P.Balakrishnan vs Kakarla Usha
2022 Latest Caselaw 16898 Mad

                                                                         Contempt Petition No.1828 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 27.10.2022

                                                         CORAM

                            THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                          Contempt Petition No.1828 of 2022

                P.Balakrishnan
                S/o.S.Ponnusamy                                                     ... Petitioner
                                                          Vs.

                1.Kakarla Usha
                  Government of Tamil Nadu,
                  Secretary to Government,
                  School Education Department,
                  St.George Fort, Chennai - 600 019.

                2.K.Nantha Kumar
                  The Joint Director of School Education (Vocational),
                  College Road, Nungambakkam, Chennai - 600 006.

                3.G.Krishnapriya
                  The Chief Educational Officer,
                  Villupuram District, Villupuram.                                  ... Respondents

                PRAYER: Contempt Petition filed u/s.11 of the Contempt of Courts Act,
                1971, praying to punish the respondents for their willful disobedience of the
                order passed in W.P.No.23844 of 2018 dated 13.02.2020.
                                  For Petitioner     :    Mr.C.Vediappan
                                                          for Mr.P.Ganesan

                                  For Respondents :       Mrs.S.Mythreya Chandru
                                                           Special Government Pleader
                                                         *****
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                                                                            Contempt Petition No.1828 of 2022

                                                    ORDER

This contempt petition was filed to punish the respondents for willful

disobedience of the order of this Court passed in W.P.No.23844 of 2018 dated

13.02.2020.

2. Learned Special Government Pleader appearing on behalf of the

respondents made a submission that pursuant to the orders passed by this Court

in W.P.No.23844 of 2018, the case of the petitioner was considered and

accordingly, an order was passed in proceedings dated 22.08.2022.

3. In the order dated 13.02.2020 passed in W.P.No.23844 of 2018, this

Court has observed that "if the respondents find that the petitioners are fulfilling

the requirements as contained in the judgment of the Full Bench, consequential

benefits shall be granted without driving the petitioners back to the Court for

claiming the same."

4. The respondents found that the petitioner is not eligible for the benefit.

Thus, the respondents have not committed any contempt of Court warranting

further action.

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

Contempt Petition No.1828 of 2022

Accordingly, this Contempt Petition is closed.

27.10.2022 Index : Yes Speaking order gm

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

Contempt Petition No.1828 of 2022

S.M.SUBRAMANIAM., J

gm

Contempt Petition No.1828 of 2022

27.10.2022

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