JITUL DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Goyal, learned counsel for the petitioner. Also heard Mr. D. Saikia, learned senior standing counsel, Government of Assam and Mr. S.C. Keyal, learned standing counsel, CBI.

(2.) This petition filed in public interest by Sri Jitul Deka brings out a serious issue affecting abuse of beneficial schemes.

(3.) In a nutshell, it has been brought out that there are certain gangs operating in the State of Assam, who have an organised network, which also involves police personnel, Government officers including employees of medical record department, insurance agents, employees of various Insurance Companies, Doctors, Village Headman/Gaon Burah, Asha Workers serving under Primary Health Centre/Community Health Centre at rural level, Bank Officials, employees of Postal Department, etc. Such criminals collect data about persons who might have died one or two months back. These persons approach the family of the deceased and convince them that they are aware of certain schemes floated by the Government under which the family of the deceased will get monitory support for their livelihood.