Sindhu Sharma - (1.)Brief facts of the case is that the petitioner was assigned the work under MGNREGA Scheme for the year 2017-18 by the respondent Nos. 2 and 3 in Block Ghat, Doda, which were duly executed by him. A complaint was lodged by one Sajjad Hussain Khokhar, Social and Political Activist against the respondent No. 3 (Block Development Officer, Ghat, Doda) by leveling the allegations that the work executed by the petitioner was not existed and merely on papers is contrary to ground position as no work is available in reality.
(2.)Additional District Development Commissioner (Project Director DRDA), Doda was appointed as Enquiry Officer by the respondent No. 1 under endorsement dated 10.07.2018 to ascertain the factual position in respect of the complaint submitted. Enquiry Officer vide his communication dated 17.07.2018, sought complete records and stopped further payment for work undertaken, till enquiry was concluded.
(3.)The Enquiry Officer after conducting detailed enquiry submitted his report to respondent No. 1 on 18.01.2019. Enquiry Officer has held that all works checked in panchayats were found physically executed on ground, and allegations for delaying payment for work which do not exist was not proved.
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