Rajasthan High Court - Jodhpur
Shree Krishan Gaushala Samiti Seowa vs State Of Rajasthan (2024:Rj-Jd:24467) on 28 May, 2024
Author: Nupur Bhati
Bench: Nupur Bhati
[2024:RJ-JD:24467] (1 of 24) [CW-1315/2024]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Civil Writ Petition No. 1315/2024
Shree Krishan Gaushala Samiti Seowa through President
Mahaveer Prasad Sharma S/o Shri Sitaram Ji, aged about 63
years, R/o Village Seowa, Tehsil Rajgarh District Churu (Raj.).
----Petitioner
Versus
1. State of Rajasthan through Secretary, Department of
Gopalan Government of Rajasthan, Jaipur Rajasthan.
2. Diretcor, Gopalan Government of Rajasthan, Jaipur
Rajasthan.
3. Joint Director, Animal Husbandry Department, Churu.
4. District Gopalan Committee, Churu through its
Chairperson, District Collector Churu.
----Respondents
For Petitioner(s) : Mr. Moti Singh
For Respondent(s) : Mr. Piyush Bhandari, for
Dr. Praveen Khandelwal, AAG
HON'BLE DR. JUSTICE NUPUR BHATI
Order
28/05/2024
1. Though the matter has been listed in 'Fresh' category, at the
joint request of both the parties, the matter is heard finally today
itself.
2. This writ petition has been filed by the petitioner challenging
the order dated 01.12.2023 (Annex.21) passed by the Joint
Director, Animal Husbandry Department, Churu and also seeking
directions to the respondent to release the grant of 1 st Phase
financial year 2022-23 (April, May and June 2022) and 2 nd Phase
of Financial Year 2022-23 (November, December 2022 and
[2024:RJ-JD:24467] (2 of 24) [CW-1315/2024]
January and February 2023) in accordance with the physical
verification as well as the application submitted by the petitioner.
The petitioner also prayed that any kind of grant should also not
be withheld in future, if the petitioner is found eligible.
3. Briefly stated, the facts of the petition are that petitioner
Samiti is a registered society and is an eligible Gaushala receiving
grants issued by the Gopalan Department in every phase from
2017 to 2021 (Annex.4) as per the number of cows in the
Gaushala. Thereafter, in 2021, Rajasthan Cows Conservation and
Propogation (Amended) Rules, 2021 ('Rules of 2021') (Annex.3)
have been notified and subsequently, the respondent Department
had issued Guidelines for the grant of the second phase of the
financial year 2021-22 (January to March, 2022) dated
09.02.2022 (Annex.5).
4. In pursuance of the same, the Joint Director, Animal
Husbandry Department, Churu issued communication dated
25.02.2022 (Annex.6) to all the Gaushalas of District Churu and
advised them to upload their online application on or before
05.03.2022. Thereafter physical verification was done by the
respondent department on various dates from 03.01.2022 to
12.04.2023, according to which report (Annex.7) the petitioner
Gaushala was found having 738 bovines as on cut off date.
5. Thereafter, the petitioner uploaded application in the
requisite performa seeking grant for the 1 st phase of financial year
2022-23 (April to June, 2022) and the online application
(Annex.8) was uploaded on 05.07.2022 and subsequently in the
report dated 25.07.2022 (Annex.9), based on the physical
verification, 682 xkSoa'k have been found. The petitioner also
[2024:RJ-JD:24467] (3 of 24) [CW-1315/2024]
furnished details of the bill (Annex.10) for purchasing the
fodder/grass.
6. On 18.03.2023, another online application was submitted by
the petitioner for the grant of financial year 2022-23 (2 nd phase
November-December 2022 and January-February 2023) for 552
xkSoa'k and a bill (Annex.12) thereto for the fodder purchased have
also been submitted. Subsequently, in the report dated
12.04.2023 (Annex.13) based on the physical verification, 522
xkSoa'k have been found.
7. On account of the grants not being sanctioned/released by
the respondents, the petitioner filed a writ petition bearing SBCWP
No.11996/2023, which was disposed of by this Court vide order
26.09.2023 (Annex.18) wherein the State Government assured
the release of grant within 30 days. Thereafter, another inspection
was made on 02.10.2023 wherein 290 xkSoa'k were found in
satisfactory arrangement.
8. The petitioner further submitted representations for the
release of grant however, vide order dated 01.12.2023 and
communication dated 13.12.2023 (Annex.21), passed by the Joint
Director, it was informed that the case of the petitioner had been
decided in the light of the order passed by this Court dated
26.09.2023 and the same has been rejected on the ground that
the Gaushala had not been shifted to other land.
9. Thus, aggrieved of the order dated 01.12.2023 (Annex.21)
passed by the Joint Director, Animal Husbandry Department,
Churu, the petitioner has preferred this writ petition.
10. Learned counsel for the petitioner submits that the order
dated 01.12.2023 is illegal and bad in the eyes of law since the
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grant to the Gaushala has been provided under the Rules of 2016
and the rejection has been made beyond scope of the rules. He
further submits that in the Guidelines (Annex.5), it has been
clearly specified that the rejection has to be made by the District
Level Committee and the impugned order in this writ petition has
been passed from the office of the Joint Director and signed by the
District Collector, thus, the matter was not placed before the
Committee and therefore, suffers from illegality.
11. Learned counsel for the petitioner submits that the petitioner
had made efforts to shift the Gaushala as per the undertaking
given by the petitioner, however on account of the inaction of the
revenue authorities which have not processed the allotment
despite the request made by the petitioner, the Gaushala could not
be shifted.
12. Learned counsel for the petitioner also submits that the
Gaushala duly maintains the number of cows and calves as per
the minimum requirement prescribed in Rule 12 (i) of the Rules of
2021 (Annex.3) and also maintains a record in the register which
has been verified by the authorized representation of the
respondent department and thus, it has been contended that the
Gaushala is running continuously and is active at the place with
required number of bovines. He also submits that thus the
respondents have arbitrarily stopped the aid and violated the Rule
12 (iii), (iv), (xiii) and (xviii) of the Rules of 2021 notified by the
State dated 23.12.2021 (Annex.3).
13. Learned counsel for the petitioner further submits that a
separate register is also maintained by the petitioner with the tag
number according to which the Gaushala is having more than 738
[2024:RJ-JD:24467] (5 of 24) [CW-1315/2024]
xkSoa'k and thus, the petitioner is eligible for disbursal of the grant
and thus, the respondents have acted contrary to the Rules of
2016.
14. Learned counsel for the petitioner in response to the
additional affidavit, placed on record the report dated 11.05.2024
(Annex.AA/2) after conducting the inspection on the directions of
this Court dated 08.05.2024, submits that:
(a) firstly, the title of the land has been put to question by
the respondents, however, the petitioner has duly submitted
for the change of land from the graveyard but due to the
inaction of the revenue authorities, the said change could not
be made by the petitioner.
(b) secondly, there is no guideline which prescribes for the
post-mortem to be done mandatorily and thus, the
respondents cannot claim that due to the improper health
and hygiene the bovines are dying in the Gaushala.
(c) thirdly, the respondent department have failed to take
note of the number of bovines since the number has been
clearly mentioned by the petitioner in their application
(Annex.AA/1), and while the inspection had been conducted,
some of the xkSoa'k had been sent for water in the nearby
areas and thus, were not taken into account by the
authorities while carrying out the inspection.
15. Per contra, learned counsel for the respondents submits that
the financial assistance to the xkSoa'k are provided as per the
Rajashthan Cows Conservation and Propagation Rules, 2016 which
have been amended in 2021 wherein it has been provided that
financial assistance for food and water will be granted only to the
[2024:RJ-JD:24467] (6 of 24) [CW-1315/2024]
tagged xkSoa'k. He further submits that while the application of the
petitioner reveals the presence of 738 xkSoa'k in the Gaushala,
however, vide inspection report dated 25.07.2022 (Annex.R/2),
the respondent department found only 675 xkSoa'k being
maintained and thus, a re-inspection was conducted and vide
report dated 27.09.2022 (Annex.R/3), the number of the xkSoa'k
were reduced to 477 subsequently. He thus submits that the total
number of xkSoa'k were less than 261 from the total number of
xkSoa'k as submitted by the petitioner in its application form and
further a difference of 198 xkSoa'k were found upon the joint
physical inspection.
16. Learned counsel for the respondents also submits that the
grant for the 2nd phase of the year 2022-23 has not been
disbursed due to the reason that the physical inspection report
dated 12.04.2023 (Annex.13), on the basis of which the grant of
financial assistance was sought, does not bear the signature of the
Administrative Officer.
17. Learned counsel for the respondents further submits that the
Gaushala is operating on the land bearing khasra no. 177 which is
recorded as gair mumkin samshan land in the revenue record and
the said fact is revealed upon the perusal of the proposal
submitted by the petitioner dated 25.07.2011 (Annex.15) that the
land of the Gaushala is indicated as Moksh Land. He also submits
that for removal of encroachment on the khasra no. 177, notice
dated 12.07.2022 (Annex.R/4) had also been sent by Sarpanch,
Gram Panchayat Seowa.
18. Learned counsel for the respondents submits that the order
of the Coordinate Bench of this Court in SBCWP No. 11996/2023
[2024:RJ-JD:24467] (7 of 24) [CW-1315/2024]
dated 26.09.2023, the respondents were not directed to release
the grant of financial assistance but to merely decide the
representation of the petitioners, which the respondents have
decided and the said representation had been rejected vide order
dated 01.12.2023 (Annex.21).
19. The respondent State, by filing an additional affidavit,
submits that after the directions passed by this Court in the order
dated 08.05.2024, the petitioner submitted a fresh application on
09.05.2024 (Annex.AA/1) to the respondent department wherein
271 tagged and 85 untagged xkSoa'k were present, making it a total
of 368 xkSoa'k present and subsequent thereto, an inspection was
conducted and the report of the said inspection dated 11.05.2024
along with From No. 5 (Annex.AA/2) which revealed that total 51
xkSoa'k were present and out of those 51, only 25 xkSoa'k were found
to be tagged and there was no detail found for the rest 26 xkSoa'k,
thus showing major discrepancies in the application of the
petitioner for the grant of financial assistance.
20. Learned counsel for the respondent State also submits that
the petitioner also did not adhere to the Rule 12 (vi) of 2021
pertaining to the disposal of the xkSoa'k who have died, wherein it
has been provided that the dead xkSoa'k have to be disposed in a
scientific manner. He also submits that owing to the improper
conditions of disposal as implemented by the petitioner, dead
xkSoa'k are lying on the open land of the Gaushala creating foul
smell and unhygienic atmosphere within the Gaushala and nearby
areas, the photographs of the same have been attested as
Annex.AA/3.
21. Heard learned counsel for the parties.
[2024:RJ-JD:24467] (8 of 24) [CW-1315/2024]
22. This Court finds that after the physical inspection, the report
of the physical verification for the grant of financial assistance in
the 1st phase of the financial year 2022-23, is of 25.07.2022
(Annex.9), clearly reveals that the authorities had pointed out that
the petitioner is not adhering to the directions for disposal of the
dead xkSoa'k, and the same is being done in the Gaushala premises
itself, thus causing foul smell and unhygienic conditions for the
rest of the xkSoa'k in the Gaushala as well as the areas nearby. A
response on the said issue was also sought by the Joint Director,
Animal Husbandry Department, Churu.
23. It is also seen that on account of the grant not being released,
the petitioner filed the writ petition being SBCWP 11996/2023,
which came to be decided on 26.09.2023 (Annex.18), whereby
the Coordinate Bench of this Court directed the respondents to
decide the application of the petitioner and only if the decision
taken by the respondents is found in favour of the petitioner, the
grant was to be released. The relevant para of the order dated
26.09.2023 (Annex.18) reads as follows:
"In light of such submissions, the present petition is
disposed of while directing the respondents to adhere by
the assurance given by the learned Additional Advocate
General that the application for release of grant of aid for
financial year 2022-23 (April, May & June, 2022 and Phase
2nd of Financial year 2022-23 (November, December 2022
and January and February, 2023) pending before it be
decided within a period of 30 days from today by passing a
speaking order, strictly in accordance with law. In case, the
decision taken by the respondents is in favour of the
petitioner-Samiti, appropriate grant shall be released in
favour of the petitioner-Samiti. All pending applications
stand disposed of."
[2024:RJ-JD:24467] (9 of 24) [CW-1315/2024]
24. Subsequent to the said order dated 26.09.2023 (Annex.18),
the respondents conducted an inspection and vide inspection
report dated 02.10.2023 (Annex.19) observed that while facilities
for water and fodder have been found proper but the petitioner
was directed to maintain appropriate conditions for cleanliness and
a proper channel to be given for rainwater. This Court finds that
pursuant to the said directions of the Coordinate Bench of this
Court, respondent no. 3 issued a speaking order dated 01.12.2023
(Annex.21) whereby the release of grant for financial assistance
for the first phase has been discussed in the meeting dated
25.05.2023 and thereby, the grant has been rejected on the
following grounds:
a) "जांच के समय प्रपत्र-5 में गौवंश की संख्या में बार-बार बड़ा अंतर पाये जाने,
b) 240 गौवंश की निकासी का साक्ष्य प्रस्तुत नहीं करने, गौशाला में मृत गौवंश का
गौशाला परिसर में ही अवैज्ञानिक विधि से निस्तारण करने,
c) गौशाला समिति द्वारा मिथ्या सूचना देने,
d) 97 मृत गौवंश का प्रपत्र-5 में अपूर्ण अंकन पाये जाने व
e) निर्देशों की पालना नहीं करने के कारण
वर्ष 2022-23 के प्रथम चरण की सम्पूर्ण सहायता राशि स्थगित करने का निर्णय लिया
जाता है।"
With regards to the grant of financial assistance for the 2 nd phase, vide
the said order dated 01.12.2023 (Annex.21), the release of grant for
financial assistance for the first phase has been discussed in the
meeting dated 03.07.2023 and thereby, the grant has been
rejected on the following grounds:
a) "श्रीकृ ष्ण गौशाला समिति सेऊवा राजगढ की सहायता पूर्व में ग्राम पंचायत
सेउआ एवं ग्राम वासियों द्वारा गौशाला के विरूद्ध प्रतिदिन चार-पाँच गायों की
मृत्यु होने व उनका वैज्ञानिक तरीके से निस्तारण न करने तथा परिसर में ही
[2024:RJ-JD:24467] (10 of 24) [CW-1315/2024]
कु त्तों के द्वारा मृत पशु को खाने तथा मृत पशुओं को परिसर में गड्डे खोद कर
निस्तारण करने के कारण आस-पास की आबादी में गंदगी एवं दुर्गन्ध के कारण
लोकस्वास्थ्य पर प्रतिकू ल प्रभाव पड़ने की शिकायत प्राप्त होने एवं उपखण्ड
अधिकारी के माध्यम से जाँच करवाने पर शिकायत में वर्णित तथ्यों की पुष्टी होने
के उपरान्त गौशाला प्रबन्धन समिति द्वारा गौशाला प्रबंध की उपरोक्त लापरवाही
उजागर होने तथा विभागीय निर्देशों की पालना नहीं किये जाने के कारण पूर्व
सहायता प्रकरण बकाया होने के मध्यनजर त्थगित रखी गई थी एवं प्रथम चरण
की सहायता बकाया है।
b) गौशाला अध्यक्ष द्वारा श्रीमान जिला कलक्टर चूरू को गौशाला शिफ्टिंग हेतु
लिखित सहमती प्रदान की गई थी, परन्तु आदिनांक तक गौशाला की शिफ्टिंग
नहीं की गई है।
c) प्रकरण निर्णयार्थ प्रस्तुत किया गया, जिस पर बाद विचार विमर्श गौशाला में
संधारित गौवंश के चारे पानी की आवश्यकता के मध्यनजर अध्यक्ष महोदय ने
वित्त वर्ष 2022-23 द्वितीय चरण अन्तर्गत गौशाला को 50 प्रतिशत की सहायता
राशि जारी किये जाने का अनुमोदन एवं शेष राशि पर लोकस्वास्थ्य को ध्यान में
रखते हुए शिफ्टिंग पश्चात् नियमानुसार आगामी बैठक में निर्णय किये जाने तथा
प्रथम चरण की सहायता पूर्व में जारी निर्देशों की पूर्ण पालना प्रबन्धन समिति
द्वारा करने तक स्थगित रखने के निर्देश प्रदान किये गये।"
25. The respondents conducted various inspections from
23.12.2021 to 04.07.2022 (Annex.7), and directions have been
issued to maintain health and hygiene of the bovines as well as for
ensuring proper disposal of the dead xkSoa'k. In the report dated
30.03.2022 (Annex.7), the petitioner was specifically directed to
ensure that the dead xkSoa'k are disposed of in proper manner,
however nothing has been done in this regard by the petitioner.
The relevant report is reproduced as under:
"आज दिनांक 30-03-2022 को श्री कृ ष्णा गौशाला समिति सेउवा का निरीक्षण
किया गया निरिक्षण के दौरान सभी पशु स्वस्थ पाये गये एवां चारे पानी की
[2024:RJ-JD:24467] (11 of 24) [CW-1315/2024]
व्यवस्था सही पाई गई एवं साफ सफाईके लिए निर्देशित किया गया एवं मृत पशुओं
के सही तरीके से डिसपोज करने के लिए निर्देशित किया गया।"
It is also observed that vide report dated 07.05.2022, it has been
pointed out by the respondent authorities that even after being
directed to dispose the dead xkSoa'k in a proper manner, it has been
found that the on account of no land present for the disposal of
the dead xkSoa'k, the corpse of the xkSoa'k are lying on the Gaushala
premises and further the petitioner was directed to stop the stray
dogs from coming in the premises. The relevant report is
reproduced as under:
"आज दिनांक 7-05-2022 को श्री कृ ष्णा गौशाला समिति सेउवा का निरीक्षण
किया गया निरिक्षण के दौरान सभी पशु स्वस्थ पाये गये एवं गौषाला को साफ
सफाई के लिये निर्देशित किया गया एवं गौशाला को काफी बार मौखिक रुप से एवं
अभीलिखित रुप से समझाया गया कि मृत पशुओं का सही तरीके से निस्तारण करें
इसके बावजूद मृत पषु को निस्तारण करने की जगह नहीं मिलने के कारण वहीं
गौषाला परिसर में निस्तारण किया जारहा है एवं गौषाला में आवारा कु त्तों के प्रवेष
करने से रोकनेके लिए निर्देशित किया गया।"
Furthermore, vide report dated 30.05.2022 (Annex.7), it has been
found that the petitioner has neither provided the description of
the xkSoa'k in the format of Form 5, nor provided the register
mentioning the details of the xkSoa'k. The relevant report is
reproduced as under:
"आज दिनांक 30-05-2022 को श्रीमान उपखण्ड अधिकारी राजगढ (चुरु) से प्राप्त
परिवाद एवं निर्देषानुसार श्री कृ ष्णा गौशाला समिति सेउवा का आकस्मिक
निरीक्षण रवि कु मार पूनिया एसडीओ नोडल अधिकारी प० पा० दि० राजगढ द्वारा
किया गया निरिक्षण के समय कल 587 गौवंष का सधारण किया जारहा है जिसमें
अपठनीय गौवंष 1123 व बड़े गौवंष 475 सघारित मत पशुओं का निस्तारण
गौशाला परिसर मे ही वर्तमान में किया जा रहा है। गौशाला प्रबंधन द्वारा निरीक्षण
रजिस्टर की अपठनीय उपलब्ध कराया गया है। प्रपत्र 5 व प्रपत्र अपठनीय उपलब्ध
नहीं कराया गया है।"
Moreover, vide report dated 15.06.2022 (Annex.7), it has been
pointed out by the respondent authorities that the petitioner was
[2024:RJ-JD:24467] (12 of 24) [CW-1315/2024]
again directed to dispose the dead xkSoa'k in a scientific manner
and at a proper place. The relevant report is reproduced as under:
"आज दिनांक 15-06-2022 को श्री कृ ष्णा गौशाला समिति सेउवा का निरीक्षण
किया गया गौशाला में सभी पशु स्वस्थ पाये गये एवं सही चारे पानी की व्यवस्था
सही पाई गई गौशाला परिसर को साफ सफाई के लिए निर्देशित किया गया एवं
गौशाला परिसर के सही वैज्ञानिक तरीके से निस्तारण एवं सही जगह पशु का
निस्तारण करने के लिये कहा गया।"
26. Thus, it is seen that number of irregularities have been found
in the petitioner Gaushala but the same have not been
resolved/cured. This Court also finds that on the basis of
inspection conducted and the report dated 25.07.2022 (Annex.9),
the respondent authorities found that only 682 xkSoa'k are being
maintained by the Gaushala, out of which only 675 xkSoa'k have
been tagged, whereas 738 xkSoa'k, were maintained by the
petitioner, as mentioned by the petitioner in its application dated
05.07.2022 (Annex.8) for the grant of aid for the 1 st Phase (April
to June, 2022). Further based on the re-inspection conducted by
the respondent authorities and the report dated 27.09.2022
(Annex.R/3), the number of xkSoa'k had reduced to 477 and the
dead xkSoa'k were found lying in the Gaushala premises itself, with
no plausible explanation being given by the petitioner.
27. This Court also observes that vide speaking order dated
01.12.2023 (Annex.21), a meeting was held on 25.05.2023, while
affording an opportunity of hearing to the President of the
petitioner Samiti, and the issue for the grant of financial
assistance for 1st phase of the year 2022 was discussed, wherein it
was found that there is no evidence submitted by the petitioner in
respect of 240 xkSoa'k which were missing/sent from the Gaushala,
nor there is sufficient information regarding the 97 dead xkSoa'k in
[2024:RJ-JD:24467] (13 of 24) [CW-1315/2024]
Form-5 submitted by the petitioner, which was/is a blatant
violation of Rule 12(v) of the Rules of 2021 (Annex.3). The
relevant rule is reproduced as under:
"12. संस्थाओं द्वारा आर्थिक सहायता हेतु पात्रता की शर्ते आर्थिक
सहायता प्राप्त होने के लिए आवश्यक है कि-
v. गौशाला को उक्त टैग की संख्या के आधार पर अपने कार्यालय में गौवंश का
एक रजिस्टर संलग्न निर्धारित प्रपत्र में संधारित करना होगा। किसी गौवंश की
मृत्यु / स्थानान्तरण / दान / विक्रय या अन्य कारणों से गौशाला से निकास हो
जाता है तो इनका रजिस्टर में लाल स्याही से अंतिम कॉलम में अंकित करना
अनिवार्य होगा ताकि भौतिक सत्यापन के समय स्थिति स्पष्ट हो सके ।"
28. This Court also observes that the respondents have rightly
pointed out that the financial grant in the 2 nd phase of the year
2022-23 cannot be disbursed to the petitioner since the physical
inspection conducted by respondent authorities and the report
dated 12.04.2023 (Annex.13) is not bearing the signature of the
Administrative Officer.
29. This Court also observes that the inspection reports dated
25.07.2022 (Annex.9), 27.09.2022 (Annex.R/3), 02.10.2023
(Annex.19) and 11.05.2024 (Annex.AA/2) along with the reports
subsequent to the inspections carried out from 23.12.2021 to
04.07.2022 (Annex.7), the respondent authorities have repeatedly
pointed out numerous deficiencies, however, the petitioner has
miserably failed to make any effort to cure the said deficiencies
and no plausible explanation has been given by the petitioner in
this regard. Thus, on account of such irregularities present, it is
seen that the petitioner has violated the provisions of the
Rajasthan Gaushala Act, 1960 along with guidelines (Annex.5) as
well as Rules of 2021 (Annex.3) and therefore is not entitled to
the grant of financial assistance. The relevant guideline is
reproduced as under:
[2024:RJ-JD:24467] (14 of 24) [CW-1315/2024]
"2. संस्थाओं द्वारा आर्थिक सहायता हेतु पात्रता की शर्ते:-
xix. यदि रजिस्ट्रार गौशाला / निदेशालय / शासन द्वारा जारी निर्देशों की
अवहेलना अथवा विभागीय संचालित योजनओं में सहयोग नहीं करने पर संस्था /
गौशाला के विरूद्ध कार्यवाही की जायेगी।
xx. विभाग/निदेशालय द्वारा जारी निर्देशो की अवहेलना अथया विभागीय
संचालित योजनाओं में सहयोग नहीं करने पर संस्था / गौशाला के विरूद्ध
कार्यवाही की जावेगी। जैसे संस्था को ब्लैक लिस्ट करना, अनुदान रोकना,
अनुशासनात्मक कार्यवाही करना इत्यादि।"
30. This Court also finds that as per the directions given by this
Court dated 08.05.2024, inspection was conducted by the
respondent authorities on 11.05.2024, and upon perusal of the
report (Annex.AA/2) based on the said inspection, following
deficiencies were found, the relevant portion whereof is
reproduced herein below:
1. प्रपत्र-5 का अवलोकन:- कोर्ट के निर्देशानुसार दिनांक 11.05.2024 को उक्त
गौशाला का निरीक्षण करने पर गौशाला में निरीक्षण दिनांक को कु ल 271 गौवंश
टैगशुदा पाये गये (जिसमें छोटे 33 व बड़े-238) जबकि प्रपत्र-5 का अवलोकन
करने पर प्रपत्र के (जो दिनांक 01.04.2024 से संधारित है) कु ल 284 पशुओं
का इन्द्राज पाया गया। गौशाला प्रबन्धन द्वारा प्रपत्र में कु छ अन्य गौवंश का भी
इन्द्राज किया गया है, लेकिन जांच दिनांक 08.05.2024 को प्रपत्र-5 में गौवंश
के आवक की दिनांक इन्द्राज नहीं थी, जिसका इन्द्राज कर लिया गया है।
अध्यक्ष द्वारा इन्द्राज की दिनांक का संतोषप्रद प्रत्युत्तर नहीं दिया गया है।
(सलंग्नक प्रपत्र-5 की प्रति)
2. मौके पर उपलब्ध टैगशुदा गौवंश का प्रपत्र 5 से मिलान की स्थितिः निरीक्षण के
समय टैगशुदा गौवंश के टैग नम्बर, उम्र व लिंग के आधार पर रेण्डमली 51
गौवंश का प्रपत्र-5 में दर्ज विवरण से भौतिक रूप से मिलान करने पर स्थिति
निम्न प्रकार पाई गई।
xxxx
इस प्रकार कु ल 51 गौवंश का मिलान करने पर 25 का विवरण सही पाया
गया, जबकि 25 गौवंश का गौशाला के प्रपत्र-5 में इन्द्राज ही नहीं पाया। आज
दिनांक को भौतिक रूप से 51 प्रतिशत गौवंश का इन्द्राज सही नहीं पाया गया।
इस प्रकार मात्र 49 प्रतिशत इन्द्राज ही सही पाया गया। इससे स्पष्ट होता है कि
गौशाला प्रबंधन द्वारा प्रपत्र 5 का संधारण सही रूप से नहीं किया जा रहा है।
3. पिछले 6 माह में मृत गौवंश का विवरण: गौशाला में गत 6 माह में कु ल 88
गौवंश को प्रपत्र-5 में मृत बताया गया है। लेकिन उक्त की मृत्यु का न तो
स्थानीय पशु चिकित्सालय से पोस्टमार्टम कराया है ना ही कोई विशेष बीमारी से
मृत होना बताया है के वल मृत्यु पर निकासी बताई गई है।
4. प्रपत्र-6 का अवलोकन:- अवलोकन पर गौशाला में संधारित प्रपत्र-6 में
10.05.2024 तक का इन्द्राज पाया गया, जिसमें सुखे चारे का बैलेन्स 315
क्विंटल स्टॉक में है। रिकॉर्ड के अनुसार प्रतिदिन 40 क्विंटल चारा दिया जा रहा
है। पराली, मूंग, नीरा, मिक्स नीरा आदि का एक पेज पर प्रपत्र 6 में इन्द्राज
किया हुआ पाया गया, जबकि चारे की अलग-अलग किस्म का अलग-अलग पेज
पर इन्द्राज किया जाना अपेक्षित है। चारे की क्वालिटी सही प्रतीत नहीं हो रही है
तथा गौवंश काफी कमजोर अवस्था में पाये गये। (फोटो संलग्न है।)
[2024:RJ-JD:24467] (15 of 24) [CW-1315/2024]
5. गौशाला के मृत गौवंश के गौशाला परिसर में निस्तारण बाबत्: गौशाला प्रबन्ध
समिति अध्यक्ष द्वारा ग्रामीणों की उपस्थिति में अधोहस्ताक्षरकर्ता के समक्ष
गौशाला के मृत गौवंश को गौशाला परिसर में ही दफनाया जाना स्वीकार किया
है। परिसर में श्वान भी विचरण करता पाया गया।
उपस्थित आस-पास के ग्रामवासियों (महिला एवं पुरुषों) ने भी निरीक्षण के
समय अवगत कराया, कि मृत गौवंश गौशाला परिसर में काफी समय पड़ा रहता
है व बदबू आने पर उसे परिसर में ही दफनाया जाता है, जिसके कारण आस-पास
के आबादी क्षेत्र में बदबू आती रहती है एवं आमजन का रहना मुश्किल हो गया है
तथा बीमारी फै लने की पूरी सम्भावना है।
इस प्रकार गौशला के मृत गौवंश का गौशाला परिसर में ही अवैज्ञानिक व आधे
अधूरे तरीके से दफनाने की निरीक्षण के समय पुनः पुष्टि हुई है। जो कि निधि
नियम 2016 व संशोधित 2021 की स्पष्ट अवहेलना दर्शाता है।
6. गौशाला के स्वामित्व की भूमि बाबत्:उक्त गौशाला के प्रबन्धन द्वारा सन् 2017
में श्री धर्मपाल प्रजापत पुत्र श्री मालाराम की भूमि को 03 साल की लीज पर
लिया जाकर गोपालन विभाग में पंजीयन करवाया गया, लेकिन उक्त भूमि पर
कभी भी गौशाला को संचालित नही किया गया। जिसकी उपस्थित ग्रामवासियों
के समक्ष अध्यक्ष ने स्वयं पुष्टि की है। इस प्रकार गौशाला का संचालन गांव की
श्मसान भूमि खसरा नं. 177 में शुरू से अब तक किया जा रहा है तथा लीजशुदा
भूमि पर कभी संचालन नहीं किया गया अर्थात उक्त लीज को पंजीयन मात्र व
गौशाला सहायता लेने के उद्देश्य से ही किया गया है। (भूमि दस्तावेज की प्रति
सलंग्न)
गौशाला अध्यक्ष द्वारा मृत गौवंश का निस्तारण गौशाला परिसर के अलावा
किये जाने के व गौशाला को अन्यत्र शिफ्ट करने हेतु प्रस्तुत किये गये सहमति
पत्र बाबत् दिनांक 26.05.2023 द्वारा श्रीमान जिला कलक्टर चूरू को यह
आश्वासन / शपथ पत्र दिया गया था कि भूमि का चयन कर लिया गया है व मैं
उक्त गौशाला को अन्यत्र शिफ्ट कर लूँगा।
इसी आश्वासन के आधार पर गौवंश के भरण पोषण हेतु वर्ष 2022-23 का
द्वितीय चरण की 50 प्रतिशत सहायता राशि जिला गोपालन समिति के निर्णय
दिनांक 09.11.2023 के अनुसार स्वीकृ त की गई थी।
लेकिन उक्त गौशाला द्वारा उक्त आश्वासन की आज तक पालना नहीं की गई,
जिसके कारण दिनांक 04.03.2024 को जिला गोपालन समिति द्वारा लिये गये
निर्णय अनुसार उक्त अवधि की शर्तों के अध्यधीन दी गई 50 प्रतिशत सहायता
राशि की वसूली करने के निर्देश भी प्रदान किये गये है। (जिला गोपालन समिति
की बैठक कार्यवाही विवरण की प्रति)
7. गौशाला में साफ सफाई व्यवस्था: निरीक्षण के समय गौशाला में साफ सफाई की
व्यवस्था बहुत खराब पाई गई। परिसर में जगह-जगह मृत गौवंश के अवशेष
जैसे हड्डियां, आदि भी पाये गये।
गौशाला गाव के बीच में ही श्मशान भूमि में संचालित होने के कारण आस-पास
के घरों के लोगों को उक्त दूषित वातावरण से काफी परेशानी होना पाया गया,
जिसकी सम्पर्क पोर्टल पर बार-बार शिकायतें भी प्राप्त हो रही है। (शिकायतों की
प्रति संलग्न है)
तत्थ्यात्मक टिप्पणी गौशाला अध्यक्ष को बार-बार निर्देशित करने के उपरांत भी प्रपत्र-
5 का नियमित रूप से नियमानुसार अद्यतन नहीं करना, रिकॉर्ड में दर्ज गौवंश के स्थान
पर गौशाला में अन्य टैग नं के गौवंश का पाया जाना, साफ-सफाई की व्यवस्था खराब
पाया जाना व मृत गौवंश को गौशाला परिसर में ही अवैज्ञानिक तरीके से आधे अधूरे रूप
से निस्तारण करना एवं जिला गोपालन समिति के आदेश पर टैग रजिस्टर प्रपत्र-6 के
एकबारीय संधारण की शिथिलता प्रदान किये जाने एवं गौवंश की संख्या में किसी प्रकार
की कमी नहीं होने के निर्देशों के पश्चात् भी गौवंश की संख्या में अत्यधिक कमी से प्रतीत
होता है कि गौशाला द्वारा जिला गोपालन समिति व गोपालन विभाग के निर्देशों एवं
निधि नियम-2016 व संसोधित 2021 के प्रावधान व शर्तों की स्पष्ट अवहेलना की जा
रही है।"
[2024:RJ-JD:24467] (16 of 24) [CW-1315/2024]
Thus, from a bare perusal of the recent report (Annex.AA/2) of the
inspection dated 11.05.2024 brought on record by the
respondents by way of filing the additional affidavit, it is clearly
seen that not only has the petitioner flouted the Guidelines
(Annex.5) as well as Rules of 2021 (Annex.3), but also
disregarded the directions issued by the respondents time and
again by way of inspection reports.
31. This Court takes note of the fact that the following
deficiencies have been recurring since the beginning, which
include:
(a) Upon perusal of the mandatory provision prescribing the
eligibility under the Rules of 2021 (Annex.3), for running the
Gaushala along with the Guidelines (Annex.5), it is seen that the
petitioner has failed to tag all the xkSoa'k which is present in the
Gaushala and the register is also not properly maintained for the
available xkSoa'k. Thus, under the provisions and the Guidelines
(Annex.5), the petitioner cannot keep any xkSoa'k untagged in the
Gaushala and further it also becomes ineligible to run the
Gaushala. It is also seen that upon inspection done on 11.05.2024
(Annex.AA/2), the basic eligibility of running a Gaushala that
minimum 100 xkSoa'k should be available was also not found in
place. The relevant rule is reproduced as under:
"12. संस्थाओं द्वारा आर्थिक सहायता हेतु पात्रता की शर्ते आर्थिक सहायता
प्राप्त होने के लिए आवश्यक है कि-
(i) पात्र संस्था में न्यूनतम एक सौ गौवंश रखना अनिवार्य होगा तथा एक
वर्ष पुराना पंजीयन होना चाहिए। बजट घोषणा अनुरुप नवगठित
नन्दीशालाओं हेतु पंजीयन अवधि की पात्रता नन्दीशाला योजना अनुरूप
रहेगी। इन नवगठित नन्दीशालाओं में 100 नन्दी संधारित करते ही भरण
पोषण अनुदान की पात्रता मान ली जावेगी। काईन हाऊस/कॉजी हाऊस को
अनुदान प्राप्त करने के लिये पंजीयन की अनिवार्यता नहीं रहेगी।"
[2024:RJ-JD:24467] (17 of 24) [CW-1315/2024]
The relevant Guideline, in respect to the requirement of tagging is
reproduced as under:
"2. संस्थाओं द्वारा आर्थिक सहायता हेतु पात्रता की शर्ते:-
i. संस्था में न्यूनतम 100 गौवंश (टैगशुदा) का संधारण तथा 01 वर्ष
पुराना पंजीयन एवं एक वर्ष से नियमित संचालन होना आवश्यक होगा।
नियमित संचालन का आधार सर्वे/ भौतिक सत्यापन रिपोर्ट को माना
जावेगा जिला स्तरीय नन्दीगौशाला में 500 गौवंश का संधारण करना
अनिवार्य है।"
The said Guidelines (Annex.5) not only prescribe that a minimum
of 100 bovines should be present, having their separate number
tags which would be unique for each xkSoa'k, while seeking financial
assistance, but it is also specified that such bovines should be
tagged for the purpose of maintaining a record as per the scheme
of the Government of India, 'Information Network for Animal
Productivity and Health' ('INAPH'). The relevant guideline is
reproduced as under:
"2. संस्थाओं द्वारा आर्थिक सहायता हेतु पात्रता की शर्ते:-
iv. संस्था द्वारा संधारित प्रत्येक गौवंश की पहचान हेतु टैग लगाना
अनिवार्य होगा। इसके लिए जिल्ला, ग्राम, गौशाला तथा गौवंश का
रजिस्टर क्रमांक संधारित किया जायेगा तथा प्रत्येक गौवंश का
नम्बर पृथक-पृथक अर्थात Unique होगा। गौशाला में गौवंश के
लिए भारत सरकार के INAPH कार्यक्रम अन्तर्गत जारी
दिशानिर्देशानुसार टैगिंग करवाई जायेगी। पूर्व में टैग किये गये
गौवंश को 12 डिजिट का दूसरा टैंग लगाया जा सके गा। इस प्रकार
गौशाला द्वारा लगाये गये टैग को 12 डिजिट के टैग से बदला जा
सके गा।"
The relevant rule is reproduced as under:
"12. संस्थाओं द्वारा आर्थिक सहायता हेतु पात्रता की शर्ते
आर्थिक सहायता प्राप्त होने के लिए आवश्यक है कि-
(iii)संस्था दुवारा संधारित गौवंश की पहचान हेतु टैग
लगाना अनिवार्य होगा।"
(b) Furthermore, it was categorically mentioned in the Guideline
2(v) (Annex.5) that not only every xkSoa'k is to be tagged, but a
[2024:RJ-JD:24467] (18 of 24) [CW-1315/2024]
separate register is also to be maintained and in case any xkSoa'k is
transported/sold/donated or has died, then in that case, then it is
mandatory to note the said detail in the register in red ink so that
it becomes feasible to assess the condition of the Gaushala during
the physical verification. The relevant guideline is reproduced as
under:
"2. संस्थाओं द्वारा आर्थिक सहायता हेतु पात्रता की शर्ते:-
v. गौशाला को उक्त टैग की संख्या के आधार पर अपने कार्यालय में गौवंश
का एक रजिस्टर संलग्न निर्धारित प्रपत्र में संधारित करना होगा। किसी
गोवंश का मृत्यु / स्थानान्तरण/दान / विक्रय या अन्य कारणों से गौशाला
से निकास हो जाता है तो इनका रजिस्टर में लाल स्याही से अंतिम
कॉलम में अंकित करना अनिवार्य होगा ताकि भौतिक सत्यापन के समय
स्थिति स्पष्ट हो सके ।"
Moreover, Guideline 6(i) (Annex.5) specifies that authorities while
conducting inspections will have to take into account the bovine
maintenance and tagging register in a prescribed format, the
fodder and water register in a prescribed format and bills
pertaining thereto along with the cash deposits with the Gaushala
and even in presence of such clear stipulations, it is seen that the
petitioner has not bothered to maintain the said register in
accordance with the Guidelines (Annex.5), and is thus not entitled
for the grant of financial assistance. The relevant Guideline is
reproduced as under:
"6. लेखा संधारण एवं निरीक्षण:-
i. संस्था/गौशाला द्वारा निम्न प्रकार के अभिलेखों का संधारण अनिवार्य रूप से
किया जावेगा एवं इनका निरीक्षण एवं जांच पशुपालन/गोपालन विभाग के
अधिकारियों तथा जिला कलक्टर द्वारा अधिकृ त अन्य अधिकारियों द्वारा समय-
समय पर किया जा सके गाः-
गौवंश संधारण एवं टैगिंग का रजिस्टर (निर्धारित प्रारूप)
चारा-पानी, पशुआहार पंजिका (निर्धारित प्रारूप)
रोकड़ बही।
[2024:RJ-JD:24467] (19 of 24) [CW-1315/2024]
चारा-पानी एवं पशुआहार पर व्यय के प्रमाणितशुदा बिल वाउचर्स"
(c) Due to the improper disposal of the dead xkSoa'k, the entire
Gaushala as well as the nearby area is contaminated with foul
smell and thus impacts the public health at large, which is against
the Rule 12(vi) of the Rules of 2021 (Annex.3) as well as the
Guidelines of 2022 (Annex.5). Rule 12(vi) of the Rules of 2021
reads as under:
"12.संस्थाओं द्वारा आर्थिक सहायता हेतु पात्रता की शर्ते आर्थिक
सहायता प्राप्त होने के लिए आवश्यक है कि-
(vi) संस्था द्वारा वृद्ध एवं बीमार पशुओं के लिए उचित चिकित्सा
व्यवस्था करनी होगी एवं मूल पशुओं का निस्तारण वैज्ञानिक तरीके
से, करना होगा"
The relevant guideline (Annex.5) is reproduced as under:
"2. संस्थाओं द्वारा आर्थिक सहायता हेतु पात्रता की शर्ते:-
xi. संस्था द्वारा वृद्ध एवं बीमार पशुओं के लिए उचित चिकित्सा
व्यवस्था करनी होगी एवं मृत पशुओं का निस्तारण वैज्ञानिक तरीके
करना होगा।"
The petitioner has also falsely mentioned in the communication
made to the respondent dated 11.05.2023 (Annex.14) that the
dead xkSoa'k are being disposed of in a scientific manner, however
upon perusal of the photographs attested along with the additional
affidavit filed by the respondents (Annex.AA/3), it is clearly seen
that the corpse of dead xkSoa'k are lying in the Gaushala premises
itself.
(d) This Court finds that the respondents have placed on record a
notice dated 12.07.2022 (Annex.R/4) issued by the Sarpanch,
Gram Panchayat, Seowa wherein it has been stated that there was
no permission or resolution in respect to the consent given by the
Gram Panchayat or the Gram Sabha to the petitioner for running
Gaushala on the graveyard, Khasra no. 177. In the said notice, it
[2024:RJ-JD:24467] (20 of 24) [CW-1315/2024]
was also mentioned that the said fact has been brought to the
knowledge of the petitioner vide letter dated 18.06.2022, to which
no response has been made by the petitioner and, therefore, on
account of complaints being received by the villagers, in the
meeting dated 07.07.2022, it has been decided that the petitioner
should stop operating the Gaushala on the graveyard otherwise
the petitioner would have to vacate the land situated on the
graveyard by way of conducting proceedings in accordance with
the law. This Court also takes into account the fact that the
petitioner has not questioned the said notice dated 12.07.2022
(Annex.R/4) and it is also seen that admittedly, the petitioner had
given an undertaking to the District Collector dated 26.05.2023
(Annex.14) that the petitioner Gaushala would be shifted to a
different place, however till date is running the Gaushala on the
same location. The relevant portion of the undertaking given by
the petitioner vide communication dated 26.05.2023 (Annex.14) is
reproduced as under:
"mijksDr fo"k;kUrxZr fuosnu gS fd Jh d`".k xkS'kkyk
lsÅok dks Jheku ftyk dyDVj egksn; {kjk fpfUgr Hkwfe ij
LFkkukUrj.k gsrq ge lger gS rFkk ekU;oj th ds vkns'k dk
ikyu djsaxsA"
Furthermore, it is also seen that vide communications dated
31.05.2023 and 04.06.2023 (Annex.14), the petitioner has stated
that the District Collector had asked the petitioner to shift the
Gaushala and in response to which the petitioner itself had
reiterated that it had provided the consent letter to shift the
Gaushala, but upon perusal of the recent inspection report dated
11.05.2024 (Annex.AA/2), the Gaushala is situated on the same
land and the petitioner has acted contrary to the directions given
[2024:RJ-JD:24467] (21 of 24) [CW-1315/2024]
by the District Collector and its own undertaking. The relevant
portion of the communication dated 31.05.2023 (Annex.14) is
reproduced as under:
"Jh d``".k xkS'kkyk lsÅok dk vizsy 22 ls tqykbZ 22 rFkk
uoacj 23 ls ekpZ 23 dk vuqnku ckdh gSA geus xkS'kkyk shift
djus gsrq lgefr i= vkidks lkSai fn;k FkkA d``i;k vuqnku 'kh?kz
ikfjr djkus dh esgjckuh djsa rkfd cdk;k Hkqxrku fd;k tk
lds vkSj pkjk [kjhn Hkh dj ldsA vk'kk gS vki gekjh izkFkZuk
Lohdkj djsaxsA"
The relevant portion of the communication dated 04.06.2023
(Annex.14) is reproduced as under:
"ftyk dyDVj us xkS'kkyk f'k¶V djus dk cksyk Fkk rks
geus mudks f'k¶V djus dk lgefr i= ns fn;k gSA nks eq[;
f'kdk;rdrkZ Hkh dyDVj ls is'k gksdj vPNh O;oLFkk dh dg
pqds gS rFkk mudks vc f'kdk;r Hkh ugha gSA"
32. This Court also finds that the respondent department has
acted in its competence while pointing out the irregularities under
the Rules of 2021 (Annex.3) since the respondent State derives it
power to formulate legislation on subjects relating to preservation,
protection and improvement of stock and prevention of animal
diseases, by virtue of Entry No. 15 of the State List and the Rules
of 2021 (Annex.3) have been formulated by the respondent State
with the object of protection and propagation of cows. Entry No.
15 of the State List under Seventh Schedule reads as under:
"SEVENTH SCHEDULE
List II--State List
15. Preservation, protection and improvement of stock
and prevention of animal diseases; veterinary training
and practice."
33. Furthermore, this Court takes into consideration the
judgment passed by the Hon'ble Apex Court in the case of Animal
Welfare Board of India v. A. Nagaraja reported in MANU/SC/
[2024:RJ-JD:24467] (22 of 24) [CW-1315/2024]
0426/2014 that Article 21 of the Constitution of India extends to
both human beings and that every species has an inherent right to
live subject to the exception provided out of necessity and this
right also encompasses the right to live in a healthy and clean
atmosphere, which is being violated by the petitioner in the
instant case. The relevant para of the judgment reads as under:
"62. Every species has a right to life and security,
subject to the law of the land, which includes depriving its
life, out of human necessity. Article 21 of the Constitution,
while safeguarding the rights of humans, protects life and
the word "life" has been given an expanded definition and
any disturbance from the basic environment which
includes all forms of life, including animal life, which are
necessary for human life, fall within the meaning of Article
21 of the Constitution. So far as animals are concerned, in
our view, "life" means something more than mere survival
or existence or instrumental value for human-beings, but
to lead a life with some intrinsic worth, honour and dignity.
Animals' well-being and welfare have been statutorily
recognised under Sections 3 and 11 of the Act and the
rights framed under the Act. Right to live in a healthy and
clean atmosphere and right to get protection from human
beings against inflicting unnecessary pain or suffering is a
right guaranteed to the animals under Sections 3 and 11
of the PCA Act read with Article 51A(g) of the Constitution.
Right to get food, shelter is also a guaranteed right under
Sections 3 and 11 of the PCA Act and the Rules framed
thereunder, especially when they are domesticated. Right
to dignity and fair treatment is, therefore, not confined to
human beings alone, but to animals as well. Right, not to
be beaten, kicked, over-ridder, over-loading is also a right
recognized by Section 11 read with Section 3 of the PCA
Act. Animals have also a right against the human beings
not to be tortured and against infliction of unnecessary
pain or suffering. Penalty for violation of those rights are
insignificant, since laws are made by humans. Punishment
prescribed in Section 11(1) is not commensurate with the
[2024:RJ-JD:24467] (23 of 24) [CW-1315/2024]
gravity of the offence, hence being violated with impunity
defeating the very object and purpose of the Act, hence
the necessity of taking disciplinary action against those
officers who fail to discharge their duties to safeguard the
statutory rights of animals under the PCA Act."
34. Thus, this Court observes that it is indeed a sorry state of
affairs that the conditions in which the xkSoa'k are being kept in the
Gaushala run by the petitioner, as seen from the recent report
based on the inspection conducted on 11.05.2024 (Annex.AA/2)
and even after deficiencies being pointed out from time to time,
the petitioner has miserably failed to make necessary efforts and
the situation of the xkSoa'k and the Gaushala has only worsened. It
is also seen that the petitioner has not shifted the Gaushala even
after submitting an undertaking to the District Collector dated
26.05.2023. The petitioner has also failed to adhere to the Rules
of 2021 (Annex.3), which stipulates that the disposal of the dead
xkSoa'k has to be done in a scientific manner and it is also seen that
no record in regard to this extent has been submitted by the
petitioner denying the said deficiency. Not only this, upon perusal
of the photographs (Annex.A/3) attested along with the inspection
report dated 11.05.2024 (Annex.AA/2), the dead xkSoa'k are lying
in the Gaushala premises in a very poor state. Moreover, huge
discrepancies have been found in relation to the number of tagged
xkSoa'k as submitted by the petitioner in their application dated
09.05.2024 (Annex.AA/1) and the report (Annex.AA/2) made on
the inspection done on 11.05.2024 as the respondent authorities
found only 51 bovines against 238 bovines as submitted by the
petitioner in their application, and the petitioner has failed to
provide any valid reason for the said inconsistency.
[2024:RJ-JD:24467] (24 of 24) [CW-1315/2024]
35. Thus, no interference is called for by this Court for the grant of
financial assistance to the present petitioner in the light of the
deficiencies as pointed out by the respondents. Looking into the
fact that the xkSoa'k is being kept in petitioner Gaushala in
unhygienic conditions and the petitioner is continuously flouting
the mandatory provisions of the Rules of 2021 (Annex.3) and the
Guidelines (Annex.5) and on account of which the petitioner is not
having the eligibility to receive the grant from the State, it would
be appropriate to direct the respondent State to take the
necessary steps for shifting the existing xkSoa'k from the petitioner
Gaushala to another Gaushala which is having the eligibility for
receiving the financial aid and is also having hygienic conditions,
at the earliest, preferably within a period of one month. As a
result, the writ petition is dismissed. Stay petition and other misc.
application, if pending, shall also stand dismissed.
(DR. NUPUR BHATI),J
303/pradeep-DJ-
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