NUNGLEPAM PUSPARANI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The Public Interest Litigation focuses on gross misused of the funds allocated for implementing the scheme by Mahatma Gandhi National Rural Employment Guarantee (MNRGES). This scheme was introduced with an object of providing daily employment to the people living in the rural and far flung hilly areas so that they sustain themselves and the family on manual labour.

(2.) Over the period of time, it appears that the scheme has been severely breached and misused. The object of providing employment has become a source of competition. Time and again people all over the country have been approaching the Courts and authorities to ensure that the Mahatma Gandhi National Rural Employment Guarantee scheme is implemented properly and not misused for private benefits of vested interested groups. The poor labourers of the rural and hilly areas have been scare goats for unlawful enrichment by authorities.

(3.) The petitioner also relied upon newspapers reports. In the result the petitioner pleads that an enquiry should be conducted by CBI by registering case on the allegations and complaint of misappropriation of funds. The second prayer is for issuance of writ of mandamus directing the respondent Nos. 12 namely, (1) The Union of India represented by the Secretary, Ministry of Rural Development, Government of India, New Delhi and (2) The State of Manipur represented by the Secretary (RD &PR), Government of Manipur to ensure the implementation of the scheme in letter and spirit and for other direction.