MADHUKAR KESHAV GANGAWANE Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) By the above Writ Petition, the Petitioners seek the following reliefs :-

(2.) The dispute raised by the Petitioner is that though the Mahila Sansthas supply freshly cooked meals to the schools pursuant to the new Centralized Midday Meal Scheme, some of the schools, like Respondent Nos.5 to 22 are not happy with the said Scheme and the directions issued by the Respondent No.1 Commissioner, because of which they are not accepting the meals provided to the said schools and consequently, the students of Respondent Nos.5 to 22 Schools are deprived of the Midday Meal Scheme.

(3.) The Counsel appearing for Respondent Nos.5 to 22 states that since the last several years, raw food items such as rice, pulses, vegetables, etc. were supplied to them by the Government, and it is the Schools which prepared fresh meals for its students.