OM PRAKASH S/O SHRI HANUMAN RAM Vs. STATE OF RAJASTHAN THROUGH PRINCIPAL SECRETARY, PANCHAYATI RAJ DEPARTMENT

JUDGEMENT

(1.) By way of present writ petition, the petitioner has challenged an order dated 08.03.2016 passed by Ombudsman, Mahatma Gandhi NAREGA, District Jodhpur.

(2.) Shorn of the unnecessary details, concise facts necessary for the purpose of decision of present petition for writ are that the petitioner has been working as Junior Technical Assistant, Mahatma Gandhi NAREGA, Panchayat Samiti Baap of District Jodhpur. The said Panchayat Samiti in its meeting resolved to construct a gravel road from Panna Phata to Pukhtali, at the request of local residents. After following due procedure, the Gram Panchayat sanctioned a sum of Rs.19,41,000/- for construction of the gravel road as aforesaid, which was duly approved by the District Collector, Jodhpur by office order dated 24.12.2014.

(3.) In pursuance of a complaint, lodged by one Poona Ram Jhanwar, the Ombudsman, constituted under the Mahatma Gandhi NAREGA Grievance Redressal Rules, 2010, taken up proceedings in relation to the construction of the above referred road and framed two issues :