Madras High Court
The Registrar (Judicial) vs N.Selvaraj on 30 April, 2021
Suo Motu CONT. P.(MD) No.743 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 30.04.2021
CORAM
THE HONOURABLE MR.JUSTICE T. S. SIVAGNANAM
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
Suo Motu CONT. P.(MD) No.743 of 2021
IN
W.P.(MD) No.11649 of 2009
The Registrar (Judicial),
Madurai Bench of Madras High Court,
Madurai. ... Petitioner
Vs.
1.N.Selvaraj,
(Worked at the relevant point of time and now retired)
Personal Assistant to the Collector (Noon Meal),
Collectorate, Musiri,
Trichy District.
Residing at 15/210, Kulivilai,
Senavilai, Peththelpuram Post,
Kanyakumari District – 629 803.
2.M.Chandrasekar,
(Worked at the relevant point of time and now retired)
Block Development Officer,
Panchayat Union Office,
Musiri,
Trichy District.
Residing at 10, Periyasamy Nagar,
8th Street,
Avaniyapuram,
Madurai – 625 012. ... Respondents 1 & 2/Contemnors 1 & 2
/Respondent 1 & 2 in the Writ Petition
3.J.P.S.Maniyan,
https://www.mhc.tn.gov.in/judis/
1/4
Suo Motu CONT. P.(MD) No.743 of 2021
Personal Assistant to the Collector (Noon Meal),
Collectorate,
Musiri,
Trichy District.
4.S.Rajendran,
Block Development Officer,
Musiri,
Trichy District. ... Respondents 3 & 4/Contemnors 3 & 4
Prayer : Suo Motu Contempt Petition filed under Section 11 of Contempt of
Courts Act r/w Article 215 of the Constitution of India, praying to punish the
respondents for their wilful and deliberate disobedience of the order of this
Court dated 13.03.2012 in W.P.(MD) No.11649 of 2009.
For Respondents : Mr.K.P.Krishnadass
Special Government Pleader
*****
ORDER
(Order of the Court was made by T. S. SIVAGNANAM, J.)
This suo motu Contempt Petition is filed by the Registrar Judicial of
this Court, pursuant to the directions issued by the Hon'ble Division Bench
Judgment, dated 17.03.2021.
2.Mr.J.P.S. Manian, Personal Assistant to the Collector (Noon Meal),
Trichy District, who is the present officer, has filed a compliance report and
tendered unconditional apology and also appeared in person through Video
Conference by being present in the Office of the Special Government Pleader.
https://www.mhc.tn.gov.in/judis/
Suo Motu CONT. P.(MD) No.743 of 2021
3.We perused the affidavit filed. We find that the respondents have
understood the directions issued. Further, the appellant in the Writ Appeal,
namely, S.Sailaja has been dismissed from service. In view of the above, the
affidavit filed is placed on record and the Suo Motu Contempt Petition is closed.
The personal appearance of the contemnors is dispensed with.
Index :Yes/No [T.S.S., J.] [S.A.I., J.]
Internet :Yes 30.04.2021
sj
Note: In view of the present lock down owing to
COVID-19 pandemic, a web copy of the order may be
utilized for official purposes, but, ensuring that the copy
of the order that is presented is the correct copy, shall be
the responsibility of the advocate/litigant concerned.
To
1.The Personal Assistant to the Collector (Noon Meal),
Collectorate,
Musiri,
Trichy District.
2.The Block Development Officer,
Musiri,
Trichy District.
Copy to
The Registrar (Judicial),
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis/
Suo Motu CONT. P.(MD) No.743 of 2021
T. S. SIVAGNANAM, J.
AND
S.ANANTHI, J.
sj
Suo Motu CONT. P.(MD) No.743 of 2021
30.04.2021
https://www.mhc.tn.gov.in/judis/
