Aided Primary School vs M. Palanisamy
2021 Latest Caselaw 17207 Mad

                                                                              Cont.P.No.919 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 23.08.2021

                                                      CORAM

                     THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                         and
                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                           Contempt Petition No.919 of 2020


                   Aided Primary School,
                   Represented by its Secretary,
                   Thazhambadi, Puduchathiram Union,
                   Namakkal District.                                                ... Petitioner

                                                          vs

                   1. M. Palanisamy,
                      Director of Elementary Education,
                      Chennai – 600 006.

                   2. M. Kabir,
                      District Elementary Education Officer,
                      Namakkal.                                                   ... Respondents
                                                        ****
                   Prayer: Contempt Petition filed under Section 11 of Contempt of Court Act
                   to punish the respondents herein for non-compliance of the order passed in
                   W.A.No.3908 of 2019, dated 06.03.2020.
                                                        ****



https://www.mhc.tn.gov.in/judis/
                   1/4
                                                                                Cont.P.No.919 of 2020

                                        For Petitioner       :   Mr.S.N.Ravichandran

                                        For Respondents :        Mr.R.Neelakandan
                                                                 State Govt.Counsel

                                                      JUDGMENT

(Judgment of Court was delivered by PUSHPA SATHYANARAYANA, J.)

The Contempt Petition has been filed to comply with the judgment

made by the Hon'ble First Bench of this Court in W.A.No.3908 of 2019

dated 06.03.2020, wherein, the authorities were directed to appoint a

teacher possessing Teacher Eligibility Test Certificate to the petitioner-

school.

2. Pursuant to the said judgment dated 06.03.2020, one

P.P.Sivakumar was deployed from Arthanaari Aided Primary School, vide

proceedings in Na.Ka.No.7578/A5/2018 dated 03.11.2020. Besides, the

writ petitioner, who is the Secretary of the school herself had addressed the

letter dated 25.02.2021 to the learned Special Government Pleader (Edn)

stating that in view of the compliance of the judgment made by this Court

in W.A.No.3908 of 2019, dated 06.03.2020, the Contempt petition may be

closed.

https://www.mhc.tn.gov.in/judis/

Cont.P.No.919 of 2020

3. Accordingly, the Contempt Petition is closed.

                                                                  [P.S.N., J.]           [K.R., J.]
                                                                              23.08.2021
                   Index           : Yes/No
                   Internet        : Yes/No

                   srn/sp

https://www.mhc.tn.gov.in/judis/

Cont.P.No.919 of 2020

PUSHPA SATHYANARAYANA, J.

and KRISHNAN RAMASAMY, J.

srn/sp

Contempt Petition No.919 of 2020

23.08.2021

https://www.mhc.tn.gov.in/judis/