Mrs.J.Antony Clara vs Dheeraj Kumar
2021 Latest Caselaw 2637 Mad

                                                                         Cont.P.(MD)No.995 of 2020

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 04.02.2021

                                                    CORAM

                             THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                             AND
                              THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                         Cont.P.(MD)No.995 of 2020
                                        in W.A.(MD) No.1089 of 2013


                Mrs.J.Antony Clara                               ... Petitioner/Respondent

                                                       Vs.
                1.Dheeraj Kumar, I.A.S.,
                  The State of Tamil Nadu,
                  Represented by its Principal Secretary,
                  Department of School Education,
                  Fort St. George, Chennai – 9.
                2.Dr.S.Kannappan,
                  The Director of School Education,
                  Rep. by its Director,
                  College Road, Chennai – 6.
                3.G.Usha,
                  The Chairman cum Secretary,
                  Teachers Recruitment Board,
                  E.V.K. Sampath Maligai,
                  DPI Compound,
                  College Road,
                  Chennai – 6.                                   ... Respondents/Appellants

                Prayer : Contempt Petition filed under Section 11 of the Contempt of Courts
                Act, 1971, to punish the respondent for wilfully disobeying the order passed in
                W.A.(MD) No.1089 of 2013, dated 20.02.2020.

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                                                                              Cont.P.(MD)No.995 of 2020

                          For Petitioner                 : Mr.S.Santhanakrishnan

                          For Respondents 1 & 2          : Mrs.S.Srimathy
                                                           Special Government Pleader

                          For 3rd Respondent            Mr.VR.Shanmuganathan
                                                        Special Government Pleader
                                                     *****

                                                     ORDER

(Order of the Court was made by M.M.SUNDRESH, J.)

Today, the communication of the Member (School Education),

Teachers Recruitment Board to the Director of School Education, dated

02.02.2021, informing the selection of the petitioner, has been produced by the

learned Special Government Pleader appearing for the third respondent.

2.We are satisfied with the compliance of the judgment of this Court

dated 20.02.2020, made in W.A.(MD) No.1089 of 2013. In view of the same,

the Contempt Petition is closed.

Index :Yes/No [M.M.S.J.,] [S.A.I.J.,] Internet :Yes/No 04.02.2021 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.

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Cont.P.(MD)No.995 of 2020

To

1.The Principal Secretary, Department of School Education, The State of Tamil Nadu, Fort St. George, Chennai – 9.

2.The Director of School Education, Rep. by its Director, College Road, Chennai – 6.

3.The Chairman cum Secretary, Teachers Recruitment Board, E.V.K. Sampath Maligai, DPI Compound, College Road, Chennai – 6.

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Cont.P.(MD)No.995 of 2020

M.M.SUNDRESH, J.

AND S.ANANTHI, J.

sj

Cont.P.(MD)No.995 of 2020

04.02.2021

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