GRAM PANCHAYAT SHOJA Vs. STATE OF H.P.

JUDGEMENT

(1.) CWP No. 2563 of 2009 disconnected, as the pleadings are not complete.

(2.) THE present petition, by Gram Panchayat, Shoja Development Block, District Mandi, under Article 226 of the Constitution of India, has been filed, for issuance of directions to respondents No. 1 to 4 and 6, for release of an amount of Rs. 4,43,351/ -, which, according to the petitioner, is payable by it to suppliers of material, which material has been used in executing various works, under NREGA Scheme and some other Schemes.

(3.) PETITIONER 's allegation is that the money is not being released, at the instance of respondent No. 5, a Junior Engineer employed in the Office of respondent No. 4, because the brother of said respondent No. 5 has political rivalry with the Pradhan of the Panchayat, as the two belong to different political parties. Brother of respondent No. 5 is stated to be a sitting MLA from the Constituency, of which the petitioner -Panchayat is the part.