MD SIRAFUL ISLAM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioners/applicants have filed the present petition assailing impugned order dated 13.12.2013 issued by the BDO, Programme Officer, MGNREGS, Selsella C&RD Block. The petitioners/applicants also seeks directions to constitute fresh VEC of Askikandi village.

(2.) The case of the petitioners/applicants is that the Meghalaya Rural Employment Guarantee Scheme (MREGS) 2006 was notified by the Government of Meghalaya vide Notification No. CDD.122/2006/3-A, dated 28.07.2006 which was subsequently amended vide Notification dated 23.03.2010 and amended scheme was published in the Gazette of Meghalaya. As per the amended Scheme 2010, the Village Employment Council (VEC) was constituted at the village level. The VEC of Askikandi was constituted vide order dated 16.01.2012 which was dissolved as the Secretary misappropriated the fund meant for the wages of the job card holders. Thereafter, the BDO & Programme Officer, MGNREGS Selsella C&RD Block issued an impugned order dated 13.12.2013 and temporarily constituted VEC of Askikandi village. The petitioners have impugned the said order dated 13.12.2013.

(3.) The petitioners/applicants have filed the present application for withdrawal of the writ petition bearing MC(WPC) No. 131 of 2016.