T NATHANIAL Vs. D SATYANARAYANA MURTHY

JUDGEMENT

(1.) THIS criminal petition is filed under Section 482 Cr. P. C. for quashing the criminal proceedings in CC No. 223 of 2002 of the II Additional Judicial Magistrate of first Class, Nellore relating to private complaint filed by the first respondent herein against the petitioner Nos. 1 to 7 as A-1 to a-7 alleging an offence under Section 84a of the Andhra Pradesh Education Act, 1982 (for short, 'the Act' ).

(2.) IT is an unfortunate case wherein grade-II Telugu Pandit (Unaided) is stated to have been denied his salaries during the period when he worked in the Educational institution of A-1 to A-7, who are in management of the same. Previously, the complainant filed WP No. 8370 of 2001 in this Court and obtained orders against the authorities concerned for taking action against the management, who did not pay salaries. In pursuance of the directions of this Court in that writ petition, the Regional joint Director of School Education, Guntur passed order dated 25. 9. 1997 directing the accused to pay salaries of the complainant. The Regional Joint Director, Guntur also directed the District Educational Officer, ongole to see that the above order is implemented within a period of two months. It is alleged that inspite of the orders of this court, orders of the Regional Joint Director, guntur and the direction given to District educational Officer, Ongole, till now, his claims are not settled by the Management.

(3.) ON the other hand, the Counsel for the petitioners stated that the Management paid Rs. 37,000/- to the first respondent/complainant towards his claims. The first respondent claims nearly Rs. 77,000/- more than what was paid to him by the management. Since the Management did not pay the salaries, the first respondent filed private complaint in the lower Court for prosecuting A-1 to A-7 for the offence under Section 84a of the Act and it was taken cognizance by the Magistrate.