GRAM PANCHAYAT VILLAGE KAHNUWAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) C.M. No. 7806 of 2013

(2.) APPLICANT seeks permission of the Court to place on record reply by way of counter Affidavit of Manmohan Singh, Executive Engineer, PWD (B&R) Construction Division, Batala, on behalf of respondent No. 5.

(3.) THE facts, which are hardly in dispute, are that after having due deliberations on the issue, Hon'ble the Prime Minister of India announced the MPLAD Scheme in the Parliament on 23.12.1993. Initially, the Scheme was under the control of Ministry of Rural Development and the first guidelines were issued in February, 1994, covering the concept of implementation and monitoring of the scheme. Thereafter, MPLAD Scheme was transferred to Ministry of Statistics and Programme Implementation in the month of October, 1994. Later on, the guidelines were revised in the month of December 1994, February 1997, September 1999, April 2002, November 2005 and finally in August, 2012. It is pertinent to note here that present comprehensive revision of guidelines is based on the practical experiences gained over a period of 18 years. These guidelines have been revised after considering the suggestions made by the various stakeholders including Members of Parliament, both the candidates of Lok Sabha and Rajya Sabha, National Bank of Agriculture and Rural Development Consultancy Services (NABCONS) and Controller and Auditor General of India, in their respective reports.