G.Ganesan vs Thiru.Harmander Singh
2022 Latest Caselaw 11472 Mad

                                                                            Cont. P.No.2298 of 2016




                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated: 29.06.2022

                                                         CORAM:

                                  THE HON'BLE MR. JUSTICE S.M.SUBRAMANIAM

                                                Cont. P.No.2298 of 2016

                     G.Ganesan                                             .. Petitioner

                                                          Vs

                     1. Thiru.Harmander Singh, I.A.S.,
                     Principal Secretary to Government,
                     Government of Tamil Nadu,
                     Transport Department,
                     Fort St.George, Chennai - 600 009.

                     2. Thiru.K.Muthukaruppan,
                     Managing Director,
                     Tamil Nadu State Transport
                     Corporation (VPM) Limited.,
                     3/137, Salamedu, Valuthareddy Post,
                     Villupuram - 605 602.

                     3. Thiru.C.Arumugam,
                     Administrator,
                     Tamil Nadu State Transport Corporation,
                     Pension Fund Trust, Thiruvalluvar House,
                     Pallavan Salai, Chennai - 600 002.                    .. Respondents

                     PRAYER: This Contempt Petition is filed under Section 11 of the
                     Contempt of the Courts Act, 1972, praying to punish the respondents for
                     the wanton and willful disobedience of the order passed by this Court in
                     W.P.No.33390 of 2015 dated 16.10.2015.

                                     For Petitioner       : Mr.D.Veerasekaran
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                                                                                 Cont. P.No.2298 of 2016




                                        For Respondents : Mrs.S.Anitha (for R1)
                                                          Special Government Pleader
                                                          Mr.G.Saravanakumar (for R2 & R3)

                                                          ORDER

The contempt petition is filed to punish the respondents for their

wilful disobedience of the orders dated 16.10.2015 made in

W.P.No.33390 of 2015. This Court passed final orders as under

"Though the petitioner has prayed for a larger relief, this Court, in the light of the above facts and circumstances, permits the petitioner to submit a representation to the respondents 2 and 3 within a period of one week from the date of receipt of a copy of this order and on receipt of such representation, the respondents 2 and 3 are directed to consider the same, on merits and in accordance with law, after taking note of the above cited judgment dated 12.06.2015 and pass orders within a further period of four weeks thereafter and communicate the decision taken, to the petitioner."

2. Purusant to the directions issued by this Court, the respondents

considered the case of the writ petitioner and passed an order on

16.10.2015. Accordingly, the terminal benefits due to the petitioner has

been settled.

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Cont. P.No.2298 of 2016

3. The learned counsel for the petitioner made a submission that

the amount settled by the respondents are not in accordance with the

calculation furnished by the writ petitioner.

4. This Court is of the considered opinion that the disputes in this

regard cannot be resolved in a contempt proceedings. This Court directed

the respondents to consider the case of the writ petitioner on merits and

pass appropriate orders. Such an order has already been passed and if

any difference in respect of calculation of terminal benefits, the petitioner

is at liberty to approach the competent authority for redressal of the same.

5. With this liberty, the contempt petition stands closed.

29.06.2022 Speaking/Non-speaking order Index: Yes/No Internet: Yes ars

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

Cont. P.No.2298 of 2016

S.M.SUBRAMANIAM, J.,

ars

Cont. P.No.2298 of 2016

29.06.2022

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