MAYANGLAMBAM GAMBHIR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.Kh.Tarunkumar, learned counsel for the petitioners, Mr.Jagat, learned GA appearing for respondent Nos.1 to 6 as well as Mr.A.Bimol, learned counsel for respondent No.7.

(2.) THE Government of Manipur has the problem of high rate of growth of unemployment in the State; and in order to face this critical problem, the State Government prepared a scheme called "Special Employment Generation Programme". For that programme (SEGP) guidelines were issued by the State of Manipur. The main object of the SEGP is to provide self employment and employment opportunity to the youths of Manipur, both educated and uneducated falling in the age of 20 to 45 years. They should not have availed financial assistance under any other Government scheme and as such, no -due/no benefit service from (1) DIC (for the scheme PMRY/SEEVY), (2) KVIC, (3) MANIDCO and (4) MTDC (only for tribal applicants) would be required to be eligible under the programme i.e. SEGP.

(3.) UNDER the programme (SEGP) loan at low rate of interest will be made available to the youths both educated and uneducated according their preference which falls within the parameter of the financing pattern. The loan will be disbursed through the Co -operative Bank where the State Government has equity participation. The loan will also be disbursed through the Commercial Bank who shall lend to the youths as per the guidelines of the SEGP and subsidized percent of interest will be passed on to the Commercial Bank. Portion of the SEGP guidelines which will be relevant for the matter in issue are quoted hereunder: