C.Natesan vs Kakarla Usha
2021 Latest Caselaw 20577 Mad

                                                                         Contempt Petition No.1004 of 2021

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 06.10.2021

                                                   CORAM:
                                   THE HONOURABLE MR. JUSTICE S.VAIDYANATHAN
                                                     AND
                                    THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                        CONTEMPT PETITION No.1004 OF 2021

                    C.Natesan                                                             ... Petitioner

                                                             vs.

                    1.        Kakarla Usha, I.A.S.,
                              Secretary to Government,
                              School Education Department,
                              Fort St. George,
                              Chennai 600 009.

                    2.        Dr.A.Karuppasamy
                              Director of Elementary Education,
                              College Road,
                              Chennai 600 006.

                    3.        M.Narendran
                              District Elementary Educational Officer,
                              Tiruppur – 641 601.                              ... Respondents

                          Contempt Petition filed under Section 11 of the Contempt of Courts
                    Act, 1971, seeking to punish the Respondents for wilful disobedience of the
                    judgment dated 03.01.2019 passed by this Court in W.A.No.691 of 2017,
                    upholding the order passed in W.P.No.3263 of 2012.

                              For Petitioner    :      Mr.P.Mohanraj

                              For Respondents :        Mr.K.V.Sajeev Kumar,
                                                       Government Advocate
https://www.mhc.tn.gov.in/judis/
                                                                          Contempt Petition No.1004 of 2021



                                                         ORDER

This Contempt Petition is filed seeking to punish the Respondents for

wilful disobedience of the judgment dated 03.01.2019 passed by this Court in

W.A.No.691 of 2017, upholding the order passed in W.P.No.3263 of 2012.

2. Today, when the matter is taken up for hearing, learned

Government Advocate, produced a copy of the proceedings vide

Na.Ka.No.155/A2/2021, dated 23.09.2021 passed by the Block Educational

Officer, Uthukuli, Tiruppur District and submitted that, the order in

question has been complied with.

3. In view of the above, this Contempt Petition is closed. It is

made clear that, if the Contempt Petitioner is aggrieved by the said

proceedings dated 23.09.2021, it is open to him to challenge the same in

accordance with law.

                                                                         (S.V.N.,J.)    (A.A.N.,J.)
                                                                                  06.10.2021
                    Index                 :     Yes/No
                    Speaking Order        :     Yes/No

                    (vm/aeb)

https://www.mhc.tn.gov.in/judis/ Contempt Petition No.1004 of 2021

S.VAIDYANATHAN,J.

AND A.A.NAKKIRAN,J.

(aeb)

CONT. PETN. No.1004 OF 2021

06.10.2021

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