P.Subramanian vs Pradeep Yadav
2022 Latest Caselaw 17764 Mad

                                                                  Cont.P.(MD) No.35 of 2020


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 18.11.2022

                                                      CORAM:

                                THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                                 and
                          THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                              Cont.P.(MD) No.35 of 2020
                                                          in
                                               W.P.(MD) No.302 of 2018

                 1.P.Subramanian

                 2.S.Vivekanandan

                 3.S.Sridhar

                 4.S.Ramesh                                                      ... Petitioners
                                                        -vs-

                 1.Pradeep Yadav, I.A.S.,
                   Principal Secretary to Government
                   School Education Department
                   Secretariat, Chennai-09

                 2.Dr.S.Kannappan
                   Director of School Education
                   Directorate of School Education
                   College Road, Chennai-06

                 3.S.Asokan
                   Chief Educational Officer
                   O/o.Chief Educational Officer
                   Dindigul District, Dindigul




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                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                         Cont.P.(MD) No.35 of 2020


                 4.Karuppasamy
                   District Educational Officer
                   O/o.District Educational Officer
                   Palani Post, Dindigul District                                       ... Respondents


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

                 Courts Act praying to punish the respondents for the willful disobedience of

                 the Judgment passed by this Court in W.A.(MD) No.302 of 2018, dated

                 28.08.2018.


                                  For Petitioners   : Mr.M.Saravanakumar

                                  For Respondents   : Mr.S.Shaji Bino
                                                      Special Government Pleader


                                                            ORDER

[Order of the Court was made by R.MAHADEVAN, J.]

This contempt petition has been filed alleging wilful disobedience

of the Judgment, dated 28.08.2018, passed in W.A.(MD) No.302 of 2018.

2. When the matter was taken up for hearing, learned Special

Government Pleader appearing for the respondents, on instructions,

submitted that the respondents have filed review application to review the

Judgment, dated 28.08.2018, passed in W.A.(MD) No.302 of 2018.

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https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.35 of 2020

3. Recording the above submission, the contempt petition is

closed.

[R.M.D., J.] [J.S.N.P., J.] 18.11.2022 Index : Yes / No Internet : Yes / No

krk

To:

1.Mr.Pradeep Yadav, I.A.S., Principal Secretary to Government, School Education Department, Secretariat, Chennai-09.

2.Dr.S.Kannappan, Director of School Education, Directorate of School Education, College Road, Chennai-06.

3.Mr.S.Asokan, Chief Educational Officer, O/o.Chief Educational Officer, Dindigul District, Dindigul.

4.Mr.Karuppasamy, District Educational Officer, O/o.District Educational Officer, Palani Post, Dindigul District.

____________

https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.35 of 2020

R.MAHADEVAN, J.

and J.SATHYA NARAYANA PRASAD, J.

krk

Cont.P.(MD) No.35 of 2020 in W.P.(MD) No.302 of 2018

18.11.2022

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