NIWAS RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Legislature has issued guidelines for the benefits of the members of the Legislative Assembly with respect to the projects which they may undertake in their constituencies. The projects on which they may plan and execute are enlisted in these guidelines. The projects which cannot be undertaken are also given as guidelines for the members of the Legislative Assembly. The projects which cannot be planned out of the public funds are enumerated in the notification, in the context, and these are reproduced.

(2.) IN the circumstances, any resolution which may have been passed by the District Administration and particularly at serial No. 4 by the Deputy Development Commissioner, Patna Collectorate, Patna vide memo no. 640. dated 21 February, 2002 by which an approval was granted to construct Samitti Dewar in the name of a particular Swatantrata Senani is against the guidelines issued by the State Legislature. This resolution is quashed.