DILLIP KUMAR MOHAPATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter has been heard by us on 13.12.2012 only on the question of framing of charge against opposite parties for non-compliance of the order dated 8.3.2011 issued by this Court in this writ petition and after conclusion of hearing tot he learned counsel for respective parties on that question the matter has been reserved for dictating the order in this suo motu contempt proceedings.

(2.) Before dealing with the question of framing of charge, it is necessary to deal with the fact and situation of the case in brief which has given rise to the contempt proceedings in this matter.

(3.) This writ petition, in the nature of Public Interest Litigation, was actually filed by the petitioner for issuance of a direction to the opposite parties-authorities for supply of good quality of Harhar Dal to the Anganwadi Centres in the State and also to take immediate step for supply of pure drinking water to 9543 numbers of Anganwadi Centres and schools in the State of Orissa where there is no drinking water available. On being mentioned by Mr. Narsingha Mishra, learned counsel on behalf of the petitioner to consider the interim prayer made in the Misc. Case No. 1899 of 2011 as the matter was very urgent in nature, the same was taken up on 04.03.2011 and after hearing the submissions made by the learned counsel for the petitioner and learned Advocate General on behalf of the State this Court granted two days time to the learned Advocate General to come with concrete proposal by filing an affidavit either by the Principal Secretary to the Government or in his absence the Addl. Secretary stating therein as to how the good Dal will be supplied to Anganwadi Centres in the State Thereafter, the matter was listed on 08.03.2011 and on that date, pursuant to our order dated 4.3.2011, learned Advocate General produced the copy of the affidavit filed on behalf of Commissioner-cum-Secretary, Women and Child Development Department, Orissa along with certain documents. Be that as it may, after hearing the learned counsel for the parties and perusing the documents this Court vide order dated 08.03.2011 made certain observations and issued certain directions to the opposite parties-authorities. The relevant portion of the order reads thus :