ASTHA FEDERATION Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) W.P.(C) No. 15324 of 2015 & Misc. Case No. 14724 of 2015

(2.) Learned Counsel for the petitioner submits that the petitioner is a Self Help Organization, engaged in preparation and distribution of RTE (Chhatua) for 22 Gram Panchayats of Basta ICDS. Project in the district of Baiasore since 2011-12. As the performance of the petitioner was found to be satisfactory, the engagement of the petitioner for preparation and distribution of RTE (Chhatua) for the said 22 Gram Panchayats was continued for the subsequent financial years.

(3.) It is the case of the petitioner that in the proceeding of the Selection Committee meeting held on 17.8.2015, for the selection of Self Help Groups/Federations for preparation and distribution of THR (Chhatua) for the year 2015-16, though the petitioner Federation was found to be qualified for renewal of their engagement, the Collector, Balasore, vide his order dated 19.8.2015, curtailed the quota of the present petitioner and selected opposite party Nos. 5 and 6 for preparation and supply of THR (Chhatua), in respect of 7 and 6 Gram Panchayats/Wards respectively, under the Basta ICDS Project.