M. RAJASEKHARA REDDY Vs. MEMBER SECRETARY

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India claiming the following relief:-

(2.) The case of the petitioner is that he was joined as Technical Assistant in Racharla Mandal on contract basis under Mahatma Gandhi National Rural Employment Guarantee Scheme (MGNREGS) on 23/5/2009. Since then he has been discharging his duties with utmost satisfaction of all his superiors and there are no complaints or adverse remarks against him during his tenure of service. However, the 2nd respondent issued a show cause notice bearing Rc.No.D4/141/2011, dtd. 14/3/2011 alleging that in the social audit conducted from 11/12/2010 to 23/12/2010, the petitioner has committed certain irregularities in maintaining records and thereby misappropriated an amount of Rs.29,705.00 and Rs.5,33,120.00 along with another Field Assistant viz Mr. V.Keshav and Technical Assistant B.Kishore and called for his explanation. Thereafter the petitioner has submitted his explanation by duly enclosing all the relevant documents stating that entire work has been done by engaging the labourers and the amounts were credited into the accounts of the beneficiaries through the concerned post office. It is relevant to state that the concerned coolies who attended the work also submitted a letter to the 2nd respondent stating that they were engaged as coolies for the above said work and the amounts were paid to them.

(3.) Heard Sri J.U.M.V. Prasad, learned counsel for the petitioner and Sri E.V. Jagannadha Rao, learned Standing Counsel for APSHC Limited appearing for the respondents.