SANJAY CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) In this writ appeal, challenged is levied to the order dated 2292017 passed by learned Single Judge in W.P.(C) No. 24232017 whereby and whereunder he allowed the said writ petition filed by respondent No. 6.

(2.) In brief, case of respondent No. 6 is that she was Upsarpanch of village Panchayat Kutela (Mohmela) and appellant was Sarpanch of the same gram panchayat. In the financial years 201112, 201213 and 201314, State Government had sanctioned different works under the MNREGA scheme for said Panchayat and Janpad Panchayat which were carried out by the appellant and some other persons. They did not properly carry out the aforesaid works which were assigned to them. Being aggrieved, the respondent No. 6 and others made complaints to different authorities. Ultimately a case was registered before the Lokpal, Distt. Raipur under the MNREGA scheme. The Lokpal on 1612017 vide Annexure P6 recommended that there was embezzlement of Rs. 25,74,314 and it would be recovered from the appellant and erred persons. Being aggrieved, the appellant preferred an appeal before the Lokpal Appellate Authority under MNREGA scheme, Raipur wherein the Appellate Authority passed an award on 152017 vide Annexure P1, allowed the appeal, recommended for cancellation of the recommendations made by the Lokpal under MNREGA Scheme Raipur against the appellant, and also recommended for acquittal of appellant from the charges.

(3.) Being aggrieved, the respondent No. 6 preferred aforesaid writ petition.