MOHD. SHARFUDDIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed the instant civil writ petition under Article 226 of Constitution of India, inter alia, seeking a writ in the nature of certiorari for setting aside the order dtd. 18/12/2024 (Annexure P-4), passed by Chief Executive Officer, DRDA-cum-District Programme Officer, MGNREGA Nuh (in short 'CEO'), in pursuance to an award dtd. 12/12/2024 (Annexure P-3), passed by Lokpal MGNREGA, DRDA, Nuh), vide which an amount of Rs.14,94,820.00 has been ordered to be recovered from the petitioner.

(2.) Briefly, petitioner (Mohd. Sharfuddin), is an Ex-Sarpanch of village Hassanpur, Nuh, Mewat (Haryana). One Ajaj Khan, while representing himself as President of Janhit Committee, preferred a Public Interest Litigation bearing CWP-PIL-134-2021 before this Court, inter alia, stating that no action has been taken by the authorities on representations/complaints, wherein multifarious irregularities, frauds and embezzlements in Mahatama Gandhi National Rural Employment Guarantee Scheme (in short 'MGNREGA Scheme') of Government of India, were highlighted. It was alleged that people, who had died and did not exist, were paid salary and other benefits under MGNREGA Scheme, thereby resulting in several irregularities and embezzlement of funds.

(3.) In the aforementioned circumstances, the petitioner has filed the instant civil writ petition for the relief(s), as noticed above.