AJAY GUPTA Vs. MUNICIPAL CORPORATION GWALIOR

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India is preferred by the petitioner against the alleged action/ inaction of the respondent by not passing an appropriate order in the matter of adjustment of advance amount. Petitioner is taking exception to show cause notice dated 22-12-2014 (Annexure P-1) issued by the Account Officer of Municipal Corporation, Gwalior whereby direction has been given to the petitioner for deposit of advance amount given to him.

(2.) Precisely stated facts of the case are that petitioner at the relevant point of time was working as Sanitary Inspector in the Office of Municipal Corporation, Gwalior and was holding the charge of Zonal Officer and posted in the Zone Bahodapur. A task was given by the then Commissioner by passing an order dated 12-06-2014 in respect of the drainage work of the locality and sanctioned the amount of Rs.58,200/- for the same. Petitioner completed the task and submitted the detailed muster roll along with bill vouchers for payment in the office of the respondent-corporation through proper channel on 25-09-2014, and then the deputy commissioner sent the file for account verification on 31-12-2014. But the grievance of the petitioner is that the amount has not been settled and paid to the petitioner so far.

(3.) Petitioner in this petition has referred some other works completed by him for which amount is to be adjusted but the same has not been done and respondent-corporation is playing hide and seek with the petitioner. Through the table attached in the petition memo, petitioner submits that some dues have to be adjusted for the work done by him.