M. KHARKONGOR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Regarding National Action Plan for Drug Demand Reduction, it is stated in the affidavit filed on 28.03.2019 by the Joint Secretary, Social Welfare Department that Task Force Committee report dated 20.03.2017 was sent to the Ministry of Social Justice and Empowerment, Department of Social Justice and Empowerment. Government of India has sanctioned a sum of Rs.22,50,000/- for the years 2018-23 to undertake programmes for (i) preventive education and awareness generation (ii) capacity building and (iii) specific intervention programme on drug demand reduction. In addition thereto, a detailed action plan under NAPDDR (National Action Plan for Drug Demand Reduction) has been prepared which Social Welfare Department has forwarded to the Government of India for release of remaining 50% fund.

(2.) It is not clear as to whether sanctioned and released sum of Rs.22,50,000/- has been utilized for the purpose or not, same is required to be clarified by Social Welfare Department.

(3.) Learned Amicus Curiae in compliance to the order dated 13.03.2019, for advancing social cause has shown keen interest and in the process has inspected de-addiction centres and OST centres his visit has been facilitated by Social Welfare Department.