RAN VIJAI SINGH, J. - (1.) Heard Sri Namit Kumar Sharma, learned counsel for the petitioner and Sri Siddharth Singh, learned Additional Chief Standing counsel for the State-respondents.
(2.) Through this writ petition prayer has been made for issuing writ of certiorari quashing the order dated 28.7.2015 passed by Deputy Commissioner (Shram Evam Rozgar) District Rural Development Agency, Jalaun directing to recover an amount of Rs. 67,564/- from the petitioner on account of irregularities committed by him. The petitioner happens to be ex-Pradhan of village Devkali, Tehsil Kalpi, Block Mahewa, District Jalaun.
(3.) Considering the submission made by learned counsel for the petitioner on 4.11.2015 following order was passed:- "Heard Sri Namit Kumar Sharma, learned counsel for the petitioner and learned Standing Counsel appearing for the State respondents. Through this writ petition, prayer has been made to issue a writ of certiorari quashing the order dated 28.7.2015 passed by the Deputy Commissioner (Shram Evam Rozgar) District Rural Development Agency, Jalaun as well as order dated 6.8.2015 passed by the Block Development Officer Mahewa, Jalaun with respect to recovery of money of Rs. 67564/-. On the allegation that before passing the order for recovery, no show cause notice or opportunity was ever afforded to the petitioner, earlier on two occasions i.e. on 7.10.2015 and on 26.10.2015, learned Standing counsel was directed to seek instructions, but no instructions have been received. Learned Standing Counsel submits that even after letter to the competent authorities, instructions have not been provided. Put up on 23rd November, 2015 as fresh. By that time, in case, instructions are not sent by the Deputy Commissioner (Shram Evam Rozgar) District Rural Development Agency, Jalaun as well as Block Development Officer Mahewa, Jalaun, they shall remain present before this Court along with cost of Rs. 10000/- each. " ;