BRAJESH KUMAR SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) INVOKING the extra-ordinary jurisdiction of this Court under Articles 226 and 227 of the Constitution of India the petitioner has called in question the pregnability of the order dated 11-2-2000 passed by the Task Force Committee and concurred by the Manager, District Industries Centre, Narsinghpur vide Annexure P-9 and has prayed for quashment of the same.

(2.) THE facts lie in a narrow compass. The Central Government in the Department of Small Scale Industries and Agro and Rural Industrial floated a scheme namely Primer Minister's Rojgar Yojna. The said scheme is intended to open new industries for the educated unemployed to seek employment with the assistance of the institutional finance and the State subsidy. The said scheme has the objective to provide employment to more than a million persons by setting up seven lakhs Micro Enterprises by the educated unemployed. The scheme also seeks to associate reputed non-Government organisations in implementation of the Prime Minister's Rojgar Yojna Scheme especially in the selection and training of entrepreneurs and preparation of project profile. The scheme was launched on 2-10-93.

(3.) THE petitioner, post graduate in Commerce, applied for grant of loan for opening of a Computer Institute. The said application was processed but eventually vide Annexure P-9 it was rejected on the ground that the petitioner's father is a teacher and hence, he is not entitled to the benefit under the scheme.