G RAJAIAH Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The petitioner was appointed as Additional Programme Officer for Gambhiraopet Mandal, Karimnagar District for implementation of National Rural Employment Guarantee Scheme (for short 'the Scheme'). He was issued a show cause notice dated 19.07.2010 alleging that in the social audit that was conducted between 07.05.2010 and 18.05.2010, certain financial irregularities referable to the petitioner, particularly in the context of deepening of old irrigation wells were pointed out. It was alleged that the petitioner arranged for payment of amounts without recording the pre-measurement, in violation of the guidelines. The petitioner submitted his explanation on 10.08.2010. He stated that the orders pertaining to deepening of old wells were passed by the MPDO and that the payments were also made by the same Officer, through cheques. He denied his involvement in the said work in any manner.

(2.) The Project Director, District Water Management Agency, Karimnagar, the third respondent herein passed an order dated 10.08.2010 terminating the services of the petitioner by observing that the explanation submitted by him was not satisfactory. Aggrieved thereby, the petitioner filed an appeal before the District Collector, the second respondent herein. Since no orders were passed therein, he approached this Court by filing W.P.No.25163 of 2010. The writ petition was disposed of directing the second respondent to pass orders in the appeal preferred by the petitioner. However, the appeal was rejected by the first respondent through order dated 27.01.2011 by making reference to ten instances of lapses and irregularities on the part of the petitioner. The said order is challenged in this writ petition.

(3.) Counter affidavit is filed by the third respondent stating that the petitioner was found to have resorted to certain irregularities in the context of deepening of old wells.