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The State has been directed by the Uttarakhand High Court to register FIRs against all those who are responsible for the alleged misappropriation of funds that have been allocated for the construction of toilets for the BPL families in the Dehradun District, under the Swachh Bharat Mission.
The Bench comprising Justice Lok Pal Singh and Justice Rajiv Sharma observed, “The Swatch Bharat Mission 2014 is the most laudable project undertaken by the Central Government and the State Government for maintaining high level of hygiene and cleanliness in the urban/rural areas. The very purpose of the scheme has been frustrated by the functionaries of the State Government. It was incumbent upon the authority concerned to ensure construction of toilets on the basis of the money sanctioned by the Central Government”.
Under this mission, Rs. 12000/- were to be given for the construction of one unit, for individual household toilets, in BPL family households. The said amount was supposed to be shared in the ratio of 3:1 by the Central Government and the State Government, respectively. The Project Manager upon verification, was to sanction the money to such households.
However, several villagers have complained that the money under the mission has been mis-utilized by the authorities. Money has also been released in the name of dead persons. Very few toilets were actually built. The Tehsildar then inquired into the matter and has submitted a comprehensive report highlighting the misappropriation of the sanctioned funds.
In the view of this report, the Court disposed of the petition with a direction to the Chief Secretary of the State to take action on the report. The respective heads of various departments have also been directed to initiate disciplinary proceedings against those indicted in the report within two weeks.
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