ANU DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner by means of present petition has sought the following relief:

(2.) THE State Government decided to start hot cooked meal programme in all the Government/Government -Aided Primary Schools of tribal area of the State in the first phase w.e.f. May, 2003 and vide Government letter No.EDN -C.B.(2)2001 -5 (loose) dated 2.8.2004 extended it to the non -tribal area in the second phase on and with effect from 1.9.2004.

(3.) THE Government also issued instructions vide letter No.EDN -C -F(4) -4/2007 -11 dated 11.2.2010 making a provision for the appointment of one cook/helper against the strength of 25 students. If the strength of the students increases, one another cook/helper can be appointed by the Committee itself. It also empowered the School Management Committee (SMC) for engaging/ rationalizing mid -day meal workers.