Delhi High Court
Ashmeen vs Department Of Women And Child ... on 15 December, 2017
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4507/2017
% Date of Decision: 15th December, 2017
ASHMEEN ..... Petitioner
Through: Mr. Deepak Kuamar Singh,
Adv.
versus
DEPARTMENT OF WOMEN AND CHILD
DEVELOPMENT AND ANR ..... Respondent
Through: Mr. Sanjoy Ghose, ASC for
R-1/GNCTD.
Mr. Dev P. Bhardwaj,
CGSC for UOI/R-2.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE C.HARI SHANKAR
JUDGMENT (ORAL)
GITA MITTAL, ACTING CHIEF JUSTICE
1. This writ petition relates to the implementation of the
benefits under the National Food Security Act, 2013 in the slum
cluster of Holambi Kalan area of Delhi.
2. It is contended that the pregnant and lactating women have
been facing challenge in getting the cash assistance benefit under
Indira Gandhi Matritva Sahyog Yojana (IGMSY). This writ
petition seeks directions to the respondents to ensure
implementation of the grievance redressal mechanism under the
statutory enactment.
3. The respondent No.2-Union of India has filed the counter
affidavit explaining that Indira Gandhi Maitritva Sahyog Yojana
for pregnant women and lactating mothers was launched in
October, 2010 on pilot basis in 53 districts across the country.
Initially, monetary benefit of Rs.4000/- was being disbursed under
this Scheme. This maternity benefit was revised from Rs.4000/- to
Rs.6000/- with effect from 5th July, 2013 with the enactment of
National Food Security Act, 2013. The said Scheme was
implemented through the State Governments and Union Territories
and the performance/proper implementation of the Scheme was
directly linked to the governance of the State.
4. Indiria Gandhi Matritva Sahyog Yojana stands substituted by
Pradhan Mantri Matru Vandana Yojana (PMMVY) with effect
from 1st January, 2017.
5. At present, the amount of Rs. 6000/- is disbursed in two
instalments. While an amount of Rs.5000/- is being released under
Pradhan Mantri Matru Vandana Yojana, rest of the amount i.e.
Rs.1000/- is being disbursed under the Janani Suraksha Yojana
(JYS).
6. The respondents have set out the amount under the said
Scheme between 2010 to 2017.
7. The respondent No.1 has filed the counter affidavit
informing this Court that difficulties were being faced with regard
to identification of the beneficiaries for want of details of the
Aadhaar card and as a result thereof, the same was not linked with
their bank accounts.
Mr. Sanjoy Ghose, ld. Addl. Standing Counsel for the Govt.
of NCT of Delhi submits that these difficulties are being ironed out
and all the problems would be expeditiously sorted out.
8. In view of the above, this writ petition is disposed of with a
direction to the respondents to strictly abide by the terms of the
Pradhan Mantri Matru Vandana Yojana and Janani Suraksha
Yojana. The respondents shall ensure that the said the Schemes are
strictly and efficiently implemented and all the benefits thereunder
are released to the beneficiaries.
9. The respondent No.1 shall also examine and implement
awareness programmes regarding the availability of the Schemes
for the large population of Delhi.
Writ petition is disposed of in the above terms.
ACTING CHIEF JUSTICE
C.HARI SHANKAR, J
DECEMBER 15, 2017/pmc
