- (1.) Heard Sri Siddharth Singal, learned counsel for the petitioner and learned Standing Counsel for the respondent nos. 1, 2, 3, 4 & 5.
(2.) The petitioner in the writ petition is seeking quashing of the recommendation dated 22.7.2005 made by the Lokayukta in respect of certain allegations made against Dr. Narendra Kumar Singh Gaur (the then Member of Legislative Assembly) with regard to misuse of the Vidhayak Nidhi. The other orders dated 4.7.2008, 6.8.2008 and 11.2.2009 are consequential orders whereby a recovery of Rs. 5.01 lacs has been sought to be made against the petitioner.
(3.) Briefly stated the facts of the case are that the petitioner was elected as MLA in the year 2002 and served as such uptil 2007. During this period it is stated that a number of public works were undertaken by the petitioner for which funds were released through the Vidhayak Nidhi.;