MD. MEINAM SIDIQUE Vs. UNION OF INDIA

JUDGEMENT

(1.) This PIL has been filed for the following relief:-

(2.) The present PIL is a sequel to the PIL No.1 of 2012 which was disposed of on 29.05.2018. This Public Interest Litigation has been filed for a direction to the official respondents to handover the bank passbooks and job-cards to the concerned beneficiaries of the Maibam Uchiwa Village falling under the area of Maibam Uchiwa Gram Panchayat.

(3.) The allegation is that though many of the people of the village are having Job Cards, they do not know the Bank Accounts to which the money is being deposited under the scheme. A paltry sum is released in their favour by cash by respondent Nos. 8, 9 and 10 who collect the amount from the bank without the knowledge of the actual beneficiaries. In this regard, a complaint has been given to the Deputy Commissioner, Thoubal on 16.12.2019, Annexure-A/5 and to the Deputy Commissioner, Kakching on 29.01.2020, Annexure-A/6. No action is taken. Even they are aware of such wrong doing by the 8th, 9th and 10th respondents.