SHIVAPPA H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.679/2003 registered for offences punishable under Ss. 504, 506, 509 and 341 of the IPC.

(2.) Heard the learned counsel Sri.V.B.Siddaramaiah, appearing for the petitioners, Sri.P.Thejesh, learned High Court Government Pleader appearing for respondent No.1 and the learned counsel Sri.G.M.Chandrashekar, appearing for respondent No.2.

(3.) Respondent No.2 is the complainant, who was working as the associate teacher in the Cambridge Higher Primary School. The petitioners are accused Nos.1 and 2. They are said to be the office bearers of the Cambridge Higher Primary School. The complainant is imposed a penalty of dismissal from service. The dispute between the two therefore were subsisting with regard to dismissal from service and reinstatement.