LOUREMBAM NIMAICHAND MEITEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The prayers No. (iii), (iv),(v) and (vi) in this PIL are as follows:-

(2.) The cause of action for filing this Public Interest Litigation is to provide 100 days unskilled manual work to the unemployed rural people who are holding job cards under the Mahatma Gandhi Rural Employment Guarantee Act (MGNREGA), 2005.

(3.) The petitioners who are job card holders and others as same as them had performed whole working days in the unskilled manual work done under MGNREGA project covering (1) Land Development at Mana Ingkhol Football Playground Ward No.2 of Mayanglangjing Gram Panchayat bearing work order code No. 2007006/LD/9833, (2) WBM at Khoirom Leirak at Kameng Sabal, Mayanglangjing Gram Panchayat bearing work order code No.2007006021/RC/25431 and (3) Phase II WBM at Khoirom Leirak Kameng Sabal of Mayanglangjing Gram Panchayat bearing work order code No.2007006021/RC/25899 which were already completely done. The wage components of the said three works had been sanctioned and withdrawn by the respondent No.4.