AKHIL BHARATIYA ASHANGHATHIT ROZANDARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties, petition is taken up for final disposal at admission stage.

(2.) This writ petition takes exception to the communication dated 20th January, 2011 by the District Programme Coordinator, Maharashtra Rural Employment Guarantee Scheme cum Collector, Aurangabad, thereby directing the Functional Officer, Maharashtra Rural Employment Guarantee Scheme (for short, "MREG Scheme") cum Tahsildar, Sillod District Aurangabad and Assistant Functional Officer, MREG Scheme cum Block Development Officer, Panchayat Samiti, Kannad that, the persons who are local residents of concerned village are only eligible to be registered under the MREG Scheme and accordingly steps should be taken. It was further directed that, names of persons belongs to VJNT and whose names are registered under the said scheme, the said names should be deleted. It was further observed in said letter that, while giving work under the said scheme, it should be allotted only after ascertaining that, the concerned person is resident of said village.

(3.) It is the case of the petitioner that, the petitioner is registered organization, mainly registered for agitating the grievances and welfare of the unskilled, unorganized labourers, who are from the tribal communities i.e. VJNT, Banjara, Wadar etc. It is the case of the petitioner that, members of the petitioner organization are mostly uneducated. Their names were registered under the old Employment Guarantee Scheme. The petitioner organization used to offer work to their members who are unskilled labourers.