LAWS(GAU)-2025-3-12

NARAPATI BRAHMA Vs. UNION OF INDIA

Decided On March 20, 2025
Narapati Brahma Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. T. Deuri, learned counsel for the petitioners. Also heard Mr. N. Das, learned Junior Government Advocate, Assam, appearing for the respondent Nos.2 & 3.

(2.) This PIL petition is filed on behalf of the petitioners alleging that from the last 15(fifteen) years, more particularly, from the year 2010, unchecked and rampant corruption took place within the 4(four) districts of Bodoland Territorial Council (in short, 'BTC'), i.e. Kokrajhar, Udalguri, Baksa and Chirang, by which funds were embezzled in all the Departments, such as Panchayat and Rural Development, Welfare of Plain Tribes and Backward Classes, Sports, Agriculture, Textile and Handloom, Information and Public Relation, Transport, Education, Social Welfare, Fishery, etc. by the Executive Members of the BTC, officials, suppliers, etc., causing great prejudice to the public at large which is substantiated by the report of the Comptroller and Auditor General of India (in short, 'CAG') on Social, General and Economic (Non PSUs) sectors for the year ending 31/3/2018, and social audit of the MGNREGA in BTC conducted by involving Gram Sabha consisting eminent person and group of persons.

(3.) The petitioners have stated in this petition that the petitioner No.1 has completed LLB and is practicing as an Advocate for earning his livelihood. It is claimed that the petitioner No.1 is working as a Para Legal Volunteer and has also been awarded a certificate by the District Sessions Judge-cum-Chairman,District Legal Services Authority, Kokrajhar, certifying him as the best Para Legal Volunteer for the year 2016-2017 in the Kokrajhar District of Assam. It is claimed that the petitioner No.2 is a social worker and completed Masters Degree in Political Science in the year 2011 and earning his livelihood as a Carrier Counsellor. It is further claimed that in recognition for his outstanding services to the community, the Ministry of Youth Welfare and Sports has awarded National Youth Award, 2012-13 to the petitioner No.2.