M. KALYANI MATHIVANAN AND ORS. Vs. M. PARTHASARATHI

JUDGEMENT

(1.) The petitioners are Vice Chancellor, Syndicate Members of Madurai Kamaraj University and the Principal of University Constituent College, Madurai Kamaraj University. In this petition, the petitioners seek quashment of a private complaint and the summons issued to them at the instance of the respondent, who is working as Assistant in the said University for the offences alleged under Sections 120(b), 447, 448 r/w 34 of I.P.C. And Sections 3(1)(vii), 3(1)(viii), 3(2)(vii), 3(1)(x) of the Scheduled Castes and scheduled Tribes (Prevention of Atrocities) Act in P.R.C.No.19 of 2014 on the file of Judicial Magistrate No.VI, Madurai, Madurai District.

(2.) The respondent was initially appointed on compassionate grounds as Sweeper cum Watchman Gardener in the year 1995. After few promotions, he is working as Assistant from 2011 onwards. Incidentally he belongs to the Scheduled Caste Community.

(3.) The respondent filed a Writ Petition earlier, seeking to fill up the back log vacancies. It is a case of the petitioners that respondent has been making false allegations including pasting false posters and bills. A criminal complaint has been given by the University Syndicate against the respondent on 03.10.2013. The fate of the said complaint is not known.