- (1.) Heard Ms. Nisha Tiwari, learned counsel for petitioner, Sri Anand Dwivedi, learned counsel appearing for respondent no. 1 and learned Standing Counsel has put in appearance on behalf of respondent no. 2, 3 and 4. With the consent of learned counsel for the parties, we proceed to dispose of the writ petition at admission stage itself.
(2.) By means of this writ petition the petitioner has sought writ of certiorari quashing the impugned order dated 12.11.2018, passed by the District Magistrate, Pratapgarh, thereby directing recovery of Rs.35,356/- from the petitioner.
(3.) Learned counsel for the petitioner submits that the aforesaid order has been passed after conducting an enquiry against the petitioner wherein serious allegations regarding misappropriation of funds allocated for MENREGA Scheme (hereinafter referred to as 'Scheme'), have been made. Pursuant to the said order recovery of Rs.35,356.00 has been sought to be made from the petitioner. It is further submitted that a show cause notice was issued to the petitioner on 8th August, 2018, pointing out deficiency in the work conducted by the petitioner. The petitioner replied to the aforesaid show cause notice on 20th August, 2018, denying the allegations made against him the notice.;