NAVEED ABDUL SAEED MULLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel representing the respective parties.

(2.) This PIL petition filed by a Chartered Accountant challenges two schemes introduced by the State of Maharashtra which are embodied in the Government Resolutions, dtd. 28/6/2024 and 9/7/2024.

(3.) The first scheme which is under challenge herein as embodied in the Government Resolution, dtd. 28/6/2024 has been launched for the benefit of women in the State whose family income does not exceed Rs.2.50 lacs p.a. The scheme is known as Chief Minister's Beloved Sister Scheme (xxx xxx xxx) hereinafter referred to as the "xxx xxx. A perusal of the said scheme reveals that it has been launched by the State Government to improve the health and nutrition of the women who are eligible under the said scheme and also for providing them financial independence. The Government Resolution states that while launching the said scheme various factors have been taken into consideration by the State such as the fact that according to labour force survey in the State, the employment percentage of men is 59.10% whereas the percentage of women is 28.70%. The State, thus, felt the need to improve the financial and health condition of the women in the State and accordingly, has launched the impugned scheme.