MITHILESH KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since common questions of law and facts are involved in these writ petitions, they have been heard together and are being disposed of by a common order.

(2.) In these writ petitions, the petitioners have sought for the following reliefs:-

(3.) The brief facts of the case are that the P.M. Poshan Yojna was earlier known as National Program of Mid-Day Meal in Schools. It is one of the foremost rights based centrally sponsored scheme under the National Food Security Act, 2013 (for short 'N.F.S. Act'). The primary objective of the scheme is to improve the nutritional status of children studying in classes I-VIII in eligible schools. The scheme addresses two of the pressing problems for majority of children in India, viz. hunger and education by improving the nutritional status of eligible children in Government and Government aided schools. It also encourages poor children belonging to disadvantaged Sec. to attend school more regularly and help them concentrate on classroom activities.