K.Lakshmanan vs Dheeraj Kumar
2021 Latest Caselaw 15020 Mad

                                                                              Cont.P(MD)No.508 of 2021


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED :27.07.2021

                                                      CORAM:

                                   THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                       AND
                                    THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                             Cont.P(MD)No.508 of 2021

                                                        in

                                              W.A.(MD)No.214 of 2018

                K.Lakshmanan                                            : Petitioner

                                                       Vs.
                1.Dheeraj Kumar, I.A.S.,
                  The Principal Secretary
                  School Education (R1) Department,
                  Secretariat,
                  Chennai - 600 009.

                2.S.Kannappan
                  The Director of School Education,
                  College Road,
                  Nungambakkam,
                  Chennai-600 006.

                3.Kabeer
                  The Chief Educational Officer,
                  Kanyakumari District,
                  Nagercoil.

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https://www.mhc.tn.gov.in/judis/
                                                                             Cont.P(MD)No.508 of 2021


                4.Rajini
                  The District Educational Officer
                  (Formerly comes under DEO Kuzhithurai),
                  Thiruvattar DEO,
                  Kanyakumari District.

                5.Chandramathi
                  The Assistant Elementary Educational Officer
                  Karungal,
                  Kanyakumari District.

                6.Subantha Raj
                  The Headmaster,
                  Government (Boys) Higher Secondary School
                  Marthandam,
                  Kanyakumari District.

                7.Jhansi
                  The Headmaster,
                  Government Primary School,
                  Viricode, Marthandam,
                  Kanyakumari District.                                : Contemnors


                PRAYER: Contempt Petition filed under Section 11 of the Contempt of Courts

                Act, 1971, to punish the contemnors for their wilful disobedience of the judgment

                passed in W.A(MD).No. 214 of 2018 dated 13.03.2020.


                                   For Petitioner          : Mr.M.R.Sreenivasan

                                   For Respondents         : Mr.R.Baskaran
                                                             Standing Counsel for Government

                                                     *****

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https://www.mhc.tn.gov.in/judis/
                                                                                    Cont.P(MD)No.508 of 2021


                                                           ORDER

(Order of the Court was made by T.S.SIVAGNANAM, J.)

This contempt petition has been filed against the wilful disobedience

of the judgment and direction issued in W.A(MD).No.214 of 2018 dated

13.03.2020.

2. As against the judgment passed in W.A(MD).No.214 of 2018, the

respondents have filed a Special Leave Petition (Civil) Diary No.38123 of 2018

before the Hon'ble Supreme Court and an order of interim stay has been granted

on 08.02.2019.

3.Recording the same, the Contempt Petition is closed.

                                                             [T.S.S., J.] & [S.A.I.,J.]
                                                                   27.07.2021
                Index              : Yes / No
                Internet           : Yes
                rm

https://www.mhc.tn.gov.in/judis/ Cont.P(MD)No.508 of 2021

T.S.SIVAGNANAM, J.

AND S.ANANTHI, J.

rm

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.

Cont.P(MD)No.508 of 2021

27.07.2021

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