RAJENDRAKUMAR MAFATLAL BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition in the nature of public interest, following prayers have been made:

(2.) The grievance of the petitioner is with regard to inaction on the part of the respondents in taking action with regard to alleged irregularities in issuing forged/fake cards for getting financial benefits for the scheme known as Mahatma Gandhi National Rural Employment Guarantee Scheme.

(3.) In response to notice issued by this Court, an affidavit dtd. 18/1/2023 has been filed by respondent nos.2 and 4 - the Director of District Rural Development Office of MGNREGA, District:Amreli.