LAWS(CHH)-2019-7-29

RAMKHILAWAN DANSENA Vs. STATE OF CHHATTISGARH

Decided On July 19, 2019
Ramkhilawan Dansena Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard.

(2.) The present petition is filed by the father and mother of the deceased namely Vijay Kumar Dansena, who was working as Shiksha Karmi Grade-II (Teacher) at Government High School Padhine, Block Patharia, District Bilaspur (C.G.). In this petition, the wife and daughter have also been arrayed as respondents No.8 and 9.

(3.) The averments of the petition are that:-