R. KRISHNAPERUMAL AND ORS. Vs. THE DISTRICT COLLECTOR/CHAIRMAN, DISTRICT RURAL DEVELOPMENT AGENCY AND ORS.

JUDGEMENT

(1.) SINCE common issues are involved in these writ petitions, they are heard together and disposed of by this common order.

(2.) THE facts of the case:

(3.) THE second respondent by Letter No. A1/4422/2011, dated 06.08.2012, called for explanation from the petitioners and the petitioners submitted their explanation on 09.11.2012. The impugned recovery order was issued without considering the said explanation. The selection of work under THAI scheme is as per the guidelines contained in G.O. (Ms)No. 100, Rural Development and Panchayat Raj Department, dated 02.12.2011. The proposal was considered in detail by the second respondent and the Executive Engineer [R.D.]. The first respondent also scrutinised the proposal and gave administrative sanction. Therefore, the order of cancellation of the work, dated 15.10.2012 and the impugned recovery order, dated 10.12.2012 are against the principles of violation of natural justice.