Naiksha vs State Of U.P. And Others
2011 Latest Caselaw 3813 ALL

Citation : 2011 Latest Caselaw 3813 ALL
Judgement Date : 16 August, 2011

Allahabad High Court

Naiksha vs State Of U.P. And Others on 16 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 46420 of 2011
 

 
Petitioner :- Naiksha
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Prem Shankar Shukla
 
Respondent Counsel :- C.S.C.,Mahesh Narain Singh
 

 
Hon'ble Rajes Kumar,J.

The complaint of the petitioner is that in the muster roll, prepared for the Gram Rozgar Sewaks under the NAREGA Scheme, the name of the petitioner has been shown. The amount has also been encashed from the bank but no amount has been paid to the petitioner till date and when the petitioner came to know that his name has been fraudulently shown in the muster roll and the payment has also been shown, the petitioner made a complaint in this regard to the District Magistrate.

Let the District Magistrate, J.P. Nagar may make an enquiry and give his report within two weeks.

Put up on 29.8.2011 as fresh.

A certified copy of this order be provided to learned Standing Counsel today.

Order Date :- 16.8.2011