NAGRIK SHIKSHAN SAMITI Vs. STATE OF C G

JUDGEMENT

(1.) BY this petition, the petitioners seek for quashment of the proceedings initiated by the Tehsildar, Dondilohara. Durg, and further dissolved the enquiry committee appointed by the respondent authorities and direct the concerned persons to cooperate in the enquiry proceedings of the Enquiry committee as appointed by the Vice Chancellor of the Pt. Ravishankar Shukla University (for short "the University") by order dated 12/08/2004.

(2.) THE indisputable facts, in nutshell, as projected by the petitioners, are that the petitioner No. 1 is a duly registered society under the Societies Registration Act, 1973. THE petitioner No., 1/Society is running an educational institution in the name and style of Sant Rajaram Shadani Nagrik College (Petitioner No. 2). THE petitioner No. 2/college is affiliated to the University and Department of Higher Education, the, then, State of Madhya Pradesh. Petitioner No. 2/college is non-Government aided college and it runs through the donations by the public and the members of the petitioner No. 1/Society.

(3.) SEVEN new teachers were appointed in the petitioner No. 2/College for its smooth functioning. On 29/08/2004, a representation made by the teachers to the Home Minister of the State of Chhattisgarh requesting him to grant regular appointment with fixation of pay as per the Adhiniyam 1973. In the said representation, the teachers stated that if their demands are not fulfilled, they would commit suicide by setting them ablaze. On receipt of the representation, the Home Minister directed the Collector, Durg to take initiative regarding the demands made by the teachers. On the basis of the said direction, the Collector directed the Tehsildar for conducting the enquiry and registering the case against the petitioners. Thus, this petition.