KISAN SEVA SANSTHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Ved Prakash Shukla, learned counsel for the petitioners and Shri Mata Prasad, learned Standing Counsel for the State.

(2.) Present petition has been filed to challenge the communication dated 30.09.2020 issued by respondent no.4 - the District Social Welfare Officer, Sant Kabir Nagar. Thereby, the earlier approval granted to the petitioner no.1 to run an old age home has been cancelled and its existing inmates-forty seven in number, directed to be shifted to another old age home run by respondent no.5.

(3.) Relevant to the dispute, it may be noted that petitioner no.1 is a registered society. It established the facility namely, an old age home at District Sant Kabir Nagar with a capacity to accommodate 150 senior citizens. Petitioner no.2 has described himself as the Superintendent of the old age home in question. On 15.03.2017, it was granted approval by respondent no. 2 - the Director, Social Welfare, Lucknow, Uttar Pradesh, to run that facility. The initial term of that approval was three years. The State has also granted aid to the petitioner to run the said old age home. Almost at the end of three years, an inspection is stated to have been conducted on 29.02.2020 at the facility being run by the petitioner, by the Deputy Director, Social Welfare, Lucknow, U.P. A nineteen-point report was prepared by the said Deputy Director in his inspection note. Copy of the same is annexed as Annexure CA-2 to the counter affidavit filed by the State.