AINUL HOQUE Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition in the form of PIL has been filed alleging improper implementation of the schemes namely, Indira Awas Yojna (IAY) ; Pradhan Manti Gramodaya Yojna (PMGY) and Sampoorna Grammen Rozgar Yojna (SGRY). The petitioner has also alleged misappropriation of fund allotted for proper implementation of the said schemes.

(2.) AS stated in the writ petition, the petitioner is a social worker and has been rendering services to the poor and helpless persons of the society in the district of Bongaigaon. Referring to the provisions of the aforesaid schemes, the petitioner has stated about the procedure and methodology to be followed for proper implementation of the schemes.

(3.) IN paragraph 7 of the writ petition, the petitioner has referred to his application filed under RTI Act, 2005 seeking information about the beneficiaries of PMGY Housing scheme, utilization certificate, money receipt, voucher and bills, beneficiaries under IAY, utilization certificates etc. However, by Annexure -4 series letters dated 01/08/2008, 02/02/20098, 16/06/2009, 16/07/2009 and 22/07/2009, the petitioner was informed about non -availability of some of the documents in the office. It is on that basis the petitioner has asserted that had there been proper implementation of the schemes as per the formulated guidelines, the documents pertaining to the same would have been available in the office.