VILLAGE PANCHAYAT MALAWALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE grievance of the petitioner, Village Panchayat, Malawali is that the State Government by its Annexures-l dated 16. 2. 89 and Annexure-2 dated 26. 7. 89 created and installed an Aid Post at village Malawali. Subsequently, by an order dated 29. 3. 89, the State took a decision to shift the Aid Post from village Malawali to village Khura. It is prayed that the Aid Post at village Malawali should continue and as such proper direction should be issued to the respondents. THE facts that the Aid Post from Malawali has been orderd to be shifted to Khura are not in dispute. It is in the welfare of the general public that an Aid Post created or installed in a particular village should continue there unless the village itself becomes populationless or deserted. No reasons are there which prevailed over the State Government to shift the Aid Post from Malawali to Khura. I am quite conscious that the creation and shifting of the Aid Post are administrative matters and generally such order should not be interfered with. But at the same time the welfare of the village cannot be overlooked specially taking into consideration the fact that once the Aid Post is created in a particular village, there must be good and cogent reasons for shifting it to the other village. Nothing is there to show as to why the State Government took another decision to shift the new post from village Malawali to Khura.

(2.) THE petition is allowed and the respondents are directed to continue the Aid Post at village Malawali. No order as to costs. .