Delhi High Court
Jaya Singh vs Dept. Of Health And Family Welfare ... on 14 January, 2020
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 14.01.2020
+ W.P.(C) 420/2020
JAYA SINGH ..... Petitioner
Through: Ms. Tenzin Chodon, Adv.
versus
DEPT. OF HEALTH AND FAMILY WELFARE (THROUGH ITS
SECRETARY) & ORS ..... Respondents
Through: Mr. Sanjoy Ghose, ASC with
Ms.Urvi Mohan, Adv. for GNCTD
Mr. Jasmeet Singh, CGSC for UOI/R-5
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE C.HARI SHANKAR
JUDGMENT
: D.N. PATEL, Chief Justice (Oral)
CM APPL.1145/2020 (Exemption)
Allowed, subject to all just exceptions.
Application stands disposed of.
W.P.(C) 420/2020
1. This Public Interest Litigation has been preferred with the following
prayers:
"1. Issue a writ of Mandamus or any other appropriate writ
order or direction to the Respondents to provide a list of the
number of beneficiaries who availed cash assistance under
JSY, JSSK and PMMVY schemes.
2. Issue a writ of Mandamus or any other appropriate writ
order or direction to the Respondents to file a status report of
the schemes availed by the beneficiaries in Bhalswa dairy.
3. Issue a writ of Mandamus or any other appropriate writ
order or direction to the Respondents as how are they going to
ensure the implementation of schemes in Bhalswa dairy.
4. Issue a writ of Mandamus or any other appropriate writ
order or direction to the Respondents to ensure the services in
the Bhalswa Dairy of ASHA workers in the JJ colony for the
efficiency of the schemes as perNational Health Mission.
5. Pass an order directing the respondents to open bank
accounts of pregnant women and lactating mothers in
Bhalswa to ensure benefits under JSY, JJSK and PMMVY are
implemented.
6. Pass an order directing the respondents to organize
periodic awareness campaigns for the women and the
Anganwadi workers in Bhalswa Dairy.
7. Pass an order directing the respondents to submit a report
relating to the adequate facilities for cooking, drinking water
and sanitation in Anganwadi Centres of Bhalswa dairy.
8. Pass an order directing the respondents to ensure health
nutrition dry ration and cooked meal and are disbursed in
Anganwadi Centres in Bhalswa dairy as directed by the
Supreme Court vide order dated 28.11.2001 in People's Union
for Civil Liberties v. Union of India & Others.
9. Issue a writ of Mandamus or any other appropriate writ
order or direction to the Respondents to ensure effective and
efficient functionality of grievance redress mechanisms as per
Section 14 of the National Food Security Act, at nodal, district
and state levels.
10. For any such other and suitable order/s as this Hon'ble
Court may deem fit and necessary in the facts and
circumstances of the case and in the interest of justice."
2. Having heard the counsel for both the sides and looking to the facts
and circumstances of the case, it appears that several grievances have been
ventilated by this petitioner regarding proper implementation of various
schemes meant for pregnant women/new born living children/lactating
mothers, viz. Janani Suraksha Yojana, Janani Shishu Suraksha Karyakaram
and Pradhan Mantri Matru Vandana Yojana.
3. Looking to the facts and circumstances of the case, we hereby direct
the concerned respondent authorities to treat this writ petition as
representation and after looking into the grievances ventilated therein, take
requisite steps in accordance with law, rules, regulations and Government
policy applicable to the facts of the present case. Moreover, similarly
situated writ petition being W.P.(C) 178/2020 titled Puttam vs. Dept. of
Health & Family Welfare & Ors. was also disposed of by this Court vide
order/judgment dated 10th January, 2020 and it is expected from the
respondents that they will take action as early as possible and practicable in
accordance with law.
4. With the aforesaid observation, this writ petition is hereby disposed
of.
CHIEF JUSTICE
C.HARI SHANKAR, J
JANUARY 14, 2020
ns
