JANTA KALYAN SAMITI Vs. UNION OF INDIA

JUDGEMENT

(1.) INTEGRATED Child Development Scheme (for short 'ICDS') is a project being run by the Govt. of India, Ministry of Human Resources and Development. Petitioner is a registered society. The Government of India, Ministry of Human Resources and Development had decided to involve certain non-governmental organisations in the work of ICDS. A letter was issued on 30.5.1991 to different States in this regard for involving voluntary organisations in the ICDS in its implementation and monitoring of the said programme. The State governments/Union Territories were asked to select suitable organisations and entrust specific project areas to them. The voluntary organisations could suggest for improvement of the service. The Government of India further decided to allot atleast 10 per cent of the total programme of the ICDS and in this regard a letter was issued to the Secretaries of all State Governments and Union Territories dated 23.11.1993 which reads :-

(2.) IN pursuance of the said direction Joint secretary, Government of India had heard the parties and their respective assertions. On 11.7.1996 the Joint Secretary after discussing various assertions concluded that following facts were emerging and thereupon his findings recorded were :-

(3.) IN the reply filed by different contesting respondents, the assertions have been denied in terms that there was any interference in the working of the petitioner or that ration supplied was not fit for consumption. It is denied that the order passed by the Joint Secretary dated 11.7.1996 or the subsequent order of 2.9.1996 are illegal or tainted with mala fides.