LAKHAN LAL TONDRE S/O BHAWCHARAN TONDRE Vs. LOKPAL, MAHATMA GANDHI RASHTRIYA GRAMIN ROJGAR GUARANTEE YOJANA

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the orders AnnexuresP/1, P/2 & P/3.

(2.) Annexure-P/1 is an order passed by the Lokpal under the Mahatma Gandhi Rashtriya Gramin Rojgar Guarantee Yojana, District Durg dated 03/04/2012 wherein the Lokpal has found the petitioner guilty of having committed certain procedural lapses in the course of preparation of muster roll while marking attendance of the workers in the said scheme and on the basis of the said finding has imposed a penalty of Rs. 1,000/-.

(3.) Based upon the said finding, the Zila Panchayat, Durg issued an order Annexure-P/2 dated 16/07/2012 for recovery of the said amount from the petitioner.