MAYANAND, SON OF SHRI INDRA KUMAR, RESIDENT OF VILLAGE ATAUNATUR, WARD NO. 13, POST LALGANJ, P.S. LALGANJ, DISTRICT VAISHALI Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, RURAL DEVELOPMENT DEPARTMENT, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard Mr. Satyabir Bharti, learned counsel appearing for the petitioner and Mr. Jitendra Kumar, Assisting Counsel to A.A.G.-XIV for the State.

(2.) With the consent of the parties, this writ petition has been considered with a view to final disposal at the stage of admission itself.

(3.) The petitioner is aggrieved by the order dated 31.12.2012 passed by the Deputy Development Commissioner, Vaishali whereby a recovery has been directed for a sum of Rs.5,14,594.00 stated to be the alleged loss caused by the petitioner in execution of the schemes under the Mahatma Gandhi National Rural Employment Guarantee Act (hereinafter referred to as the ‘MANREGA’) in the capacity of Panchayat Rojgar Sewak, Gram Panchayat Sahta, Bhagwanpur Block in the district of Vaishali. The petitioner is also aggrieved by a subsequent order bearing Memo No. 1484, dated 27.08.2013 whereby he has been relieved from the post, a copy of which is impugned at Annexure-19.