Delhi High Court
Aishwarya Adhikari vs Dept. Of Health And Family Welfare ... on 27 January, 2020
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 27th January, 2020
+ W.P.(C) 966/2020
AISHWARYA ADHIKARI ..... Petitioner
Through: Ms. Tenzin Chodon, Adv.
versus
DEPT. OF HEALTH AND FAMILY WELFARE AND ORS.
..... Respondents
Through: Ms. Monika Arora, Central Govt.
Standing Counsel with Mr. Kushal Kumar, Adv.
for R-UOI
Mr. Sanjoy Ghose, Addl.Standing Counsel-
GNCTD with Mr. Naman Jain, Adv.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 27.01.2020
D.N. PATEL, CHIEF JUSTICE (ORAL)
W.P.(C) 966/2020
1. This Public Interest Litigation has been preferred with the following
prayers :
"1. In view of the facts and circumstances of this petition, the
Petitioner prays before this Hon'ble Court as under:
2. 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.
3. 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 Mukundpur area.
4. 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 Mukundpur.
5. Issue a writ of Mandamus or any other appropriate writ
order or direction to the Respondents to ensure the services in
the Mukundpur of ASHA workers in the JJ colony for the
efficiency of the schemes as per National Health Mission.
6. Pass an order directing the respondents to open bank
accounts of pregnant women and lactating mothers in
Mukundpur to ensure benefits under JSY, JSSK and PMMVY
are implemented.
7. Pass an order directing the respondents to organize
periodic awareness campaigns for the women and the
Anganwadi workers in Mukundpur.
8. 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 Mukundpur.
9. Pass an order directing the respondents to ensure health
nutrition dry ration and cooked meal and are disbursed in
Anganwadi Centres of Mukundpur as directed by the Supreme
Court vide order dated 28.11.2001 in People's Union for Civil
Liberties v. Union of India & Others.
10. 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."
2. Having heard learned counsel for both the sides and looking to the
facts and circumstances, it appears that the grievance of this petitioner,
pertains to the proper implementation of the following three schemes :
(a) Janani Suraksha Yojana (JSY);
(b) Janani Shishu Suraksha Karyakram (JSSK); and
(c) Pradhanmantri Matratva Vandana Yojana (PMMVY).
3. Learned counsel appearing for the petitioner submits that the aforesaid
schemes are not being properly implemented in a particular area known as
Mukundpur at Delhi.
4. In view of the above, we hereby direct the concerned respondent
authorities to look into the grievances ventilated by this petitioner for
effective and efficient implementation of the aforesaid three schemes at
Mukundpur area at Delhi, and implement the same in accordance with the
provisions of the schemes, in accordance with law, rules, regulations and
Government policy applicable to the facts of the case, as early as possible
and practicable.
5. With these observations, this writ petition is hereby disposed of.
CHIEF JUSTICE
C.HARI SHANKAR, J.
JANUARY 27, 2020/kr
