S.PADMANABHAN Vs. THE DEPUTY DIRECTOR

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C.No.905 of 2014 on the file of the Chief Metropolitan Court, Egmore, Chennai.

(2.) The learned counsel appearing for the petitioner submitted that the respondent filed a complaint as against the petitioner, for the offences punishable under Section 41 Rule 61C and Section 41 Rule 61A and Section 38 Rule 61(11)(a) and (e) of the Factories Act 1948 and Amended Factories Act 1987 and Tamil Nadu Factories Rules 1950. The entire allegations mentioned in the complaint totally vague, false and vexatious and contrary to the real facts of the case. Further he submitted that the contract work to replace the asbestos sheet was entrusted to one Duraisamy, a contractor and there was an agreement between the administration and the contractor on 17.07.2013. As per the agreement, the safety measures on the sites have to be taken by the contractor.

(3.) Heard Mr.P.T.Ramkumar, learned counsel appearing for the petitioner. No one is appeared on behalf of the respondent.