Jharkhand High Court
Rajan Kumar Singh vs Union Of India And Others on 27 April, 2020
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (PIL) No.1322 of 2020
Rajan Kumar Singh ... ... ... ... Petitioner
Versus
Union of India and others ... ... ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner: M/s. Anup Kr. Agarwal, Advocate
For the Respondents: M/s. Rajiv Ranjan (A.G.), Rajiv Sinha
(A.S.G.I.)
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Oral Order
Per Dr. Ravi Ranjan, C.J.
03/Dated: 27.04.2020 In pursuance of the order dated 27.04.2020 State has filed counter affidavit stating inter alia therein that there are 2,63,50,618 beneficiaries in the State of Jharkhand covering approximately 99% of the upper-limit are being benefited by issuance of Rashan Card to achieve the intent and object of the National Food Security Act, 2013. It has been stated that as on 23.03.2020 total number of Rashan Card applications pending are 6,97,443 and additional applications accumulated on 24.04.2020 is 32,492. It has further been stated that all persons who applied for Rashan Card are being given 10 kg Rashan per month per family from nearest the PDS Centre. So far as 2,60,145 such applicants have been given Rashan and the process are going on at an accelerated pace. There are total 153 Daal Bhat Kendras in Jharkhand out of which 1308 kendras are running for which a total number of 55,79,146 persons as on 25.04.2020 have been provided food as also there are 1026 Community Kitchens are bring run by NGOs/Trusts/Industries in -2- the State of Jharkhand in which 35,36,743 persons have been provided food. In addition, Contingency Relief Packets have also been distributed amongst 42,396 persons which contains 2 kg Choora and 500 gm Gur. It has further been stated that the State has also provided Contingent Food-grains Fund to each & every Mukhia and Ward Parishad of Rs.10000/- for supply of 10 kg food-grains free of cost to the needy persons by them in which 1,82,502 persons/beneficiaries have been benefited.
Learned counsel appearing for the petitioner has, in course of argument, submitted that whatever statement made in the counter affidavit has seriously been disputed by way of a rejoinder filed on behalf of the petitioner.
Upon this, learned Advocate General appearing for the State of Jharkhand has submitted that he requires to seek instruction and to file an affidavit giving para-wise reply to the averments made in the rejoinder filed on behalf of the petitioner for which he has sought for an adjournment.
This Court, after considering the aforesaid submissions put forth by learned Advocate General, deems fit and proper to adjourn the matter so that the State may come out with a proper reply to the averment made in the rejoinder Affidavit.
Accordingly, let the matter be placed on 5th May, 2020.
(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) Manoj/