MD NAZIRUDDIN Vs. VICE-CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) THE petitioners, in this batch of writ petitions, were employed as Field Officers in the non-Conventional Energy Development corporation of Andhra Pradesh Limited (for short 'the Corporation' ). All of them were issued individual charge memos dated 27. 4. 2005, alleging irregularities, in the matter of implementation of Biogas Programme, during the years 1999-2000 to 2003-2004. It was alleged that the petitioners did not verify the implementation of programmes, correctly, and on the basis of certifications made by them, huge sums of subsidy were mis-utilised, in the form of (a) non-construction of biogas plants, (b) making double claims for the plants, (c) non-traceability of the plants, said to have been constructed, and (d) partial construction of the plants.

(2.) THE number of instances, under the four heads, attributed to the petitioners varied. The mis-utilisation of the amounts attributed to the petitioners in W. P. Nos. 2970 and 19714 of 2007, and 6770, 6910 of 2008 are Rs. 1,26,700/-, 2,33,350/-, 2,24,850/- and 4,06,900/-, respectively.

(3.) PETITIONERS submitted explanations, mainly contending that they figure somewhere in the middle, in the entire set up, and the authority, to release the amounts for various beneficiaries, is the District manager, of the concerned Branch. Other grounds have also been pleaded.