SOROKHAIBAM BOBO SINGH Vs. PHURITSABAM JITEN SING

JUDGEMENT

(1.) The prayers in this PIL are as follows:-

(2.) The grievance of the petitioners appears that the Mahatma Gandhi National Rural Employment Guarantee Act and Scheme (hereinafter referred to as the Act and Scheme) has been misused by the 1st respondent time and again and has been falsely making a claim that he has developed a public pond under the said Scheme whereas the pond has been maintained by private individual on his own fund whereas the 1st respondent has claimed and benefited on the basis that he has maintained this pond under the Act and Scheme. It is alleged that the 1st respondent has misused his position as the Member-4 Sekmaijin Zilla Parishad, Kakching to fritter away funds allocated under the Act and Scheme. To justify the plea for issuance of notice in the PIL, document, Annexure-A/2 stating the work status of the pond, Annexure-A/3, expenditure details of the construction of the pond, Annexure-A/4, photographs of the pond have been enclosed. There are subject to verification on its authenticity and its validity.

(3.) Be that as it may, the 1st respondent is under the control of the Deputy Commissioner, Thoubal, Manipur, respondent No.3, and also his work is monitored by the respondent No.4, Addl. Deputy Commissioner (ADC), Thoubal/ Program Coordinator as well as the Block Development Officer/Programme Officer, Langmeidong, C.D. Block, respondent No.5. These officers are having control over the 1st respondent, Adhyaksha, Kakching/Member-4 Sekmaijin Zilla Parishad in so far as the implementation of the provisions of the Act and the Scheme. In such event, the petitioners are to first move the authorities to take actions against the 1st respondent if their allegation is proved to be correct and has some basis.