R. GOPALAKRISHNAN Vs. DISTRICT COLLECTOR AND OTHERS

JUDGEMENT

(1.) The Petitioner claims that he is the sub-contractor for arranging labours to the Panchayat Union Works, whenever Panchayat carried out the works under the "Sampoorna Grameen Rozgar Yojana" (SGRY). The Panchayat officials, who were executing the said work could not mobilise such labours and therefore, the Petitioner arranged the labours for doing the said work.

(2.) As per said SGRY Scheme, the wages was given to the labourers by way of 70% rice and 30% in cash. As per request of the officials, the Petitioner arranged for the wages and paid the rice purchased in advance from open market and cash, as it would take long time to get rice and money from the authorities.

(3.) As far as Writ Petition No. 6650 of 2010 is concerned, the Petitioner carried out the work in the year 2006-2007 laying of road in Arunapuram - Pilarampat village and Maruthur - Pilrampat road. The Petitioner contends that Respondents 1 & 2 sanctioned the rice to be distributed to the labours through the Petitioner and through the Panchayat Clerk. The Respondents 4 and 5 directed the concerned co-operative societies to distribute the rice, namely, 56,250 Kgs, 24,750 Kgs, 1,46,250 Kgs and 56,250 Kgs. In spite of sanction, the 3rd Respondent did not release the rice to the co-operative society or to the Panchayats. Therefore, the Petitioner made several representation including the representation, dated 26.12.2009. This Court directed the First Respondent in W.P. No. 381 of 2010 by order, dated 8.1.2010 to pass appropriate order on the representation of the Petitioner.