Uttarakhand High Court
WPMS/2363/2021 on 17 November, 2021
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
ON THE 17TH DAY OF NOVEMBER, 2021
BEFORE:
HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
WRIT PETITION (M/S) No. 2363 of 2021
BETWEEN:
Kumaun Mandal Samooh Sahkarita,
Indira Colony, Rudrapur. .....Petitioner
(By Mr. Rahul Consul, Advocate)
AND:
State of Uttarakhand & others. ...Respondents
(By Mr. J.S. Bisht, Standing Counsel for the State of
Uttarakhand/respondents)
JUDGMENT
This writ petition has been filed by Kumaun
Mandal Samooh Sahkarita, Indira Colony, Rudrapur,
District Udham Singh Nagar. According to the
petitioner, it has been registered under provisions of
Uttarakhand Self Reliant Cooperative Societies Act,
2003.
2. By means of this writ petition, petitioner has
sought the following reliefs:-
"I- To issue a writ, order or direction in the nature of
mandamus commanding the respondent no. 4 to
grant permission to the petitioner to participate in
the of THR/micro nutrient fortified energy dense food
to Aaganbadi centers in District Udham Singh Nagar
treating them equivalent to women self help group.
II. To issue a writ, order or direction in the nature of
mandamus commanding the respondent no. 1 to 3 to
permit the petitioner to participate in the supply of
THR/micro nutrient fortified energy dense food to
Aaganbadi centers in District Udham Singh Nagar
treating them equivalent to women self help group.
Or
III. To issue a writ, order or direction in the nature of
mandamus commanding the respondent no. 4 to
decide the representation dated 22-09-2021
(annexed as Annexure no. 5 to this writ petition)."
3. Learned counsel for the petitioner submits
that in the year 2015-16 & 2016-17, petitioner was
treated as a self-help group for award of contract for
supply of intake home ration by the District Project
Officer, Child Development, Udham Singh Nagar.
Grievance of the petitioner is that now it is not being
treated as self-help group of women.
4. After arguing for a while, learned counsel for
the petitioner confines his prayer and submits that
petitioner has already made a representation to District
Magistrate, Udham Singh Nagar on 22.09.2021, who
may be directed to take decision thereupon.
5. Learned Standing Counsel appearing for the
State assures the Court that if petitioner's
representation is pending, then the same shall be
considered and disposed of as early as possible.
6. Accordingly, the writ petition is disposed of
with a direction to District Magistrate, Udham Singh
Nagar to examine petitioner's request for treating it as
a self-help group and take appropriate decision, in
accordance with law, as early as possible, preferably
within four months from the date of production of
certified copy of this order.
7. It is made clear that before passing any
order, District Magistrate shall obtain comments from
District Assistant Registrar, Cooperative Societies,
Udham Singh Nagar and also from the concerned
District Programme Officer/Child Development Project
Officer.
(MANOJ KUMAR TIWARI, J.)
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