PARAMA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been preferred aggrieved of the action of the respondent authorities in deactivating SSO ID of the petitioner.

(2.) The facts are that the petitioner was selected by the female members of the Vishwakarma Self Help Group (SHG) as its head to operate the Indira Rasoi in Village Kuchor Aguni. An agreement dtd. 4/10/2023 for the purpose, was entered into with the development officer of the concerned Panchayat Samiti for a period of three years.

(3.) In pursuance to the said agreement, the Rasoi was being operated by the petitioner but without any cause or reason, in the month of February 2024, the SSO ID of the petitioner was blocked/deactivated. The reason given for the same was that in the meeting of the District Level Co-ordination & Monitoring Committee held on 11/3/2024, it was decided that as the village in question did not have a population of more than five thousand, the operation of the Rasoi in question is not of much public utility.