GAUTAM KUMAR SINGH, SON OF JAGESHWAR PRASAD SINGH Vs. STATE OF BIHAR THROUGH CHIEF SECRETARY, BIHAR, PAT

JUDGEMENT

(1.) Inter alia contending that in the area in question in execution of MNREGA scheme various illegalities have been committed and in spite of complaint made nothing has been done, this petition has been filed for issuing a mandamus.

(2.) Under the MNREGA Scheme itself there is a provision for resolution of such dispute and cause of inquiry by the State Level Monitoring Committee and thereafter by a further Committee envisaged under the Scheme and considering all these factors, a coordinate Bench of this Court in the case of Vijay Shahi & Ors. Vs. The Union of India and others, (2014) 4 PLJR 108, had relegated the parties to take recourse to the remedy of representing to the Development Commissioner, Chairman of the Committee and the Committee was directed to look into the matter and this Court also on 30th of June, 2017 in C.W.J.C. No.5333 of 2017 (Jagat Paswan Vs. The State of Bihar & Ors.) has granted the said liberty to the petitioner

(3.) The petitioner is also granted liberty to represent to the Development Commissioner, Chairman of the Committee constituted under the Scheme and the Committee is directed to look into the grievance of the petitioner and proceed in accordance with law.