Jothindra Geeth Prakash vs Kumar Jayant
2022 Latest Caselaw 17813 Mad

                                                                 Cont.P.(MD) No.1238 of 2021


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 25.11.2022

                                                      CORAM:

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


                                             Cont.P.(MD) No.1238 of 2021
                                                          in
                                              W.A.(MD) No.1033 of 2020


                 Jothindra Geeth Prakash                                         ... Petitioner

                                                        -vs-


                 1.Kumar Jayant, I.A.S.
                   Principal Secretary to Government
                   Revenue Department
                   Secretariat, Chennai-600 009

                 2.K.Phanindra Reddy, I.A.S.
                   Commissioner of Revenue Administration
                   Ezhilagam, Chepauk
                   Chennai-600 005

                 3.M.Arvind, I.A.S.
                   District Collector
                   Kanniyakumari District @ Nagercoil                            ... 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


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                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                      Cont.P.(MD) No.1238 of 2021


                 the order passed by this Court in W.A.(MD) No.1033 of 2020, dated

                 27.01.2021.


                                  For Petitioner    : Mr.S.Visvalingam

                                  For Respondents   : Mr.P.Thilakkumar
                                                      Government Pleader


                                                         ORDER

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

This contempt petition has been filed alleging wilful disobedience

of the order, dated 27.01.2021, made in W.A.(MD) No.1033 of 2020.

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

Government Pleader, on instructions, submitted that the respondents have

complied with the directions issued by this Court in the Judgment dated

27.01.2021. To that effect, he has also produced a copy of the communication

of the third respondent, dated nil.11.2022, before this Court.

3. However, learned counsel for the petitioner refuted the above

submission of the learned Government Pleader and submitted that till date,

leave salary has not been paid to the petitioner.

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https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.1238 of 2021

4. By way of reply, the learned Government Pleader submitted

that if that be so, the above claim of the petitioner would be considered in

accordance with law.

5. Recording the above submissions, the contempt petition is

closed. However, the petitioner is granted liberty to work out his remedy, if

his grievance exists, in the manner known to law.

[R.M.D., J.] [J.S.N.P., J.] 25.11.2022 Index : Yes / No Internet : Yes / No

krk

To:

1.Kumar Jayant, I.A.S., Principal Secretary to Government, Revenue Department, Secretariat, Chennai-600 009.

2.K.Phanindra Reddy, I.A.S., Commissioner of Revenue Administration, Ezhilagam, Chepauk, Chennai-600 005.

3.M.Arvind, I.A.S., District Collector, Kanniyakumari District @ Nagercoil.

____________

https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.1238 of 2021

R.MAHADEVAN, J.

and J.SATHYA NARAYANA PRASAD, J.

krk

Cont.P.(MD) No.1238 of 2021 in W.A.(MD) No.1033 of 2020

25.11.2022

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