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Madras High Court

Ymca College Of Physical Education vs Mr.Pugazhenthi on 10 January, 2020

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                1


                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 10.01.2020

                                                       CORAM:

                             THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                               Cont.P.No.1381 of 2019

                       YMCA College of Physical Education,
                       rep. by its Principal,
                       Mr.George Abraham,
                       Nandanam,
                       Chennai-600 035                                         ...   Petitioner

                                                       Vs

                       Mr.Pugazhenthi,
                       The Inspector of Police,
                       J-1, Saidapet Police Station,
                       Saidapet,
                       Chennai-600 015                                        ...Respondent

                       Prayer:- Contempt Petition filed under Section 11 of the Contempt of
                       Courts Act, to punish the respondent herein for his willful disobedience
                       and non-compliance of the order passed by this Hon'ble Court made in
                       W.P.No.21241 of 2019, dated 06.08.2019.
                                      For Petitioner        :       Mr.Govind Chandrasekhar
                                      For Respondent    :           Mrs. Saradha Devi, GA


                                                       ORDER

The learned Government Advocate has filed the Status Report http://www.judis.nic.in http://www.judis.nic.in 2 before this Court. Paragraph nos.6 and 7 of the Status Report are extracted hereunder:

''6.The petitioner through this petition dated 07.08.2019 requested me to take necessary steps to evict M/s.Saraswathy Security Agency from the college campus.

The Saraswathy Security Agency people left the YMCA campus and there is no question of any law and order problem inside the campus thereafter. Moreover, the petitioner has employed Wings Security Services, who took charge and is continuing their job at present.

7.I submit that the petitioner has not preferred any complaint as against Mr.M.Nithiyanatham of Saraswathy Security Agency that they are creating any law and order problem inside the campus. The allegation of disturbance towards his functioning as Principal of the college is without any specific complaint from the petitioner and in this respect the police may not presume and assume things in order to act upon.''

2. In view of the above development, no further orders need to be passed in this Contempt Petition. Accordingly, the Contempt petition is closed.

10.01.2020 Index:Yes/No Internet:Yes/No dn http://www.judis.nic.in http://www.judis.nic.in 3 To Mr.Pugazhenthi, The Inspector of Police, J-1, Saidapet Police Station, Saidapet, Chennai-600 015 http://www.judis.nic.in http://www.judis.nic.in 4 N.ANAND VENKATESH,J., dn Cont.P.No.1381 of 2019 10.01.2020 http://www.judis.nic.in http://www.judis.nic.in