IN RE: Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This Public Interest Litigation has been registered on the basis of a letter submitted by a counsel on 04.10.2019 addressed to the Hon'ble Chief Justice of this Court for establishment of old age homes in all the districts of Manipur so as to stop deaths of orphan senior citizen and old aged people keeping in line with the provisions of the Maintenance of Welfare of Parents and Senior Citizens Act, 2007. In the letter dated 04.10.2019, it has been stated that many old aged parents and senior citizens are neglected and they have no food, clothes, medicines and shelter and they are in a very pitiable condition. On the basis of that letter, the PIL was registered and notice was issued on 13.11.2019.

(2.) In response to that, the State has filed a detailed affidavit dated 14.9.2020 with annexures. The State respondents appear to have addressed the issue in a very comprehensive manner as could be seen in paragraph No. 3. We extract para Nos. 3, 4 and 5 for better clarity as under.

(3.) We have perused Annexure-R/3. It is the list of the senior citizen's home units in Manipur. We note that while most of the districts of Manipur are covered, a few districts have been over-looked, particularly, the district like Ukhrul. We, therefore, direct the State respondents to ensure establishment of senior citizen homes in the districts where there is no senior citizen home are established. The various steps taken by the State Government is recorded with appreciation and we direct the authority concerned to implement the provisions of the Maintenance of Welfare of Parents and Senior Citizens Act, 2007 in pith and substance.