INDIRA SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) MANDHATA Singh, J.

(2.) PROSECUTION case basing complaint filed on behalf of opposite party No. 2 is that she was working as Sewing Instructor on daily wages in Patna Training College for the last 8 to 9 years. She belongs to backward caste. Petitioners are alleged dominating in the institute and were using to say that as she belongs to backward caste she would have to pay Rs. 500/ - per month otherwise would not be allowed to continue in service. Thereafter, they stopped the payment. Attendance Register was removed from the month of December, 2000. She was not allowed to sign. Petitioner herself was examined as enquiry witness. Further two other witnesses were also examined but cognizance is taken by passing the impugned order for the offence under Sections 504, 477 -A, 506 and 120 -B of the Indian Penal Code.

(3.) SUMMON was also issued. Legality, correctness and propriety of the same are questioned on the ground that at the relevant time opposite party No. 2 (complainant) was not working in the institute and she was making pressure for service from back door. She approached the Hon 'ble High Court in writ jurisdiction which was decided directing the concerned authorities to consider the representation made by opposite party No. 2 which was considered also but opposite party No. 2 was not found entitled for the job.