RAHIL AHMED Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has invoked the extraordinary writ jurisdiction of this Court under Article 226 of the Constitution of India, praying for following reliefs:-

(2.) The petitioner was appointed to the post of Gramin Awas Sahayak vide Memo No. 793, dated 3rd of March, 2014 under the Rural Development Department, Government of Bihar, Patna. When he was posted in the office of Block Development Officer, Danapur, he received a notice to show cause as to why first installment of aid money to the beneficiaries for the financial year 2016-2017 and 2017-2018 under Pradhan Mantri Awas Yojana (Gramin) ('PMAY' for brevity) was not issued and disbursed to the beneficiaries.

(3.) It is pertinent to note that as Gramin Awas Sahayak, the petitioner enjoined with the duty of disbursement of fund to the beneficiaries for construction of houses under PMAY. The petitioner duly replied to the said show-cause notice, stating, inter alia, that he disbursed the first installment of grant of PMAY. However, he did not include the names of some persons who were declared as beneficiaries for registration because they did not have even land to construct houses under the said Scheme. The petitioner was served with second show-cause notice on 22nd of September, 2018. He also submitted his reply to the satisfaction of his authorities. Subsequently, he was served with third show-cause notice by the Respondent No. 5 vide Memo No. 1440, dated 13th of October, 2018. It was alleged that the petitioner transferred fund granted in the name of a particular beneficiary to the account of other beneficiaries. The petitioner pleaded his inadvertence and rectified such error immediately.