AWADH GRAMIN VIKAS SANSTHAN Vs. U.O.I

JUDGEMENT

(1.) The present Full Bench came to be constituted for consideration of divided opinions given by the Division Bench on 29.10.2018, while deciding the application for grant of interim relief.

(2.) The petitioner No.1 is a society registered under the Societies Registration Act, 1860 under the name and style of Awadh Gramin Vikas Sansthan.

(3.) The respondent no.1-Government of India, Ministry of Women and Children Development initiated a scheme, known as Swadhar Grih, in order to caters to primary needs of women in difficult circumstances. The object of the said Scheme is to set up Swadhar Grih in every district with capacity of 30 women to cater the primary need of shelter, food, clothing, medical treatment and care of the women in distress and who are without any social and economic support and to provide them legal aid and guidance to enable them to take steps for their re-adjustment in family/society. As per the scheme, all the Swadhar Greh established under the Scheme would be monitored continuously by a monitoring committee so constituted in order to ensure their smooth functioning, identifying gaps and suggesting steps that would lead to their better functioning.