MOMO TANTANGA Vs. STATE OF MANIPUR

JUDGEMENT

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

(2.) Learned counsel for the petitioner fairly stated that the relief of certiorari can be declined because of vagueness in the prayer. Hence, prayer No.iii declined. Prayer No.(ii) and (iii) relates to construction and development of Primary Health centre at Rilram Centre, formerly Chandel, now under the Tengnoupal District. This Primary Health Centre is funded by PIL No.23 of 2019 NABARD for the Hill districts of Manipur right from the year 2011. The construction and development of the PHCs in the hill districts is implemented by the Govt. of Manipur through an agency called Manipur Development Society.

(3.) The grievance of the petitioner is that even after lapse of seven years, construction of PHC at Rilram Centre is incomplete and abandon by the concerned contractors. In order to support the plea that the condition of the PHC is very bad, Annexure-A/6 ( Colly) is filed. A perusal of the same makes it clear that some of the work has been done, some is yet to be completed. Petitioner'scounsel states that as per Annexure-A/5 document, it is shown that the work has been completed. In view of the discrepancy on record and the actual position of the Primary Health Centre, Rilram Centre, the PIL has been filed stating that action should be taken against the persons concerned with construction of the PHC, Rilram which is incomplete and for enquiry as to how the amount has been mis-utilised in the name of construction.