BIJULI MEHER Vs. STATE OF ODISHA AND OTHERS

JUDGEMENT

(1.) In the instant writ petition the following prayers have been made:-

(2.) Brief facts of the case of the petitioner is that the Central Government has floated a Scheme known as Integrated Child Development Service (ICDS) Programme in the year 1975, funded by the Central Government, its applications have been vested at the hand of respective States. Anganwadi Workers are appointed from the local inhabitants. Accordingly, the State Government has made guideline for appointment of the workers on 8.6.1992 and for Helpers guideline dated 24.11.1997, modified guideline in the year 1998 and then 2.5.2007. For appointment of Anganwadi Workers, the State Government has not framed any guideline specifically for carving out of the Anganwadi center area and due to that reason the State authorities are adopting certain procedures, which are as follows:-

(3.) The P.R.I. members along with the District Administration and the CDPO of the respective area have been authorized to coordinate and to identify the Anganwadi Areas.