AI Structured Summary
Not yet generated for this judgment
Judgment
(Per: HONOURABLE THE CHIEF JUSTICE)
This petition has been filed with the following prayer(s):-
“1.For issue an appropriate Writ or Writs for issue direction to the respondents for submit complete report regarding Scheme of MANAREGA for direction to the appropriate agencies like C.B.I. or any other independent agencies for making appropriate inquiry against the Respondents specifically Respondent No. 7 and 8 who are Mukhiya of Gram Panchayat, Gangauli and Ward Member of Ward No. 13 of Gram Panchayat, Gangauli who grabbed the huge public money allotted by the State Government for implement of different Schemes like as Constructions of Ponds, Ways and etc. includes different Schemes without implement the Schemes in question on the spot with the collusions of the other respondents of this Writ application by which there is huge loss of the General people or public of the locality and also involvement of the said Respondents No. 6 and 7 is illegal appointments of the Safai Karmchari, Driver and some other employees of the concerned Gram Panchayat Gangauli by which there is great loss of public money and etc. of the General Public and also of the concerned Government for which illegal acts, appropriate action of recovery of the concerned loss amounts and also for taking appropriate action against them according to law.”
The grievance of the petitioner is primarily relatable to seeking a direction for inquiry against Respondent Nos. 7 and 8 for illegally using the MGNREGA funds allotted to the Gram Panchayat, Gangauli. On specific query from the Court as to whether he has approached appropriate authority/ the District Magistrate concerned, his answer is in the negative.
Even Dr. Maurya Vijay Chandra, learned Additional Advocate General- 02 appearing for the Respondents is of the view that the petitioner should have approached the District Magistrate concerned with his grievance to enable the District Magistrate apply his mind and pass appropriate orders.
On this, the learned counsel for the petitioner states that he shall approach the concerned District Magistrate with his grievance. If that be so, if such a grievance is made through a representation, the same shall be considered by the District Magistrate who shall pass orders in accordance with law within a period of eight weeks from the date of filing of the representation.
With the direction aforesaid, the writ petition stands disposed of.
Pending application(s), if any, shall stand disposed of.