- (1.) Heard learned counsel for the petitioner, learned Additional Chief Standing Counsel representing the State-respondents, Sri Rakesh Kumar Maurya, learned counsel representing Union of India and Smt Prachi, learned counsel representing the respondent nos.8-Rajesh Kumar Verma.
(2.) Despite respondent no.7 having sufficiently been served, no one has put in appearance on his behalf. Respondent nos.9 and 10 are represented by Sri Surendra Pratap Singh and Sri Surya Prakash Singh, however, no one is present on their behalf.
(3.) This petition challenges an order dated 04.04.2016 passed by the State Government whereby implementation of the award dated 28.02.2016 passed by the Ombudsman appointed under the instructions issued by the Government of India in the Ministry of Rural Development, Department of Rural Development, MANREGA Division on 16.01.2014 to deal with the complaints in relation to works related to MANREGA Scheme has been ordered to be deferred till appeal against the said award is decided by three member Appellate Authority to be constituted under the aforesaid instructions issued by the Government of India on 16.01.2014.;