NARENDRA PANDEY Vs. STATE OF M.P.

JUDGEMENT

(1.) Both these writ appeals involving common questions of law and based on more or less similar foundational facts have been heard together and are decided by this common order.

(2.) Learned Single Judge has dismissed the challenge to the show cause notice issued u/S. 92 (1) (4) of the M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (for brevity Adhiniyam of 1993) calling upon the appellants to show cause as to why the appellants be not sent to civil jail for indulging in embezzlement of funds arising out of the fact that work of only Rs. 50,000/- has been certified by the Sub- Engineer, Janpad Panchayat, Dabra as against the sanctioned amount of Rs. 4,40, 800/- thereby leaving an amount of Rs. 3,90, 800/- unaccounted and thus recoverable. The show cause notices further hold the petitioners to have misused government funds and indulged in serious financial irregularities.

(3.) Appellants Submissions: