ZULFAQUAR ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) UPON the joint request of the learned Counsel appearing for the parties, the matter is taken up for final hearing at the admission stage.

(2.) IN this Public Interest Litigation a very interesting proposition of facts including the mass misappropriation, irregularities and defalcation of money meant for the Sampoorn Gramin Rojgar Yojana Scheme for the persons, living below poverty line of Siwan District, sponsored by the Government of India for the period of 2000 -01 to 2004 -05, have been voiced and raised.

(3.) UPON consensus, we direct the entire inquiry to be handed over to the Vigilance Department, Government of Bihar, as the committee constituted to enquire into the matter is of the same district and it has yet not started effective work to inquire into the allegations and report of misappropriation, irregularities and defalcation of the money in respect of the aforesaid scheme since last four months.