SATPAL SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) This petition has been filed by Satpal Singh for issuing an appropriate writ order or direction especially a writ in the nature of mandamus with a direction to enquire into the matter for delaying the finalisation of BPL (below poverty line) list of genuine left out poor BPL households.

(2.) It is submitted that due to the said list not being finalised the genuine left out poor BPL households are facing difficulties in availing benefits under different Government schemes formulated for BPL categories households during the period from Aug. 2014 to July 2016. The marriages of the daughters of such beneficiaries had been postponed or solemnized by borrowings due to above said delay. Therefore, it is prayed that a direction be issued to conduct an enquiry and take action against the erring officials who are deliberately delaying the public interest issue. The finalisation of the list, it is submitted, in a time bound manner was initiated by the State in compliance with the directions of this Court issued earlier as stated in Annexure P-3.

(3.) We have repeatedly asked the petitioner to show of the order passed by this Court as there is no mention of the order passed by this Court in Annexure P-3, which has been referred to in the head note of the petition. However, he is unable to give any specific response in this regard. Therefore, it would be difficult for us to go into the question as to whether there is any such order. In the head note of the petition, it is mentioned that an order passed by this Court has been mentioned in Annexure P-3; however, there is no mention of any order passed by this Court in Annexure P-3.