PRATAP CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner-Pratap Singh has filed the present writ petition invoking the extra ordinary writ jurisdiction of this Court under Article 226 of the Constitution of India.

(2.) Petitioner, who is the President of Gram Sudhar Sabha, Dari, Tehsil Dharamshala, has impleaded Ex-Pradhan and Ex- Ward Member of Gram Panchayat Gabli Dari as respondents No. 4 and 5, as, according to him, they have done a lot of bungling in the funds of Mahatma Gandhi National Rural Employment Guarantee Act (hereinafter referred to as 'MNREGA').

(3.) One Nirdesh Kumar, a resident of Gram Panchayat Gabli Dari, is stated to have moved one such complaint, mentioning therein that respondents No. 4 and 5 had wrongly marked the presence in the muster rolls, for the works, which were being executed by the then Gram Panchayat under the MNREGA Scheme, whereas, at the same time, both these persons were present in the meeting of Gram Panchayat and Gram Sabha and they had wrongly claimed the wages for the same period, under the MNREGA Scheme.