Mr.V.Dhandapani vs Mr.V.Prabhakaran
2021 Latest Caselaw 16308 Mad

                                                                             Cont.P.No.595 of 2020

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                Dated :     10..08..2021
                                                       CORAM

                             THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                              and
                               THE HONOURABLE MS. JUSTICE P.T.ASHA

                                          Contempt Petition No.595 of 2020

                      Mr.V.Dhandapani
                                                                                  ... Petitioner
                                                          .. Vs ..
                      1.Mr.V.Prabhakaran,
                        Personal Assistant (General),
                        to District Collector,
                        Office of the District Collector,
                        Villupuram Villupuram District.

                      2.Mr.A.Annadurai, IAS.,
                        District Collector,
                        Office of the District Collector,
                        Villupuram, Villupuram District.

                      3.Mr.K.Phanindra Reddy, IAS.,
                        Principal Secretary cum Commissioner of
                          Revenue Administration,
                        Ezhilagam, Chepauk,
                        Chennai 600009.

                                                                              ... Respondents

                      Prayer :- Petition is filed under Section 11 of The Contempt of Courts
                      Act, 1971, praying to punish the respondent for willful disobedience and

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                                                                                Cont.P.No.595 of 2020

                      deliberate non compliance of the judgment of this court dated 02.08.2019
                      made in W.A.No.1360 of 2018


                                     For Petitioner           : Mr.Arun Anbumani

                                     For Respondents          : Mr.L.S.M.Hassan Fizal,
                                                                Government Advocate


                                                         ORDER

[Order of the Court was made by M.M.SUNDRESH,J.]

Alleging that the order dated 02.08.2019 made in W.A.No.1360 of

2018 has not been complied with, the present contempt petition has been

filed.

2. The learned Government Advocate produced a communication

dated 22.12.2020 sent by the Personal Assistant (General) to the

Collector, Villupuram, to the Office of the Additional Government

Pleader in compliance with the order of this court.

3. The learned counsel for the petitioner submitted that re-fixation

has to be done with the revised pay scale along with increment.

4. We do not wish to say anything on that. This contempt petition

stands closed accordingly. However, the petitioner is at liberty to make

http://www.judis.nic.in Cont.P.No.595 of 2020

appropriate representation in this regard within a period of four weeks

from the date of receipt of a copy of this order and on receipt of the same,

appropriate orders will have to be passed within a period of four weeks

thereafter.

                                                               [M.M.S.,J]         [P.T.A.,J]
                                                                         10..08..2021
                      Index       : yes / no
                      Speaking / Non Speaking Order

                      kmk





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                                Cont.P.No.595 of 2020




                             M.M.SUNDRESH.J.
                                        AND
                                  P.T.ASHA.J.

                                                kmk




                            Cont.P.No.595 of 2020




                                     10..08..2021




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