ROOP NARAYAN SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) COMMUNICATION dated 1.6.2013 entered into between District Programme Officer, Woman and Child Development Department, Narsinghpur and Incharge, Grievance Redressal Cell, Narsinghpur is being assailed vide this writ petition.

(3.) ON enquiry it was found that on a daughter born to the petitioner on 4.3.2007 he was advised that after tubectomy/vasectomy operation within one year of second delivery the petitioner would be entitled for the benefit. That, second daughter was born on 23.8.2009; wherein the petitioner was advised to undergo operation within one year. The petitioner since did not abide by the advise was held not entitled for the benefit under Ladli Laxmi Yojna as the operation was after 2 years on 26.11.2011.