DILIP KUMAR MAHESH Vs. SUNDAR LAL MAURYA

JUDGEMENT

(1.) The present petition has been filed challenging the proceedings of Case No.226 of 2010 (Sunder Lal Maurya versus D.K. Mahesh) pending in the Court of Additional Chief Judicial Magistrate, Court No.15, Raebareli under Sections 166, 506 IPC.

(2.) This Court vide order dated 13.01.2012 stayed the further proceedings of the aforesaid Case No.226 of 2010.

(3.) The facts which emerge from the record of the case are that the respondent was appointed as 'Auto Helper' in Indira Gandhi Rastriya Udan Academy, Raebareli (hereinafter referred to as' IGRUA'). The respondent was promoted as Tractor Driver on 02.09.1994 in the pay scale of Rs.950-1500. The respondent filed writ petition being Writ Petition No.5782(SS) of 2000 before this Court alleging that he along with one, Ram Chandra Singh was promoted to the post of Driver but they were not paid salary of the Driver.