SHOHIDUR RAHMAN AHMED Vs. GOVT. OF MEGHALAYA

JUDGEMENT

(1.) By this writ petition, the petitioner is praying for quashing the order of the BDO & Programme Officer, (MGNREGS), Selsella C&RD Block, Selsella, West Garo Hills District, Meghalaya dated 30.08.2013 for approving the selection of President, Secretary (respondent No.4) and Woman member of the Village Employment Council (VEC) of Bhangarpar village and also for quashing the Resolution dated 24.08.2013 passed in a meeting of the male and female heads of the households of Bhangarpar village held on 24.08.2013 for selecting the President, Secretary and Woman member of the VEC of Bhangarpar village without following the basic procedure for election.

(2.) Heard Mr. N Khan, learned counsel for the petitioner, Mr. S Sen Gupta, learned GA appearing for the respondents No.1-3 and Mr. AH Hazarika, learned counsel for the private respondent No.4. None appears for the respondent No.5.

(3.) The Parliament in the Fifty Sixth year of the Republic of India, enacted the Act called "The National Rural Employment Guarantee Act, 2005 (for short "the said Act of 2005")" to provide for the enhancement of livelihood security of the households in rural areas of the country by providing at least one hundred days of guaranteed wage employment in every financial year to every households whose adult members volunteer to do unskilled manual work and for matters connected therewith or incidental thereto. Under Section 4 of the said Act of 2005 for the purposes of giving effect to the provisions of Section 3 (Guarantee of rural employment to poor households) every State Govt. shall, within 6(six) months from the date of commencement of this Act, by Notification, make a Scheme, for providing not less than one hundred days of guaranteed employment in a financial year to every household in the rural areas covered under the Scheme and whose adult members, by application, volunteer to do unskilled manual work subject to the conditions laid down by or under this Act and in the Scheme. The Governor of Meghalaya, in exercise of the powers conferred by Sub-Section (1) of Section 4 of the said Act of 2005, was pleased to make "Meghalaya Employment Guarantee Scheme (MREGS)".