Ran Vijai Singh,J. - (1.) Heard Sri S.P. Singh, learned counsel for the petitioner and learned standing counsel for the State- respondents.
(2.) By means of this writ petition, prayer has been made to issue writ of certiorari quashing the impugned notice dated 18.5.2016 issued by respondent no. 3/ District Panchayat Raj Officer, Saharanpur as well as consequential citation dated 22.8.2016 issued by respondent no. 6/ Tehsildar, Behat, District Saharanpur.
(3.) Through charge-sheet dated 18.5.2016, issued by the respondent no. 3, the petitioner has been required to file his reply within a week with regard to irregularities committed in the performance of work under the Mahatma Gandhi National Rural Employment Gaurantee Act, 2005 (In short MNREGA) with direction to deposit 1/3 amount of Rs. 2,68,254/- i.e. Rs. 89,410/-. In absence of reply it has also been ordered to take disciplinary action against the petitioner whereas by the consequential citation the petitioner has been required to deposit of Rs. 89,410/- along with interest.;