LexPEOPLE'S UNION FOR CIVIL LIBERTIES versus UNION OF INDIA AND ORS.
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)- I ' PEOPLE'S UNION FOR CIVIL LIBERTIES A v. UNION OF INDIA AND ORS. JULY 9, 2007 [DR. ARIJIT PASAYAT AND S.H. KAPADIA, JJ.] B Public Interest litigation-Integrated Child Development Scheme-In terms of the directions by Supreme Court, 14 lakhs Anganwadi Centres to be sanctioned and operationalized in a phased and even manner by December, c 2008-0nly 10.53 lakhs sanctioned as on March, 2007 and sanctioned centres not made operational to a large extent-Thus, issuance of directions to States to make sanctioned centres operational and functional and t.o file affidavits regarding the action taken. This Court by order dated 13.12.2006 directed the Government of India D to sanction and operationalize minimum of 14 lakh Anganwadi centres in a .,, phased and even manner starting forthwith and ending December 2008 . However, the number of centres sanctioned as on March, 2007 was 10.53 lakhs and about 3.47 lakhs centres were to be sanctioned; and even the sanctioned centres did not become operatiQnal in some of the States to a large extent. Hence the present matters. E Adjourning the matters and giving directions, the Court HELD: In the circumstances, it is directed that the backlog has to be cleared immediately and the centres which have been sanctioned upto September 2006 shall be made operational and functional by 15.07.2007 in F case of all States except State of U.P. where last date is fixed to be 31.07.2007. :t Those centres which ban been sanctioned upto January, 2007 shall be made functional by 30.9.2007. Non observance of the time period fixed would be seriously viewed. The States are directed to file affidavits by 20.07.2007, 10.08.2007 and 10.10.2007 in respect of the date lines fixed indicating the G action taken. [Paras 8 and 91 [163-F-Hl CIVIL ORIGINAL JURISDICTION : I.A. Nos. 34, 35, 40, 49, 58, 59, 60, I 61 &62 _.. ~ 159 H 160 SUPREME COURT REPORTS (2007] 8 S.C.R. A IN Writ Petition (Civil) No. 196 of2001. Jyoti Mendiratta, V.K. Verma, Sushtna Suri, S. Wasim A. Qadri, D.S. Mahra, Kamlendra Mishra, Pradeep Misra, Ravindra K. B Adsure, T.V. George, Anil Shrivastav, Hemantika, Wahi, U. Hazarika, Sumita Hazarika, Ajay Pal, A. Subhashini, Tara Chandra Shanna, Gopal Singh, Ng. J.R. Luwang, Riku Shanna, Corporate Law Group, J.S. Attri, A. Mariaputham, Aruna Mathur, Arputham Aruna & C~. K.N. Madhusoodhanan, R. Sathish, T.V. George, S. Balaji, Supama Srivastava., Rajesh Srivastava, KH Nobin Singh, Ranjan Mukherjee, V.G. ~ami.S.Vallinayagam. S. Prabhu Ramasubramanian, C Sibo ·shankar· Mish~a, G. Prakash, Beena Prakash, Rachna Srivastava, Aruneshwar Gupta, Vikas Upadhyay, B.S. Banthia, Sunita Shanna, Kamini Jaiswal, Gopal Prasad, D. Bharthi Reddy, Apama Bhardwaj, Rajesh Srivastava, Jana Kalyan Das, Anis Suhrawardy, B.B. Singh, Indra Sawhney, R.K. Maheshwari, Prashant Kumar, S.V. Dehspande, K.V. Mohan, Mukesh K. Giri, D Ramesh Babu, M.R. Prakash Shrivastava, Sanjay R. Hedge and Viswajit Singh for the Appearing parties. The Judgment of the Court was delivered by DR. ARIJIT PASA YAT, J. I. Grievance of the writ petitioner in these E I.As. is that a number of Anganwadi centres which are required to be sanctioned by December 2008 is 14 lakhs. But the number of centres sanctioned as on March, 2007 is 10.53 lakhs. 1Therefore, about 3.47 lakhs centres need to be sanctioned. As per the data available. the numbers of Anganwadi centres w~ich are operational as on 30.9.2006 is 7.81 lakhs. Therefore, even the F sanctioned centres have not become operational and their ~umber is 2. 72 lakhs. The details of some of the States where sanctioned Anganwadi centres have not been operati.onalized to a large extent are as follows: t ~·· PEOPLE'S UNlON FORCIVILLIBERTIESv. U.0.1. [PASAYAT,J.] 161 State No. of sanctioned No.of sanctioned Anganwadi* Anganwadi centres Not operationalised* As per UOI As per State Govt.Affidavits Bihar 80528 22761 19602 Jharkhand 32(1)7 10638 7680 Madhya 69238 19432 16165 Pradesh Punjab 20169 5439 5439 Haryana 17192 1225 1225 West Bengal 92152 37088 3700 Uttar Pradesh 150727 33987 22087 Manipur 7639 3138 3138 Assam 37082 11635 11(,66 *This includes the ICDS centres sanctioned in December 2006 under Phase II expansion. None of these centres have obviously been oper:ationalised. A B c D From the affidavit of the Union of India it appears that the positio11 E is as follows: 2. By 31.
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