KHURSHID ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS case is a sad story where even an exercise of planning, the National Family Planning Programme has had its side effects in corruption. This is one part of the matter: The other aspect is that those who were affected, to receive the benefit of planning, all women of child bearing age had to be subjected to indignity, and disrespect to womanhood. They were coerced to pay extra statutory charges for going through tubectomy operations. Otherwise they were entitled to stipends as an encouragement to participate in the Family Planning Programme by undergoing a tubectomy operation.

(2.) NO other person is responsible than officials of the State government, the State doctors and the para medical staff in making a business out of a calculated corruption programme to extract money from village women who offered themselves to participate in the Family Planning Programme. The mediocre para medical services as it exists and the energy of the State doctors and the para medical staff being directed in extracting money from the women, only shows that the medical department has no respect for life or liberty.

(3.) THESE officers submitted their report dated 29 October, 2003. The order, which required them to submit a report is dated 17 September, 2003. The report was virtually submitted in less than six weeks. The earlier record shows that there was a deliberate effort to wrap up the entire bundle and to shelve any inquiry. This aspect has been highlighted in the report itself.