AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 255 wordsA. Muhamed mustaque, CJ
Read the order dated 21.05.2026.
It is appropriate to refer to the relevant portion of the order:-
"That be so it is appropriate to the Sikkim State Legal Services Authority (SSLSA) to create awareness among the farmers about livestock insurance. Let them get their cows insured under the relevant insurance scheme."
It is not known whether the Sikkim State Legal Services Authority (SSLSA) has undertaken any awareness program across the State regarding the insurance scheme. The SSLSA shall file a report regarding the steps taken within two weeks. The SSLSA shall also get a report from each district regarding the problems faced by dairy farmers relating to rejection of their milk on account of deficiency of standards and also file a report.
The Registry shall serve a copy of this order along with the order dated 21.05.2026 to the Member Secretary, SSLSA.
The report dated 03.06.2026 of the Secretary, District Legal Services Authority, Namchi District, Sikkim, is on board. It is reported that farmers in the Namchi District are not facing the problem of rejection of milk supplied on account of deficiency of standards.
The report is taken on record.
But nothing is discernible from the report regarding the steps taken to create awareness about the insurance scheme. The SSLSA shall ensure that all the DLSAs in the State undertake awareness programmes for getting cows insured under the subsidized insurance scheme of the Sikkim Livestock Development Board (SLDB).
The matter is adjourned for three weeks.
Stand over to 09th July, 2026.