SOMJIBHAI JATRABHAO DUMADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Mr.Ashish H. Shah for the petitioner. The petitioner is Sarpanch of Village Sarigam, Taluka Umargam, District Valsad. The petitioner is before this Court praying that:

(2.) THE learned advocate for the petitioner invited attention of the Court to the aforesaid judgement and order dated 30th June 2010, a copy of which is produced at page 73, Annexure 'G'. THE Development Commissioner taking into consideration the irregularities and illegalities alleged against the Sarpanch passed the order and confirmed order dated 31st March 2010 of the District Development Officer, Valsad. It will be appropriate to refer to the Show Cause Notice which was issued to the present petitioner alleging as many as 10 irregularities and illegalities against him. Items no.1 to 3 were pertaining to bad quality of the road constructed during his tenure. Items no.4 to 6 are pertaining to the bore wells, payment for which is made by the petitioner without obtaining 'completion certificate'. So far as Item No.6 is concerned it is specifically mentioned that the contractor did not construct 'Thadu' (base pit) and it was alleged that it would have had cost Rs.1100/-. Thus, there is misappropriation of Rs.1100/-. So far as irregularity and illegality at serial no.7 is concerned it pertains to WCs constructed; out of 630 lavatories, receipts of 36 not received. On verification at site it was found that 10 lavatories were not constructed. Thus, it was alleged that an amount of Rs.12,000/- (10 x 1200) was misappropriated.