BAPU S/O UKHA MALI Vs. STATE OF MAHARASHTRA THROUGH SECRETARY, RURAL DEVELOPMENT DEPTT MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) Considering the grievance raised and the cause espoused in the Petition, considering submissions of learned counsel Mr.Suryawanshi, we are of the opinion that the Petition can be disposed of by issuing directions. As such, the Petition is taken up for final hearing with consent of the parties.

(3.) The petitioners are residents of village Dahivel, Tq.Sakri, Dist.Dhule and are agriculturists. The learned counsel Mr.N.B.Suryawanshi submitted that there was large scale irregularities in certain Government works, as such, grievance was raised before the local authority and the Extension Officer, Gram Panchayat, Panchayat Samiti, Sakri, called upon the Sarpanch and Gram Sevak, Gram Panchayat, Dahivel to submit their detail explanations on the backdrop of the irregularities viz. mischief in submitting project report and the expenditure for the work without compliance of the necessary formalities and also exceeding the amount over and above the grants for the development activities. A copy of the show cause notice dated 16/8/2017 is placed on record at Exh."A". The Extension Officer in the said notice wants the noticee to submit explanation otherwise to face the action of recovery.