S.Abdul Nazeer, J. - (1.) We have heard the learned counsel for the parties.
(2.) This appeal is directed against the judgment and order dated 30.03.2017 in Criminal Revision No. 111 of 2017, whereby the High Court of Judicature at Patna has allowed the revision petition filed by the respondent Nos. 2 to 4 and set aside the order dated 22.12.2016 passed by the learned Assistant Chief Judicial Magistrate-VII, Motihari, taking cognizance of an offence punishable under Section 193 of the Indian Penal Code, 1860 (for short, 'the IPC') on the basis of a private complaint filed by the appellant.
(3.) Respondent Nos. 2 to 4 are the officials of Doordarshan and All India Radio. The appellant had joined the Doordarshan Kendra, Motihari, as an Engineering Assistant in the pay scale of Rs.1400/- to Rs.2600/-. It was contended that the pay scale of Engineering Assistants was revised from Rs.2000/- to Rs.3000/- with effect from 01.01.1986, by the Ministry of Information and Broadcasting by its decision dated 15.05.1995. The pay scale of Senior Engineering Assistant was revised from Rs.2000/- to Rs.3275/- with effect from 01.01.1986. It is his case that replacement pay scale of all the categories, with effect from 01.01.1996, was fixed at Rs.6500/- to Rs.10,500/-. The Employees Association of the concerned cadre, upon coming into force of Assured Career Progression (ACP) scheme, had represented for grant of 1st ACP in the pay scale of Rs. 8000/- to 13,500/- which was not being allowed, which led to the filing of an application before Central Administrative Tribunal, Patna Bench (for short 'the CAT'). This gave rise to O.A. No. 514 of 2002. The said O.A. was allowed by the CAT, by an order dated 07.09.2009.;