DARSHANI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition is directed against the order dated 15.7.2011 (Annexure P-3) passed by respondent No. 3, vide which the petitioner was straightaway directed to deposit the disputed amount, on account of alleged financial loss caused to the Gram Panchayat, without issuance of a show cause notice. Consequent orders i.e. appellate and revisional orders, are also under challenge. Brief facts of the case, necessary for disposal of the instant petition, are that on a complaint against the petitioner, District Development and Panchayat Officer, Ambala-I conducted an inquiry against the petitioner and submitted his report, vide Annexure P-2. The impugned recovery notice dated 15.7.2011 (Annexure P-3), came to be issued by respondent No. 3 asking the petitioner to deposit the amount mentioned therein, on the basis of inquiry report Annexure P-2.

(2.) Dissatisfied with the impugned recovery notice, petitioner filed her appeal before the Deputy Commissioner, who dismissed the same, vide order dated 24.8.2011 (Annexure P-4). Petitioner approached learned Financial Commissioner by way of her revision petition (Annexure P-5). The Financial Commissioner also dismissed the revision of the petitioner vide order dated 10.1.2012 (Annexure P-6).

(3.) Feeling aggrieved against the above said orders passed by the respondent authorities, petitioner has approached this Court by way of instant petition under Articles 226/ 227 of the Constitution of India, seeking a writ in the nature of Certiorari, for quashing of the impugned orders. That is how, this Court is seized of the matter.