Mrs.P.Jegajothi vs Mr.Dheeraj Kumar
2021 Latest Caselaw 2969 Mad

                                                                              Cont p(MD).No.140 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED:08.02.2021

                                                        CORAM:

                               THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                             Cont P(MD).No.140 of 2021

                      Mrs.P.Jegajothi                        ... Petitioner/Petitioner

                                                             Vs.

                      Mr.Dheeraj Kumar
                      The Secretary,
                      Government of Tamil Nadu,
                      School Education Department,
                      Fort St.George,
                      Chennai-600 009.                         ... Contemnor/Respondent No.1


                      Prayer: Contempt Petition is filed under Section 11 of Contempt of
                      Courts    Act,    to   initiate   contempt    proceedings       against      the
                      contemnor/Respondent No.1 and punish him for his wilful disobedience
                      of the order dated 24.03.2020 made in W.P(MD).No.6005 of 2020.

                                   For Petitioner       : Mr.G.Anto Prince

                                   For Respondent : Mrs.S.Srimathy
                                                   Special Government Pleader




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                                                                            Cont p(MD).No.140 of 2021


                                                     ORDER

For non-compliance of the order of this Court, dated 24.03.2020

made in W.P(MD).No.6005 of 2020, this Contempt Petition is filed.

2.The learned counsel appearing for the contempt petitioner

submitted that by order dated 24.03.2020, this Court allowed the writ

petition in W.P(MD)No.6005 of 2020, following the earlier order passed

by this Court, on 30.07.2019, in W.P,No.4991 of 2015, with regard to the

regularization of the petitioner's service and extend all the monetary

benefits. However, the State preferred a Writ Appeal in W.A.No.3904 of

2019 against the order passed in W.P.No.4991 of 2015, which was

followed by this Court in W.P(MD)No.6005 of 2020. In Writ Appeal, the

Division Bench of this Court, has modified the order, dated 30.07.2019,

and partly allowed the writ appeal on 13.01.2020. Against the Division

Bench order, Review Application has been filed. Hence, the contempt

petitioner has to make a fresh representation to extend the benefits within

a reasonable time as fixed by the Division Bench of this Court.

http://www.judis.nic.in Cont p(MD).No.140 of 2021

3.The learned Special Government Pleader appearing for the

respondents did not dispute the facts as submitted by the learned counsel

for the petitioner.

4.Considering the facts and circumstances of the case, this Court

allowed the present writ petition, based on the earlier order passed by this

Court in W.P.No.4991 of 2015, dated 30.07.2019, which later was

modified by the Division Bench of this Court.

5.In view of the above, this Contempt Petition is closed. However,

liberty is granted to the petitioner to work out his remedy in terms of the

judgment passed by the Division Bench of this Court.

08.02.2021 Index:Yes/No Internet:Yes/No Ns

http://www.judis.nic.in Cont p(MD).No.140 of 2021

M.DHANDAPANI,J.

Ns

To The Secretary, Government of Tamil Nadu, School Education Department, Fort St.George, Chennai-600 009.

Cont P(MD).No.140 of 2021

08.02.2021

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