Madan B. Lokur, J. - (1.) In the record of proceedings of this Court dated 9th August, 2017 it is noted that learned counsel for the petitioner would like to highlight three issues pertaining to the implementation of the Mahatma Gandhi National Rural Employment Guarantee Act, 2005 (for short the Act) and the Scheme framed thereunder. These issues are: 1. Delay in payment of wages and compensation to the beneficiaries under the Act and the Scheme framed thereunder. 2. Reduction in person days and consequent reduction in allocation of funds from the projection made by the State Governments and the Union Territory Administrations. 3. Absence of social audits being conducted.
(2.) We have heard learned counsel for the petitioner as well as the learned Attorney General in detail in respect of these issues and have also gone through the various affidavits and written submissions.
(3.) The Act was enacted by Parliament with the objective, inter alia, of enhancing the livelihood security of poor households in rural areas by providing at least one hundred days guaranteed wage employment to every such household whose adult members volunteer to do unskilled manual work.;