CHANDNI NAMDEO Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner, a handicapped girl has approached this Court with a grievance that she belongs to below poverty line class of people. It is submitted that she was born on 16.05.2007. Her father has passed away and her mother has deserted her. She is infact an orphan. There is no bread earner in her family. She has no means of livelihood.

(2.) In such circumstance she has looked up to 'Ladli Laxmi Yojna' floated by the State Government as a social welfare legislation for providing financial help to the girls of Madhya Pradesh. Therefore, she has approached respondent No.4 with an application seeking indulgence and extension of financial assistance but so far her representation has not been attended to and no relief has been granted. It is submitted that once the State Government has floated such benevolent policy for 'have-nots' like petitioner who are living under financial constraints, petitioner has legitimate expectation for extension of such benefit. Inaction on the part of respondents has constrained her to approach this Court seeking writ of mandamus of the nature of command to respondent No.3 and 4 for decision on her representation with compassion.

(3.) Looking to the helplessness of an orphan girl having knocked the door of justice, this Court invokes extraordinary jurisdiction and commands respondent No.3 and 4 to ensure substantial financial assistance to the petitioner under Ladli Laxmi Yojna, if upon verification of facts she is found to be an orphan having lost her father and deserted by her mother, besides suffering from physical handicappedness.