RAMAN MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') for issuance of directions to respondents No.l and 3 to proceed against respondents No.4 and 5 in accordance with law in view of representation dated 27.11.2019 (Annexure P-5) made by the petitioner.

(2.) The petitioner has pleaded that he was appointed as a peon-cum-watchman in the Government Senior Secondary School (Boys), Fatehgarh Churian, District Gurdaspur by the erstwhile Principal of the School vide resolution dated 05.01.2016 on a meager salary of Rs.3,000/-. The petitioner was provided the residential accommodation consisting of a small room in the premises of the school wherein he was living with his wife and two minor children. After joining the school respondent No.4 has in connivance with respondent No.5 started harassing the petitioner for compelling him to leave the job but the petitioner bearing all the odds at the hands of respondents No.4 and 5 for the sake of his family continued to perform his duties. Respondents No.4 and 5 started threatening the petitioner that they will terminate the services of the petitioner and throw him and his family out of the school. The petitioner has instituted a suit against respondents No.4 and 5 before the court of law in Batala on 10.10.2019 praying for injunction orders against respondents No.4 and 5 from terminating services of the petitioner and from evicting him from the accommodation allotted to him. When the respondents No.4 and 5 were served with the summons of the trial Court on 21.10.2019, they asked the petitioner to sign some documents in English. When the petitioner refused to sign the same, they abused and threatened him with dire consequences. The petitioner has made representation dated 25.10.2019 to respondent No.2 for taking action against respondents No.4 and 5 but no action has been taken against them. Despite the pendency of the Court case, on a day when petitioner and his family members were away, respondents No.4 and 5 broke open the lock of his room and threw out his valuable items and put another lock on the door of the room. The petitioner and his family were thrown out of the school on the road. The petitioner again moved application dated 27.11.2019 to respondent No.2 but no action has been taken by him.

(3.) I have heard learned Counsel for the petitioner and perused the record.