C.Lakshmanan vs Karuppusamy
2022 Latest Caselaw 15205 Mad

                                                                                  Cont.P.No.700 of 2022

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 12.09.2022

                                                            CORAM

                             The Hon'ble Mr. Justice SENTHILKUMAR RAMAMOORTHY

                                                    Cont. P. No.700 of 2022

                     C.Lakshmanan                                                  .. Petitioner

                                                             Versus

                     Karuppusamy
                     Director of Elementary Education,
                     Chennai-6                                                     .. Respondent

                     Prayer : -        This petition filed under Section 11 of Contempt of Courts Act,

                     1971 praying to punish the Respondent for willful disobedience of the order

                     passed in W.P.No.10424 of 2006 dated 03.04.2019.

                                       For Petitioner      : M/s.P.Ganesan, C.Vediappan

                                       For Respondent      : Mr.M.Murali, Govt. Advocate

                                                           ORDER

By order dated 03.04.2019, W.P.No.10424 of 2006 was allowed by

directing the respondents to step up the scale of pay of the petitioner on a

par with that of his junior, G.Subramaniyam, along with all consequential

https://www.mhc.tn.gov.in/judis Cont.P.No.700 of 2022

benefits. The said order was assailed by filing a writ appeal. The said writ

appeal was dismissed. The judgment of the Division Bench has been

assailed by filing a Special Leave Petition before the Hon'ble Supreme

Court. Meanwhile, subject to the outcome of the Special Leave Petition, the

respondents have complied with the order by issuing proceedings dated

29.08.2022 in such regard.

2. In view of the compliance, nothing survives of the contempt

petition. By recording such compliance, Cont. P.No.700 of 2022 is closed.

                                                                               12.09.2022

                     Index         : Yes/No

                     kal

https://www.mhc.tn.gov.in/judis Cont.P.No.700 of 2022

SENTHILKUMAR RAMAMOORTHY, J

kal

Cont. P. No.700 of 2022

12.09.2022

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