Bal Raj Singh vs State Of Himachal Pradesh & Ors
2022 Latest Caselaw 11379 HP

                   THE HIGH COURT OF HIMACHAL PRADESH
                             AT SHIMLA

                                                                     CWP No. 5506/2011




                                                                                      .
                                                                  Decided on: 22.12.2022





    Bal Raj Singh                                                           ....Petitioner

                                                  Versus





    State of Himachal Pradesh & Ors.             ....Respondents.
    ..........................................................................................
    Coram
    The Hon'ble Mr. Justice A.A. Sayed, Chief Justice.





    The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
    Whether approved for reporting?1
    ______________________________________________________

    For the petitioner :                     Mr. B.C. Negi, Sr. Advocate with Mr. Nitin

                                             Thakur, Advocate.

    For the respondents:                     Ms. Ritta Goswami, Additional Advocate
                                             General.



                                             Mr. Arjun Lall, Advocate, as Amicus Curiae.

    A. A. Sayed, Chief Justice (Oral)

In paragraph-8 of the additional affidavit filed on behalf

of the respondents/State, it is stated as follows:-

"8. That as per the Operational Guidelines for the

implementation of the recommendations on Rural Local Bodies (RLBs), the States have been directed to allocate the grant for all Panchayati Raj Institutions directly in its bank accounts within ten days of receipt from Government of India.

As such, approximately fund to the tune of Rs.8 to 10 lakhs is being directly released to the Gram Panchayat(s) in a year for the developmental activities of the concerned Gram Panchayat

Whether reporters of the local papers may be allowed to see the judgment?

and thus there is neither any deduction at any level nor there is any intermittent role of block office.

However, the concerned Gram Panchayat can utilize the

.

10% amount of total amount on the technical and administrative

expenses.

As such, the Gram Panchayat are having free hand for utilization of the funds which are allocated to them through

Government of India for execution of permissible developmental activities."

2. In view of the above, learned Senior Counsel for the

petitioner does not press the petition. The petition to stand disposed

of accordingly, so also the pending miscellaneous applications, if

any.

(A. A. Sayed) Chief Justice

( Jyotsna Rewal Dua ) Judge

22nd December, 2022(rohit)