A.Shibi Ludoes vs Mr.Chandrasekar
2021 Latest Caselaw 2160 Mad

                                                                                 Cont.P.(MD)No.40 of 2018


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 01.02.2021

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                              Cont.P.(MD)No.40 of 2018

                   A.Shibi Ludoes                                              ... Petitioner

                                                       versus

                   1. Mr.Chandrasekar,
                      District Elementary Educational Officer,
                      Tirunelveli District.

                   2. Mr.Kalai Selvi,
                      Assistant Elementary Educational Officer,
                      Palayamkottai (Rural),
                      Palayamkottai,
                      Tirunelveli District.                                    ... Respondents


                             Contempt Petition filed under Section 11 of Contempt of Courts Act,
                   to punish the Respondents for their willful disobedience of the order passed by
                   this Court in W.P.(MD)No.22077 of 2016 dated 18.11.2016.


                             For Petitioner      :   Mr.V.Panneer Selvam
                             For Respondents     :   Mrs.S.Srimathy,
                                                     Special Government Pleader

                                                      ORDER

Today, when the matter is taken up for hearing, the learned Special

Government Pleader appearing for the respondents submitted that this Court, http://www.judis.nic.in

Cont.P.(MD)No.40 of 2018

vide order dated 18.11.2016, directed the 3rd respondent/2nd respondent herein

to consider the proposal sent by the 4th respondent School, seeking approval of

the appointment of the petitioner as Secondary Grade Teacher, in the light of

the Judgment of the Division Bench of this Court passed in W.A.(MD)Nos.639

of 2015, etc., dated 17.06.2015 and to pass the order of approval, within a

period of two weeks from the date of receipt of a copy of the order. It is

further submitted that in compliance with the order of this Court, the proposal

sent by the School was considered and an order was passed on 19.01.2018.

2. In view of the above, the Contempt Petition is closed.

01.02.2021 ogy 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. Mr.Chandrasekar, District Elementary Educational Officer, Tirunelveli District.

2. Mr.Kalai Selvi, Assistant Elementary Educational Officer, Palayamkottai (Rural), Palayamkottai, Tirunelveli District.

http://www.judis.nic.in

Cont.P.(MD)No.40 of 2018

M.DHANDAPANI, J.

ogy

Cont.P.(MD)No.40 of 2018

01.02.2021 http://www.judis.nic.in