Nirmal Gorana vs Department Of Health And Family ...
2018 Latest Caselaw 648 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+                    W.P.(C) 826/2018


%                              Date of decision : 29th January, 2018

NIRMAL GORANA                                       ..... Petitioner
                          Through :     Ms. Sija Nair Pal and
                                        Mr. Deepak Kr. Singh, Advs.
                          versus

DEPARTMENT OF HEALTH AND FAMILY WELFARE AND
ORS.                                   ..... Respondents
                  Through : Mr. Sanjoy Ghose, Adv. for R-1
                            to 3 with Ms. Urvi Mohan,
                            Adv.
                            Ms. Monika Arora, CGSC for
                            R-UOI.
     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 contends that the Anganwadi Centres in the Badarpur area of Delhi are being deprived of the benefits of the Integrated Child Development Scheme (ICDS) and the other schemes of the Government for the reason that the Government of NCT of Delhi has been unable to deploy ASHA workers. The second grievance expressed in the writ petition is that the ASHA Workers are not effectively implementing the other ICDS schemes. As a result, the

residents of this area are being deprived of the key maternal and child related healthcare schemes under the National Health Mission, 2015 including the Janani Suraksha Yojana (JSY), 2005; Janani Shishu Suraksha Karyakaram (JSSK), 2011 and ICDS scheme, 1975.

2. Appearing on advance notice, Mr. Sanjoy Ghose, Addl. Standing Counsel for the Govt. of NCT of Delhi informs this court that the respondent nos. 1 to 3 are aware of the urgency of the matter and that despite best efforts, it has not been able to recruit trained ASHA workers for the Bhat Camp with regard to which the petitioner has made a grievance. Mr. Ghose informs us that earnest efforts in this regard are underway and that the steps to recruit trained ASHA workers wheresoever needed would be expeditiously completed. It is submitted by Mr. Ghose that the respondents are conscious of their responsibilities and for this reason, ASHA Workers from other areas of Badarpur are being diverted to the Bhat Camp to ensure that no citizen suffers in any manner.

We take this statement on record. It is expected that the respondent nos. 1 to 3 shall undertake the needful within a period of three months from today.

3. The respondents shall also ensure that the grievance regarding implementation of the other ICDS Schemes including the immunization programmes is looked into, examined and appropriate steps in this regard are taken immediately.

4. This writ petition is disposed of in the above terms.

Dasti.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J JANUARY 29, 2018/kr