C NATARAJAN Vs. P KATHIRVEL

JUDGEMENT

(1.) This petition has been filed praying to call for the records in C.C.No.9600 of 2002 on the file of the Court of XIII Metropolitan Magistrate, Egmore, Chennai, and quash the same.

(2.) On a perusal of the materials placed on record, it comes to be known that the petitioner is the Principal of the Presidency College, Chennai while the respondent is the Lecturer in the Department of Economics of the same college and the respondent lodged a private complaint as against the petitioner in C.C.No.9600 of 2002 on the file of the Court of XIII Metropolitan Magistrate, Egmore, Chennai for the alleged offence punishable under Section 500 IPC on allegation that even though he is the Senior in the Department of Economics of the College, when the Head of the Department one Mrs.T.Suganya Bai went on leave, the accused/Principal with ulterior and sinister motives, orally directed one L.Venkatasamy to be in-charge of the Department, who is junior to the complainant.

(3.) It is further alleged that when the complainant along with several other responsible teachers questioned the accused about the irregularity committed by him, the accused abused the complainant in the presence of those teachers uttering that an FIR is pending against him and hence he was not eligible to claim the position of the Head of the Department of Economics (in-charge) thus putting the complainant to shock and surprise and to shame in the presence of several of his colleagues; that from that date onwards, the complainant is facing many suspicious situations in the college campus and outside and hence he issued a lawyer's notice dated 6.7.2002 to the accused calling upon him to tender unconditional apology and to pay a sum of Rs.1 lakh to him as damages for having made false, defamatory and derogatory allegations against him with no reply coming from the accused; that the accused told several persons including Dr.J.Antony Pitchai, Reader in English and Mr.N.Madhavan, Lecturer (Selection Grade) in the Political Science Department that "mtiu c';fSf;Fj; bjhpahjh? mth; mtuJ kidtpia tPl;oy; g{l;o itj;J rpj;utij bra;fpwhuhk;/ mth; xU ey;y kdpjd; fpilahJ/@ and hence the complaint before the Court.