TULARAM BHATPAHRI Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard Mr.Manoj Paranjape and Mr.Shreyansh Agrawal, learned counsel for the petitioners. Also heard Mr. Avinash Singh, learned Panel Lawyer for the respondent/State.

(2.) By way of this petition under Sec. 482 CrPC, the petitioners have prayed for following reliefs:-

(3.) Petitioner No.1-Tularam Bhatpahri is holding the substantive post of In-charge Headmaster and is posted at Middle School, Rachkatti, Tahsil Gariyaband, District Gariyaband. Petitioner No.2-Ajay Kumar Yadav is holding the substantive post of Teacher Panchayat and is posted at Middle School Rachkatti, Tahsil Gariyaband, District Gariyaband and petitioner No.3-Faneshwar Kumar Sahu is holding the substantive post of Teacher Panchayat and is posted at Middle School Rachkatti, Tahsil Gariyaband, District Gariyaband. The instant petition has been filed only on behalf of the teachers.