AMRIK ARORA Vs. SATISH KUMAR GUPTA

JUDGEMENT

(1.) AMRIK Arora, the principal of R.S.D. College, Ferozepur City, has moved the present petition under Section 482 of the Code of Criminal Procedure challenging the summoning order dated 8.5.1992 and the dismissal of his revision by Additional Sessions Judge, Ferozepur, on 20.12.1991 in a complaint under Sections 468, 420, 408 and 471 of the Indian Penal Code.

(2.) BRIEFLY , Satish Kumar Gupta, a Lecturer in Physics, in R.S.D. College, Ferozepur City, has instituted a complaint against Amrik Arora, the Principal of the same College alleging that Amrik Arora had been working as a Lecturer of Panjabi Language in the College and he was appointed Principal of the College in July, 1985; that the aforesaid Principal had been occupying the accommodation allotted to him by the management which is situate within the college premises, that the accused had been receiving house rent from 1985 -86 to 1988 -89 in violation of the instructions issued in this regard that he has cheated the State of Punjab inasmuch as 95% of the grant in aid is received by the private colleges from the State Government.

(3.) THE pleas raised by the Principal, now petitioner are that according to the appointment letter, Annexure P -4, he is required to pay 10% of the basic pay of the salary as house rent for the accommodation provided in the college premises and he had been paying it.