R.Baskar vs Mr.N.Natarajan
2021 Latest Caselaw 17657 Mad

                                                                           Contempt Petition No.798 of 2021



                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 27.08.2021

                                                            CORAM

                            THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM

                                           Contempt Petition No.798 of 2021

                      R.Baskar                                                   .. Petitioner

                                                             -vs-

                      Mr.N.Natarajan,
                      The General Manager,
                      Tamilnadu State Transport
                       Corporation (V-II) Ltd.,
                      Vellore Region,
                      Rangapuram, Vellore,
                      Vellore District-632 009.                           .. Respondent

                            Petition under Section 11 of the Contempt of Courts Act, 1971 to
                      punish the respondent for having committed contempt by willful
                      disobedience of the order of this Court in W.P.No.42569 of 2006 dated
                      06.04.2016.

                                    For Petitioner      :     Mr.T.Karkivelan

                                    For Respondent      :     Mr.G.Saravanakumar,
                                                              Standing Counsel

                                                            ******


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                                                                         Contempt Petition No.798 of 2021



                                                       ORDER

This contempt petition has been filed alleging willful disobedience of

the order and direction issued in W.P.No.42569 of 2006 dated 06.04.2016.

2.Admittedly, the respondent-Management filed W.A.No.923 of 2017

and by judgment dated 02.08.2017, the Hon'ble Division Bench though

agreed with the observations made in the order passed in the writ petition,

directed reinstatement of the workman, leaving it open to the discretion of

the Management to impose a lesser punishment. Admittedly, the workman

has been reinstated.

3.If according to the petitioner, any portion of the judgment of the

Hon'ble Division Bench has not been complied with, then he has to approach

the Hon'ble Division Bench and this contempt petition would not be

maintainable. Hence, the contempt petition stands closed. No costs.

27.08.2021

abr

http://www.judis.nic.in Contempt Petition No.798 of 2021

To

Mr.N.Natarajan, The General Manager, Tamilnadu State Transport Corporation (V-II) Ltd., Vellore Region, Rangapuram, Vellore, Vellore District-632 009.

http://www.judis.nic.in Contempt Petition No.798 of 2021

T.S.Sivagnanam, J.

(abr)

Cont.P.No.798 of 2021

27.08.2021

http://www.judis.nic.in