SUBASH MOHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) HEARD Mr. R.N. Mohanty, learned counsel for the petitioner.

(2.) THE petitioner, who has presented himself as a human rights activist devoted to the cause of the weaker sections of the society, more particularly, the women and children, seeks the intervention of this Court to restrain the opposite party No. 1 i.e. State of Odisha from conducting the Concurrent Monitoring Evaluation of the Mid -Day -Meal in the State through an agency, named, 'Centre for Youth and Social Development (CYSD), Bhubaneswar'.