ANITA SINGH Vs. STATE OF RAJ.

JUDGEMENT

(1.) THE petitioner, Smt. Anita Singh, a Member of the Rajasthan Legislative Assembly, has challenged the order dated 4.6.2013, whereby the respondents have allotted funds to different Panchayat Samities within Bharatpur District.

(2.) THE brief facts of the case are that in order to ensure the social, economic and infrastructural development of Mewat region of Rajasthan, the State of Rajasthan had created a programme known as "Mewat Regional Development Programme " as far back as 1987-1988. With the approval of the Governor of the State, a Mewat Regional Development Board was also constituted. In order to give impetus to the development of the said region, in 2013-14 the budget was increased from Rs.25 Crores to Rs.60 Crores. The government invited proposals from various Panchayat Samities and Zila Parishads with regard to implementation of the development programmes. Consequently, the petitioner had sent a proposal for the Panchayat Samiti, Nagar and the Panchayat Samiti, Deeg. It is the petitioner's case that although according to the letter dated 9.5.2013 the meeting of the Board was scheduled to be held on 5.6.2013, but by order dated 4.6.2013 an amount of Rs.561.2 Lacs only has been alloted to the Panchayat Samiti, Nagar. Hence, this petition before this court challenging the said order.

(3.) SECONDLY , a Board has been constituted for making recommendation for future development of the region, for supervising the implementation of the programme. But the recommendation of the Board have been over-looked. Thirdly, according to the letter dated 9.5.2013, the Board meeting was scheduled to be held on 5.6.2013. However, a day earlier the budget for Panchayat Samiti, Nagar has been announced.