Sanjay Kumar Singh, J. - (1.) Heard Mr. Adarsh Singh, learned counsel for the revisionist, Mr. Bipin Lal Srivastava, learned counsel for opposite party No. 2 as well as learned Additional Government Advocate representing the State of U.P. and perused the materials available on record.
(2.) This criminal revision under Section 397/401 Cr.P.C. has been preferred by the revisionist against the order dated 16.3.2016 passed by Additional Chief Judicial Magistrate, court No. 1, Varanasi in Case No. 1632 of 2016 (State vs Sunil Kumar Singh) arising out of Case Crime No. 302 of 2015, under sections 419 and 420 IPC, PS Cholapur, District Varanasi, whereby the revisionist has been summoned to face trial.
(3.) Filtering out unnecessary detail, the brief facts of the case as emerges on record is that Amar Shaheed Inter College, Ayar, Varanasi is a duly recognized Institution under the U.P. Intermediate Education Act, 1921 and also governed under U.P. Act No. 24 of 1971, U.P. Act No. 5 of 1982 and the the Rules framed thereunder. The said Institution is managed by a recognized Committee of Management and the said Committee of Management is authorized to appoint the employees in the Institution. The Committee of Management of the aforesaid Institution appointed the revisionist on the post of Clerk-cum-Librarian against the leave vacancy with effect from 1.10.1986 to 20.10.1987. The said appointment of the revisionist was further approved by the District Inspector of Schools vide order dated 25.10.1986, appended as annexure-1 to the affidavit filed in support of the revision.;