SEEMA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive relief:-

(2.) It appears that the present petition was filed because no Appellate Authority under MGNERGA Scheme had been constituted by the State, as is evident from para-18 of the petition which reads as under:-

(3.) The learned Additional Advocate General has placed on record the instructions dtd. 23/10/2021 which go to reveal that the State vide Notification dtd. 24/9/2021 has constituted a three-member Appellate Authority under MGNREGA to consider the representation by any party under the Scheme.