BENOY KR GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Prodhans of four Gram Panchayets which are part of a Panchayet Samity of Murari Block-I have challenged the authority and/or power of the sold Panchayet Samity to implement developmental work within the areas of their respective Gram Panchayets.

(2.) Evidently the execution of the work relates to different schemes namely Jawahar Rozgar Yojana Minimum Wages Scheme, Indira Abasan Yojana, Social Forestry and Employment Assurance Scheme.

(3.) It is not disputed by the petitioners that the schemes which were undertaken by the Respondent/Murari Block -I Panchayat Samity for execution are either Centrally Sponsored Scheme or Schemes on resource sharing basis between the Central Government and the State Government or wholly State Sponsored Scheme. In other words neither of the schemes taken up for implementation by the said Respondent, Panchayat Samity is based upon the funds and/or resources of the Gram Panchayat concerned.