SAROJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution is preferred by the petitioner seeking following reliefs:

(2.) As submitted, petitioner at the relevant point of time was Sarpanch of Gram Panchayat Ghador, Janpad Panchayat, Pahadgarh (Morena) and facing the wrath of proceedings initiated by Ombudsman (MGNREGA), Gwalior whereby petitioner is being saddled with the liability as referred in the impugned order and recovery is directed to be made from the petitioner.

(3.) Precisely stated facts of the case are that one Rakesh Singh -respondent No.6 preferred a complaint before the Ombudsman, Gwalior in relation the work done by the petitioner in the Gram Panchayat Ghador. Upon the said complaint, notice has been issued by the Ombudsman against the petitioner of which reply has also been submitted by the petitioner. The Ombudsman after considering the allegations, reply and the material available on record, passed the impugned order Annexure P/1.