RAM SURAT RAM (MAURYA),J. - (1.) Heard Sri Shreeprakash Singh, for the petitioner, Standing counsel, for State of U.P.
(2.) The writ petition has been filed for quashing the orders of District Panchayat Raj Officer, dated 18.05.2016 and 13.06.2016 directing to recover an amount of Rs. 89418.00 from the salary of petitioner, in instalments.
(3.) The petitioner was posted as 'Gram Panchayat Officer', of village Salarpura, block development Gangoh, district Saharanpur, in the year 2011-2012. Under Mahatma Gandhi National Rural Employment Guarantee Scheme, three projects were sanctioned for village Meghan Majra, hamlet of village Salarpura, namely (i) 384.09 cubic meters earthen road from Panchayat Building Salarpura, gher of Ashok to the boundary of pond up to the field of Nathi i.e. 236 meter X 2.95 meter X 0.62 meter. Total cost of Rs. 49100/- (ii) Earthen road from Panchayat Building Salarpura, by the side of pond up to the house of Hari Singh total cost of Rs. 195520/- (iii) Earthen road from main road, house of Rashid Taly to Panchayat Building Salarpura, total 1775.68 cubic meter, total cost Rs. 148840/-. These projects were allegedly completed under supervision of Pradhan, Panchayat Secretary and Technical Assistant.;