PIL Case Details

This PIL prays for an enquiry into the cause of severe malnutrition as well as praying to provide basic nutritional demands for proper growth of those children. The petition reiterates that the right to food is inherent to a life with dignity, under Article 21 of the Indian Constitution, as well as under the National Food Security Act, 2013. It prays, inter alia, for the Court to direct the state government to chart a proper road map to stop hunger death and malnutrition in the state in a time bound m anner, as well as to immediately provide free medical treatment to all those children affected by malnutrition and admit those children to nearest Nutritional Rehabilitation centre, to provide free ration to those people affected by malnutrition atleast fo r three months.