- (1.) This appeal questions the correctness of the decision of a learned Single Judge in a writ petition filed by the Appellant challenging the imposition of recovery of a certain amount of alleged charges of misappropriation and embezzlement. The petition failed upon a finding that it was devoid of merits, hence this appeal.
(2.) The Appellant is a tube-well operator working under the authority of the Executive Engineer, Tube-well Division-II, Head Office Salempur, District Deoria. The Appellant was suspended on three charges, vide order dated 6th January-, 2001. The suspension order recites that under the Maternity Benefit Scheme, a sum of Rs. 12,700/- had not been distributed and had been misappropriated. Similarly an amount of Rs. 1,49,500/- for the Girl Child Development Scheme was also misappropriated. The third allegation was that under the Jawahar Rojgar Scheme, the proposed constructions to a certain extent were not carried out and an amount of Rs. 2,44,000/- for the said purpose was embezzled.
(3.) The suspension order simultaneously appoints Mr. K.P. Dwivedi, the District Agricultural Officer, Deoria, as an Enquiry Officer to conduct the enquiry.;