MEENA KUMARI Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Petitioner has called in question Annexures P-7 and P-8, whereby funding to the Mahila Mandal Programmes stands withdrawn, on the grounds taken in the writ petition.

(2.) The respondents have filed separate replies.

(3.) Respondents No. 1 and 3 in their reply have stated that the respondents have made a conscious decision after taking into consideration all the schemes in operation and were of the view that this scheme is to be discontinued and accordingly, it is discontinued. It is apt to reproduce paras 4 and 5 of the reply on merits filed by respondents No. 1 and 3 herein: