A.Sathrak Gnanadasan vs Ganesan
2021 Latest Caselaw 23221 Mad

                                                                                 CONT P(MD) No.655 of 2020


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 26.11.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN

                                              CONT P(MD)No.655 of 2020



                 A.Sathrak Gnanadasan                            ... Petitioner / Petitioner/Petitioner

                                                           Vs.

                 1.Ganesan
                   Chief Educational Officer,
                   Tirunelveli District,
                   Tirunelveli.

                 2.Renuga,
                   District Educational Officer,
                   Tirunelveli Educational District,
                   Tirunelveli.                      ... Contemnors/Respondents 3 & 4/
                                                            Respondents 3 & 4

                 PRAYER: Contempt Petition filed under Section 11 of the Contempt of
                 Courts           Act,   to   initiate   contempt       proceedings      against      the
                 Contemnors/respondents herein for their willful disobedience to the order
                 passed by this Court in W.M.P(MD)No.17971 of 2018 in W.P(MD)No.20220
                 of 2018, dated 04.10.2018 and punish them accordingly.




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https://www.mhc.tn.gov.in/judis
                                                                             CONT P(MD) No.655 of 2020


                                  For Petitioner        : Mr.S.Chellapandian

                                  For Respondents       : Mr.S.P.Maharajan


                                                      ORDER

Alleging disobedience of the order of this Court in W.M.P(MD)No.

17971 of 2018 in W.P(MD)No.20220 of 2018, dated 04.10.2018, the

petitioner has preferred the present Contempt Petition, to punish the

contemnors.

2. When the matter is taken up for hearing today, the learned counsel

appearing for the respondents submitted that the order of this Court has

been complied with. The respondents are directed to furnish the copy of

the compliance order to the petitioner, within a period of one week from

the date of receipt of a copy of this order, either by speed post or

registered post.

3. Accordingly, the Contempt Petition is closed. No costs.

                                                                                  26.11.2021
                 Index    : Yes / No
                 Internet : Yes / No
                 am

https://www.mhc.tn.gov.in/judis CONT P(MD) No.655 of 2020

To

1.Ganesan Chief Educational Officer, Tirunelveli District, Tirunelveli.

2.Renuga, District Educational Officer, Tirunelveli Educational District, Tirunelveli.

https://www.mhc.tn.gov.in/judis CONT P(MD) No.655 of 2020

S.VAIDYANATHAN, J.

am

JUDGMENT MADE IN

CONT P(MD)No.655 of 2020

26.11.2021

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