SUNIL ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Atanu Banerjee, learned counsel for the petitioner and Mr. Sandeep Verma, learned AC to Sr.S.C.-III.

(2.) In this Public Interest Litigation, the petitioner has prayed for quashing of the decision as contained in Memo No. 01/Stha (vi)-25/2018/809 dtd. 13/3/2018 by which the respondents have taken a decision to constitute Gram Vikas Samiti/ Adivasi Vikas Samiti in each village de hors any statutory provision and by issuing these instructions, Gram Vikas Samiti is being constituted in an illegal manner which is against the rights available to the Panchayats under the Jharkhand Panchayat Raj Act, 2001 and the mandate of Article 243-G of the Constitution of India.

(3.) The petitioner claims himself to be a public-spirited person who is always involved in causes which affects the citizens in general. The petitioner had come across newspaper report on 10/5/2018 wherein it has been mentioned that Gram Vikas Samiti will start functioning from June, 2018 but on inquiry the petitioner came to learn that the same are illegal setups contrary to the statutory provision of the Jharkhand Panchayat Raj Act, 2001 and being aggrieved since such constitution was a direct infringement upon the smooth and independent functioning of the Panchayats, the present Public Interest Litigation has been preferred.