HARBANS LAL VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) These petitions are decided by this common order as the facts and issue involved are similar. For convenience, the facts are being taken from S.B. Civil Writ Petition No.846/2024.

(2.) This petition is filed seeking quashing of recovery order dtd. 1/1/2024.

(3.) The brief facts are that the petitioner was holding the post of Sarpanch, Gram Panchayat Cheedwa, Panchayat Samiti Ramgarh, District Alwar. On a complaint received of embezzlement in installation of 50 hand pumps, the Block Development Officer, Panchayat Samiti Ramgarh constituted a enquiry committee, which submitted a report dtd. 16/3/2023. Thereafter on objection raised by the petitioner, another enquiry committee was constituted and submitted its report dtd. 30/10/2023 where it was found that at some of sites the hand pumps were not in working condition whereas at some sites the hand pumps were not even installed. On the basis of enquiry committee report, the impugned demand notice has been issued.