KUSUMA YADAV Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has filed this petition against the order dated 19.9.2012 (Annexure P 1).

(2.) By the aforesaid order, the Chief Executive Officer, Zila Panchayat Datia, District Bhind has authorized Up Sarapanch of Gram Panchayat to operate bank accounts of Gram Panchayat for the purpose of payment of wages to the labourers working under the Scheme named as "Mahatma Gandhi National Rural Employment Guarantee Act" [in short "MNREGA']. It is mentioned in the order that for the last 5 6 months the payments of wages have not been made to the workers engaged under "MNREGA". Hence, the payment of Gram Panchayat has been adversely affected.

(3.) IN the return filed by the respondents No. 1 to 3 State, it is pleaded that there were complaints against the petitioner in regard to non payment of wages to the workers under "MNREGA". A show cause notice was issued to the petitioner. Even proceedings under section 40 of M.P. Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 have also been initiated. Because the wages were not paid to the workers and the petitioner refused to sign the cheques, hence, the order has been passed.