G BALCHAND VERMA Vs. STATE OF A P

JUDGEMENT

(1.) The petitioner in these three petitions is the same and the petitions connected. They can be disposed of together. All the applications have been filed under section 482, Cr. P.C.

(2.) The facts leading upto the filing of these petitions are as follows. The petitioner joined Secunderabad Hindi Vidyalaya High School, Secunderabad as a teacher in the year 1952. He was promoted as Head Master in 1966. The petitioner was suspended from service in December, 1976 and thereafter removed from service in June, 1978 by the District Educational Officer, Hyderabad. The order of removal was quashed by the High Court in W.P. No. 3043/78, dated 23/4/1979. Earlier to that, even the order of suspension was set aside in W.P. No. 4134/76, dated 3/4/1977. Subsequent to 23/4/1979 the petitioner joined duty and worked for a week. He was again suspended in July, 1979 and the said order of suspension was set aside by the District Educational Officer on 13/10/1980. The petitioner worked for about a month and odd and he was again suspended on 2/1/1981 by the Management. This order was again set aside by the District Educational Officer on 3/4/1981 with directions to pay all the arrears and treat the petitioner as in service throughout. As the Management did not implement these directions of the District Educational Officer, the petitioner filed W.P. No. 5 161/82 which was allowed on 15/11/1983. The Management filed a further appeal in W.P. No. 1091/83 and the said appeal has been dismissed on 9/7/1985.

(3.) The Management of the School filed a criminal complaint which was registered by the police, Mahankali Police Station, Secunderabad as Crime No. 141/1977. The police filed three charge sheets in the Court which was registered as C.C. Nos. 364, 365 and 366 of 1979 before the XI Metropolitan Magistrate, Secunderabad. The school is in receipt of grant-in-aid from the Education Department of the Government. The Management leveled certain allegations against the petitioner in respect of his service during 1972 to 1976. These allegations involved an amount of Rs. 1000/- in all. The above C.Cs. were transferred in 1980 from Secunderabad to the Court of the VI Metropolitan Magistrate, Hyderabad, then to the Chief Metropolitan Magistrate and later to the II Metropolitan Magistrate and were numbered as C.C. Nos. 389, 390 and 391 of 1981, and are pending.