R.Sri Murugan vs S.K.Prabhakar
2022 Latest Caselaw 6199 Mad

                                                                        Cont.P(MD)Nos.1731 to 1743 of 2021


                                   BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 25.03.2022

                                                           CORAM:

                                    THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                      and
                                      THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                    Contempt Petition(MD)Nos.1731 to 1743 of 2021

                     R.Sri Murugan                              ... Petitioner in all cases

                                                              vs.

                     S.K.Prabhakar,
                     The Principal Secretary to Government,
                     Home Department,
                     Secretariat,
                     Fort St.George,
                     Chennai.                          ... Respondent in all cases


                                  Petitions filed under Section 11 of the Contempt of Courts Act, to
                     punish the contemnor/respondent herein for his wilful, deliberate and
                     disobedience of the common judgment passed by this Court in
                     W.A(MD)No.620 of 2020 and W.P(MD)Nos.22153, 22178, 22182,
                     22183, 22146, 22177, 22147, 22152, 22181, 22185, 22148 and
                     22151 of 2019 dated 24.03.2021.


                                  For Petitioner          : Mr.Niranjan S.Kumar
                                  For Respondents         : Mr.A.Baskaran
                                                          Additional Government Pleader




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https://www.mhc.tn.gov.in/judis
                                                                   Cont.P(MD)Nos.1731 to 1743 of 2021




                                                   COMMON ORDER


                     R.SUBRAMANIAN, J.

AND S.ANANTHI, J.

By a common judgment dated 24.03.2021, this Court

directed the respondents to reconsider the punishment imposed on the

petitioner and impose lesser punishment. The petitioner had suffered

atleast 13 punishment rolls.

2. The learned Additional Government Pleader has produced

six Government Orders dated 18.03.2022 and seven Government

Orders dated 23.03.2022, reducing the punishment imposed in each of

the punishment rolls.

3. The said Government Orders in our opinion are in

substantial compliance with the common order of the Division Bench.

If the petitioner is aggrieved by the quantum of reduction of

punishment, he is at liberty to challenge those Government Orders.

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https://www.mhc.tn.gov.in/judis Cont.P(MD)Nos.1731 to 1743 of 2021

4. The Contempt Petitions are therefore closed.

(R.S.M., J.) (S.A.I., J.) 25.03.2022 bala

To

S.K.Prabhakar, The Principal Secretary to Government, Home Department, Secretariat, Fort St.George, Chennai.

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https://www.mhc.tn.gov.in/judis Cont.P(MD)Nos.1731 to 1743 of 2021

R.SUBRAMANIAN, J.

AND S.ANANTHI, J.

bala

COMMON ORDER MADE IN Cont.P(MD)Nos.1731 to 1743 of 2021 DATED : 25.03.2022

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