HAJ KOYANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) THE petitioners in both the writ petitions have alleged manipulations in preparing the list of beneficiaries under the schemes called Indira Awaas Yojana (IAY) and Pradhan Mantri Gramodaya Yojana (PMGY ). The controversy raised in both the writ petitions being the one and the same, the writ petitions have been heard analogously and are being disposed of by this common judgment and order. W. P. (C) No. 57 (AP)/2005

(2.) THE petitioners in this writ petition are Gram Panchayat Members some of whom are Chairpersons. Under the Panchayat Raj Act applicable to the State of Arunachal Pradesh, the three tire system of constituting Gram Sabha, Anchalik Samity and Zila Parishad is prevalent in the State. The Government of India has launched various beneficial schemes such as IAY, PMGY etc. The basic purpose of the schemes is to uplift the indigenous people from below the poverty line. With such a view, the Government of India has allotted funds to the State to sanction appropriate amount upon identification of the deserving persons as per the guidelines laid down in the schemes. Such amount is to be distributed to the deserving persons for construction of houses with minimum amenities.

(3.) VARIOUS parameters have been laid down in the schemes such as identification of the beneficiaries, priority in selection of beneficiaries, involvement of the beneficiaries, allotment of houses etc. Prioritization of beneficiaries has been indicated in the scheme as follows :