Sumitra Devi and Others vs The State of Jharkhand and Others

Amareshwar Sahay, J.—Heard the parties.

According to the petitioners Government of India started a new Scheme named as "Swarnjayanti Gram Swarojgar Yojana" for distribution of food grains to the villagers living under poverty line through Mahila Swayam Sahayata Samuh. Accordingly, the petitioners formed Mahila Swayam Sahayata Samuh in different villages in order to distribute the food grains to the poor villagers and to that effect an agreement was executed in between those Mahila Swayam Sahayata Samuh and the State Government and thereby the State Government agreed to allot required food grains to Mahila Swayam Sahayata Samuh for distribution of the same to the poor villagers on fixed price.

The grievance of the petitioners is that inspite of the aforesaid facts no food grains has yet been allotted to those Mahila Swayam Sahayata Samuh for distribution of the same amongst the villagers living below poverty line.

In my view the grievance of the petitioners can very well be looked into and taken care of by the Deputy Commissioner, Palamau at Daltonganj and, accordingly, this writ petition is being disposed of by giving liberty to the petitioners to make a representation in writing stating in details about their grievance and claim along with the supporting documents, if any, to the Deputy Commissioner, Palamau at Daltonganj within a period of two weeks from today. On receipt of such representation the Deputy Commissioner, Palamau at Daltonganj shall consider the claim and grievance of the petitioners and take a decision in the matter within a period of six weeks pursuant to the resolution of the State Government as well as the Scheme of the Central Government in this regard.

This writ application stands disposed of with the aforesaid observations and directions.