devi Navagaon, Dhamtari, District Dhamtari Chhattisgarh.

2. Maa Bhagwati Swa Sahayata Samuh Through Its President Gayatri Sahu, W/o Dinesh Sahu, Aged About 52 Years, R/o Ward No. 5, House No. 184, Demar, Dhamtari , District Dhamtari Chhattisgarh.

3. Jawargaon Sangam Mahila Swa Sahayata Samuh Through Its President Shailendri Bai, W/o Ghana Ram, Aged About 52 Years , R/o Ward No. 8, Jawargaon, District Dhamtari Chhattisgarh.

4. Swekchha Mahila Swa Sahayata Samuh Through Its President Shailendra Sahu, W/o Mohan Lal Sahu , Aged About 55 Years , R/o Ward No. 27, Aamatalab Road, Dhamtari, District Dhamtari Chhattisgarh.

5. Swanti Mahila Swa Sahayata Samuh Through Its Secretary Padmini Sahu, W/o Padmanand Sahu , Aged About 35 Years , R/o Ward No. 11, Darri, Kharenga , Dhamtari, District Dhamtari Chhattisgarh.

6. Durga Mahila Samuh Through Its President Ramshila Tarak , W/o Santosh Kumar Tarak , Aged About 50 Years, R/o Indra Chowk , Kurud , District Dhamtari Chhattisgarh.

---- Petitioners Versus

1. State Of Chhattisgarh Through The Secretary Women And Child Development Department , Mahanadi Bhawan, New Raipur , District Raipur Chhattisgarh.

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi 110001

3. The Collector Dhamtari, District Dhamtari Chhattisgarh.

4. The District Women And Child Development Officer District Dhamtari Chhattisgarh.

5. Chhattisgarh Rajya Beej Avam Krishi Vikas Nigam Limited Through Its

Managing , Director , Beej Bhawan, Telibandha, Raipur District Raipur .

---- Respondents W.P.(C). No. 5003 of 2021  Gyan Ganga Swa Sahayata Samuh, Muhdadri Block Khairagarh, District Rajnandgaon Chhattisgarh Through Its President Smt. Sumitra Dhurve W/o Ramlal Dhurve, Aged About 40 Years R/o Village Muhdabri, Block Khairagarh District Rajnandgarh Chhattisgarh

---- Petitioners Versus

1. State Of Chhattisgarh Through Principal Secretary, Women And Child Development Department, Mahanadi Bhawan, New Raipur District Raipur Chhattisgarh

2. Union Of India Through The Secretary, Ministry Of Women And Child Development Department, Shastri Bhawan, New Delhi

3. The Collector Rajnandgaon District Rajnandgarh Chhattisgarh

4. The Child Development Project Officer Integrated Women And Child Development Project Khairagarh District Rajnandgarh Chhattisgarh

---- Respondents W.P.(C). No. 64 of 2022

1. Nav Jagriti Mahila Swa Sahayata Samuh Through Its President Vandana Dhruw, W/o Chandra Prakesh Dhruw, Aged About 52 Years, R/o Tikra Para, Sirri, Dhamtari, District Dhamtari Chhattisgarh.

2. Mahalaxmi Mahila Swa Sahayata Samuh Through Its President Malti Sahu, W/o Thanwar Sahu, Aged About 44 Years, R/o Post Nari, Charbhata, Dhamtari District Dhamtari Chhattisgarh.

3. Ganga Mahila Swa Sahayata Samuh Through Its Secretary, Yogeshwari Sahu, W/o Girdhari Lal, Aged Aobut 47 Years, R/o Ward No. 10, School Para, Sankra, Dhamtari, District Dhamtari Chhattisgarh.

4. Dongardula Saraswati Mahila Swa Sahayata Samuh Through Its President Nirmala Yadav, W/o Santosh Yadav, Aged About 41 Years, R/o Ward No. 9, Linepara, Post Dongardula, Dhamtari, District Dhamtari Chhattisgarh.

5. Jai Maa Bhavani Mahila Swa Sahayata Samuh Through Its President Ambika Kashyap, W/o Domar Singh Kashyap, Aged About 59 Years, R/o Ward No. 18, Sadark Para, Belar Bazar, Dhamtari, District Dhamtari Chhattisgarh.

6. Durga Mahila Swa Sahayata Samuh Through Its President Keshar Bai Soni, W/o Siya Ram Sori, Aged About 51years, R/o Ward No. 2, Keregaon, District Dhamtari Chhattisgarh.

---- Petitioners Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary, Ministry Of Women And Child

Development, Shashtri Bhawan, New Delhi 110001.

3. The Collector Dhamtari, District Dhamtari Chhattisgarh.

4. The District Women And Child Develoment Officer District Dhamtari Chhattisgarh.

5. Chhattisgarh Rajya Beej Avam Krishi Vikas Nigam Limited Through Its Managing Director, Beej Bhawan, Telibandha, Raipur, District Raipur.

---- Respondents W.P.(C). No. 70 of 2022

1. Swarna Mukhi Mahila Swa Sahayata Samuh, Through Its President Tulsi Sahu, W/o. Shanta Kumar, aged about 51 years, R/o. Ward No. 14, Rakhi, Dhmatari, Distt Dhamtari (C.G.)

2. Kachana Jai Maa Karma Swa Sahayata Samuh, Through Its President Mina, W/o Ramdhan, Aged About 47 Years, R/o Kachna, Dhamtari Distt. Dhamtari (C.G.)

3. New Jagriti Mahila Swa Sahayata Samuh, Throuth Its President Lalita Bai, W/o Dipak Ram, Aged About 40 Years, R/o Ward No.1, Kareli, Dhamtari Distt. Dhamtari (C.G.)

4. Pachpedi Jai Durga Mahila Swa Sahayata Samuh Through Its President- Sevti Sahu, W/o Rajendra Kumar, Aged About 49 Years, R/o - Rampur, Pachpedi, Distt. Dhamtari (C.G.)

5. Maa Gaytri Swa Sahayata Samush, Through Its President Madhu Yadav, W/o Bhagwai Yadav, Aged About 42 Years, R/o Ward No.2, Sarojani Chowk, Kurrd, Distt. Dhamtari (C.G.)

6. Nav Durga Mahila Swa Sahayata Samuh, Through Its President Gitanjali Bai, W/o Nohar Ram, Aged About 44 Years, R/o Ward No. 19 Megha, Dhamtari Distt. Dhamtari (C.G.)

7. Jai Maa Sharda Mahila Swa Sahayata Samuh, Through Its President Kheleshvari, W/o Prem Lal, Aged About 52 Years R/o Ward No. 4, Parkhanda Dhamtari Distt. Dhamtari (C.G.)

---- Petitioners Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi 110001.

3. The Collector Dhamtari, District Dhamtari Chhattisgarh.

4. The District Women And Child Development Officer District Dhamtari Chhattisgarh.

5. Chhattisgarh Rajya Beej Avam Krishi Vikas Nigam Limited Through Its Managing Director, Beej Bhawan, Telibandha, Raipur, District Raipur.

---- Respondents W.P.(C). No. 66 of 2022  Mahalaxmi Mahila Swayam Sahayata Samuh, Kanchan Nagar, Block Shankargarh, District Balrampur - Ramanujganj (C.G.) Through - Its

Secretary Manisha Paikara, W/o Shri Lakhan Sai Paikara, Aged About 33 Years, R/o Village Kanchan Nagar, Block Shankargarh, District Balrampur - Ramanujganj Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh, Through Its Secretary, Department Of Women And Child Development, Secretariat, Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh., District : Raipur, Chhattisgarh

2. Collector, (Women And Child Development Department) District - Balrampur - Ramanujganj Chhattisgarh.

3. The District Programme Officer, Women And Child Development, Balrampur - Ramanujganj Chhattisgarh.

4. The Project Officer, Dhamdha, District - Balrampur - Ramanujganj Chhattisgarh

---- Respondents W.P.(C). No. 5499 of 2021  Reshami Women Self Help Group, Dumarpan Through President Smt. Anita Yadav W/o Brahmdev Yadav Aged About - 28 Years R/o Village - Dumarpan, Police Station - Sanawal, Block - Ramchandrapur Tahsil - Ramanujganj District - Balrampur - Ramanujganj Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through - The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan New - Raipur District - Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Collector Balrampur District Balrampur - Ramanujganj Chhattisgarh

3. District Program Officer Women And Child Development Balrampur District - Balrampur - Ramanujganj Chhattisgarh

4. The, Child Development Project Officer Integrated Women And Child Development Project - Ramchandrapur District - Balrampur - Ramanujganj Chhattisgarh

---- Respondents W.P.(C). No. 58 of 2022  Prakash Mahila Swayam Sahayata Samuh Tamki, Block Odgi, District Surajpur Chhattisgarh. Through Its President Smt. Kalawati Wife Of Shri Injor Sai, Aged About 41 Years, R/o Village Tamki, Block Odgi, District Surajpur Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through Its Secretary, Department Of Women And Child Development, Secretariat, Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh.

2. Collector, (Women And Child Development Department) District Surajpur Chhattisgarh.

3. The District Programme Officer, Women And Child Development, Surajpur Chhattisgarh.

4. The Project Officer, Odgi, District Surajpur Chhattisgarh.

---- Respondents W.P.(C). No. 5002 of 2021  Shiv Sai Mahila Swa Sahayata Samuh, Khairagarh Block Khairagarh, District Rajnandgaon Chhattisgarh Through Its President Smt. Triveni Patel W/o Horilal Patel, Aged About 42 Years R/o Ward No. 17, Khairagarh, Block Khairagarh District Rajnandgarh Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Principal Secretary, Women And Child Development Department, Mahanadi Bhawan, New Raipur District Raipur Chhattisgarh

2. Union Of India Through The Secretary, Ministry Of Women And Child Development Department, Shastri Bhawan, New Delhi

3. The Collector Rajnandgaon District Rajnandgarh Chhattisgarh

4. The Child Development Project Officer Integrated Women And Child Development Project Khairagarh District Rajnandgarh Chhattisgarh

---- Respondents W.P.(C). No. 121 of 2022  Mata Danteshwari Swa Sahayata Samuh, Badekaklur Through Its Secretary Maddo Poyam, W/o Suklal Poyam, aged About 35 Years, R/o Hangapara, Badekaklur, District (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur (C.G.)

2. The Collector Bastar, District Bastar (C.G.)

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar (C.G.)

---- Respondents W.P.(C). No. 184 of 2022

1. Kuruwan Puja Unnati Mahila Swa Sahayata Samooh Through President Keja Bai Baghel W/o Bhagwat Baghel , Aged About 66 Years , Village Kuruwan Block Nawagarh District Bemetara Chhattisgarh., District : Bemetara, Chhattisgarh

2. Annapurna Mahila Swa Sahayata Samooh Gudheli Through Its President Aarti Parganiha W/o Tushar Parganiha, Aged About 26 Years , Village Gudheli Block Berla District Bemetara Chhattisgarh.

3. Jai Ganga Maiya Mahila Swa Sahayata Samooh Patharpunji Through Its President Lagni Chelak W/o Parsuram Chelak, Aged About 78 Years , Village Patharpunji Post Patora, District Bemetara Chhattisgarh.

4. Gauri Mahila Swa Sahayata Samooh Silghat Through Its President Meena Gandharv W/o Ratiram Gandharv, Aged About 47 Years , Village Silghat Block Berla District Bemetara Chhattisgarh.

5. Jai Maa Laxmi Mahila Swa Sahayata Samooh Ghontha Through Its President Kunti Sahu W/o Ramkumar Sahu, Aged About 42 Years, Ward No. 02 Balsamund District Bemetara Chhattisgarh.

6. Minimata Mahila Swa Sahayata Samooh Siwni Through Its President Uttra Bai W/o Ramsingh Aged About 42 Years , Village Siwni Tahsil Nawagarh, District Bemetara Chhattisgarh.

7. Bhagya Shri Mahila Swa Sahayata Samooh Mohlain Through Its President Santoshi Bai Yadav W/o Santu Yadav , Aged About 26 Years , Village Mohlain Post Temri District Bemetara Chhattisgarh.

8. Maa Sharda Devi Mahila Swa Sahayata Samooh Phari Through Its President Rekha Bai Patil W/o Dileshwar Patil , Aged About 33 Years, Village Phari Post Bijabhat , District Bemetara Chhattisgarh.

9. Nidhi Mahila Swa Sahayata Samooh Dharampura Through Its President Kevra Bai Banjare W/o Jethu Banjare , Aged About 55 Years, Village Dharampura District Bemetara Chhattisgarh.

10.Jai Ambe Mahila Swa Sahayata Samooh Jaitpuri Through Its President Padmani Verma W/o Virendra Kumar , Aged About 31 Years , Village Jaitpuri Block Nawagarh District Bemetara Chhattisgarh.

11.Chameli Mahila Swa Sahayata Samooh Tohadi Through Its President Mantora Sahu W/o Bholaram , Aged About 43 Years , Village Tohadi Block Nawagarh District Bemetara Chhattisgarh.

12.Didi Bank Mahila Swa Sahayata Samooh Gunjera Through Its President Nirasiya Bai W/o Brujlal Sahu, Aged About 40 Years, Ward No. 07 Gunjera Block Nawagarh District Bemetara Chhattisgarh.

13.Ekta Mahila Swa Sahayata Samooh Murta Through Its President Ganeshwari Sahu W/o Khilesh Sahu, Aged About 30 Years, Village And Post Murta District Bemetara Chhattisgarh.

14.Jai Mahamaya Mahila Swa Sahayata Samooh Birampur Through Its President Chameli Devi Rajput W/o Kuleshwar Singh , Aged About 39 Years , Village Birampur Post Chhirha District Bemetara Chhattisgarh.

---- Petitioners Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi.

2. State Of Chhattisgarh Through Secretary, Women And Child Development Department Mahanadi Bhawan, Nava Raipur , Atal Nagar, District Raipur Chhattisgarh.

3. Secretary Agriculture Development And Farmer Welfare And Bio Technology Department , Vikas Bhawan, Nava Raipur , Atal Nagar, District Raipur Chhattisgarh.

4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited Through Its Managing Director , Beej Bhawan, Telibandha, Raipur Chhattisgarh.

5. District Program Officer Women And Child Development Department District Bemetara Chhattisgarh.

---- Respondents W.P.(C). No. 164 of 2022

1. Jagriti Swa Sahayta Samuh Village Deosundra Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh Through Its President Dipa Pal, W/o Jivan Pal, Aged About 47 Years, R/o Village Deosundra Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh.

2. Hariyali Mahila Swa Sahayta Samuh, Village Lathiya, Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh Through Its Secretary Chitralekha Gayakwad, W/o Baniyaram, Aged About 51 Years, R/o Village Lathiya, Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh.

3. Jay Sahadha Mahila Swa Sahayta Samuh, Village Datan, Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh Through Its President Ramdulari Sen, W/o Rajkumar Sen, Aged About 42 Years, R/o Village Datan, Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh.

4. Mahamaya Mahila Swa Sahayta Samuh, Village Ghirghol, Post Datan, Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh Through Its Secretary Rewati Bai Vaishnav, W/o Daneshwar Vaishnav, Aged About 46 Years, R/o Village Ghirghol, Post Datan, Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh.

5. Ekta Mahila Swa Sahayta Samuh, Village Gidhpuri, Palari, Balodabazar, District Balodabazar Bhatapara, Chhattisgarh Through Its President Kamini Purenwe, Aged About 42 Years, Village Gidhpuri, Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh

6. Chandani Garibi Rekha Mahila Swa Sahayta Samuh, Village Chherkadih Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh Through Its President Hirbai Chandrakar, W/o Laharam Chandrakar, Aged About 52 Years, Village Chherkadih, Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh.

7. Jai Satnam Mahila Swa Sahayta Samuh, Village Sundrawan, Palari, Balodabazar, District Balodabazar Bhatapara (Chhattisgarh) Through Its President Ganga Bai Banjare, W/o Jivit Ram Banjare, Aged About 51 Years, Village Chherkadih, Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh

8. Durga Mahila Swa Sahayta Samuh, Village Acholi, Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh Through Its President Kumari Bai Dhruw, W/o Ganesh Dhruw, Aged About 49 Years, R/o Village Acholi, Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh

9. Asha Mahila Swa Sahayta Samuh, Village Gabaud, Palari, Balodabazar, District Balodabazar Bhatapara, Chhattisgarh Through Its President Pushpa Ghritlahare, W/o Pushpa Ghritlahare, Aged About 44 Years, R/o Village Gabaud, Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh

10.Saraswati Mahila Swa Sahayta Samuh, Village Kahakot, Palari, Balodabazar, District Balodabazar Bhatapara Chhattisgarh Through Its President Rajkumari Bandhe, W/o Omprakash Bandhe, Aged About 32 Years, R/o Village Kanakot, Palari, Balodabazar, District Balodabazar

Bhatapara Chhattisgarh

---- Petitioners Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Women And Child Development, Mahanadi Bhawan, Atal Nagar, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Director, Department Of Women And Child Development, Mahanadi Bhawan, Atal Nagar, District Raipur Chhattisgarh

3. Collector, Balodabazar Bhatapara, District Balodabazar Bhatapara Chhattisgarh

4. Consolidated Child Development Project Officer, Palari, District Balodabazar Bhatapara Chhattisgarh

---- Respondents W.P.(C). No. 83 of 2022

1. Pragati Mahila Swa Sahayata Samooh, Through Its President Lila Bai Sinha, D/o Maihar Sinha, Aged About 44 Years, R/o 284/1, Borai, Durg, District Durg Chhattisgarh.

2. Maa Annapurna Swa Sahayata Samooh Rasmada, Through Its President Taruna Bai, W/o Shivcharan Vaishnaw, Aged About 52 Years, R/o H. No. 408, Ward No. 20, Rasmada, Durg,

3. Gajra Devi Sabji Utpadak Mahila Swa Sahayata Samooh, Pauwara, Through Its President Seema Hirwani, W/o Rakesh Hirwani, Aged About 34 Years, R/o Ward No. 28, Pauwara, Utai, Durg, District Durg Chhattisgarh

4. Pragati Swa Sahayata Samooh, Thanaud, Through Its President Savitri Bai Sinha, W/o Rajkumar Sinha, Aged About 34 Years, R/o Ward No. 3, Thanaud, Durg, District Durg Chhattisgarh

5. Laxmi Mamatawa Swa Sahayata Samooh, Kolihapuri, Through Its President Madhu Bai, W/o Manduram, Aged About 50 Years, R/o Ward No.3, Pisgaon, Durg, District Durg Chhattisgarh

6. Cross Foundation Maa Karma Swa Sahayata Samuh, Kolihapara, Through Its President Devkumari, W/o Yad Ram Sahu, Aged About 53 Years, R/o Ward No. 19, Kolihapuri, Durg, District Durg Chhattisgarh

---- Petitioners Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Women And Child Development, Mahanadi Bhawan, Atal Nagar, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, Ned Delhi - 110001

3. The Collector, Durg, District Durg Chhattisgarh.

4. The District Women And Child Development Officer, District Durg Chhattisgarh.

---- Respondents

W.P.(C). No. 98 of 2022

1. Mahila Shakti Mahila Swa Sahayata Samooh Balsamund, Through Its President Kanti Bai Sahu W/o Tilak Ram Sahu, Aged About 35 Years R/o Ward No. 2, Balsamund Block And District Bemetara Chhattisgarh

2. Aishwarya Mahila Swa Sahayata Samooh Dhara, Through Its President Pushpa Sahu w/o Sanat Sahu, Aged About 22 Years R/o Village Sahu Para Dhara Post Bawamohtara, Block And District Bemetara Chhattisgarh

3. Jai Mahamaya Mahila Swa Sahayata Samooh Bhansuli, Through Its President Khilendreey Sahu W/o Puran Sahu, Aged About 31 Years R/o Ward No. 5, Goutiya Para Bhansuli Block And District Bemetara Chhattisgarh

4. Sarv Agrani Mahila Swa Sahayata Samooh Ward No. 05 Bemetara, Through Its President Usha Sahu W/o Rajesh Sahu, Aged About 33 Years R/o Village Dhnaura District Kabirdham Chhattisgarh

5. Aamin Mahila Swa Sahayata Samooh Bahinga, Through Its President Jamuna Bai Nisad W/o Jagtu Ram, Aged About 65 Years R/o Ganeshwari Bahinga, Block Berla, District Bemetara Chhattisgarh

6. Kishori Jagriti Mahila Swa Sahayata Samooh Anandgaon, Through Its President Daly W/o Sanat Kumar, Aged About 26 Years R/o Nayapara Durga District Durg Chhattisgarh

7. Shirin Mahila Swa Sahayata Samooh Ranka, Through Its President Sameena Khan, W/o Siddhik Ahmed Khan, Aged About 39 Years R/o Village Sunder Nagar Ranka, District Bemetara Chhattisgarh

8. Jai Durga Vandana Mahila Swa Sahayata Samooh Bhilouri, Through Its President Pramila Sahu W/o Dinesh Kumar Sahu, Aged About 38 Years R/o Ward No. 1, Gouthan Para, Bhilouri District Bemetara Chhattisgarh

---- Petitioners Versus

1. Union Of India, through : Secretary, Ministry Of Women And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi

2. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development And Welfare, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

3. Secretary Agriculture Development And Farmer Welfare And Bio- Technology Department, Vikas Bhawan, Mantralaya, Atal Nagar Nava Raipur District Raipur Chhattisgarh

4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited, Through Its Managing Director, Beej Bhawan, Telibandha Raipur Chhattisgarh

5. District Program Officer, Women And Child Development Department, District Bemetara Chhattisgarh

---- Respondents W.P.(C). No. 129 of 2022  Jai Maa Laxmi Swa Sahayata Samuh, Kaknar Through Its President, Malo Baghel, W/o Kanhaiya Baghel, Aged About 51 Years, R/o Khaspara, Telemarenga, Kaknar, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The President, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents W.P.(C). No. 79 of 2022  Janki Women Self Help Group Balrampur Through President Anju Tirkey D/o Beshsu Tirkey Aged About - 26 Years R/o Village - Luridih Police Station And Tahsil - Balrampur District - Balrampur - Ramanujganj Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through - The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan New - Raipur District - Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Collector Balrampur District - Balrampur - Ramanujganj Chhattisgarh District

3. Program Officer Women And Child Development Balrampur District - Balrampur - Ramanujganj Chhattisgarh

4. The, Child Development Project Officer Integrated Women And Child Development Project - Balrampur District - Balrampur - Ramanujganj Chhattisgarh

---- Respondents W.P.(C). No. 189 of 2022  Bhagwati Mahila Swa Sahayata Samuh Village Podgaon, Antagarh, Kanker, District Kanker Through Vimla Yadav D/o Milu Ram, Aged About 41 Years, R/o Village Podgaon, Antagarh, Kanker, District Kanker District Kanker Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh, Through Its Secretary, Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh.

2. Collector, (Women And Child Development Department) District Kanker Chhattisgarh.

3. The District Programme Officer, Women And Child Development, Kanker Chhattisgarh.

4. The Project Officer, Kanker, District Kanker Chhattisgarh

---- Respondents

W.P.(C). No. 5532 of 2021  Nikhil Swa Sahayata Samuh Navdabri , Block Narharpur , District Kanker Chhattisgarh, Through Its President Smt. Asho Bai Mandavi, W/o Shri Birjhu Ram, Aged About 60, R/o Village Navdabri, Block Narharpur , District Kanker Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development , Mahanadi Bhawan, Atal Nagar , Nava Raipur Chhattisgarh.

2. The Collector Kanker , District Kanker Chhattisgarh.

3. The Child Development Project Officer Integrated Woman And Child Development Project , Narharpur , District Kanker Chhattisgarh.

---- Respondents W.P.(C). No. 5534 of 2021  Jagriti Swa Sahayata Samuh, Markatola, Through Its President, Smt. Gaindi Bai Yadav, W/o Shri Patiram Yadav, Aged About 28 Years R/o Village Markatola, Block Narharpur, District Kanker Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

2. The Collector Kanker District Kanker Chhattisgarh

3. The Child Development Project Officer Integrated Women And Child Development Project, Narharpur, District Kanker Chhattisgarh

---- Respondents W.P.(C). No. 5535 of 2021  Laxmi Swa Sahayata Samuh, Salhetola (Sarvandi), Block Narharpur, District Kanker, Chhattisgarh, Through Its President, Smt. Kunti Bai Sahu, W/o Shri Triloki Sahu, Aged About 55 Years R/o Village Sarvandi, Block Narharpur, District Kanker Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

2. The Collector Kanker District Kanker Chhattisgarh

3. The Child Development Project Officer Integrated Women And Child Development Project, Narharpur, District Kanker Chhattisgarh

---- Respondents W.P.(C). No. 5536 of 2021  Sharda Swa Sahayata Samuh, Dabena, Block Narharpur, District

Kanker, Chhattisgarh, Through Its President, Smt. Sarita Markam, W/o Shri Sahdeo, Aged About 40 Years R/o Village Dabena, Block Narharpur, District Kanker Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

2. The Collector Kanker District Kanker Chhattisgarh

3. The Child Development Project Officer Integrated Women And Child Development Project, Narharpur, District Kanker Chhattisgarh

---- Respondents W.P.(C). No. 47 of 2022  Bharat Mata Mahila Swayam Sahayata Samuh, Chilphi Ghati Through Its President Smt. Santoshi Yadav, W/o Fandilal, Aged About 38 Years, R/o Village Chilphi Kawardha, District Kabirdham Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi - 110001.

3. The Collector Kabirdham, District Kabirdham Chhattisgarh.

4. The District Program Officer Women And Child Development Department, District Kabirdham Chhattisgarh.

---- Respondents W.P.(C). No. 197 of 2022  Sakshar Bharat Swa Sahayata Samuh, Badkapara , Baima District Koriya, Through Sudha Singh W/o Krishna , Aged About 43 Years, (Secretary) , R/o Village Baima, Badkapara, District Koriya Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through Its Secretary , Department Of Women And Child Development, Secretariat Mahanadi Bhawan, Atal Nagar, Naya Raipur , District Raipur Chhattisgarh.

2. Collector (Women And Child Development Department) District Koriya Chhattisgarh.

3. The District Programme Officer Women And Child Development Koriya Chhattisgarh.

4. The Project Officer Manendragarh, District Koriya Chhattisgarh.

---- Respondents

W.P.(C). No. 134 of 2022  Maa Danteshwari Hinglajin Swa Sahayata Samuh, Takraguda, Through Its President, Satyobairr Baghel, W/o Dashmuram Baghel, Aged About 46 Years, R/o Takraguda, District Bastar Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh, Through The President, Women And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents W.P.(C). No. 125 of 2022  Maa Kunti Swa Sahayata Samuh, Karmari Through Its Secretary, Somari Baghel W/o Amlu Baghel, Aged About 61 Years R/o Khas Para, Karmari, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development And Welfare, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

2. The Collector, Bastar District Bastar Chhattisgarh

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur District Bastar Chhattisgarh

---- Respondents W.P.(C). No. 4980 of 2021  Ma Sharda Swa Sahayata Samuh Jurlakala Block Khairagarh, District Rajnandgaon, Chhattisgarh Through Its President Smt. Nanki Bai Nishad W/o Kanjkumar Nishad, Aged About 47 Years, R/o Village Jurlakala, Block Khairagarh, District Rajnandgaon, Chhattigarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur, Chhattisgarh, District : Raipur, Chhattisgarh

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shastri Bhawan, New Delhi, District : New Delhi, Delhi

3. The Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh

4. The Child Development Project Officer, Integrated Women And Child Development Project Khairagarh, District Rajnandgaon, Chhattisgarh.

---- Respondents

W.P.(C). No. 245 of 2022  Karma Swah Sahayata Samuh Bhardakala Pariyojna Gunderdehi, Sector Bhardakala, Through President Uma Bai Nirmalkar W/o Shri Hardas Nirmalkar, Aged About 54 Years, R/o Village And Post Bhardakala, Tehsil Gunderdehi, And District Balod Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mahanadi Bhawan, New Raipur, Atal Nagar, District Raipur, Chhattisgarh.

2. The Collector Balod District Balod Chhattisgarh.

3. The District Program Officer Woman And Child Development Department District Balod Chhattisgarh.

---- Respondents W.P.(C). No. 157 of 2022  Maa Tulsi Mahila Saw Sahayata Samuh Dhodhipara, A.B. VAIP Colony District Korba (C.G.) Through Its President Smt. Harbai Yadav W/o Mahesh Ram Yadav, Aged About 49 Years, R/o Dhodhipara, VAIP Colony, Block Kartala, District Korba Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through Principal Secretary, Department Of Women And Child Department Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan New Delhi.

3. The Collector, Korba, Post And District Korba Chhattisgarh.

4. The Child Development Project Officer, Integrated Women And Child Development Project Kartala District Korba Chhattisgarh.

---- Respondents W.P.(C). No. 227 of 2022  Gayatri Bachat Sakha Samuh Samiti Mayapur, Ambikapur, Through The President Smt. Indu Kashyap Aged 53 Years, R/o Shastri Ward No. 31, Mayapur, Ambikapur, District Sarguja Chahttisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary, Women And Child Development Department, Mahanadi Bhawan, New Raipur, Raipur Chhattisgarh.

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shastri Bhawan, New Delhi,

3. The Collector, Sarguja, District Sarguja Chhattisgarh.

4. District Program Officer, Integrated Child Development Project, Sarguja Chhattisgarh.

---- Respondents W.P.(C). No. 237 of 2022  Guru Ghasidas Swah Sahayata Samuh Sankara Ja, Tehsil And District Balod (Chhattisgarh) Through Smt. Milan Bai W/o Late Shri Vishram Patel Aged About 46, R/o Village And Post Sankara Ja, Tehsil And District Balod Chhattisgarh, District : Balod, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department Mahanadi Bhawan, New Raipur, Atal Nagar, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. The Collector Balod District Balod Chhattisgarh

3. The District Program Officer Woman And Child Development Department District Balod Chhattisgarh, District : Balod, Chhattisgarh

---- Respondents W.P.(C). No. 234 of 2022  Roshani Women Self Help Group - Pashupatipur Through President Smt. Malwanti W/o Shri Chandrashekhar Yadav Aged About - 56 Years R/o Village - Pashupatipur, Police Station - Basantpur, Block And Tahsil - Wadrafnagar District - Balrampur - Ramanujganj Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through - The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan New - Raipur District - Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Collector Balrampur District - Balrampur - Ramanujganj Chhattisgarh

3. District Program Officer Women And Child Development Balrampur District - Balrampur - Ramanujganj Chhattisgarh

4. The, Child Development Project Officer Integrated Women And Child Development Project - Wadrafnagar District - Balrampur - Ramanujganj Chhattisgarh

---- Respondents W.P.(C). No. 231 of 2022  Mahila Self Help Group Bartikala Through President Smt. Pushpa Gupta W/o Ashok Kumar Gupta Aged About 48 Years R/o Village Bartikala, Block And Tahsil Wadrafnagar District Balrampur Ramanujganj Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Women And Child Development Department , Mahanadi Bhawan New Raipur District Raipur Chhattisgarh.

2. Collector Balrampur District Balrampur Ramanujganj Chhattisgarh.

3. District Programe Officer Women And Child Development Balrampur

District Balrampur Ramanujganj Chhattisgarh.

4. The Child Development Project Officer Integrated Women And Child Development Project Wadrafnagar District Balrampur Ramanujganj Chhattisgarh.

---- Respondents W.P.(C). No. 229 of 2022  Durga Women Self Help Group Devaipara Through President Smt. Taramani W/o Ramjanam Aged About-26 Years R/o Village-Chalgali, P.S- Chalgali Block- Wadrafnagar Distt- Balrampu- Ramanujganj (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through - The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan New- Raipur Distt- Raipur (C.G.)

2. Collector Balrampur Distt- Balrampu- Ramanujganj (C.G.)

3. District Program Officer Woment And Child Development Balrampur Distt- Balrampu- Ramanujganj (C.G.)

4. The Child Development Project Officer Integrated Women And Child Development Project- Wadrafnagar Distt- Balrampu- Ramanujganj (C.G.)

---- Respondents W.P.(C). No. 194 of 2022  Asha Swa Sahayata Samuh Chainpur Rampur, Block Rampur, District Korba Chhattisgarh Through Its President Smt. Savita Patel, D/o Dayal Prasad, Aged About 34 Years, R/o Binjhakot, Gram Panchayat Chainpur, P.S. And Block Rampur, District Korba Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary, Department Of Women And Child Department Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi.

3. The Collector Korba, Post And District Korba Chhattisgarh.

4. The Child Development Project Officer Integrated Women And Child Development Project Kartala District Korba Chhattisgarh.

---- Respondents W.P.(C). No. 173 of 2022  Jai Chhattisgarh Mahatari Mahila Saw Sahayata Samuh, Jarve, Kartala, Block Kartala, District - Korba (C.G.) Through Its President Smt. Jamuna Bai W/o Ashok Kumar Kanwar, Aged About 39 Years, R/o Village Sohagpur, Kalmibhanta, Sohagpur, District Korba Chhattisgarh

---- Petitioner

Versus

1. State Of Chhattisgarh, Through - The Principal Secretary, Department Of Women And Child Department Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan New Delhi.

3. The Collector, Korba, Post And District Korba Chhattisgarh

4. The Child Development Project Officer, Integrated Women And Child Development Project Kartala District Korba Chhattisgarh, District : Korba, Chhattisgarh

---- Respondents W.P.(C). No. 136 of 2022  Nav Jagrit Swa Sahayata Samuh Barpali Block Korba, District Korba (C.G.) Through Its President Smt. Amrika Bai Binjhwar W/o Rajendra Binjhwar, Aged About 41 Years, R/o House No. 218 Ward No. 08 Barpali, Kartala, District Korba Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary, Department Of Women And Child Department Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secrertary, Ministry Of Women And Child Development, Shastgri Bhawan New Delhi.

3. The Collector, Korba, Post And District Korba Chhattisgarh.

4. The Child Development Project Officer, Integrated Women And Child Development Project Kartala District Korba Chahttisgarh.

---- Respondents W.P.(C). No. 155 of 2022  Kosgai Dai Mahila Saw Sahayata Samuh Churrikala, Katghora, District Korba Chhattisgarh, Through Its President Smt. Pramila Bai W/o Mahesh Ram, Aged About 32 Years, R/o Ward No. 8 Triveni Sangam, Chhurikala, District Korba Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary, Department Of Women And Child Department Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi.

3. The Collector Korba, Post And District Korba Chhattisgarh.

4. The Child Development Project Officer Integrated Women And Child Development Project Kartala District Korba Chhattisgarh.

---- Respondents

W.P.(C). No. 156 of 2022  Sarwamangla Swa Sahayata Samuh, Shubas Block Korba, District- Korba (C.G.) Through Its President Smt. Daya Yadav W/o Badum Lal Yadav, Aged About 64 Years, R/o Ward No. 25 Near Pawan Gas Agency, Korba, District Korba Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary, Department Of Women And Child Department Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan New Delhi.

3. The Collector Korba, Post And District Korba Chhattisgarh.

4. The Child Development Project Officer Integrated Women And Child Development Project Kartala District Korba Chhattisgarh.

---- Respondents W.P.(C). No. 159 of 2022  Jai Maa Palari Saw Sahayata Samuh Tuman, Block Kartala, District- Korba (C.G.) Through Its President Smt. Bijama Bai Khairvar D/o Dayal Prasad, Aged About 38 Years, R/o House No.5, Chorabhata, P.S. Dangama, District Korba Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through - The Principal Secretary, Department Of Women And Child Department Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan New Delhi.

3. The Collector Korba, Post And District Korba Chhattisgarh.

4. The Child Development Project Officer Integrated Women And Child Development Project Kartala District Korba (C.G.)

---- Respondents W.P.(C). No. 172 of 2022  Maa Durga Saw Sahayata Samuh, Parivahan Nagar, District - Korba (C.G.) Through Its President Smt. Ranjita Divya, W/o Dilip Kumar Divya, Aged About 37 Years, R/o Pali, District Korba Chhattisgarh, District : Korba, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through - The Principal Secretary, Department Of Women And Child Department Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur Chhattisgarh

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan New Delhi.

3. The Collector, Korba, Post And District Korba Chhattisgarh

4. The Child Development Project Officer, Integrated Women And Child, Development Project Kartala District Korba Chhattisgarh

---- Respondents W.P.(C). No. 192 of 2022  Gangadal Swa Sahayata Samuh Salhebhat, Block Narharpur, District Kanker, (C.G.), Through Its President Smst. Shanti Yadav, W/o Late, Tilak Yadav, Aged About 42, R/o Village Salhebhat, Block Narharpur, District Kanker, Chhattisgarh.

---- Petitioner Versus

1. State Govt. Of Chhattisgarh Through The Secretary, Woman And Child Development, Mahanadi Bhawan, Atal Nagar, Nava Raipur Chhattisgarh.

2. The Collector Kanker District Kanker Chhattisgarh.

3. The Child Development Project Officer Integrated Woman And Child Development Project, Narharpur, District Kanker, Chhattisgarh.

---- Respondents W.P.(C). No. 219 of 2022  Mahamaya Bachat Sakh Samiti Mominpura, Through The President Smt. Rajiya Begam, Aged 56 Years, R/o Mominpura, Ward No. 40, Block Ambikapur, District Sarguja Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary, Women And Child Development Department, Mahanadi Bhawan, New Raipur, Raipur Chhattisgarh.

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shastri Bhawan, New Delhi,

3. The Collector Sarguja, District Sarguja Chhattisgarh.

4. District Program Officer, Integrated Child Development Project, Sarguja Chhattisgarh.

---- Respondents W.P.(C). No. 5282 of 2021  Indira Mahila Swa Sahayata Samuh Through Its President, Prembati, W/o Shrinath Thakur, Aged About 43 Years, R/o Ward No. 18, Turtura, Pallibhatha, District Bastar Chhattisgarh.

---- Petitioner Versus

2. The Collector, Bastar, District Bastar (Chhattisgarh), District :

Bastar(Jagdalpur), Chhattisgarh

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh, District : Bastar(Jagdalpur), Chhattisgarh

---- Respondents W.P.(C). No. 196 of 2022  Shitla Swa Sahayata Samuh Surhi, Block- Narharpur, District- Kanker, Chhattisgarh, Through-Its President Smt. Ahaliya Netam, W/o Shri F.C. Netam, Aged About 58, R/o Village- Surhi, Block- Narharpur, District- Kanker, Chhattisgarh

---- Petitioner Versus

1. State Government Of Chhattisgarh Through The Secretary, Women And Child Development, Mahanadi Bhawan, Atal Nagar, Nava Raipur, Chhattisgarh, District : Raipur, Chhattisgarh

2. The Collector, Kanker, District- Kanker, Chhattisgarh, District : Kanker, Chhattisgarh

3. The Chief Development Project Officer, Integrated Woman And Child Development Project, Narharpur, District- Kanker, Chhattisgarh, District : Kanker, Chhattisgarh

---- Respondents W.P.(C). No. 191 of 2022  Shitla Mahila Swa Sahayata Samuh Bundeli, Block Narharpur, District Kanker, (C.G.), Through - Its President Smt. Sukhiya Bai Jurri, W/o Shri, Kirtan Jurri, Aged About 54, R/o Village Bundeli, Block-Narharpur, District Kanker, Chhattisgarh.

---- Petitioner Versus

1. State Govt. Of Chhattisgarh Through The Secretary, Woman And Child Development, Mahanadi Bhawan, Atal Nagar, Nava Raipur Chahttisgarh.

2. The Collctor, Kanker, District Kanker Chhattisgarh.

3. The Child Development Project Officer, Integrated Women And Child Development Project, Narharpur, District Kanker, Chhattisgarh.

---- Respondents

W.P.(C). No. 193 of 2022  Mahila Mandal Swa Sahayata Samuh Jamgaon, Block- Narharpur, District- Kanker, Chhattisgarh, Through- Its President Smt. Surja Bai Yadav, W/o Shri Bahur Ram, Aged About 52, R/o Village- Jamgaon, Block- Narharpur, District- Kanker, Chhattisgarh

---- Petitioner Versus

1. State Government Of Chhattisgarh Through The Secretary, Woman And Child Development, Mahanadi Bhawan, Atal Nagar, Nava Raipur,

Chhattisgarh, District : Raipur, Chhattisgarh

2. The Collector, Kanker, District- Kanker, Chhattisgarh, District : Kanker, Chhattisgarh

3. The Child Development Project Officer, Integrated Woman And Child Development Project, Narharpur, District- Kanker, Chhattisgarh, District : Kanker, Chhattisgarh

---- Respondents W.P.(C). No. 290 of 2022  Saheli Swa Sahayata Samuh, Bada Koraunga Sector- Paiku, District Jashpur (Chhattisgarh) Through Its Ku. Anima Minj, D/o Shri Isdor Minj, Aged About 25 Years, R/o Village And Post Bada Koraunga, Tahsil And District Jashpur Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Women And Child Development, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District Raipur (Chhattisgarh), District : Raipur, Chhattisgarh

2. The Secretary, State Of Chhattisgarh Department Of Krishi Vikas Avam Kishan Kalyan Tatha Jaiv Prodhogiki Vibhag, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District Raipur Chhattisgarh

3. Collector, Jashpur, District Jashpur Chhattisgarh.

4. District Program Officer, Woman And Child Development, Jashpur District Jashpur Chhattisgarh.

5. Child Development And Project Officer, Integrated Child And Development Project Lodam District Jashpur Chhattisgarh, District : Jashpur, Chhattisgarh

---- Respondents W.P.(C). No. 306 of 2022  Priya Bachat Sakh Samuh Phulidumar Through President Smt. Nanki W/o Dhansai Aged About 45, Yeras R/o Village Phulidumar, P. S. Basantpur, Block And Tahsil Wadrafnagar, District Balrampur Ramanujganj Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development And Welfare, Mahanadi Bhawan, New Raipur District Raipur Chhattisgarh

2. Collector, Balrampur, District Balrampur Ramanujganj Chhattisgarh

3. District Program Officer, Women And Child Development Balrampur District Balrampur Ramanujganj Chhattisgarh

4. The Child Development Project Officer, Integrated Women And Child Development Project- Wadrafnagar, District Balrampur Ramanujganj Chhattisgarh

---- Respondents

WP(C) No. 246 of 2022  Jai Bharat Women Self Help Group - Mahewa Through President Smt. Hemlata W/o Sanjay Aged About - 40 Years R/o Village - Mahewa, Block And Tahsil - Wadrafnagar, District : Balrampur, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through - The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan New - Raipur District - Raipur Chhattisgarh

2. Collector Balrampur District - Balrampur - Ramanujganj Chhattisgarh

3. District Program Officer Women And Child Development Balrampur District - Balrampur - Ramanujganj Chhattisgarh

4. The, Child Development Project Officer Integrated Women And Child Development Project - Wadrafnagar District - Balrampur - Ramanujganj Chhattisgarh

---- Respondents

WPC No. 116 of 2022  Maa Danteshwari Laxmi Swa Sahayata Samuh, Madlapal (Pathragudapara) Through Its President, Nilwati Mourya, W/o Puran Mourya, Aged About 61 Years, R/o Pathragudapara, Madlapal, District Bastar Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The President, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Developement Project Officer Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh.

---- Respondents WPC No. 308 of 2022  Ambe Women Self Help Group Shardarpur (E) Through President Smt. Seeta Kunwar W/o Nuneshwar Aged About 44, Yeras R/o Village Shardapur (E), Block And Tahsil Wadrafnagar, District Balrampur Ramanujganj Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development And Welfare, Mahanadi Bhawan, Mantralaya, Atal Nagar New Raipur District Raipur Chhattisgarh

2. Collector, Balrampur, District Balrampur Ramanujganj Chhattisgarh

3. District Program Officer, Women And Child Development Balrampur District Balrampur Ramanujganj Chhattisgarh

4. The Child Development Project Officer, Integrated Women And Child Development Project- Wadrafnagar, District Balrampur Ramanujganj Chhattisgarh

---- Respondents WPC No. 5373 of 2021  Jyoti Saw Sahayata Samuh Kanki, District Korba Chhattisgarh Through Its President Smt. Usha Shrivas W/o Lakhan Lal Shrivas, Aged About 47 Years, R/o Gnipara, Kanki, Block Kartala, District Korba Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary, Department Of Women And Child Department, Mahanadi Bhawan Mantralaya, Naya Raipur, District Raipur Chhattisarh.

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan New Delhi.

3. The Collector Korba Post And District Korba Chhattisgarh.

4. The Child Development Project Officer Integrated Women And Child Development Project Kartala District Korba Chhattisgarh.

---- Respondents WPC No. 240 of 2022  Gayatri Swah Sahayata Samuh Bhedia Nawagaon, Sector Piperchedi, Pariyojna Balod (Chhattisgarh) Through President Somin Bai Rana W/o Shri Netram Rana, Aged About 48 Years, R/o Village Bhedia Nawagaon, Post Belmand, Tehsil And District Balod Chhattisgarh, District : Balod, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department Mahanadi Bhawan, New Raipur, Atal Nagar, District : Raipur, Chhattisgarh

2. The Collector, Balod, District : Balod, Chhattisgarh

3. The District Program Officer Woman And Child Development Department, District : Balod, Chhattisgarh

---- Respondents WPC No. 335 of 2022  Jyoti Swa Sahayata Samuh, Gadakata, Sector, Kunjara, District Jashpur (C.G.) Through Its President Nilima Tikkey, W/o Shri Prafull Bharat, Aged About 40 Years, R/o Village Gadakata, Post Kunkuri, District Jashpur Chahttisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Women And Child Development, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District Raipur Chahttisgarh.

2. The Secretary, State Of Chhattisgarh Department of Krishi Vikas Avam Kishan Kalyan Tatha Jaiv Prodhogiki Vibhag, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District Raipur Chhattisgarh.

3. Collector, District Jashpur Chhattisgarh.

4. District Program Officer, Woman And Child Development, Jashpur District Jashpur Chhattisgarh.

5. Child Development And Project Officer, Integrated Child And Development Project Kunkuri District Jashpur Chhattisgarh.

---- Respondents WPC No. 455 of 2022

1. Kalika Mahila Mandal Swa Sahayata Samuh Pounsara Police Station Koni Tahsil Bilaspur District Bilaspur Through Its Secretary Smt. Sanjeevani Thakur W/o Rajesh Singh Thakur Aged About 38 Nyears, R/o Ashok Nagar Vilalge Pounsara Police Station Koni Tahsil Bilaspur District Bilaspur Chhattisgarh.

2. Shri Shanti Mahila Swa Sahayata Samuh Matiyari Police Station Sipat Tahsil Bilaspur District- Bilaspur Through- It's President Smt. Rani Yadaw W/o Sanjay Yadaw Aged About 26 Years, R/o Village Matiyari Police Station Sipat Tahsil Bilaspur District- Bilaspur (C.G.)

3. Gaouri Mahila Swa Sahayata Samuh Baimanagoi Police Station Sarkanda Bilaspur District- Bilaspur, Through- It's President Smt. Anita Dhruw W/o Ghanshyam Aged About 25 Years R/o Village Baimanagai Police Station Sarkanda Tahsil Bilaspur District- Bilaspur (C.G.)

4. Bhagwati Mahila Swa Sahayata Samuh Mahasamund Police Station Torwa Tahsil Bilaspur District- Bilaspur Through- It's President Smt. Kajal Vaidh W/o Surendra Vaidh Aged About 55 Years R/o Village Mahamand Police Station Torwa Tahsil Bilaspur District- Bilaspur (C.G.)

5. Shradhha Bhakti Mahila Swa Sahayata Samuh Mangla Police Station Civil Line Tahsil Bilaspur District Bilaspur Through- It's President Smt. Usha Yadaw W/o Babulal Yadaw Aged About 74 Years R/o Mangla Police Station Civil Line Tahsil Bilaspur District- Bilaspur (C.G.)

---- Petitioners Versus

1. State Of Chhattisgarh Thorugh The Chief Secretary, Mantralaya, Mahandadi Bhawan, Atal Nagar,raipur

2. Principal Secretary Women And Child Development Department, Mantralay, Mahanadi Bhawan, Naya Raipur District- Raipur (C.G.)

3. Principal Secretary Department Of Agriculture Development And Farmer Welfare And Bio-Technology Mantralay, Naya Raipur, Atal Nagar, District- Raipur (C.G.)

4. Collector Bilaspur District- Bilaspur (C.G.)

5. Chhattisgarh State Agro Seed Agricultural Development Corporation, Represented By The Managin Director, Beej Bhawan, First Floor, Telibandha, Ravi Gram, G.E. Road, Raipur, District Raipur Chhattisgarh.

---- Respondents

WPC No. 356 of 2022  Aadiwasi Mahila Swah Sahayata Samuh Dewarbhat Sendur Karhibhadar, Through President Pemin Bai, W/o Shri Sattu Ram Pisda, Aged About 45 Years, R/o Village Dewarbhata, Post Jamruwa, Tehsil And District Balod (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department Mahanadi Bhawan, New Raipur, Atal Nagar, District Raipur, Chhattisgarh

2. The Collector Balod District Balod (C.G.)

3. The District Program Officer Woman And Child Development District Balod (C.G.)

---- Respondents WPC No. 376 of 2022  Kalyani Mahila Swah Sahayata Samuh Biretara Society Sector Latabod Pariyojna Gunderdehi Through President Smt. Hemin Bai W/o Late Shri Narad Ram Sinha, Aged About 45 Years, R/o Village Biretara Post Charwahi Tehsil Gunderdehi, District Balod Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department Mahanadi Bhawan, New Raipur, Atal Nagar, District Raipur, Chhattisgarh.

2. The Collector, Balod, District Balod Chhattisgarh.

3. The District Program Officer Woman And Child Development Department District Balod Chhattisgarh.

---- Respondents WPC No. 403 of 2022  Jai Laxmi Maa Mahila Swah Sahayata Samuh Bhatagaon B, Pariyojna Gunderdehi, Sector, Sikosha, Tehsil And District Balod Chhattisgarh. Through President Chandrakala Thakur W/o Shri Himanchal Singh, Aged About 37 Years, R/o Village Bhatagaon B, Tehsil And District Balod Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department Mahanadi Bhawan, New Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Balod District Balod Chhattisgarh.

3. The District Program Officer Woman And Child Development, Department District Balod Chhattisgarh.

---- Respondents

WPC No. 375 of 2022  Yamuna Mahila Swa Sahayata Samuh Narmadapur Through President- Adita Yadav W/o Surendra Yadav, Aged About 60 Years, Resident Of Village-Narmadapur, Tehsil- Mainpat, District Suguja(C.G.)

---- Petitioner Versus

1. Union Of India, Through Secretary, Women And Child Development, Shastri Bhawan, New Delhi

2. State Of Chhattisgarh Through Secretary Women And Child Development Department Mantralay, Mahanadi Bhawan, Atal Nagar, Nawa Raipur (C.G.)

3. Department Of Agriculture Development And Farmers Welfare And Bio- Technology Through- Its Secretary, Mantralay, Mahanadi Bhawan, Atal Nagar, Nawa Raipur (C.G.)

4. The District Program Officer, Women And Child Development Department, Mainpat, District - Surguja (C.G.)

5. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Ltd., Through- Its Managing Director, Beej Bhawan, Telibandha, Raipur, District- Raipur (C.G.)

---- Respondents WPC No. 5259 of 2021  Maa Banjarin Swa Sahayata Samuh Village Khaspara Ikchhapur, Bastar, District Bastar Through Ela W/o Kamallochan, Aged About 39 Years, (President) Village Khaspara Ikchhapur, Bastar, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Its Secretary, Department Of Women And Child Development , Secretariat Mahanadi Bhawan, Atal Nagar , Naya Raipur, District : Raipur, Chhattisgarh

2. Collector, Women And Child Development Department, District Bastar Chhattisgarh.

3. The District Programme Officer, Women And Child Development Bastar Chhattisgarh.

4. The Project Officer, Bastar , District Bastar Chhattisgarh.

---- Respondents WPC No. 59 of 2022  Prayash Mahila Swayam Sahayata Samuh, Girjapur, Block Odgi, District Surajpur (C.G.) Through - Its President Smt. Krishna Yadav W/o Shri Rameshwar Yadav, Aged About 41 Years, R/o Village Girjapur, Block Odgi, District - Surajpur Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh, Through Its Secretary, Department Of Women

And Child Development, Secretariat, Mahanadi Bhawan, Atal Nagar, Naya Raipur, District : Raipur, Chhattisgarh

2. Collector, (Women And Child Development Department) District - Surajpur Chhattisgarh.

3. The District Programme Officer, Women And Child Development, Surajpur Chhattisgarh.

4. The Project Officer, Odgi, District - Surajpur Chhattisgarh

---- Respondents WPC No. 69 of 2022  Tulsi Women Self Help Group - Jawaharnagar Through President Smt. Bhanu Mandal W/o Deepak Aged About - 28 Years R/o Village - Jawaharnagar (Bardar) Police Station And Tahsil - Balrampur District - Balrampur - Ramanujganj Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through - The Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan New - Raipur , District : Raipur, Chhattisgarh

2. Collector, Balrampur, District - Balrampur - Ramanujganj Chhattisgarh

3. District Program Officer Women And Child Development Balrampur District - Balrampur - Ramanujganj Chhattisgarh

4. The Child Development Project Officer, Integrated Women And Child Development Project - Balrampur District - Balrampur - Ramanujganj Chhattisgarh

---- Respondents WPC No. 388 of 2022  Jai Gurudev Mahila Swa Sahayata Samooh Ropakhar Through President Susma Minj W/o Surendra Yadav Aged About 25 Years Resident Of Village Ropakhar Tehsil Mainpat District Surajpur Chhattisgarh

---- Petitioner Versus

1. Union Of India, Through Secretary Women And Child Development Shastri Bhawan, New Delhi

2. State Of Chhttisgarh, Through Secretary Women And Child Development Department Mantralay Mahanadi Bhawan Atal Nagar Nawa Raipur Chhattisgarh

3. Department Of Agriculture Development And Farmers Welfare And Bio Technology Through Its Secretary Mantralay Mahanadi Bhawan Atal Nagar Nawa Raipur Chhattisgarh

4. The District Program Officer Women And Child Development Department Mainpat District Sarguja Chhattisgarh

5. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Ltd. Through Its Managing Director Beej Bhawan Telibandha Raipur District Raipur Chhattisgarh

---- Respondents WPC No. 5526 of 2021  Saraswati Swa Sahayata Samuh, Gotmahua (Saraipani) Sector Saraipani, District Jashpur Chhattisgarh, Through Its President Smt. Eligved Xalxo, Wife Of Shri Jfrem Xalxo, Aged About 40 Years, Resident Of Village Gotmahua, Tahsil Bageecha, District : Jashpur, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Women And Child Development, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District : Raipur, Chhattisgarh

2. The Secretary State Of Chhattisgarh, Department Of Krishi Vikas Avam Kishan Kalyan Tatha Jaiv Prodhogiki Vibhag, Mahanadi Bhawan, New Mantralaya, Naya Raipur District Raipur Chhattisgarh.

3. Collector, Jashpur, District Jashpur Chhattisgarh.

4. District Program Officer Woman And Child Development, Jashpur , District Jashpur Chhattisgarh.

5. Child Development And Project Officer, Integrated Child And Development Project Bageecha, District Jashpur Chhattisgarh

---- Respondents WPC No. 5525 of 2021  Khudiya Rani Swa Sahayata Samuh, Sanna Sector-Pandrapath, District Jashpur Chhattisgarh Through Its President Mila Yadav W/o Shri Nandkishor Yadav, Aged About 45 Years R/o Village And Post Pandrapath, District : Jashpur, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development Mahanadi Bhawan, New Mantralaya, Naya Raipur, District : Raipur, Chhattisgarh

2. The Secretary, State Of Chhattisgarh, Department Of Krishi Vikas Avam Kishan Kalyan Tatha Jaiv Pradhogiki Vibhag, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District : Raipur, Chhattisgarh

3. Collector, Jashpur, District Jashpur Chhattisgarh

4. District Program Officer, Women And Child Development, Jashpur, District : Jashpur, Chhattisgarh

5. Child Development And Project Officer, Integrated Child And Development Project Sanna, District : Jashpur, Chhattisgarh

---- Respondents WPC No. 361 of 2022  Aajad Swa Sahayata Samuh, Sanna Sector-02, Sanna, District Jashpur Chhattisgarh Through Its President Madina Khatun, W/o Mohd. Kalim Ansari, Aged About 40 Years R/o Village Sarna, Tahsil And District Jashpur Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development, Mahanadi Bhawan, New Mantralaya, Naya Raipur District Raipur Chhattisgarh

2. The Secretary, State Of Chhattisgarh, Department Of Krishi Vikas Avam Kishan Kalyan Tatha Jaiv Prodhogiki Vibhag, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District Raipur Chhattisgarh

3. Collector, Jashpur District Jashpur Chhattisgarh

4. District Program Officer, Women And Child Development, Jashpur District Jashpur Chhattisgarh

5. Child Development And Project Officer, Integrated Child And Development, Project Sanna, District Jashpur Chhattisgarh

---- Respondents WPC No. 372 of 2022  Nari Jagran Swa- Sahayata Samuih, Jashpur, Sector - Jashpur, District Jashpur (C.G.) Through Its Secretary Suchita Shahani, W/o Rajendra Ram Sahani, Aged About 45 Years, R/o Jashpur, Karbala Road, Tahsil And District Jashpur Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through The Secretary, Department Of Women And Child Development, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District : Raipur, Chhattisgarh

2. The Secretary, State Of Chhattisgarh Department Of Krishi Vikas Avam Kishan Kalyan Tatha Jaiv Prodhogiki Vibhag, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District Raipur Chhattisgarh

3. Collector Jashpur, District : Jashpur, Chhattisgarh

4. District Program Officer Woman And Child Development, Jashpur, District : Jashpur, Chhattisgarh

5. Child Development And Project Officer, Integrated Child And Development Project Jashpur, District : Jashpur, Chhattisgarh

---- Respondents WPC No. 312 of 2022  Durga Swa Sahayata Samuh, Nanhesar Sector- Kodopara, District Jashpur Chhattisgarh. Through Its President Pyari Bai, W/o Shri Janak Ram Aged About 40 Years, R/o Village Nanhesar, Tahsil Sanna District- Jashpur Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Women And Child Development, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District- Raipur Chhattisgarh.

2. The Secretary State Of Chhattisgarh Department Of Krishi Vikas Avam

Kishan Kalayan Tatha Jaiv Prodhogiki Vibhag, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District Raipur Chhattisgarh.

3. Collector, Jashpur, District Jashpur Chhattisgarh.

4. District Program Officer Woman And Child Development, Jashpur District- Jashpur Chhattisgarh.

5. Child Development And Project Officer, Integrated Child And Development Project Sanna District Jashpur Chhattisgarh.

---- Respondents WPC No. 386 of 2022  Mahila Chetna Swah Sahayata Samuh Pandey Para Balod Sahid Bhagat Singh Ward No. 05, Nagarpalika, Tehsil And District Balod Chhattisgarh Through Smt. Nisha Parihar W/o Late Mahavir Parihar, Caste Rajput Aged About 54 Years R/o Pandey Para Ward No. 05, Balod, Tehsil And District Balod Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development And Welfare, Mahanadi Bhawan, Mantralaya, Atal Nagar, District Raipur Chhattisgarh

2. The Collector, Balod, District Balod Chhattisgarh

3. The District Program Officer, Women And Child Development Department, Balod District Balod Chhattisgarh

---- Respondents WPC No. 326 of 2022  Saheli Swa- Sahayata Samuh, Badupara Sector- Musgutari, District Jashpur (C.G.) Through Its President Smt. Monika Toppo, Wife Of Shri Bisent Toppo, Aged About 43 Years, R/o Village Badupara, Post Musgutari Tahsil Bageecha District Jashpur Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Women And Child Development, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District Raipur Chhattisgarh.

2. The Secretary, State Of Chhattisgarh, Department Of Krishi Vikas Avam Kishan Kalyan Tatha Jaiv Prodhogiki Vibhag, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District Raipur Chhattisgarh.

3. Collector, Jashpur, District Jashpur Chhattisgarh

4. District Program Officer, Women And Child Development, Jashpur District Jashpur Chhattisgarh

5. Child Development And Project Officer, Integrated Child And Development Project Sanna District Jashpur Chhattisgarh

---- Respondents WPC No. 350 of 2022  Madar Mer Swa Sahayata Samuh, Ghughari Sector-Ghughari, District

Jashpur Chhattisgarh Through Its President Smt. Ailosiya Kujur, W/o Late Selmutrus Kujur, Aged About 46 Years R/o Village And Post Ghughari, Tahsil Bageecha, District Jashpur Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development, Mahanadi Bhawan, New Mantralaya, Naya Raipur District Raipur Chhattisgarh

2. The Secretary, State Of Chhattisgarh, Department Of Krishi Vikas Avam Kishan Kalyan Tatha Jaiv Prodhogiki Vibhag, Mahanadi Bhawan, New Mantralaya, Naya Raipur District Raipur Chhattisgarh

3. Collector, Jashpur District Jashpur Chhattisgarh

4. District Program Officer, Women And Child Development, Jashpur District Jashpur Chhattisgarh

5. Child Development And Project Officer, Integrated Child And Development Project Bageecha, District Jashpur Chhattisgarh

---- Respondents WPC No. 353 of 2022  Prerna Swah Sahayata Samuh Arjunda, Through Jahida Begum W/o Afjal Ali Aged About 45, R/o Village And Post Arjunda, Tehsil Gunderdehi And District : Balod, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department Mahanadi Bhawan, New Raipur, Atal Nagar, District : Raipur, Chhattisgarh

2. The Collector, Balod, District : Balod, Chhattisgarh

3. The District Program Officer Woman And Child Development Department, District : Balod, Chhattisgarh

---- Respondents WPC No. 345 of 2022  Jai Shri Krishna Mahila Swa Sahayata Samuh, Sonpuri Gudha Through Its President Sarita Bai, W/o Jaleshwar, Aged About 29 Years, R/o Village Sonpuri, District Kabirdham Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh.

2. Union of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi 110001.

3. The Collector, Kabirdham, District Kabirdham Chhattisgarh.

4. The District Program Officer Women And Child Development Department District Kabirdham Chhattisgarh.

---- Respondents WPC No. 330 of 2022

1. Kalyanpur Mahila Sakti Mahila Swa Sahayata Samooh, Kalyanpur Through Its Secretary, Parvati Sahu, W/o Prakesh Sahu, Aged About 32 Years, R/o Kalyanpur, District Kabirdham Chhattisgarh.

2. Jai Maa Shakambhari Mahila Swa Sahayata Samooh Through Its President Rajbai, W/o Pawan Kumar, Aged About 37 Years, R/o H.No. 119, Bandhatola, Kawardha, District Kabirdham Chhattisgarh.

3. Suman Mahila Swa Sahayata Samooh Through Its President Resham, W/o Ram Prasad, Aged About 50 Years, R/o Ward No. 04, Ravidas Nagar, Kawardha, District Kabirdham Chhattisgarh.

4. Shayama Sw Sahayata Samuh Through Its President Kumari Thakur, W/o Nayayan Thakur, Aged About 52 Years, R/o Dharampura, Kawardha, District Kabirdham Chhattisgarh.

5. Jai Satnam Mahila Swa Sahayata Samooh Through Its President Janki Jangde, D/o Narayana, Aged About 48, Years, R/o Guru Ghashi Ward No. 18, Kawardha, District Kabirdham Chhattisgarh.

6. Jai Maa Saraswati Mahila Swa Sahayata Samuh Through Its President Triveni Bai, W/o Ramkrishun, Aged About 54 Years, R/o H.No. 35, Near Guru Ghasi Das Mandir, Kawardha, District Kabirdham Chhattisgarh.

---- Petitioners Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development Department Mahanadi Bhawan, New Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi 110001.

3. The Collector Kawardha, District Kabirdham Chhattisgarh.

4. The District Women And Child Development Officer, District Kabirdham Chhattisgarh.

---- Respondents WPC No. 370 of 2022  Jai Durga Mahila Swah Sahayata Samuh Barbaspur Sector Bhatagaon R, Pariyojna Gunderdehi, Through Secretary Smt. Amita Sahu W/o Laxminath, Aged About 42 Years, R/o Vilalge Barbaspur, Post Barbaspur Tehsil Gunderdehi District Balod Chhattisgarh.

---- Petitioner Versus

1. State of Chhattisgarh Through Its Secretary, Woman And Child Development Department Mahanadi Bhawan, New Raipur, Atal Nagar, District Raipur Chhattisgarh.

2. The Collector, Balod, District Balod Chhattisgarh.

3. The District Program Officer Woman And Child Development Department District Balod Chhattisgarh.

---- Respondents

WPC No. 377 of 2022  Bhavna Swah Sahayata Samuh Bagheli Post Bhardakala, Tehsil Gunderdehi And District Balod Chhattisgarh, Through Secretary Lumishwari Thakur W/o Punitram, Aged About 30 Years, R/o Bagheli, Post Bhardakala, Tehsil Gunderdehi And District- Balod Chhattisgarh.

---- Petitioner Versus

1. State of Chhattisgarh, Through Its Secretary, Women And Child Development Department Mahanadi Bhawan, New Raipur, Atal Nagar, District Raipur, Chhattisgarh.

2. The Collector, Balod, District Balod Chhattisgarh.

3. The District Program Officer Women And Child Development Department, District Balod Chhattisgarh.

---- Respondents WPC No. 486 of 2022

1. Saframata Mahila Swa Sahayata Samuh Through- Its President - Uttara Prahare, D/o Ram Lal, Aged 47 Years, R/o Daldali Road, Ward No. 8, Mahasamund, District- Mahasamund (C.G.)

2. Prabhu Jagannath Mahila Swa Sahayata Samuh, Through Its Secretary- Dashoda Sonwani, W/o Late Dushyant Sonwani, Aged About 30 Years R/o Lal Dadhi Para, Ward No. 12, Mahasamund District Mahasamund Chhattisgarh

3. Gurunanak Mahila Swa Sahayata Samuh Through Its Secretary- Chanchal Vani, W/o Mukesh Vani, Aged 38, Years R/o Daldali Road, Mahasamund, District Mahasamund Chhattisgarh

---- Petitioners Versus

1. State Of Chhattisgarh, Through- Secretary, Department Of Women And Child Development, Mahanadi Bhawan, Atal Nagar, New Raipur, District- Raipur (C.G.)

2. District Project Officer, The Women And Child Development Department, Mahasamund Urban, District- Mahasamund Chhattisgarh

3. The Collector, Mahasamund District- Mahasamund Chhattisgarh

---- Respondents WPC No. 516 of 2022  Vardan Mahila Swa Sahayata Samuh Project Sector- Risda, Integrated Women And Child Development Project- Baloda Bazar, Through Its President Smt. Sunita Verma W/o Premlal Verma, Aged About 40 Years, R/o Village- Risda, Thana- City Kotwali, Baloda Bazar, District- Baloda Bazar-Bhatapara, Chhattisgarh.

---- Petitioner Versus

1. State of Chhattisgarh Through, Its Principal Secretry, Department Of Women And Child Department, Mantralaya, Mahanadi Bhawan, New Raipur, District : Raipur, Chhattisgarh

2. Union of India, Through The Secretary, Minstry Of Women And Child Development, Shstri Bhawan, New Delhi

3. The Collector, Baloda Bazar, District- Baloda Bazar-Bhatapara, Chhattisgarh

4. The Child Development Project Officer, Integrated Women And Child Development Project, Baloda Bazar, District- Baloda Bazar-Bhatapara, Chhattisgarh

---- Respondents WPC No. 456 of 2022  Maa Dhankeshwari Jalnibudhi Swa Sahayata Samuh, Baniyagaon Through Its Secretary, Phulmati, W/o Motiram, Aged About 61 Years, R/o Chalanpara, Post Tarapur, Baniyagaon, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary , Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur Chhattisgarh

2. The Collector Bastar, District Bastar Chhattisagarh

3. The Child Development Project Officer Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh

---- Respondents WPC No. 546 of 2022  Vikas Mahila Swa-Sahayata Samuh Wadrafnagar, Tehsil Wadraf Nagar, District- Balrampur-Ramanujganuj (C.G.) Through- Its President Smt. Susana Kerketta, W/o Satyanand Bhagat, Aged About 36 Years R/o Ward No. 4, Chandauri Para, Post- Wadrafnagar, District- Balrampur- Ramanujganj (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through- The Principal Secretary Woman And Child Development Department, Mahanadi Bhawan, New Raipur, Dist.- Raipur (C.G.)

2. Union Of India Through- The Secretary Ministry of Women And Child Development, Shastri Bhawan, New Delhi

3. The Collector Balrampur- Ramanujganj, District- Balrampur- Ramanujganj (C.G.)

4. The District Program Officer Women And Child Development Department, District- Balrampur-Ramanujganj (C.G.)

---- Respondents WPC No. 548 of 2022  Mahila Bachat Swa Sahayata Samuh Syahi, Karamdiha District - Balrampur-Ramanujganj (Chhattisgarh) Through Its President Smt. Sakunti Dewangan, W/o Jagdhari Dewangan, Aged About 51 Years, Resident Of 40-2, Ward No. 3, Syahi, Karamdiha, District Balrampur-

Ramanujganj (Chhattisgarh), District : Balrampur, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary, Woman And Child Development Department, Mahanadi Bhawan, New Raipur, District : Raipur, Chhattisgarh

2. Union Of India, Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi

3. The Collector, Balrampur-Ramanujganj, District Balrampur - Ramanujganj, Chhattisgarh

4. The District Program Officer, Woman And Child Development Department, District - Balrampur Ramanujganj (Chhattisgarh)

---- Respondents WPC No. 567 of 2022

1. Jai Maa Mahila Swa Sahayata Samuh Through- Its President Smt. Kalpana Bhadoriya, W/o Devendra Singh Bhadoriya, Aged About 44 Years R/o Village And Post Udaypur, District- Surguja (C.G.)

2. Ujala Mahila Swa Sahayata Samuh Udaypur Through- Its President Smt. Anita Devi W/o Arjun Das Agrawal, Aged About 47 Years, R/o Near Shiv Mandir Bus Stand, Udaypur, District- Surguja (C.G.)

3. Rehu Mahila Swa Sahayata Samuh Laxmangarh Through- Its President Smt. Sukwaro W/o Shri Prabhu Ram, Aged About 55 Years, R/o Laxmangarh, Patel Para, Tahsil Udaypur, District- Surguja (C.G.)

4. Laxmi Mahila Swa Sahayata Samuh Udaypur Through- Its President Smt. Savita Devi W/o Vijay Prasad Jaiswal Aged About 51 Years R/o Ramgarh Road, Udaypur, District- Surguja (C.G.)

5. Inidra Swa Sahayata Samuh Through- Its President Smt. Devanti Gupta, W/o Radheshyam Gupta, Aged About 47 Years, R/o Ward No. 3, Lakhanpur, Laxmanpur, District- Surguja (C.G.)

6. Bamleshwari Swa Sahayata Samuh Through- Its President Smt. Nagwanti Devi W/o Prabhu Chand Gupta, Aged About 56 Years, R/o Patardoli, Salka, Tahsil Lakhanpur, District- Surguja (C.G.)

7. Dadgoihan Thakurmahila Swa Sahayata Samuh Dandgaon Through- Its President Smt. Vidya Devi Chandel W/o Shri Gajraj Singh Chandel Aged About 57 Years R/o Main Road Dandgaon, Tahsil Udaypur, District- Surguja (C.G.)

---- Petitioners Versus

1. Union Of India Through- Secretary, Ministry Of Women And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi

2. Secretary State Of Chhattisgarh, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District- Raipur (C.G.)

3. Secretary, State Of Chhattisgarh, Agriculture Development And Farmer Welfare and Bio-Technology Departmet Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District- Raipur (C.G.)

4. Collector, Ambikapur, District- Surguja (C.G.)

5. District Programme Officer Women And Child Development, Ambikapur, District- Surguja (C.G.)

---- Respondents WPC No. 569 of 2022  Basanti Mahila Swa- Sahayata Samuh Karmadiha (B) Block Wadraf Nagar, District Balrampur Ramanujganj Chhattisgarh, Through Its President Smt. Manmati Devi, W/o Ramnath Ram, Aged About 58 Years , Resident Of Village And Post Karmadiha (B) , Post Basantpur , District Balrampur Ramanujganj Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary Woman And Child Development Department Mahanadi Bhawan, New Raipur District Raipur Chhattisgarh.

2. Union Of India, Through The Secretary, Ministry of Women And Child Development, Shastri Bhawan, New Delhi.

3. The Collector, Balrampur Ramanujganj, District Balrampur Ramanujganj.

4. The District Program Officer Women And Child Development Department, District Balrampur Ramanujganj Chhattisgarh.

---- Respondents WPC No. 618 of 2022  Maa Samleshwari Mahila Swa Sahayata Samooh Chandrapur Block Dabhra, District Janjgir-Champa, Chhattisgarh, Through Its President Shanti Shkuntala Wife Of Ishwar, Aged About 42 Years, R/o Village Chandrapur, Block Dabhra, District- Janjgir-Champa, Chhattisgarh, District : Janjgir-Champa, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Woman And Child Development, Mahanadi Bhawan, Mantralaya, Atal Nagar, Naya Raipur, District : Raipur, Chhattisgarh

2. Union Of India, Through The Secretary Ministry Of Women And Child Development, Shashri Bhawan, New Delhi-110001

3. Collector, Janjgir-Champa, District : Janjgir-Champa, Chhattisgarh

4. District Programme Officer, Department Of Women And Child Development, District : Janjgir-Champa, Chhattisgarh

---- Respondents

WPC No. 622 of 2022  Akta Mahila Swa Sahayata Samooh Kekarabhat Block Dabhra, District Janjgir-Champa, Chhattisgarh Through Its President Dileep Bai Wife Of Basant Malakar, Aged About 53 Years, R/o Village Kekarabhat, Block Dabhra, District : Janjgir-Champa, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary Department Woman And Child Development, Mahanadi Bhavan, Mantralaya, Atal Nagar, Naya Raipur, District : Raipur, Chhattisgarh

2. Union of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi-110001.

3. Collector Janjgir-Champa, District : Janjgir-Champa, Chhattisgarh

4. District Progamme Office Department Of Women And Child Development, District : Janjgir-Champa, Chhattisgarh

---- Respondents WPC No. 620 of 2022  Mamta Mahila Swa Sahayata Samooh Saradih, Block Dabhra, District Janjgir Champa (Chhattisgarh) Through Its President Sakun Bai W/o Suruti Lal, Aged About 48 Years, R/o Village Saradih, Block Dabhra, District : Janjgir-Champa, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Woman And Child Development, Mahanadi Bhavan, Mantralaya, Atal Nagar, Naya Raipur, District : Raipur, Chhattisgarh

2. Union Of India Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi- 110001

3. Collector, Janjgir Champa, District : Janjgir-Champa, Chhattisgarh

4. District Programme Officer, Department Of Women And Child Development, District : Janjgir-Champa, Chhattisgarh

---- Respondents WPC No. 611 of 2022  Jai Laxmi Mahila Sahayata Samooh Jawali, Block Dabhra, District Janjgir-Champa, Chhattisgarh, Through Its President Deepika Satyabhama Wife Of Manohar Dubey, aged about 50 years, R/o Village

- Jawali, Block Dabhra, District : Janjgir-Champa, Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Woman And Child Development, Mahanadi Bhawan, Mantralaya, Atal Nagar, Naya Raipur, District : Raipur, Chhattisgarh

2. Union Of India, Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi-110001

3. Collector, Janjgir-Champa, District : Janjgir-Champa, Chhattisgarh

4. District Programee Officer, Department Of Women And Child Development, District : Janjgir-Champa, Chhattisgarh

---- Respondents

WPC No. 619 of 2022  Jai Maa Durga Mahila Swa Sahayata Samooh Kowlajhar, Block Dabhra, District Janjgir Champa Chhattisgarh, Through Its President Sewti Wife Of Sukhdev, Aged About 50 Years, R/o Village Kawlajhar, Block Dabhra, District Janjgir Champa Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Woman And Child Development , Mahanadi Bhavan, Mantralaya , Atal Nagar , Naya Raipur , District Raipur Chhattisgarh.

2. Union Of India, Through The Secretary Ministry Of Women And Child Development Shashtri Bhawan, New Delhi 110001.

3. Collector, Janjgir Champa, District Janjgir Champa Chhattisgarh.

4. District Programme Officer Department Of Women And Child Development , District Janjgir Champa Chhattisgarh.

---- Respondents WPC No. 626 of 2022  Yamuna Swa Sahayata Samooh, Kataud, Block Dabhra, District Janjgir - Champa (C.G.) Through Its President Sewti Bai Wife Of Navneet Chandra, Aged About 42 Years, R/o Village Kataud, Block Dabhra, District Janjgir - Chajmpa Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through Secretary, Department Woman And Child Development, Mahanadi Bhavan, Mantralaya, Atal Nagar, Naya Raipur, District : Raipur, Chhattisgarh

2. Union Of India, Through The Secretary Ministry Of Women And Child Development, Shashtri Bhawan, New Delhi - 110001

3. Collector, Janjgir - Champa, District Janjgir - Champa Chhattisgarh

4. District Programme Officer, Department Of Women And Child Development, District Janjgir - Champa Chhattisgarh

---- Respondents WPC No. 137 of 2022  Maa Gaytri Saw Sahayata Samuh, Tuman Block Kartala, District Korba Chhattisgarh Through Its President Gayatri Devi Goshwami, D/o Dashrath Giri Goshwami, Aged About 54 Years R/o Tuman 07, House No. 126, P. S. Tuman, District Korba Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development And Welfare, Mahanadi Bhawan, Mantralaya, Atal Nagar Naya Raipur District Raipur Chhattisgarh

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan New Delhi

3. The Collector, Korba Post And District Korba Chhattisgarh

4. The Child Development Project Officer, Integrated Women And Child Development Project Kartala District Korba Chhattisgarh

---- Respondents WPC No. 166 of 2022  Ganga Mahila Saw Sahayata Samuh , Katghora District- Korba (C.G.), Through- Its President Smt. Ravikumari, W/o Rajkumar, Aged About 47 Years, R/o Bakimongra Katghora, District Korba (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through- The Principal Secretary, Department Of Women And Child Department Mahanadi Bhawan, Mantralaya, Naya Raipur, District- Raipur (C.G.)

2. Union Of India Through- The Secretary, Ministry Of Women And Child Development, Shastri Bhawan New Delhi

3. The Collector Korba, Post And District Korba (C.G.)

4. The Child Development Project Officer Integrated Women And Child Development Project Kartala District Korba (C.G.)

---- Respondents WPC No. 169 of 2022  Shakuntala Swa Sahayata Samuh, Kartala Block Kartala, District- Korba (C.G.) Through- Its President Smt. Pankunwar Kanwar W/o Babulal, Aged About 63 Years R/o At/ Post Patiyapali, P.S./ Block Kartala, District Korba (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through- The Principal Secretary, Department Of Women And Child Department Mahanadi Bhawan, Mantralaya, Naya Raipur, District- Raipur (C.G.)

2. Union Of India Through- The Secretary, Ministry Of Women And Child Development, Shastri Bhawan New Delhi.

3. The Collector Korba, Post And District- Korba (C.G.)

4. The Child Development Project Officer, Integrated Women And Child Development Project Kartala District- Korba (C.G.)

---- Respondents WPC No. 153 of 2022  Tulsi Mahila Saw Sahayata Samuh Block Kartala, District- Korba, Chhattisgarh, Through Its President Smt. Dilmat Bai W/o Ajambar Singh, Aged About 45 Years, R/o At/ Post- Pidiya, Tahsil And Block Kartala, District- Korba, Chhattisgarh 495674

---- Petitioner Versus

1. State Of Chhattisgarh Through- The Principal Secretary, Department Of

Women And Child Department, Mahanadi Bhawan, Mantralaya, Naya Raipur, District : Raipur, Chhattisgarh

2. Union Of India, Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi

3. The Collector, Korba, Post And District- Korba, Chhattisgarh

4. The Child Development Project Officer, Integrated Women And Child Development Project Kartala, District : Korba, Chhattisgarh

---- Respondents WPC No. 133 of 2022  Mahila Sakh Samuh , New Risda Bhadrapara Block Korba, District - Korba (C.G.) Through Its President Smt. Rambai Patel W/o Ghanshyam Patel, Aged About 61 Years, R/o Ward No. 26 House No. 32 Naya Risda, Bhadrapara, Balko Nagar, District Korba Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through - The Principal Secretary, Department Of Women And Child Department Mahanadi Bhawan, Mantralaya, Naya Raipur, District : Raipur, Chhattisgarh

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan New Delhi.

3. The Collector, Korba, Post And District Korba Chhattisgarh

4. The Child Development Project Officer, Integrated Women And Child Development Project Kartala District Korba Chhattisgarh

---- Respondents WPC No. 120 of 2022  Jai Maa Piprani Saw Sahayata Samuh , Kartala Block Kartala, District Korba Chhattisgarh, Through Its President Smt. Savita Bai D/o Pyarelal, Aged About 38 Years, R/o At/ Post Dadarkala, P. S. / Block Kartala District Korba Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through the Principal Secretary, Department Of Women And Child Development, Mahanadi Bhawan, Mantralaya, Naya Raipur District Raipur Chhattisgarh

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan, New Delhi

3. The Collector, Korba District Korba Chhattisgarh

4. The Child Development Project Officer, Integrated Women And Child Development Project Kartala District Korba Chhattisgarh

---- Respondents WPC No. 118 of 2022  Durga Saw Sahayata Samuh Budhawari Samudaik Bhawan Ke Pass Korba District Korba Chhattisgarh. Through Its President Smt. Sakuntala Bai Thakur W/o Srawan Kumar Thakur, Aged About 50 Years, R/o

Behind Noori Maszid Aara Machine CSEB Korba, District Korba Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Principal Secretary, Department Of Women And Child Department Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur Chhattisgarh.

2. Union Of India Through The Secretary, Ministry Of Women And Child Development, Shastri Bhawan New Delhi.

3. The Collector Korba, Post And District Korba Chhattisgarh.

4. The Child Development Project Officer Integrated Women And Child Development Project Kartala District Korba Chhattisgarh.

---- Respondents WPC No. 352 of 2022  Jyoti Swa Sahayata Samuh Dudhawa, Block Narharpur, Distt.- Kanker (C.G.), Through- Its President Smt. Savitri Sahu, W/o Shri, Rohit Ram Sahu, Aged About 48, R/o Village- Dudhawa, Block- Narharpur, Distt.- Kanker (C.G.)

---- Petitioner Versus

1. State Of Chhattisgarh Through- The Secretary, Woman And Child Development, Mahanadi Bhawan, Atal Nagar, Nava Raipur (C.G.)

2. The Collector Kanker, District- Kanker (C.G.)

3. The Child Development Project Officer Integrated Woman And Child Development Project, Narharpur, District- Kanker (C.G.)

---- Respondents WPC No. 900 of 2022  Jashgenda Swa Sahayata Samuh Sajbahar, Block Tapkara, District Jashpur, Chhattisgarh. Through Its President Smt. Sabina Barla, W/o Shri Agastus Barla, Aged About 68, R/o Village Sajbahar, Block Farsabahar, District Jashpur, Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Woman And Child Development, Mahanadi Bhawan, Atal Nagar, Nava Raipur, Chhattisgarh.

2. The Collector Jashpur, District Jashpur, Chhattisgarh.

3. District Program Officer Child Development Department, Jashpur, District Jashpur, Chhattisgarh.

---- Respondents WPC No. 5420 of 2021  Shiv Swa Sahayata Samuh Jogipur, Through Its President, Jyoti Bai Birko Aged About 30 Years, W/o Ravikant Birko R/o- Village

Chherkabandha, Tehsil - Kota, District - Bilaspur Chhattisgarh

---- Petitioner Versus

1. Union Of India, Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi

2. State Of Chhattisgarh Through Secretary, Women And Child Development Department, Mahanadi Bhawan, Nava Raipur, Atal Nagar, District - Raipur, Chhattisgarh

3. Secretary, Agriculture Development And Farmer Welfare And Bio - Technology Department, Vikas Bhawan, Nava Raipur, Atal Nagar, District - Raipur, Chhattisgarh

4. Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam Limited, Through Its Managing Director, Beej Bhawan, Telibandha, Raipur

5. District Program Officer, Women And Child Development Department District - Bilaspur, Chhattisgarh

---- Respondents WPC No. 5430 of 2021  Mahila Swayam Sahayata Samuh, Anjokhurd, Through Its Secretary Mamta W/o Bhola Nath, Aged About 37 Years, R/o Village Anjokhurd, Patal Para Gram Panchayat Pipara, Post Dumariya, District Baikunthpur, Koriya Chhattisgarh

---- Petitioner Versus

1. Union Of India Through Secretary, Ministry Of Women And Child Development, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi.

2. Secretary, State Of Chhattisgarh, Women And Child Development Department, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

3. Secretary, State Of Chhattisgarh, Agriculture Development And Farmer Welfare And Bio-Technology Department, Mahanadi Bhawan, Mantralaya, Atal Nagar Nawa Raipur District Raipur Chhattisgarh

4. Collector, Koriya District Koriya Chhattisgarh

5. District Programme Officer, Women And Child Development, Koriya District Koriya Chhattisgarh

---- Respondents WPC No. 5440 of 2021  Luxmi Women Self Help Group Purandih Through President Smt. Usha Rani W/o Raghunath Kashyap Aged About 25 Years R/o Village Purandih Block Ramchandrapur, Tahsil Ramanunganj, District Balrampur-Ramanujganj Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through Secretary, Department Of Women And Child Development Department, Mahanadi Bhawan, New Raipur District

Raipur Chhattisgarh

2. Collector, Balrampur, District Balrampur-Ramanujganj Chhattisgarh

3. District Program Officer, Women And Child Development Balrampur, District Balrampur-Ramanujganj Chhattisgarh

4. The Child Development Project Officer, Integrated Women And Child Development Project-Ramchandrapur, District Balrampur-Ramanujganj Chhattisgarh

---- Respondents WPC No. 5510 of 2021  Maa Danteshwari Sarita Swa-Sahayata Samuh, Rajnagar, Through Its President, Miri Bai Baghel, W/o Kanai Baghel, Aged About 56 Years, R/o Indira Awas, Rajnagar, District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh, Through The President, Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District : Raipur, Chhattisgarh

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur, District Bastar Chhattisgarh

---- Respondents & WPC No. 5520 of 2021  Maa Gayatri Swa-Sahayata Samuh Pharsaguda (Mawaliguda Para), Through Its Secretary, Sonadai Pant, W/o Sukman Pant, Aged About 56 Years , R/o Mawaliguda, Pharsaguda , Bhanpuri , District Bastar Chhattisgarh

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary , Woman And Child Development Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur , Atal Nagar, District Raipur Chhattisgarh

2. The Collector, Bastar, District Bastar Chhattisgarh.

3. The Child Development Project Officer, Integrated Women And Child Development Project, Jagdalpur District Bastar Chhattisgarh.

---- Respondents _______________________________________________________________ For Petitioners : Mr. Collin Gonsalves, Mr. Rajesh Pandey and Mr. Govind Ram Miri, Sr. Advocates along with Mr. Rajeev Kumar Dubey, Mr. Abhishek Banjare, Mr. Olivia A.I. Bang and Mr. Rakesh Pandey, Mr. Mateen Siddiqui with Mr. Anadi Sharma, Advocates, Mr. T. K. Jha, Mr. B.D.

Guru, Mr. Rajesh Kumar Kesharwani, Mr.

Harshmander Rastogi, Mr. C. Jayant K. Rao, Mr. A.N. Pandey, Mr. Rajendra Kumar Patel, Mr. Anuroop Panda, Mr. Rahul Mishra, Mr. Vikash Pandey, Mr. Sanjay Yadav, Mr. Vikash Dubey, Mr. Anukul Biswas, Mr. C.K.

Kesharwani, Mr. Neeraj Pradhan, Mr. Shashank Thakur, Mr. Abdul Wahab Khan, Mr. S.S. Baghel, Mr. Sunil Sahu, Mr. Adhiraj Surana, Mr. Vaibhav A. Goverdhan, Mr. Vivek Singhal, Mr. Keshav Prasad Gupta, Mr. Amit Kumar, Mr. Siddharth Pandey, Mr. Prateek Singh Thakur, Mr. Shobhit Mishra, Mr. Saket Pandey, Mr. Somkant Verma, Mr. Manoj Chouhan, Mr. Avinash Chand Sahu, Mr. Ritesh Verma, Mr. Somnath Verma, Mr. Akath Kumar Yadav, Mr. Ajay Kumar Barik, Mr. Vinod Kumar Tekam, Mr. Abhishek Banjare, Ms. Astha Sharma, Mr. Rishabh Gupta, Ms. Soumya Sharma, Mr. Pradyuman Bakshi, Mr. Siddharth Rathore, Mr. Deepak Jain, Mr. Manish Nigam, Mr. Rajat Agrawal, Mr. Tarun Dansena, Mr. Ishan Verma and Mr. Rakesh Pandey, Mr. Avinash Singh, Advocates.

For State/ : Mr. S.C. Verma, Advocate General, Mr. Respondents Chandresh Shrivastava, Addl. A.G., Mr. Ashish Tiwari, Mr. Rahul Jha, Mr. Gagan Tiwari, Ghanshyam Patel, G.A., Ms. Akanksha Jain, Ms. Priyambada Singh, Deputy G.A. and Mr. Pawan Kesharwani, Mr. Aman Kesharwani, Mr. Vikash A. Shrivastava, Mr. Aditya Bhardwaj, Mr. P. Acharya, Ms. Sameeksha Gupta, Mr. Aditya Tiwari, Panel Lawyer for the State.

For Union of India: Mr. Ramakant Mishra, Asst.S.G. with Mr. Ram Narayan Sahu, Mr. Bhupendra Kumar Pandey, Mr. Siddharth Rathod, Mr. Tushar Dhar Diwan, Mr. Bhupendra Singh and Ms. Supriya Upasane, Mr. Sumit Singh, Mr. Sukhnath Sai Painkra, Mr. Anand Dadariya, Mr. Keshav Gupta, Mr. Manoj Mishra along with Mr. Kishan Lal Sahu, Mr. Sanjeev Pandey, Mr. Roop Naik, Mr. Shaleen Singh Baghel, Mr. Palash Tiwari, Mr. Rohitashva Singh, Mr. Dharmesh Shrivastava, Ms. Anmol Sharma, Ms. Anuja Sharma, Ms. Ayushi Agrawal, Mr. Shikhar Sharma, Mr. Rohitashva, Mr. Abhishek Gupta and Mr. Abhishek Chandra Gupta, Advocates.

For respondent/Rajya : Mr. Ravindra Shrivastava Sr. Advocate along Beej Evam Krishi with Mr. Animesh Tiwari, Mr. Anshuman Vikas Nigam Limited Shrivastava, Mr. Abhijeet Shrivastava, Ms.

Garima Tiwari, Ms. Harneet Kaur Khanuja, Ms. Sukriti Chauhan, Mr. Abhishek Sharma, Mr. Arpit Jain, Mr. Yogendra Pandey, Mr. Prakash Tiwari, Advocates.

For respondent/         :    Mr. Yogesh Pandey & Mr. Akhand Pratap,
intervener:                  Advocates.

Hon'ble Shri Justice Rajendra Chandra Singh Samant CAV Order

1. All these writ petitions have been brought with a common prayer to

quash the impugned order dated 26.11.2021 passed by the State

authority, therefore, it is decided by this common order.

2. The petitioners in all the cases are the Women Self Help Groups (SHG),

who are presently working under the scheme of ready to eat food

program under the contracts with respective authorities in which the

petitioners make purchase of the groceries, prepare the Take Home

Ration(THR) and supply the same to the concerned and, thus,

implementing the ICDS Scheme in the public interest. The State

Government by the impugned order dated 26.11.2021 has ordered that

the present scheme of making provision for supply of nutritional food by

the way of Take Home Ration(THR) shall be dispensed with and the

manufacturing and supply of the Take Home Ration shall be taken over

by the respondent/Chhattisgarh State Agro Seed Agricultural

Development Corporation which shall be referred as respondent-Beej

Nigam. This order is under challenge in all the petitions.

3. It is submitted by the learned Senior Counsel Mr. Collin Gonsalves for

the petitioners in W.P.(C) No.455/2022, that the impugned order is

contrary to the direction of the Supreme Court in the case of Peoples

Union for Civil Liberties Vs. Union of India in W.P.(C) No.196 of 2001

dated 7.10.2004, in which, it was held that there should be no

centralization of such project of providing nutritional food to the

concerned. The judgment of Supreme Court was clear on these terms,

that the supply of ready to eat food THR had to be decentralized. It is

submitted that in the additional affidavit filed by the petitioner, it is

mentioned that there are approximately 1645 SHGs which are

manufacturing and supplying THR in the State consisting of

approximately 30,000 poor women. They all are registered with the

Government and had been functioning for more than 10 years

continuously. Each SHG has an official Bank account which is audited.

All the SHGs function according to the Central Government guidelines in

respect of the quality of the food etc. The funding of these Integrated

Child Development Services Scheme comes from the Central

Government. The SHGs are currently paid at the rate of Rs.49.71 per kg

THR. The Government supplies the wheat to the SHGs at specified rate

for which they have to pay. All the other items required for the THR are

directly purchased by the SHGs. The SHGs have made investments by

purchasing necessary equipments for manufacturing of the THR,

namely packaging materials, sealing and stamping equipments etc. The

Food Safety Standard Authority India(FSSAI) also is issuing license to

the SHGs on monthly basis. The members of the SHGs have also been

trained by the FSSAI and granted certificates. All the SHGs have 10-15

years of experience and they had been performing their part in the

contract with full dedication, therefore, the ouster of all these SHGs from

the scheme is totally uncalled for. Although there is a judgment of

Supreme Court in the case of Shagun Mahila Udyogik Sahakari

Sanstha Maryadit Vs. State of Maharashtra and others, reported in

(2011) 9 SCC 340 in which the decision of the High Court was in favor

centralization for manufacturing of THR through automated system

which was upheld and supported by the Supreme Court, regarding

which there is a mention in the reply of the State and in the additional

affidavit filed by the State Authority. In the judgment of the Shagun

Mahila (supra), the Supreme Court has very clearly ignored the

observations made and direction issued by the Supreme Court in the

Peoples Union for Civil Liberties (in short 'PUCL') case. This position has

been again reversed in favor of the PUCL order of 7.10.2004 by the

Supreme Court itself in the case of Vaishnorani Mahila Bachat Gat vs

State Of Maharashtra, reported in (2019) 15 SCC 780, in which, issue

was again raised as to whether contracts for the supply of such food for

Anganwadis should be given to local Mahila Mandals run along

democratic lines with local women participating or whether such

contracts ought to be given by the State to large corporates/contractors

and the same has been answered in favor of the Mahila and Self Help

Groups.

4. It is submitted by the learned Senior Advocate, that the respondent/State

does not deny these facts that the Mahila Mandals and the Self Help

Groups are functioning since more than 10 years in the State in the

scheme of supply of Ready to Eat food, THR and nutritional food in

accordance with guidelines of the Central Government. None of the

SHG's was ever given show cause notice until now.

5. It is submitted that the respondent Beej Nigam is to take over on the

basis of the impugned order. Respondent Beej Nigam which pretends to

be a Government undertaking is in reality a company registered under

the Companies Act, in which, the Beej Nigam owns minority shares,

therefore, the purpose of the impugned order is to privatize the

distribution of food under the scheme for supply of food to under

nourished children, pregnant mothers and lactating mothers. The

judgment of the Supreme Court in Shagun Mahila(supra) has already

been disapproved by the Supreme Court in Vaishnorani(supra) case. It

is further submitted that it has been proposed from the State authorities

that all the SHGs will be provided raw material through respondent Beej

Nigam regarding which the petitioners have objection. The learned

Advocate General had made a statement to this effect in WPC

No.4980/2021, which is mentioned in order dated 7.12.2021. The

petitioners disapprove of this proposition for the reasons that the policy

adopted by the State by the impugned order is clearly an act to privatize

the scheme of supply of nutritional food to the concerned and also in the

direction of centralizing the manufacturing and supply process which

are clearly against the directions of Supreme Court in the case of PUCL

and also in the case of Vaishnorani(supra). It is further submitted that the

National Food Security Act, 2013 (in short 'the Act, 2013') clearly

provides under Sections 4, 5 & 6, that the scheme for supply of food

under the Integrated Child Development Services Scheme of Central

Government has to be implemented through local Anganwadis, hence,

the intention of the State Government seems to be to bypass these

provisions by implementing the impugned order, hence, the impugned

order is not sustainable, which may be quashed.

6. Learned Senior counsel Mr. Rajesh Pandey for petitioner in WPC

No.4998/2021 submits, that the Act, 2013 defines Anganwadi in Section

2(1), which means a child care and development centre set up under the

integrated Child Development Services Scheme of the Central

Government to render services covered under Section 4 clause (a) of

sub-section (1) of Section 5 & 6. According to the provisions of this Act

the State is only an implementing agency. Section 39 of the Act further

provides Central Government to make rules regarding the schemes to

be implemented. Section 40 of this Act although provides for the State

Government to make rules, in which, the State Government is not the

authority to frame rules with respect to the schemes on which the

Central Government has the power to frame rules, therefore, the State

Government cannot take any policy decision. It is submitted that Central

Government has been defined in Section 3(8) of the General Causes Act

and it has the powers to make rules by laws etc under Section 23 of the

same Act. It is further submitted that the guidelines under the Rules,

2015 have not been superseded in the rule 2017. It is further submitted

that the Act 2013 provides for women empowerment and the State is

bound to make implementation of the same. The State has no power to

frame any policy. The impugned order is clearly a new policy by the

State to Centralize the manufacturing and supply of the THR and also to

handover the same to a contractor.

7. It is further submitted by learned Senior counsel Mr. Rajesh Pandey that

this is a question before this court, whether the impugned order is an

administrative order or a policy decision. It is submitted that such

decision / action must be in consonance with Article 14 of the

Constitution. Judicial quest in administrative matters has been to find the

right balance between the administrative discretion to decide matters

whether contractual or political in nature or issues of social policy. thus,

they are not essentially justifiable and in case of any unfairness the

same can be set right by judicial review. Therefore, the impugned order

is subject to judicial review of this Court. This Court has to examine the

unreasonablness and arbitrariness of the impugned order. As it has

been held in the case of Mohinder Singh Gill and another Vs. Chief

Election Commissioner, New Delhi and others, 1978 (1) SCC 405. It

is submitted that to examine the material on which the impugned order is

passed calling of the records will be necessary. It is submitted that the

Article 256 of the Constitution specifically provides, that the executive

power of the State has be exercised to ensure compliance with the laws

made by Parliament regarding which the Union has control over the

States under Article 257 of the Constitution, hence, State is only an

implementing agency and it cannot formulate any policy by itself. The

police framed by the State is non-statutory.

8. It is submitted that in the case of L. I. C. of India Vs. Consumer

Education and Research Center and others, [1995 (5) SCC 482] it

was held that public bodies have no absolute rights, when the matter is

subject to reasonableness. Article 14 of the Constitution also includes

the right to livelihood, therefore, the impugned order is in violation of the

Act, 2013 and in violation of Constitution. In case of E.P. Royappa Vs.

State of T.N. and another, 1974(4) SCC 3, it was held that Article 16

embodies the fundamental guarantee and Article 14 ensures that there

shall be equality of opportunity for all citizens in matters relating to

employment.

9. Further reliance has been placed on the judgment of Hon'ble the

Supreme Court in the case of Mohd. Ghani and Others Vs. National

Geophysical Research Institute and others, (1998) 8 SCC 458 and

on another judgment of Hon'ble the Supreme Court in the case of Indian

Express Newspapers (Bombay) Pvt. Ltd. and others Vs. Union of

India and others, 1985 (1) SCC 640 : AIR 1986 SC 515.

10. It is submitted that in the case of Vaishnorani Mahila Bachat Gat Vs.

State of Maharashtra and others, (2019) 15 SCC 718, it is held that

necessity of inclusion of fortified nutrition and automated production has

been diluted, hence, PUCL directions still hold ground and are required

to be followed. For these reasons, the order is not sustainable.

11. Learned counsel for the petitioner, Mr. Mateen Siddiqui in WPC

No.5063/2022 submits that the judgment of Hon'ble the Supreme Court

in the matter of PUCL is very clear, that no contractor should be allowed

in the implementation of ICDS scheme. Therefore, the policy as

continuing cannot be reviewed or reconsidered. The impugned order is

in fact in contravention of PUCL order, as it is allowing the contractor

who is private party and partner of respondent Beej Nigam. Hence, the

order is unreasonable.

12. It is submitted that the guidelines issued by the Ministry of Women and

Child Development dated 13-01-2021 which is issued by the Central

Government clearly mentions, that at the village level there shall be

involvement of Aganwadi centers, village communities, Mothers Groups

and Panchayati Raj Institutions (Poshan Panchayats) which includes

women self help groups.

13. It is submitted that the respondents-State is taking pretext that the THR

provided by SHGs is not up to the mark and not fit for consumption

regarding which copy of the report is submitted as R/2-8, which does not

bear any signature of any authority. Therefore, such a report cannot be

referred to. It is submitted that after enactment of the Act, 2013 the

Hon'ble Supreme Court order dated 7.10.2004 in PUCL case has not

become ineffective. It is submitted that the impugned order in fact gives

back door entry to the private contractor regarding which no transparent

procedure was adopted for selection of the contractor. It is submitted

that the report of National Nutritional Council which is filed as Annexure-

A/1, mentions very clearly, that there shall be community participation by

active involvement of the community and this is where the role of SHGs

is included. This policy also provides for empowerment of women, which

has been also in support of women self help groups. It is submitted that

reply of the State has been countered in the rejoinder filed by the

petitioner, in support of this submission, that the actual intention of the

respondent State is to privatise the supply chain of the ICDS scheme. It

is submitted that the Share Holders Agreement Annexure-A/6, filed with

rejoinder, very clearly mentions, that the agreement has taken place

between Chhattisgarh Rajya Beej Evam Krishi Vikas Nigam and PBS

Foods (P) Ltd. and Chhattisgarh Agro Food Corporation Limited, by

which a Joint Venture Company has been established, in which the PBS

Foods is the major share holder. Therefore, in the matter of

implementation of the impugned order, it will be the private contractor,

who shall take control on the supply system. It is submitted that the letter

dated 17-07-2021 of the Secretary of Women and Child Development

Department itself raises doubt upon the capability of Beej Nigam for

implementation of the scheme. It is further submitted that vide Annexure-

A/10 of rejoinder, which is Performance Review relating to Government

company, shows that performance of Madhya Pradesh State Agro

Industries Development Corporation Limited was reviewed and the

whole review report shows that the experiment of production through the

said corporation had failed. In the matter of SLP No.10654 of 2012 the

Special Commissioner of the Supreme Court Mr. Harsh Mander has

written a letter dated 31-10-2012 (Annexure-A/13 of rejoinder), in which

he has very clearly mentioned that there are large scale irregularities in

supply of supplementary nutrition in violation of the orders of the Hon'ble

Supreme Court and that there is a nexus between politicians,

bureaucrats and private contractors, leading to large-scale corruption

and leakages. Therefore, if the impugned order is allowed to be

implemented, the result may be the same. The report submitted by Biraj

Patnaik, Principal Adviser has similarly shown the concern about the

nexus of politicians, bureaucrats and contractors. It is submitted that in

similar case before the M.P. High Court, between Mahaabhuday

Swechhik Sangathan Kalyan Aum Samajik Vikas Samiti and

another Vs. Government of India and four others in W.P.

No.6995/2016, similar issue was raised and the Division Bench of

Madhya Pradesh High Court has delivered the judgment directing the

State to frame policy in view of the National Food Security Act and also

in view of the directions issued by Hon'ble the Supreme Court time to

time in the case of PUCL Vs. Union of India (supra). Therefore,

judgment of PUCL still holds ground and the directions of Hon'ble the

Supreme Court in the earlier judgment has been reiterated in the case of

PUCL Vs. Union of India (2007) 1 SCC 719. It is submitted that Hon'ble

the Supreme Court in the case of Vaishnorani Mahila Bachat Gat Vs.

State of Maharashtra and others (supra), made reference to the earlier

orders of the Supreme Court in PUCL case and also discussed the

judgment of Shagun case and it was held that the case was wrongly

represented in the matter of the extrusion technology, on which the

emphasis was given in Shagun case, was held to be diluted. Therefore,

this observation of Hon'ble the Supreme Court in Vaishnorani Mahila

Bachat Gat Vs. State of Maharashtra and others (supra) is clearly

suggesting that the SHGs shall be the part of the supply chain, including

the manufacture of the Take Home Rations. The directions in PUCL

case, People's Union for Civil Liberties Vs. Union of India and

others, (2004) 12 SCC 104 had been again reiterated by Hon'ble the

Supreme Court in the case of People's Union for Civil Liberties Vs.

Union of India and others, reported in (2019) 19 SCC 411 and in the

case of People's Union for Civil Liberties Vs. Union of India and

others, reported in (2019) 19 SCC 401. Hence, the impugned order is

not sustainable.

14. Learned counsel for the petitioner in WPC No.5200/2021 submits the

arguments, challenging the impugned order and submits that Article

15(3) of the Constitution specifically provides that the State shall make

special provision for women and children. It is a case of employment of

women who are functioning through Women Self Help Groups, thus

creating opportunities for them to earn their livelihood. A national policy

for women has also been framed for similar purposes. It is submitted

that directions of Hon'ble the Supreme Court in PUCL case still holds

ground and by the judgment of Hon'ble the Supreme Court latest in

Vaishnorani Mahila Bachat Gat Vs. State of Maharashtra and others

(supra) in the year 2019, it is settled that the direction in PUCL case is

still in force and is required to be implemented. Therefore, impugned

order Annexure-P/1 is unsustainable and is liable to be quashed.

15. Shri T.K. Jha, learned counsel representing petitioner in WPC No.

5147/2021 and other respective petitioners of the petitions filed by him,

submits that the State has to comply with Article 15(3) of the Constitution

as it is a matter of livelihood of the women of the State who are engaged

in SHGs until now. The contract period of such women SHGs which are

still continuing is required to be protected. The State intends to

implement the ICDS scheme of supply of THR through the Beej Nigam,

whereas the reports are there to show that the Beej Nigam is not

competent in this respect. The SHGs are experienced in manufacturing

and supplying the THR since more than 10 years. Therefore, their

interest in the contract is required to be protected. The impugned order

is very clearly against the orders of Hon'ble the Supreme Court in PUCL

case and also in Vaishnorani Mahila Bachat Gat Vs. State of

Maharashtra and others (supra) case, hence, not sustainable.

16. Learned Advocate General Shri S.C. Verma opposes the submissions

made by learned counsel for the petitioners in different petitions. It is

submitted that the contract period of almost all the petitioners in this

bunch of cases has expired by now and in fact these petitions have

been filed to seek relief for protection of the interest of the petitioners in

their contract. It is further submitted that the counsels for petitioners

have argued as if this is a case of Public Interest Litigation, however,

there is no challenge to the public policy, therefore, the petitions are not

maintainable.

17. It is submitted that in the ICDS scheme of the Central Government, there

is no mention of the village Self Help Groups. Similarly, in the judgment

of Hon'ble the Supreme Court in PUCL Vs. Union of India and others,

(2004) 12 SCC 104 also there is mention of self help groups only as an

agency which may be utilized. It is submitted that the standards as have

been set for production of THR, cannot be met with by the women self

help groups. The provisions of the Act, 2013, Section 5 and 6 speaks of

the implementing agency, the local aganwadi, which has no mention of

SHGs. The anganwadi has been defined in Section 2(1) of the Act, 2013

which is child care and development centre set-up under the Integrated

Child Development Services Scheme of the Central Government to

render services covered under section 4, 5. Therefore, the employees in

the anganwadi centers are the government employees, whereas the

SHGs are separate and private entity. The schedule II of the Act, 2013,

provides for nutritional standards, especially in the case of Take Home

Rations, the nutritional standard as provided can be ensured only by a

mechanized process. It is submitted that Section 24 of the Act, 2013

provides that it is the State Government which shall be responsible for

implementation and monitoring of schemes of the Central Government.

Therefore, being the implementing agency, it shall be the State

Government which shall decide the manner and method of the

implementation of this scheme.

18. It is submitted that the PUCL case was initiated in WPC No.196/2001 in

the year 2001, at the time when there was no enacted law, rule or

procedure for implementation of ICDS scheme, therefore, Hon'ble the

Supreme Court has monitored for the implementation of ICDS scheme

in effective manner. The case was finally listed before Hon'ble the

Supreme Court on 10-02-2017, in which it was ordered, that in view of

the passage of the Act, 2013, nothing further survives in the petition and

therefore the same was disposed off and the petitioner was granted

liberty to file fresh petition in case he has any grievance regarding the

implementation of the Act, 2013. Hence, on this basis none of the

previous orders passed by Hon'ble the Supreme Court in said cases are

surviving for implementation. In the revised Nutritional and Feeding

Norms for Supplementary Nutrition in ICDS Scheme, it was the Central

Government which issued guidelines on 24 February, 2009 Annexure-R-

2 which clearly mentions in clause 7 of the said guidelines that the

supplementary food may be fortified with essential micronutrients and

clause 8 provides that Food and Nutrition Board (FNB) should ensure

the quality of supplementary nutrition and the said should conform to the

prescribed standards laid down under the Prevention of Food

Adulteration Act and the Integrated Food Law to ensure consistent

quality and nutritive value of the nutrition per serving (as per Nutritional

Norms).

19. It is submitted that in submission of the petitioners side, concern has

been shown regarding the fair implementation of the scheme on the

basis of the reports that have been submitted by Mr. Biraj Patnaik and

Mr. Harsh Mander, the same shall be met with by the special provisions

under Sections 14 & 15 of the Act, 2013, which provides for redressal of

grievance mechanism, Vigilance Committee and further the scheme is

yet to be implemented in accordance with the impugned order.

Therefore, the concern shown is anticipated without any footing. It is

submitted that the Vaishnorani Mahila Bachat Gat Vs. State of

Maharashtra and others case (supra) is not applicable on the basis of

subsequent developments that have taken place, as the Notification of

2017 has been denotified by new notification dated 29-06-2021 and that

guidelines dated 13-01-2021 shall be implemented henceforth and the

guidelines 13-01-2021 are very specific and in consonance with the Act,

2013. Clause 1 of these guidelines provide for Quality Assurance which

is only possible through the laboratories. Take Home Ration shall be

tested by FSSAI owned/registered/empaneled/ NABL accredited

laboratories and the same cannot be ensured if the implementation is

made through SHGs. Clause II of the same guidelines mentions of the

Supply-Chain Management by which the State has the responsibility to

ensure uninterrupted supply to the last mile through functionaries, which

are compliant with FSSAI registration, licencing process for entities

involved in manufacture, storage and distribution of food safety and

hygiene, that does not mention about the involvement of the SHGs.

20. It is further submitted that the judgment of PUCL case reported in

(2019) 15 SCC 748 is a report of earlier order passed in the year 2013

in WPC No.196/2001. Similarly, the PUCL case, reported in (2019) 19

SCC 401 was decided in the year 2014, before the final order of 2017 in

WPC No.196/2001 and the guidelines of 2021. It is further submitted

that the report of the UNICEF also requires reference mentioning the

issue related to the SHGs, finding gross compromise with THR quality,

finding that the SHGs have shortage of equipment, lack of drying

machines, weighing machines etc. and also that the SHGs has financial

issues. Therefore, on the basis of this report of UNICEF it can be said

that process of manufacturing and supply of THR through SHGs was not

a complete success. It is submitted that counsels for the petitioners

made submissions beyond pleadings, therefore, the same cannot be

considered while deciding these writ petitions, regarding which reliance

has been placed on the judgments of Hon'ble the Supreme Court in the

case of Union of India Vs. R. Bhusal, (2006) 6 SCC 36 and in the case

of V.K. Majotra Vs. Union of India and others, (2003) 8 SCC 40.

21. It is further submitted by learned Advocate General, that allegations

against respondent Beej Nigam are totally baseless. Earlier the THR

was manufactured by the M.P. Agro Food Corporation Ltd. through its

manufacturing plant situated in Raigarh. The manufacturing in that plant

was closed on 2001, however, a decision was taken in the year 2004

regarding which letter dated 07-11-2004 is filed with reply, which

mentions about reopening of the manufacturing plant in Raigarh. The

State Government granted sanction by letter dated 21-07-2004, directing

publication of Notice inviting tenders for a joint venture. Notice was

published, on which the bids were submitted by concerned. Therefore, it

is not a case of back door entry as alleged in the submissions of the

petitioners counsels. Subsequent to which respondent Beej Nigam has

submitted proposal for manufacturing THR through the plants at

Raigarh. It is further submitted that in the supply chain, there shall be

involvement of SHGs and at present it is a proposal of the State to offer

Rs.13.5 per kg. of THR to the SHGs for performing their part. Therefore,

interest of the SHGs is protected in the current scheme also, which shall

come into force after implementation of the impugned order. Hence, the

petitions are without any substance which may be dismissed.

22. Mr. Ravindra Shrivastava, learned Senior Counsel appearing on behalf

of respondent - C.G. Beej Evam Krishi Vikas Nigam submits that the

targeted group of ICDS scheme are the beneficiaries and not for the

providers, thus the ICDS is not a guarantee for employment. None of the

Supreme Court judgments ensures the employment guarantee for the

self help groups. Quality nourishment has to be the prime concern and

by the change of time, the advancement has to be promoted and old

system, which is regressive has to be given up. It is no doubt, the

scheme is of Central Government. The latest guidelines of 13 th January,

2021 does not provide for the participation of SHGs and also does not

bar the participation of a Company. The Rules, 2017 has been de-

notified, which has never been challenged and therefore, the guidelines

dated 13.01.2021 are valid and issued by the appropriate authority.

23. It is submitted that in Rules, 2017, there is only one reference to SHGs

in Rule - 9 regarding engagement of SHGs with respect to supply and

procurement of supplementary nutrition through them and there is no

reference to manufacture of THR by the SHGs. Similarly in the National

Food Security Act, 2013, again there is no reference of SHGs or Mahila

Mandal. This direction in the PUCL order of 7.10.2004 has come to an

end after enactment of the Act, 2013.

24. It is submitted that the partner of C.G. Beej Evam Krishi Vikas Nigam,

the C.G. Agro Food Corporation Limited, is successor of M.P. Agro Food

Corporation Limited. A joint venture agreement has taken place between

C.G. Beej Evam Krishi Vikas Nigam Beej, C.G. Agro Food Corporation

Limited and PBS Food Private Limited in the year 2012. The inclusion of

PBS Food Private Limited in this agreement has taken place through a

transparent process by publication of advertisement, submission of bids

and that PBS Food was the highest bidder, whose bid was accepted and

thus it was made a party to this agreement. It is submitted that C.G.

Agro Food Corporation Limited is also a interested party in this case,

however, it has not been made a party in any of the petitions.

25. It is submitted that ICDS programe was initiated in the year 1975,

however, there was no legislation or rules present for the

implementation, therefore, the same was taken notice of by the

Supreme Court in the PUCL case registered as W.P.C. No. 196 of 2001,

in which the first order was passed on 07.10.2004 issuing direction to

ensure compliance of the scheme. The reporting of PUCL case (2004)

(12) SCC 104 clearly mentions that it was Record of Proceedings,

therefore, the order passed was not a judgment or adjudication in any

respect. The Supreme Court continued monitoring the scheme and then

the the Act, 2013 was enacted. This enactment was taken notice of by

the Supreme Court in the same WPC No.196 of 2001 between PUCL

Vs. Union of India, in order dated 10.02.2017 in Record of Proceedings,

in which it is clearly observed that in view of the passage of the Act,

2013, nothing further survived in the petition, therefore, the same was

disposed off. Further the petitioner was granted opportunity to file a fresh

petition in case, he has grievances with regard to implementation or

otherwise of the Act, 2013. Thus with the disposal of writ petition No.196

of 2001, all the directions and orders that were earlier passed by the

Supreme Court in the same case do not survive and there is no specific

order in the order 10.02.2017, to extend the order dated 07.10.2004. It

is submitted that the principle is very clear that all the interim orders

merge with the final order of the case. Reliance is placed on the

judgment in case of Prem Chandra Aggarwal & Anr. Vs. Uttar

Pradesh Financial Corporation & Ors., reported in (2009) 11 SCC

479, Kanwar Singh Saini Vs. High Court of Delhi, reported in (2012) 4

SCC 307 and Amarjeet Singh Vs. Devi Ratan, reported in (2010) 1

SCC 417.

26. It is further submitted by the learned Sr. Counsel appearing on behalf of

respondent - C.G. Beej Evam Krishi Vikas Nigam, that present petitions

are not Public Interest Litigation. All the petitioners have preferred these

petitions in personal capacity for enforcement of their rights in the

contract present between them and the respective authorities.

Therefore, apart from the contract, the petitioners have no legal rights to

claim any relief. There may be interest of the petitioners present, but the

same is not enforceable, it is only legal right, which is enforceable. It is

also submitted that the impugned order is an executive order. Judicial

review of such order is permissible only, when the law is violated or that

the order passed is arbitrary or it shocks the conscience of the Court.

27. It is submitted that in the judgment of Allahabad High Court in case of

Radhey Shyam Vs. State of U.P., Thru. Prin. Secy., Food and Civil

Supplies Lucknow, in Writ (C) No. 22891 of 2019, decided on

16.02.2022, it was observed that the dealer of fair price shop does not

have a vested right to carry on the license of fair price shop. The

licensee is an agent of the Government. Similarly it was held by the

Supreme Court in case of Sarkari Sasta Anaj Vikreta Sangh & Ors.

Vs. State of Madhya Pradesh & Ors, reported in (1981) 4 SCC 471, in

which it was held that fundamental rights of traders like the petitioners is

to carry on business and thus is not affected but no one can claim a right

to run a fair price shop as an agent of the government, hence, the

petitioners have worked only as agents of the Government and thus they

can not claim any right, to continue as agent of the State Government.

28. It is further submitted that a contract can not be enforced through writ

remedy, regarding which reliance is placed on the judgment of Supreme

Court in case of Divisional Forest Officer Vs. Bishwanath Tea Co.

Ltd., reported in (1981) 3 SCC 238, Radhakrishna Agarwal Vs. State

of Bihar, reported in (1977) 3 SCC 457, Banchhanidhi Rat Vs. State of

Orissa, reported in (1972) 4 SCC 781, State of Gujrat Vs. M.P. Shah

Charitable Trust, reported in (1994) 3 SCC 552 and in case of K.K.

Saksena Vs. International Commission on Irrigation & Drainage,

reported in (2015) 4 SCC 670.

29. It is submitted that the petitioners have filed rejoinders and additional

affidavits during the pendency of writ petitions, which were not part of

earlier pleadings, such additional pleadings and affidavits requires no

reference regarding which there is clear decision of the Supreme Court

in case of Municipal Corporation of the City of Jabalpur Vs. State of

Madhya Pradesh, reported in (1963) 2 SCR 135 and the judgment of

Delhi High Court in case of Anant Construction Vs. Ram Niwas,

reported in (1994) 31 DRJ 205.

30. It is submitted that the petitioners do not have any legal right, which is

judicially enforceable under the writ jurisdiction of the High Court under

Article 226 of the Constitution of India. It is submitted that the order

dated 07.10.2004 was an order passed in record of proceedings,

therefore, not a judgment. The Supreme Court felt concerned on the

basis of the report of the Commissioners, wherein it was reported that

there was problem of using contractors for procurement and there were

suggestions in the reports of the Commissioners that the implementation

of the ICDS scheme should be done through agencies and officers at

government level. Therefore, use of contractors were restricted in the

matter of supply of nutrition foods and it was ordered that preference be

given to Anganbadis and that the ICDS funds shall be spent by making

use of village community, Self Help Groups and Mahila Mandals for

buying of grains and preparation of meals, which was an interim

arrangement. The judgment of Supreme Court in Shagun Mahila

Udyogik Sahakari Sanstha Maryadit Vs. State of Maharashtra & Ors.

(supra), is proper judgment for adjudicating the dispute present and the

mention of the Take Home Ration came in it for the first time. While

deciding this case, the Supreme Court has taken notice of the earlier

order dated 07.10.2004 in PUCL case, it was observed by the Supreme

Court that according to the revised guidelines of 2009, there is major

stress on micronutrient fortification of the THR, it required "expert

technical supervision' and that it can be achieved only by using accurate

machines with precision in measuring the quantity in miligrams.

Therefore, there is necessity to comply with all the specifications in the

guidelines laid down by the government in its norms. Therefore, the

Court held that the production of THR through automated machines was

proper.

31. It is submitted that Vaishnorani case (supra) is a judgment of

Coordinate Bench and therefore, it has not overruled the judgment in

Shagun Mahila Udyogik Sahkari Sanstha Maryadit case. There is only

one observation of the Court in the judgment, that in view of the

clarification made by the Government of India, use of extrusion

technology was held to be diluted. It is submitted that the judgment of

Supreme Court in PUCL case, guidelines and the Rules, 2017 that were

present, were taken into consideration holding that the tender conditions

were arbitrary and thus there is no order in favour of SHGs.

32. It is submitted that the guidelines of Government of India, Ministry of

Woman and Child Development dated 24.02.2009, provided for specific

norms and standard for manufacture of Take Home Ration in the form of

Micronutrient Fortified Food and/or Eneregy-dense Food as 'ICDS Food

Supplement', as the same is meant for a child under three years. The

appointment of SHGs as an agency is strictly a decision of the State and

the State has authority to change the agency. The fresh guidelines dated

13.1.2021 has been issued by the Ministry of Women and Child

Development. Under the heading of the supply chain process in the

State, it is provided that it must be made transparent for functionaries to

ensure uninterrupted supply to the last mile, which are compliant with

FSSAI registration licensing process for entities involved in manufacture,

storage and distribution of food to ensure food safety and hygiene,

which does not mention of SHGs. This guidelines framed by the Central

Government has a statutory force as it has been issued in exercise of

powers under Section 38 of the Act, 2013. It is further submitted that the

learned Advocate General, representing the State has made submission

that the interest of the SHGs shall be taken care of.

33. The learned Senior counsel for the respondent - C.G. Beej Evam Krishi

Vikas Nigam submits that the statement and object of the Act, 2013

mentions only about the targeted beneficiaries and not for employment

of SHGs and there is no reference of SHGs in the whole Act, 2013

therefore, the SHGs are not a recognized entity in the whole scheme.

34. It is submitted that performance of SHGs in the implementation of ICDS

scheme was not found satisfactory in the report of UNICEF, therefore,

the State having such authority, took the decision, which was a cabinet

decision, on the basis of which impugned order (Annexure P-1) was

passed. It is reiterated, that the respondent - C.G. Beej Evam Krishi

Vikas Nigam is not private entity on the contrary, it is the arm of the

government which has selected the partners for manufacturing Take

Home Rations in the mechanised plant. The policy to allow the private

partners is not against any of the law and further C.G. Beej Evam Krishi

Vikas Nigam has entered into a new agreement on 15.03.2022. It is

submitted that the adoption of new technology is necessary to meet the

norms and standards fixed, which is a paradigm shift in addressing the

problem of food security.

35. It is further submitted by the learned counsel for the respondent - C.G.

Beej Evam Krishi Vikas Nigam, that the affidavit has been submitted by

the Central Government, which is in support of the decision taken by the

State Government (Annexure P-1). The impugned order does not violate

either the Act, 2013 or the guidelines. It is submitted that Vaishnorani

case does not come with legal mandate and as it does not lay down any

principle of law creating right in favour of the SHGs. In case of State of

Orissa Vs. Sudhansu Sekhar Misra & Ors, reported in (1968) 2 SCR

154, it was held that a decision is only an authority for what it actually

decides. What is of the essence in a decision is its ratio. The observation

in the judgment can not be followed. In case of Union of India & Ors.

Vs. Dhanwanti Devi & Ors., reported in (1996) 6 SCC 44, it was again

held that only the essence of the decision and its ratio is binding and the

other observation found there in have no binding effect. Reliance has

also been placed on the another judgment in case of State of Orissa

Vs. Md. Illiyas, reported in (2006) 1 SCC 275. In case of Vaishnorani,

the Court has examined only the tender condition and there is no

mandate in favour of the SHGs.

36. It is submitted that any policy decision taken by the State can not be

interfered with in an ordinary course, a Court can not interfere with the

decision but it can interfere with the decision making process on the

ground of malafides, unreasonableness or arbitrariness. The Court

should exercise its discretionary power only in furtherance of

overwhelming public interest.

37. Reliance has also been placed on the judgment of Supreme Court in

case of Indian Ex Servicemen Movement and Others Vs. Union of

India & Ors., reported in 2022 SCC OnLine SC 333, Afcon

Infrastructure Ltd. Nagpur Metro Rail Corporation Ltd, reported in

(2016) 16 SCC 818, Parisons Agrotech (P) Ltd. Vs. Union of India,

reported in (2015) 9 SCC 657, Directorate of Film Festivals Vs.

Gaurav Ashwin Jain, reported in (2007) 4 SCC 737, Federation of Rly

Officers Assn. Vs. Union of India, reported in (2003) 4 SCC 289.

38. It is again submitted that recent policy of the Central Government as well

as of State Government regarding Public Private Partnership has been

acknowledged by the Supreme Court in case of Mahanadi Coal Fields

Limited & Anr. Vs. Mathias Oram and Ors., reported in (2010) 11 SCC

269. Reliance has also been placed in case of Sooraram Pratap Reddy

& Ors. Vs. District Collector, Ranga Reddy District and Ors.,

reported in (2008) (9) SCC 552. It is submitted that the impugned order

is in accordance with the law, rules and guidelines, therefore, it can not

be said to be arbitrary in any sense, therefore, the impugned order is

unassailable and hence, sustainable. Petitions be dismissed.

39. Mr. Ramakant Mishra, ASG representing Union of India adopts the

arguments advanced by the learned Advocate General and also by the

Senior Counsel Mr. Ravindra Shrivastava, representing the respondent -

C.G. Beej Evam Krishi Vikas Nigam.

40. Learned Sr. Counsel Mr. Collin Gonsalves makes submission in rebuttal.

It is submitted that core issue was decentralization, as ordered by the

Supreme Court in PUCL case dated 7.10.2004. The Supreme Court has

continued on this stand. Judgment in Vaishnorani case is in favour of

continuing the old system. Therefore, the respondents authorities are

bound to follow the directions of Supreme Court given in the various

judgments. It is submitted that the Act, 2013 mentions only about

Anganbadi as an agent in implementing the scheme and does not speak

of involvement of any private contractor. The guidelines that has been

issued by the Central Government dated 13.01.2021 can not prevail

over the judgment of Supreme Court. The SHGs had been working in

the field since about more than 10 years, who are well equipped and

well trained and also received certificate of FSSAI from time to time and

who are fully competent to meet all the standards, which have been

fixed in production of THR, therefore, it is the only SHGs, who have to

be engaged in procurement and distribution of THR. The State

Government can not take a policy decision against the specific

guidelines of the Supreme Court. It is submitted that whole case of the

respondent- C.G. Beej Evam Krishi Vikas Nigam represents drive for

privatization. It was observed in the Vaishnorani case, that it would be

appropriate to form groups of the smaller area such as at Panchayat or

group of panchayats, etc within the district so that the real intention

behind the policy is fulfilled in its real sense and supply should be

decentralized as much as possible as it is not for the big

players/industrialists in the field to cater to the needs of the scheme.

Therefore, the petitioners are entitled for relief.

41. Mr. Rajesh Pandey, Sr. Counsel appearing on behalf of the petitioners

submits in rebuttal, that the Annexure P-1 is an administrative order. The

guidelines do not have any statutory effect. It is submitted that in case of

U.P. Bhoodan Yagna Samiti, U.P. Vs. Braj kishore And Ors., reported

in 1988 (4) SCC 274, the Supreme Court has observed on the principles

of interpretation of the statute. In Vaishnorani case, the Supreme Court

has given a special emphasis for involvement of the local entities and to

exclude the big players/industrialists. Therefore, the interest of several

SHGs can not be sacrificed for the interest of one C.G. Beej Evam Krishi

Vikas Nigam.

42. It is submitted that the guidelines of Central Government dated

13.01.2021, have not specifically excluded the SHGs, therefore, their

legal right is existing. Mention of village community in the above

guidelines at the village level includes Self Help Groups. Further the

micronutrient fortification is also not necessary, because the guideline of

13.1.2021 provides for nourishment through Poshan Vatikas. It is

submitted that the Supreme Court has observed in the Vaishnorani case

that the decision in the Shagun case was obtained by misleading the

Court and the judgment in Vaishnorani case is in consonance with the

direction of the Supreme Court in PUCL case.

43. It is submitted that in case of PUCL Vs. Union of India, reported in

2003 (4) SCC 399, it was observed by the Supreme Court that basic

principle of the rule of law is the exercise of power by the executive or

any other authority must be in accordance with law, which shall be

subject to judicial review. It is further submitted that the interim order do

not merge with the final orders as the orders were passed by the

Supreme Court in the PUCL case independently, which were passed at

the time while the Supreme Court was monitoring the ICDS scheme

from 2001 to 2017. It is also submitted that there are allegations against

Beej Evam Krishi Vikas Nigam, which requires an enquiry. Hence, Beej

Evam Krishi Vikas Nigam is not fit to be entrusted with the work of THR,

manufacture. The petitioners are entitled for relief.

44. Mr. Mateen Siddiqui, learned counsel for the petitioner in W.P.(C) No.

5063 of 2021, makes submission in rebuttal, that SHGs have never

violated the guidelines or the law enacted until now. None of the

petitioners were ever served with a show cause notice so far. The

Supreme Court had directed in PUCL case to decentralize the supply

mechanism in the ICDS scheme. According to Black's law dictionary,

supply includes manufacturing. It is submitted that the respondent

counsel have relied upon the UNICEF report regarding shortcomings,

but the State authorities have not made any effort to work on the

recommendation made by the UNICEF. It is submitted that the decision

taken by the impugned order is clearly an act of privatization to oust the

SHGs, who are presently engaged in the implementation of ICDS

scheme. All the SHGs have the training, expertise and experience to

meet all the standard that are present for production of THR. It is

submitted that the respondent- Beej Evam Krishi Vikas Nigam has

expressed concern about investment made by it, but no concern is being

shown to the investment that has been made by the various SHGs. The

case law on which the respondent counsel have placed reliance are not

applicable. It is submitted that Vaishnorani case holds the field and

advances the decision of the Supreme Court in PUCL case. Therefore,

the orders in PUCL case and Vaishnorani is required to be followed. On

this basis, the impugned order is not sustainable. The petitions be

allowed.

45. The Counsels representing the remaining petitioners in other petitions

have adopted the arguments of learned Counsels who have argued in

their petitions.

46. I have heard the learned counsel for the parties at length and perused

the documents present on record.

47. The first question for consideration is whether the directions of Supreme

Court in case of PUCL Vs. Union of India dated 7.10.2004 reported in

(2004) 12 SCC 104 still holds the field. Heading of the reporting shows

it to be a Record of Proceeding. The Supreme Court considered on the

report of the Commissioners Dr. N.C. Saxena and Mr. N.R. Shankaran.

It was observed that the report mentions attempt to centralize the

procurement in some of the States which had many fallouts. The report

mentioned about the problem of using contractors for procurement and it

was suggested that it should be done by agencies and Officers at the

Government level and it was on this basis, the directions were issued of

which direction No.3 in paragraph-10 is relevant for this case, which is

as follows:-

"10.3. Contractor shall not be used for supply of nutrition in Anganwadis and preferably ICDS funds shall be spent by making use of the village communities Self Help Groups and Mahila Mandals for buying of grains and preparation of

meals."

48. This order does not mention of 'Take Home Rations'. This Writ Petition

(Civil) No.196 of 2001 was kept alive for monitoring the Integrated Child

Development Scheme (ICDS) and the Supreme Court has passed

orders time to time.

49. The Ministry of Women and Child Development, Government of India

(MoWCD) issued a Revised Nutritional Feeding norms for

supplementary nutrition in ICDS scheme which was dated 24.02.2009.

These guidelines specified that children in the age group of 6 months to

3 years shall be provided with Infant Milk Substitutes which should be

along with breast feeding, complimentary feeding to children from the

age of six months must be started. Provision has been made for food

supplement having 500 calorie of energy and 12-15 gm protein per child

per day. It was mentioned in the guidelines that the 'Take Home Ration'

(THR) should be given in the form that is palatable to the child and is

seen as food to be exclusively consumed by the child instead of the

entire family. The THR should be given in the form of Micro Nutrient

Fortified Food and/or Energy Dense Food that may be marked as 'ICDS

Food Supplement'. The emphasis was to cater to the needs of under

nourished and under weight children. These guidelines also provide for

food supplement of 600 calories of energy and 18-20gm protein for

pregnant women and lactating mothers in the form of Micro Nutrient

Fortified Food and/or Energy-dense Food as THR.

50. In subsequent development, the Government of Maharashtra awarded

contracts to private parties. This was challenged by Shagun Mahila

Udyogik Sahakari Sanstha Maryadit in the High Court of judicature of

Bombay at Nagpur Bench by filing a writ petition which was dismissed.

The matter came up before the Supreme Court and in Paragraph-9 of

Shagun Mahila Udyogik Sahakari Sanstha Maryadit's case (supra)

the Hon'ble Supreme Court observed about the directions given by it in

case of Peoples Union for Civil Liberties (supra) directing non-

involvement of the Contractors in implementation of the Scheme and

observed in paragraph No.12, 13, 47, 53 & 54 as under:-

"12. The Central Government found that the original ICDS Scheme was insufficient to cater to the nutritional demands of the categories of children and women noticed above. The Central Government, therefore, conducted further surveys through experts which recommended that the gap in the calories norms between the Recommended Dietary Allowance (in short `RDA') and the Actual Dietary Intake (in short `ADI') be filled. Therefore, the Central Government, in consultation with its experts, published a revised nutritional and feeding norm for supplementary nutrition in ICDS Scheme on 24th February, 2009. The revised norms required that the supplementary food may be fortified with essential micro nutrients with 50% of RDA level per beneficiary per day.

13. These revised norms were filed before this Court along with an affidavit dated 2nd March, 2009 by the Central Government highlighting the various factors including the recommendations received from the Task Force constituted by the Central Government. Upon consideration of the affidavit of the Central Government, this Court passed a further order on 22nd April, 2009. In Paragraph 4 and 5, it was observed as follows:-

"4. The Revised Nutritional and Feeding Norms for

SNP in ICDS Scheme circulated vide letter no.5- 9/2005/ND/Tech.(Vol. II) dated 24.02.2009 states that children in the age group of 6 months to 3 years must be entitled to food supplement of 500 calorie of energy and 12-15 gm. of protein per child per day in the form of take home ration (THR). For the age group of 3-6 years, food supplement of 500 calories of energy and 12-15 gm of protein per child must be made available at the Anganwadi Centers in the form of a hot cooked meal and a morning snack for severely underweight children in the age group of 6 months to 6 years, an additional 300 calories of energy and 8-10 gm of protein would be given as THR. For pregnant and lactating mothers, a food supplement of 600 calories of energy and 18-20 gm of protein per beneficiary per day would be provided as THR.

5. Letter No.5-9/2005/ND/Tech (Vol. II) dated 24.02.2009 has been annexed to the affidavit dated 2nd March, 2009 filed by the Union of India. It is directed that norms indicated in the said letter addressed to all the State Government sand Union Territories have to be implemented forthwith and the respective States/UTs would make requisite financial allocation and undertake necessary arrangements to comply with the stipulation contained in the said letter."

47. We have considered the submissions made by the learned counsel for the parties. We are of the considered opinion that the writ petition has been rightly dismissed by the High Court after examination of the entire issue. The High Court concluded that the appellant failed to satisfy the eligibility criteria as contained in condition 6, as noticed earlier. The

aforesaid conditon requires that the tenderer should have produced the specified food for the last three consecutive years and supplied the same to Anganwadi's in ICDS. Since the appellant did not possess a suitable manufacturing unit, the appellant would be rendered ineligible on this score alone.

53. We also find substance in the submission of Mr. C.U.

Singh and Mr. Patwalia that EOI had deliberately stressed on the need of precise measurements for the preparation of the food. The supplier is required to provide a fine mix of all kinds of ingredients including the revised intake of proteins and calories to the precise level. In fact, the level of precision is earmarked for each kind of food. The concept behind the same can not be permitted to be demonized by referring to it as food prepared by "automated machines". The procedure adopted is necessary to ensure that there is "zero infection" in the food which is going to be consumed by infants and the children who are already under nourished.

54. It cannot be over emphasised that, since the beneficiaries of the Dense Energy Food and Fortified Blended Mixture are infants from the age group of 6 months to 3 years and pregnant and lactating mothers, it was all the more desirable to have fully automated plants. Such procedure avoids the use of human hands in processes like-handling, cleaning, grinding, extrusion, mixing etc., all of which are done automatically."

51. After this judgment of the Supreme Court, in the year 2011 the Act, 2013

was enacted and it came into force with effect from 10 th September,

2013. Preamble of the Act, 2013 is as follows:-

"An Act to provide for food and nutritional security in

human life cycle approach, by ensuring access to adequate quantity of quality food at affordable prices to people to live a life with dignity and for matters connected therewith or incidental thereto."

52. The MoWCD framed 'The Supplementary Nutrition (under the Integrated

Child Development Services Scheme) Rules, 2015' (for short 'the Rules,

2015'). Rule 8 of the Rules, 2015 mentions about the responsibility of

the State Governments to ensure method of delivery of supplementary

food at Anaganwadi Centres, engagement of Self-Help Groups, supply

and quality of Supplementary Nutrition through them.

53. Writ Petition (Civil) No.196/2001 was again heard on 10.02.2017 and on

this date following order was passed by Hon'ble Supreme Court:-

"In view of the passage of the National Food Security Act, 2013, nothing further survives in this petition. It is accordingly disposed of.

In case the petitioner has any grievance with regard to the implementation or otherwise of the National Food Security Act, 2013, he may file a fresh petition.

In view of the disposal of the writ petition, all pending applications including applications for impleadment /intervention are disposed of."

54. After the enactment of the Act, 2013, the MoWCD notified the 'The

Supplementary Nutrition (under the Integrated Child Development

Services Scheme) Rules, 2017' (for short 'the Rules, 2017'). In Rule 9 of

the Rules, 2017. It was provided, that the State Governments, Union

Territories, and the Monitoring and Review Committees at National,

State, District, Block and Anganwadi Levels, ensure functioning of

Anganwadi Centres, shall be responsible to ensure regular supply of

supplementary nutrition at Anganwadi Centres without disruptions and

provided for use of iodized or iron fortified iodized salts, to ensure

monitoring and supervision visits by officials at different levels as per

norms, method of delivery of supplementary food at Anganwadies

Centres for engagement of Self Help Groups to ensure supply and

quality of supplementary nutrition through them etc.

55. The matter again came up before the Supreme Court in which the tender

notice issued by the Government of Maharashtra was under challenge

and the writ petition filed before the High Court of Bombay Bench at

Aurangabad was dismissed. This issue was decided by the Supreme

Court in the case of Vaishnorani Mahila Bachat Gat (supra). Principal

issue raised before the Supreme Court was ''whether contracts for

supply such food for Anaganwadis should be given to local Mahila

Mandals run along democratic lines with local women participating or

whether such contracts ought to be given by the State to large

corporate/ contractors. Reference was made to the order dated

7.10.2004 passed in PUCL Vs. Union of India. The judgment of Shagun

Mahila Udyogik Sahakari Sanstha Maryadit (supra) was also

discussed and it was observed that the Shagun Mahila case was not

based upon the recommendations of the Government of India, but on

the basis of the letter of the Deputy Technical Director, Western Region,

which was wrongly represented to the Court as recommendation of the

Government of India. It was observed in paragraph-31, that after the

decision in Shagun Mahila's case (supra), the Act, 2013, has come

into force and new policy of the Government of India has also been

framed, which was mentioned in the affidavit of the Secretary, MoWCD

dated 6.8.2018. In paragraph Nos.48, 49, 50, 51 of the judgment, it was

observed as follows:-

"48. Ultimately, it has been pointed out in the affidavit on behalf of the Government of India, Ministry of Women and Child Welfare that the policy of the Government of India vis-a-vis the Supplementary Nutrition under the ICDS Scheme based on the nutritional norms on 24.02.09 read with the 2013 Act and the Supplementary Nutrition (Under the Integrated Child Development Services Scheme) Rules, 2015, which have been amended in 2017 and the guidelines issued by the Union of India. The following points broadly emerge:-

"(a) Preparation of hot cooked meal at AWC itself where there should be the provision of the kitchen, water, and sanitation as per the provisions of Section 5(1) of NFSA;

(b) Supply of take home ration meant for children of 6 months - 3 years age and P&LM from the Self-Help Groups as per Schedule II of NFSA, 2013 and Rule 9 of the SNP Rules, 2017;

(c) Maintenance of quality, cleanliness, and hygiene as per the provisions of Section 7 of SNP Rules, 2017 and the Government of India guidelines issued in July 2013;

(d) Protein and the calorific requirement to be met as per the provisions of Schedule II of NFSA, 2013;

(e) Fortification of food ingredients of SNP under ICDS as per MWCD's Letter dated 10-07-2017;

(f) States/UTs to decide recipes keeping in view the nutritional requirement prescribed food habits and availability of local food."

49. When we consider the NIT in question issued by the

Government of Maharashtra, we are of the considered opinion that it was not in the spirit of the orders passed by this Court as the imposition of the condition of 25% of turnover during any one of the last three financial years in the various districts by insisting for the performance for supplying at least annual average value equal to 25% of required turnover of applied sectors. As to the formation of applied sectors it is apparent from the tender notice that each of the districts has been taken as a unit and yearly expenditure, for example, Ahmednagar is Rs.31,78,87,200 yearly, 25% would come to Rs.7,94,71,800 and so on district-wise which ranges from Rs. 1 Crore to more than Rs.10 Crores in various districts. Thus, we find force in the submission that by virtue of the imposition of the aforesaid condition only big players have been left in the field and that is not in tune with the spirit of the Act and the orders passed by this Court as well as the policy framed by the Government of India, as projected in the aforesaid affidavit dated 6-8-2018. Thus, the tender conditions cannot be held to be valid as they were arbitrarily fixed and it was fairly conceded by Mr. Nadkarni, learned Additional Solicitor General appearing for the State of Maharashtra as well as by Mr. Vijay Thora, learned Senior Counsel, appearing for the State of Maharashtra that they have to abide by the conditions as imposed by the Union of India and the policy framed by the Union of India as projected in the affidavit dated 6-8-2018.

50. Tender notice which has been issued also falls down; we direct the tenders to be invited afresh, within four weeks, strictly as per the policy and observations made in this judgment.

51.It has also been found that fixing of unit area as a

district several players have been effectively ousted from the field, it would be appropriate to form groups of the smaller area such as at panchayat or group of panchayats, etc. within the district so that the real intention behind the policy is fulfilled in its real sense and supply should be decentralized as much as possible as it is not for the big players/industrialists in the field to cater to the needs of the Scheme as they have usurped in past. It is open to the State Government to make alternative arrangement and they are restrained from continuing the existing system of supply in the interregnum period. This decision as to alternative arrangement should be taken within ten days."

56. After the judgment in Vaishnorani case (supra) in the year 2019, the

MoWCD has issued new guidelines on 13.1.2021. The subject of these

guidelines mentions about the Quality Assurance, Roles and

Responsibilities of Duty Holders, procedure for procurement, integrating

AYUSH concepts and Data Management and Monitoring through

'Poshan Tracker' for transparency, efficiency and accountability in

delivery of Supplementary Nutrition. Clause-1, 2 & 4 are relevant which

are reproduced as follows:-

"1.Quality Assurance:

Adherence to Quality Standards and Testing:

States/Uts shall ensure the quality of Supplementary Nutrition being provided with reference to the norms of food safety as well as nutrient composition.

Supplementary Nutrition must conform to prescribed standards laid down under the Food Safety and Standards Act, 2006 and regulations made thereunder to ensure consistent quality and nutritive value per serving. The periodicity of sample testing shall be once

in a quarter of an annual year, per project.

Take-Home Ration (not raw ration), shall be tested from FSSAI owned/registered/empaneled/NABL accredited laboratory. Random testing must be conducted by Anganwadi Services functionaries after receipt of stock at the AWC or at the Block level. Anganwadi Services functionaries i.e. CDPO or Supervisor shall draw the samples, as per the prescribed procedure and send the sample for testing to a FSSAI owned/registered/empaneled/NABL accredited laboratory.

In case of Hot Cooked Meal, it should be ensured that it is prepared in proper kitchen sheds having adequate sanitation and safe drinking water so as to maintain hygienic conditions.

2. Supply-Chain Management:

Supply chain process in the States must be made transparent for functionaries to ensure uninterrupted supply to the last mile, which are compliant with FSSAI registration-licensing process for entitles involved in manufacture, storage and distribution of food to ensure food safety and hygiene.

A. At District Level:

The District Magistrate shall be the Nodal Point in the district for monitoring nutritional status and quality standards. The DM/Collector shall chair, supervise and monitor the activities of the District Nutrition Committee. Nutrition Experts suggested in District Committee have to be mandatorily certified nutrition experts. The Child Development Project Officer(CDPO) who is responsible for administration and implementation of nutrition and ICDS projects, shall carry out major responsibilities as follows under the supervision of the DM/Collector.

 coordinate and evaluate deliveries in the district as a Key Performance Indicator of the DM/Collector for nutritional improvement of beneficiaries, especially SAM/MAM children;

 undertake overall administration and coordination of the nutrition project and ensure smooth and effective delivery of all intended services in the project jurisdiction;

 conduct periodic monitoring including surprise spot- checks, draw samples for quality testing of supplementary nutrition (THR and HCM) provided, ensure adequate measures for food safety and hygiene are followed throughout the supply chain, assess the quality of pre-school delivery etc., to ensure quality and undertake necessary course correction;

 monitor distribution of necessary stocks for delivery of key services;

 participate in the VHSND meetings, community-based events, Jan Andolan activities etc. to motivate field functionaries and beneficiaries;

 facilitate preparation of Block Convergence Action Plan and its implementation;

 conduct Joint Field Visits with Medical Officer(MD) and Joint Review Meetings on monthly basis, especially with regards to SAM children;

 ensure collation of monthly progress reports for the District and share with the State;

 when visiting AWCs, CDPO must conduct home-visits for pregnant women, new-born and infants crossing 6- months and undertake age-appropriate nutrition counselling, to train and demonstrate the importance of home-visits and counseling to AWWs and motivate them

to undertake regular home visits.

B. At State Level:

Nutrition requires convergence of various services that contribute to improved nutritional status. This requires strong and effective multi-department convergent efforts and actions to address malnutrition. Therefore, Chief Secretary of the States/UTs should coordinate the activities of various departments through a State Level Steering Committee to ensure effective convergence between various schemes/programs having bearing on nutrition and review the progress made regarding Nutritional Indicators on regular basIs.

Secretaries of different departments may assess how their schemes/programs can positively impact nutrition levels and also how POSHAN Abhiyaan can be supported to build awareness and create Jan Andolan around nutrition.

(C ) In Village:

Involvement of AWC Level Management Committees, village communities, Mothers Groups, and Panchayati Raj Institutions (Poshan Panchayats) will bring community ownership and encourage accountability.

4. Procedure for Procurement:

State/UT must introduce transparent process for procurement as per GFR and vigilance guidelines and ensure that THR procured conforms to technical and nutritional standards set by MoWCD."

57. Annexure-I of these guidelines mentions about the Roles and

Responsibilities of the Key Grassroots Stakeholders, in which, the first is

'family / mother', second is 'Poshan Panchayats', which is a Panchayati

Raj Institution, third is 'Village Health and Nutritional Committee' and the

'District AYUSH In-charge'. It nowhere mentions about the engagement

of SHGs or Mahila Mandals. Clause 4, the procedure of procurement is

very specific and clear regarding the standards and norms to be

maintained. These guidelines also speak of 'Integrating AYUSH

concepts' for holistic nourishment through Poshan Vatika and

constitution of District Nutrition Committee is also suggested. After the

issuance of these guidelines, vide Notification Dated 28.6.2021 issued

by MoWCD 'The Supplementary Nutrition (under the Integrated Child

Development Services Scheme) Rules, 2017' was de-notified. This is

the development that has taken place subsequent to the judgment

delivered in Vaishnorani case (supra).

58. It also requires mentioning, that it is the obligation of the State

Government to implement and monitor the schemes for ensuring food

security as provided under Section 24 of the Act, 2013. Section 24(5) of

the Act, 2013 is as follows:-

"24.Implementation and monitoring of schemes for ensuring food security:-

               (1)           xxx

               (2)           xxx

               (3)           xxx

               (4)           xxx

(5) For efficient operations of the Targeted Public Distribution System, every State Government shall,-

(a) create and maintain scientific storage facilities at the State, District and Block levels, being sufficient to accommodate foodgrains required under the Targeted Public Distribution System and other food based welfare schemes;

(b) suitably strengthen capacities of their Food and Civil Supplies Corporations and other designated agencies;

(c) establish institutionalised licensing arrangements for fair price shops in accordance with the relevant provisions of the Public Distribution System (Control) Order, 2001 made under the Essential Commodities Act, 1955, as amended from time to time."

Section 24(5)(b) is specific, empowering the State Government to

strengthen the capacity of Food and Civil Supplies Corporation.

59. Further, the Transitory provision under Section 41 of the Act, 2013 also

needs reference-

"41. Transitory provisions for schemes, guidelines, etc.―The schemes, guidelines, orders and food standard, grievance redressal mechanism, vigilance committees, existing on the date of commencement of this Act, shall continue to be in force and operate till such schemes, guidelines, orders and food standard, grievance redressal mechanism, vigilance committees are specified or notified under this Act or the rules made thereunder:

Provided that anything done or any action taken under the said schemes, guidelines, orders and food standard, grievance redressal mechanism, or by vigilance committees shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to be in force accordingly unless and until superseded by anything done or by any action taken under this Act."

According to the proviso to Section 41 of the Act, 2013 the

guideline of 13.1.2021 has superseded the previous schemes,

guidelines etc.

60. The learned counsels for the petitioner side have placed emphasis on

the order of Supreme Court in PUCL case of 7.10.2004, that there is a

clear direction for decentralization of the procurement and supply

system in the ICDS Scheme. This argument has been vehemently

opposed by the learned Advocate General and the learned Senior

Counsel for the respondent- Beej Nigam. It was submitted that all the

interim orders passed merged with final order regarding which reliance

has been placed on the judgment of Supreme Court in the case of Prem

Chandra Aggrawal and another(supra), Kanwar Singh Saini(supra)

and Amarjeet Singh(supra). It is well settled principle that once a final

order is passed, all the interim orders merge into it and the interim

orders cease to exist. In the light of this principle of law laid down, the

order of Supreme Court dated 10.02.2017 in W.P.(C.) No.196/2001 is a

final order disposing of the case, in which it is specifically mentioned that

nothing survives further after the enactment of the Act, 2013. The

Supreme Court had monitored implementation of ICDS Scheme since

the year 2001 when W.P.(C.) No.196/2001 PUCL Vs. Union of India was

filed before it, by issuing directions time to time on the basis of the

reports which were received from the learned Commissioners and on

that basis the exclusion of private contractors and decentralization was

emphasized upon. As it is clear from the reporting placed in the record of

the proceeding and the case was kept alive for the purpose of

monitoring the ICDS Scheme until 2017. The order dated 10.02.2017 in

PUCL's case does not speak anything about earlier orders passed. The

only observation is this, that since the Act, 2013 has come into force,

there is no necessity to continue hearing in W.P.(C.) No.196/2001.

Further direction of the Supreme Court in order dated 10.02.2017 is that

if the petitioner has any grievance with respect to implementation of the

Act, 2013 only in that case he shall at liberty to file fresh petition.

Therefore, this direction is also limited with respect to the

implementation of the Act, 2013 only, without any mention of previous

orders of the Court. Hence, in such a case, the principle of law that all

the interim orders merge with the final order, has its relevance.

61. In none of the petitions, the petitioners have challenged the vires of the

Act, 2013 or the guidelines of Central Govt. dated 13.1.2021. There is

repeated reference to the P.U.C.L. order of 07.10.2004. On careful reading

of this order, it is found that this order is not a decision on any issue raised,

therefore, it cannot be said to be a ratio decidendi. Article 141 of the

Constitution of India provides that "the law declared by the Supreme Court

shall be binding on all Courts and according to that, the law declared

means law made while interpreting the statutes or the Constitution. Such

judicial law-making is part of the judicial process. Under Article 141, law-

making through interpretation and expansion o f the meanings of open-

textured expressions such as law in relation to contempt of courts in Article

19(2), equal protection of law, freedom of speech and expression and

administration of justice is a legitimate judicial function, as it was held in the

case of Sahara India Real Estate Corporation Ltd. Vs. Securities &

Exchange Board of India reported in 2012 (10) SCC 603." Present is not

a similar case.

62. In the case of Manish Goel Vs. Rohini Goel reported in 2010 (4) SCC

393, it was held, that "no Court has competence to issue a direction

contrary to law nor the Court can direct an authority to act in

contravention of the statutory provisions. The courts are meant to

enforce the rule of law and not to pass the orders or directions which are

contrary to what has been injected by law."

63. In the case of Delhi Administration (Now N.C.T. of Delhi) Vs.

Manohar Lal reported in (2002) 7 SCC 222, it was observed in

paragraph 5 as follows :-

"5.We have carefully considered the submissions of the learned counsel appearing on either side. Apparently, the learned Judge in the High Court was merely swayed by considerations of judicial comity and propriety and failed to see that merely because this Court has issued directions in some other cases, to deal with the fact situation in those other cases, in the purported exercise of its undoubted inherent and plenary powers to do complete justice, keeping aside even technicalities, the High Court, exercising statutory powers under the Criminal Laws of the land, could not afford to assume to itself the powers or jurisdiction to do the same or similar things. The High Court and all other courts in the country were no doubt ordained to follow and apply the law declared by this Court, but that does not absolve them of the obligation and responsibility to find out the ratio of the decision and ascertain the law, if any, so declared from a careful reading of the decision concerned and only thereafter proceed to apply it appropriately, to the cases before them. Considered in that context, we could not find from the decisions reported in Sukumaran and Santosh Kumar any law having been declared or any principle or question of law having been decided or laid down therein and that in those cases this Court merely proceeded to give certain directions to dispose of the matter in the special circumstances noticed by it and the need felt, in those cases, by this Court to give such a disposal. The same could not have been mechanically adopted as a general formula to dispose

of, as a matter of routine, all cases coming before any or all the courts as a universal and invariable solution in all such future cases also. The High Court had no justifying reason to disturb the conclusion of the first Appellate Court, in this regard."

64. Hence, on this basis, it can be said that no question of law was decided

in the P.U.C.L. case order dated 7.10.2004. Apart from that, the order

has merged with the final order. The directions passed in any order by

the Supreme Court cannot be regarded as law laid down. Such

directions are given by the Supreme Court in the exercise of Article 142

of the Constitution of India.

65. In the case of Indian Drugs & Pharmaceuticals Ltd. Vs. Workman,

Indian Drugs & Pharmaceuticals Ltd. reported in (2007) 1 SCC (L &

S) 270, it was held in paragraph 41 as follows:-

"41. No doubt, in some decisions the Supreme Court has directed regularization of temporary or ad hoc employees but it is well settled that a mere direction of the Supreme Court without laying down any principle of law is not a precedent. It is only where the Supreme Court lays down a principle of law that it will amount to a precedent. Often the Supreme Court issues directions without laying down any principle of law, in which case, it is not a precedent. For instance, the Supreme Court often directs appointment of someone or regularization of a temporary employee or payment of salary, etc. without laying down any principle of law. This is often done on humanitarian considerations, but this will not operate as a precedent binding on the High Court. For instance, if the Supreme Court directs regularization of service of an employee who had put in 3 years' service, this does not mean that all employees who had put in 3 years' service must be regularized. Hence, such a

direction is not a precedent. In Municipal Committee, Amritsar vs. Hazara Singh, the Supreme Court observed that only a statement of law in a decision is binding. In State of Punjab vs. Baldev Singh, this Court observed that everything in a decision is not a precedent. In Delhi Administration vs. Manoharlal, the Supreme Court observed that a mere direction without laying down any principle of law is not a precedent. In Divisional Controller, KSRTC vs. Mahadeva Shetty, this Court observed as follows:

"..The decision ordinarily is a decision on the case before the Court, while the principle underlying the decision would be binding as a precedent in a case which comes up for decision subsequently. The scope and authority of a precedent should never be expanded unnecessarily beyond the needs of a given situation. The only thing binding as an authority upon a subsequent Judge is the principle, upon which the case was decided"

66. It has been held by the Supreme Court that directions passed by the

Supreme Court time to time for regularization of ad-hoc employees are

not a ratio of law. Such directions have to be treated to be passed under

Article 142 of Constitution of India. Similar was the view of the Supreme

Court in the case of Indian Bank Vs. ABS Marine Products Pvt. Ltd.

reported in (2006) 5 SCC 72 that the directions of the Supreme Court

are not the ratio decidendi.

67. Now the question arises whether the judgment of Supreme Court in

Vaishnorani case shall be a guiding factor for the decision of the issue in

this case or not ?

68. Learned Senior Counsel for respondent-Beej Nigam has argued that

Vaishnorani case decided the question raised regarding notice inviting

tender and, therefore, the decision rendering the notice inviting tender

invalid alone is the ratio of the case. Any other observation made by the

Court referring to the previous orders in PUCL case, cannot be a binding

precedent regarding which the reliance has been placed on the

judgment of Supreme Court in the case of State of Orissa Vs.

Sudhansu Sekhar Misra and others(supra), Union of India & Ors.

Vs. Dhanwanti Devi and others(supra), State of Orissa Vs. Md.

Illiyas(supra), in which it was held that a case is a precedent and

binding for what it explicitly decides and no more. A decision is a

precedent on its own facts.

69. This argument has been vehemently opposed by the learned Senior

Counsel for the petitioners submitting that there is reference of the

PUCL case in the Vaishnorani judgment number of times and further the

concluding portion of the judgment is specific which directs to form

groups of smaller areas such as at Panchayat or group of Panchayats

etc. within the district so that real intention behind the policy is fulfilled in

its real sense and that the supply should be decentralized as much as

possible as it is not for the big players/ industrialists in the field to cater

to the needs of the Scheme. This being the specific direction given in the

background of the PUCL order cannot be ignored. Paragraph-12 of the

judgment in case of State of Orissa Vs. Md. Illiyas (supra) is as

follows:-

" When the allegation is of cheating or deceiving, whether the alleged act is wilful or not depends upon the circumstances of the case concerned and there cannot be any straitjacket formula. The High Court unfortunately did not discuss the factual aspects and by merely placing reliance on an earlier decision of the

Court held that pre-requisite conditions were absent.

Reliance on the decision without looking into the factual background of the case before it, is clearly impermissible. A decision is a precedent on its own facts. Each case presents its own features. It is not everything said by a Judge while giving judgment that constitutes a precedent. The only thing in a Judge's decision binding a party is the principle upon which the case is decided and for this reason it is important to analyse a decision and isolate from it the ratio decidendi. According to the well-settled theory of precedents, every decision contains three basic postulates (i) findings of material facts, direct and inferential. An inferential finding of facts is the inference which the Judge draws from the direct, or perceptible facts; (ii) statements of the principles of law applicable to the legal problems disclosed by the facts; and (iii) judgment based on the combined effect of the above. A decision is an authority for what it actually decides. What is of the essence in a decision is its ratio and not every observation found therein nor what logically flows from the various observations made in the judgment. The enunciation of the reason or principle on which a question before a court has been decided is alone binding as a precedent. (See: State of Orissa v. Sudhansu Sekhar Misra and Union of India v. Dhanwanti Devi.) A case is a precedent and binding for what it explicitly decides and no more. The words used by Judges in their judgments are not to be read as if they are words in an Act of Parliament. In Quinn v. Leathem Earl of Halsbury, L.C. observed that every judgment must be read as applicable to the particular facts proved or assumed to be proved, since the generality of the expressions which are found there are not intended to be the exposition of the whole law but governed and qualified by the particular facts of the

case in which such expressions are found and a case is only an authority for what it actually decides."

70. On careful reading of the judgment in Vaishnorani (supra), it is revealed

that the Supreme Court had specifically directed and ordered by

adhering to the policies of the Center and the State that were existing on

the date this judgment was delivered. There is specific reference of the

affidavit dated 6.8.2018, the nutritional norms of the guidelines of

24.2.2009, the Rules, 2015 and the Rules, 2017. It is to be noticed that

the guidelines of the MoWCD dated 13.1.2021 is a substantial change

from the previous guidelines and Rules in which the maintenance of

norms and standards of the THR and other Rules regarding supply

system under the Scheme are given special emphasis and the

provisions in the Rule, 2015 and the Rules, 2017 regarding engagement

of SHGs have not been brought forward. Further, the previous Rule

2017 was de-notified.

71. In the affidavit dated 3.4.2022 submitted by the Under Secretary,

Ministry of Women and Child Development it is mentioned that the

streaming guidelines of Quality Assurance, Roles and Responsibilities of

Duty Holders, procedure for procurement, integrating AYUSH concepts

and Data Management and Monitoring through 'Poshan Tracker' for

transparency, efficiency and accountability in delivery of Supplementary

Nutrition have been issued on 13.1.2021 to the States/Union Territories

directing the State/Union Territories to introduce transparent process for

procurement as per General Financial Rules, 2017 and vigilance

guidelines and ensure that Take Home Ration procured conforms to the

technical and nutritional standards set by MoWCD under General

Financial Rules, 2017. The selection by direct negotiation is considered

only under exceptional circumstances such as emergency situation,

situations where execution of assignment made involvement of propriety

techniques. The procedure inter alia is required to ensure fairness. Thus,

the reply submitted by respondent/Union of India on affidavit emphasizes

on the streaming guidelines dated 13.1.2021.

72. Section 38 of the Act, 2013 provides that Central Government may from

time to time give such directions as it may consider necessary to the

State Government for the effective implementation of the provision of the

Act. Thus, the guidelines dated 13.1.2021 that has been issued by

MoWCD, has the statutory force. The guidelines under the Rules, 2017

and the policies that were existing at the time, when the judgment in

Vaishnorani case was delivered. Therefore, the guidelines of 13.1.2021

that have been issued and Rules, 2017 has been denotified, that has

statutory force being issued in exercise of powers under Section 38 of the

Act, 2013, hence, for these reasons, the judgment in Vaishnorani case

cannot be a guiding factor for deciding the issue involved in this case.

73. After these considerations and summing of the discussions made

hereinabove, the present scenario is this, that the direction of the

Supreme Court in PUCL case dated 7.10.2004 is no longer holding the

field after the final disposal of WPC No.196 of 2001 on 10.2.2017 and

after the enactment of the Act, 2013. On the basis of the directions of the

Supreme Court, the Central Government and the State Government

continued with the policy of engaging the Mahila Mandals, Self Help

Groups, which is reflected in the Rules, 2015 and also in the Rules,

2017, and it was during the currency of such Policy and Rules, the

Vaishnorani judgment was delivered by the Supreme Court referring to

the Policies and the Rules, 2017 and also the affidavit submitted on

behalf of the Central Government. Things have taken drastic change

after the issuance of new guidelines dated 13.1.2021 and de-notification

of the Rules, 2017, which has the effect of superseding the previous

scheme and guidelines as per Section 41 of the Act, 2013. Hence, at

present these are the circumstances that shall prevail.

74. Next question for consideration is whether the Self Help Groups who are

the petitioners have any legally enforceable right?

75. The SHGs had been engaged as agencies for procurement and supply

of the THR, Mid Day Meals etc. under the ICDS Scheme since the year

2009 on contract basis. Therefore, the right of the SHGs as claimed is

based on contract and according to the terms of contract, SHGs have to

perform for the time period agreed and subsequent to that they can

continue only if the contract is renewed. A contract is strictly governed

by the Indian Contract Act, 1872. The role of the Self Help Groups

started after the order was passed in the PUCL case on 7.8.2004. The

order of the Supreme Court was only direction for decentralization of the

procurement and supply system directing engagement of Self Help

Groups. It was only on the basis of this direction, which was later on

incorporated in the Revised nutritional and feeding norms for

supplementary nutrition issued by the Government of India on

24.2.2009. Subsequent to that it was provided for in the Supplementary

Nutrition under ICDS Scheme Rules, 2015 and, further, included in the

supplementary nutrition under the ICDS Scheme Rules, 2017, and the

role of SHGs had continued. On the date the judgment in Vaishnorani

case was delivered, the Rules, 2017 was in force and similar was the

policy and the scheme of the Union of India regarding which there is

mention of the affidavit dated 6.8.2018 of Government of India in

Vaishnorani judgment. There is also mention of the concession made by

learned counsel for State of Maharashtra.

76. A person can claim such right which is legally enforceable. In the PUCL

order of 7.10.2004, the Supreme Court had not created any legally

enforceable right in favor of the SHGs. It was only a direction or

suggestion to the concerned to engage SHGs as implementation

agencies. Although the Rules, 2009 and 2017 speak of engagement of

Self Help Groups and that policy had been implemented until such

period the said rules were in force. The guidelines of the year 2009

cannot be said to have any statutory effect as the same was not issued

under the authority of any law. However, the Rules, 2017 had the

authority of law as it was brought in exercise of powers under Section 39

of the Act, 2013. After de-notification of the Rules, 2017 by Notification

Dated 28.6.2021 and the implementation of new guidelines dated

13.1.2021, the role of the SHGs as implementing agencies is no longer

continuing. There is no provision in the Act, 2013 which creates any right

in favor of the petitioners. Section 2 (1) of the Act, 2013 defines

'Anganwadi' which is a Child Care and Development Centre, set-up

under the Integrated Child Development Services Scheme of the Central

Government to render services as provided under the Act, 2013. It does

not include the SHGs, which are totally private entities, and further there

is no definition of SHGs provided in this Act. Other provisions of the Act,

2013 ie. Sections 5 & 6, speak of local Anganwadi. Thus Anganwadi is

an official set-up of the State Government and the persons having

engagement in such Anganwadis are the employees of the State

Government, which by no means includes the SHGs.

77. The status of the SHGs is that of an agent only. In the case of Sarkari

Sasta Anaj Vikreta Sangh(supra) and under such circumstance the

Supreme Court has observed in para-11 which is extracted as follows:-

" The fundamental right of traders like the petitioners to carry on business in foodstuffs was in no way affected. They could carry on trade in foodstuffs without hindrance as dealers; only, they could not run fair price shops as agents of the Government. No one could claim a right to run a fair price shop as an agent of the Government. All that he could claim was a right to be considered to be appointed as an agent of the Government to run a fair price shop. If the Government took a policy decision to prefer cooperative societies for appointment as their agents to run fair price shops, in the light of the frustrating and unfortunate experience gathered in the last two decades, we do not see how we can possibly hold that there was any discrimination."

78. In the case of M/s Radhakrishna Agarwal & Ors. vs State of Bihar &

Ors(supra) it was observed in para-12 & 13 as follows:-

"12. The Patna High Court had, very rightly, divided the types of cases in which breaches of alleged obligation by the State units agents can be set up into three types. These were stated as follows :

(i) Where a petitioner makes a grievance of breach of promise on the part of the State in cases where on assurance or promise made by the State he has acted to his prejudice and predicament, but the agreement is short of a contract within the meaning of Article 299 of the Constitution;

(ii) Where the contract entered into between the person aggrieved and the State is in exercise of a statutory

power under certain Act or Rules framed thereunder and the petitioner alleges a breach on the part of the State; and

(iii) Where the contract entered into between the State and the person aggrieved is non-statutory and purely contractual and the rights and liabilities of the parties are governed by the terms of the contract, and the petitioner complains about breach of such contract by the State."

13. It rightly held that the cases such as Union of India v. M/s. Anglo-Afghan Agencies and Century Spinning & Manu- facturing Co. Ltd. V. Ulhasnagar Municipal Council and Robertson V. Minister of Pensions, belong to the first category where it could be held that public bodies or the State are as much bound as private individuals are to carry out obligations incurred by them because parties seeking to bind the authorities have altered their position to their disadvantage or have acted to their detriment on the strength of the representations made by these authorities. The High Court thought that in such cases the obligation could sometimes be appropriately enforced on a Writ Petition even though the obligation was equitable only. We do not propose to express an opinion here on the question whether such an obligation could be enforced in proceedings under Article 226 of the Constitution now. It is enough to observe that the cases before us do not belong to this category.

79. On the basis of the discussion made hereinabove and the case laws

referred, it is held that the petitioners SHGs do not have any legally

enforcible rights to be appointed as an agent by the State Government

for implementation of ICDS Scheme in view of the new guidelines of the

Central Government dated 13.1.2021 and also in view of the provisions

under the Act, 2013.

80. The next question for consideration is whether the impugned order is

subject to judicial review?

81. It is the submission of the petitioners' counsel that the impugned order is

arbitrary and unreasonable and also against the mandate of the

Supreme Court. Arguments have been submitted in contrary by the

respondents/State, respondent- Union of India and also by the

respondent - C.G. Beej Evam Krishi Vikas Nigam. The golden principle

of judicial review is that whether the impugned order has been passed in

public interest or it is derogatory to the public interest. The impugned

order is passed on the basis of the new guidelines and directions issued

by the Ministry of Women and Child Development dated 13.01.2021 and

as the same has been issued in exercise of Section 38 of the Act, 2013,

therefore, it has the statutory effect. In case of Mohinder Singh Gill &

Another Vs. Chief Election Commissioner (Supra), it was held that

the public orders, publicly made, in exercise of a statutory authority

cannot be construed in the light of explanations subsequently given. As

submitted the learned senior counsel for the petitioners that the State

has duty to comply and follow the orders of Central Government as it is

enshrined in Article 256 and 257 of the Constitution of India and

therefore, the State Government can not frame any statutory policy as

there is the issue of right to livelihood as guaranteed in the fundamental

rights, regarding which reliance has been placed on the judgment in

case of E.P. Royappa Vs. State of Tamilnadu (supra). Submissions

have also been made by the learned counsel for the petitioners that the

statute requires interpretation. These arguments have been opposed.

82. In case of BALCO Employees Union Vs. Union of India, reported in

(2002) 2 SCC 333, the scope of judicial review has been explained

according to which unless the decision is contrary to any statutory

provision or the Constitution, the Court can not interfere with it and also

held that in case of a policy decision on economic matters, the Courts

should be very circumspect in conducting any enquiry or investigation

and must be most reluctant to impugn the judgment of the experts who

may have arrived at a conclusion. It was similarly held in the case of

Directorate of Film Festival Vs. Gaurav Ashwin Jain (supra).

Therefore, minimal interference is called for the Court in exercise of

judicial review of the government policy.

83. In case of Tata Cellular Vs. Union of India, reported in (1994) 6 SCC

651, the observation made in paragraph - 94 are as follows :-

"94. The principles deducible from the above are :

(1) The modem trend points to judicial restraint in administrative action.

(2) The court does not sit as a court of appeal but merely reviews the manner in which the decision was made.

(3) The court does not have the expertise to correct the administrative decision. If a review of the administrative decision is permitted it will be substituting its own decision, without the necessary expertise which itself may be fallible.

(4) The terms of the invitation to tender cannot be open to judicial scrutiny because the invitation to tender is in the realm of contract.

Normally speaking, the decision to accept the tender or award the contract is reached by process of negotiations through several tiers. More often than not,

such decisions are made qualitatively by experts.

(5) The Government must have freedom of contract. In other words, a fair play in the joints is a necessary concomitant for an administrative body functioning in an administrative sphere or quasi-administrative sphere. However, the decision must not only be tested by the application of Wednesbury principle of reasonableness (including its other facts pointed out above) but must be free from arbitrariness not affected by bias or actuated by mala fides.

(6) Quashing decisions may impose heavy administrative burden on the administration and lead to increased and unbudgeted expenditure.'

84. In Air India Ltd. Vs. Cochin International Airport Ltd. & Ors., reported

in (2000) 2 SCC 617, it was held by the Supreme Court that Court

cannot interfere with the decision but it can interfere with the decision

making process on grounds of mala fides, unreasonableness or

arbitrariness.

85. In case of Parisons Agrotech (P) Ltd. Vs. Union of India (supra) in

Para-14, this principle is very wide and clear regarding the scope of

judicial review as mentioned hereinabove, which is as under :-

"14. No doubt, the writ court has adequate power of judicial review in respect of such decisions. However, once it is found that there is sufficient material for taking a particular policy decision, bringing it within the four corners of Article 14 of the Constitution, power of judicial review would not extend to determine the correctness of such a policy decision or to indulge into the exercise of finding out whether there could be more appropriate or better alternatives. Once we find that parameters of Article 14 are satisfied; there was due application of

mind in arriving at the decision which is backed by cogent material; the decision is not arbitrary or irrational and; it is taken in public interest, the Court has to respect such a decision of the Executive as the policy making is the domain of the Executive and the decision in question has passed the test of the judicial review."

86. In case of Kumari Shrilekha Vidyarthi Vs State Of U.P. and Ors,

reported in AIR 1991 SC 537, the Supreme Court has observed at Para-

35, which is as under :-

"35.It is now too well-settled that every State action, in order to survive, must not be susceptible to the vice of arbitrariness which is the crux of Article 14 of the Constitution and basic to the rule of law, the system which governs us. Arbitrariness is the very negation of the rule of law. Satisfaction of this basic test in every State action is sine qua non to its validity and in this respect, the State cannot claim comparison with a private individual even in the field of contract. This distinction between the State and a private individual in the field of contract has to be borne in the mind."

87. Therefore, the question for examination in this case is only to this extent

whether the impugned order is arbitrary, unreasonable or against the

provisions of law.

88. The interest of the petitioners has been affected because of the

impugned order, which is leaving no scope for them in the matter of

procurement of THR through SHGs. As it has been discussed here-in-

above that the petitioners are only agencies, which were engaged for

the supply of THR and other mid day meals according to ICDS scheme.

The question of possible unemployment of petitioners has been raised in

this case. Therefore, the private interest of the petitioners are getting

affected by the impugned order. It has been held earlier while deciding

the first question that PUCL order of 07.10.2004, has lost its relevance

after passing the final order in the same case by the Supreme Court on

10.02.2017. It was also held that when the Vaishnorani case was

decided by the Supreme Court, the Court had taken notice of the policy

and rules prevailing at that time and rendered the decision. Scenario has

changed after framing of new guidelines of MoWCD dated 13.01.2021

and also by the de-notification of the Rules, 2017. It has been held that

the guidelines have been issued in exercise of powers under Section 38

of the Act, 2013 and therefore, the same have the statutory effect and it

is on the basis of the same guidelines and also on the basis of the

provisions in the Act, 2013, a cabinet decision has been taken by the

State Government, on the basis of which, the impugned order has been

passed. The emphasis is upon the quality of assurance according to the

guidelines dated 13.01.2021 with reference to the norms of Food

Security as well as nutrient composition confirming to the prescribed

standard laid down under the Food Safety and Standard Act, 2006.

There is further provision for periodical test from FSSAI

owned/registered/ impaneled /NABL accredited laboratory. It is on this

basis, the respondents side has argued that the quality assurance can

be there only when the manufacturing is done through mechanized

process and also that the manufacture plant is equipped with facilities to

ensure the norms of food safety as well as nutrient composition.

Arguments have been submitted from the petitioners side that the

petitioners SHGs have the experience about more than 10 years, for

procuring and supply of the THR since long for which the SHGs have

made investment, purchased equipments, obtained training and also

have obtained certification from FSSAI time to time. Therefore, they may

not be ousted from ICDS scheme. The UNICEF report have been relied

upon by the petitioners as well as by the respondents. The UNICEF

report is complete with data and figures mentioning about the

shortcomings of SHGs and also making recommendation for the

improvement of the functioning of SHGs. Therefore, it can be said that

the performance of SHGs so far had not been up to the mark because of

which shortcomings have been reported and recommendations have

been made. The apprehensions raised regarding competence of Beej

Nigam are premature.

89. The question is how the interest of SHGs can be protected in such a

case. The targeted beneficiaries of the ICDS scheme, the Act, 2013 and

the guidelines dated 13.01.2021, which is at force at present are

children between age group of 6 months to 6 years, pregnant women

and lactating mothers. In the guidelines of 13.01.2021 and the Act, 2013

nowhere mentions SHGs. The Act, 2013 and guidelines of 13.1.2021 are

not under challenge. It has been argued by the petitioners side that the

guidelines dated 13.01.2021 and the Act, 2013 also do not mention of

private contractor or a corporate industrialists. There being no statutory

right of the petitioners to claim to be employed as an agent, it is the

privilege of the State Government to take decision regarding the

agencies to be appointed. Hence, in such circumstances, the impugned

order is found to be based on the decision of the State Government,

which has been taken in accordance with the Act, 2013 and under the

guidelines dated 13.01.2021, which appears to be lawful in the present

state of things. The State Government has offered the petitioners SHGs

to participate in the supply system of the THR, that shall be produced by

the respondent - C.G. Beej Evam Krishi Vikas Nigam through its

agencies. Hence, there is nothing to say that the impugned order is

either arbitrary or unreasonable. This question is answered accordingly.

The power of judicial review cannot be exercised with respect to the

impugned order.

90. The main allegations made by the petitioners is this that the State

Government is privatising the procurement and supply in ICDS scheme.

As per the submissions made and the documents presented by the

respondent side, which has not been specifically challenged by the

petitioners side. It is now clear that the C.G. Beej Evam Krishi Vikas

Nigam has entered into a joint venture agreement with C.G. Agro Food

Corporation Limited and PBS Food Pvt. Ltd. in the year 2012. The

inclusion of PBS Food Private Limited has been made through a

transparent process by publication of advertisement and that PBS Food

was the highest bidder and thus its bid was accepted. Thus the

respondent C.G. Beej Evam Krishi Vikas Nigam is a partner of this joint

venture. C.G. Agro Food Corporation Limited and PBS Food Pvt. Ltd.

have not been made a party in any of the petitions.

91. The respondent -C.G. Beej Evam Krishi Vikas Nigam has been

constituted by the enactment of C.G. Rajya Beej Evam Krishi Vikas

Nigam Act, 1980, therefore, it is a body corporate constituted for the

protection of economic interest of the State. Section 3 of the Act, 1980

provides for constitution of C.G. Beej Evam Krishi Vikas Nigam. The joint

venture company, which has been established by the Beej Nigam should

not be identified as Beej Nigam itself. The concept and the policy of

Public Private Partnership is old, which has been held to be lawful and

acceptable by the Supreme Court in case of Sooraram Pt. Road Vs.

District Collector (supra) and in case of Mahanadi Coal Fields

Limited & Anr.(supra).

92. The constitution of Joint Venture company by C.G. Beej Evam Krishi

Vikas Nigam is in accordance with Section 24(5)(b) of the Act, 2013 and

is not under challenge in these petitions, therefore, the respondent -

C.G. Beej Evam Krishi Vikas Nigam, being a government corporation is

State under Article 12 of the Constitution of India. Five Judges Bench of

the Supreme Court have held in the case of Sukhdev Singh & Ors. Vs.

Bagatram Sardar Singh Raghuvanshi & Anr., reported in (1975) 1

SCC 421, which is observed in paragraph - 36 as follows.

"36. This Court in Ratasthan State Electricity Board, Jaipur v. Mohan Lal (1967) 3 S.C.R. 377) said that an "authority is a public administrative agency or corporation having quasi- governmental powers and authorised to administer a revenue- producing public enterprise. The expression "other authorities" in Article 12 has been held by this Court in the Rajasthan Electricity Board case to- be wide enough to include within it every authority created by a statute and functioning within the territory of India, or under the control of the Government of India. This Court further said referring to earlier decisions that the expression "Other authorities" in Article 12 will include all constitutional or statutory authorities on whom powers are conferred by law. The State itself is envisaged under Article 298 as having the right to carry on trade and. business. The State as defined in Article 12 is comprehended to include bodies created for the purpose of promoting economic interests of the people. The circumstance that the statutory body is required to carry on some activities of the nature of trade or commerce does not indicate that the Board must be excluded from the scope of the word "State." The Electricity Supply Act showed that the Board had power to give directions, the disobedience of which is punishable us

a criminal offence. The power to issue directions and to enforce compliance is an important aspect.

93. It has been further held in the same judgment that public authority body

which has the statutory duties to perform those duties and carried out in

its transaction for the benefit of the public and not for the private profits,

such authority should not be precluded from making profit for the public

benefit.

94. The impugned order dated 26.11.2021 (Annexure P-1) speaks of

manufacturing the THR, ready to eat food through the Joint Venture

Company established by the C.G. Beej Evam Krishi Vikas Nigam. There

appears to be no such mention in the Joint Venture Agreement Clauses

that the distribution and supply shall be done by it. It shall be the C.G.

Beej Evam Krishi Vikas Nigam only which shall engage in supply of

THR. Therefore, I am of this view that the allegations of the petitioners