REGENT COMPUTRONICS PVT. LTD.

Parul Prasad Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

JUDGEMENT

(1.) Two issues arise for consideration of this Court:

(2.) On April 22, 2020, Learned advocate Ms. Parul Prasad, by way of the present Public Interest Litigation, brought to this Court's notice the issue of the rights of Civil Society Organizations (CSOs) and Non-Government Organizations (NGOs) to aid and supplement the efforts of the State in providing relief to the needy during the pandemic.

(3.) The petitioner submitted that due to the sheer size and population of the State of Bihar, even with the State government's continued efforts, they were unable to reach each and every person in need. It was therefore in the interest of the rights of the persons in need that a large number of voluntary organizations, CSOs and NGOs who were genuinely interested in helping out and we're in an excellent position to assist the State government, be engaged in the relief operations.

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PARUL PRASAD Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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