Supreme Court: The 3-judge bench of NV Ramana, SK Kaul and BR Gavai, JJ has refused to pass order directing Centre to provide ration to those people who do not have any ration card and also for universilization of the Public Distribution System.
Saying that the prayer made by the petitioner is a ‘policy issue’ and that only Government can take a call on that, it said,
“This being a policy issue, it is left open to the Government of India and also the concerned States/Union Territories to consider such relief.”
[Aayom Welfare Society v. Union of India, 2020 SCC OnLine SC 428 , decided on 30.04.2020]
