WELFARE SOCIETY OF ORISSA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition in the shape of Public Interest Litigation has been filed by the Welfare Society of Orissa represented by its Secretary seeking following reliefs urging various facts and legal contentions.

(2.) The brief facts for the purpose of appreciating the rival legal contentions urged on behalf of the parties are that the Petitioner is a registered Non-Government Organization (NGO) claims to be dedicated itself for the cause of the public justice and to weeding out corruption and other mal-practices at all levels. It has dedicated itself to achieve the principles enshrined in the Constitution of India, particularly, the Directive Principles of State Policy to establish an egalitarian society to bring social and economic order in the country. It was registered in the year 2009. The aim and objective of the Society is to carry out several awareness campaigns, relief and rehabilitation activity, cultural activities and to spread awareness among the under privileged and deprived sections of the society with a vision to establish a classless and casteless society.

(3.) The focus and objectives of the Society is for the social and economic upliftment of the poor masses of Orissa State.