MANOJ RAJPUT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has preferred the instant petition under Article 226 of the Constitution of India seeking following reliefs:-

(2.) It is the submission of counsel for the petitioner that he was appointed as Gram Rojgar Sahayak at Grampanchayat, Imaliya District Vidisha vide order dtd. 26/8/2012 (Annexure P-12) and working since then on contract basis from time to time.

(3.) A complaint was submitted against the petitioner pursuant to which a show cause notice was issued to the petitioner with allegation regarding some illegality/irregularity in construction work done through muster rolls under MANREGA Scheme. It was the allegations that despite withdrawal of amount of Rs.5,33,760.00 no work was done. Petitioner replied to the show cause notice enumerating upon the reasons as to why the construction work remained incomplete and admitted the fact that some incomplete work is still pending but undertook to compete the work as early as possible.