R.K. PREMJIT SING Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The prayer in the PIL read as follows:

(2.) Similar issue was considered by this Court in PIL No.5 of 2012 and decided on 205.2018 in the following manner.

(3.) 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.