C.E.Thanigai Mani vs J.Kumaragurubaran
2022 Latest Caselaw 15471 Mad

                                                                          Contempt Petition No. 125 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 16.09.2022

                                                         CORAM

                                       THE HON'BLE MR. JUSTICE T. RAJA
                                                     AND
                                  THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU

                                            Contempt Petition No. 125 of 2022

                C.E.Thanigai Mani                                                          ... Petitioner


                                                           -vs-

                J.Kumaragurubaran, I.A.S.,
                Commissioner,
                Hindu Religious and Charitable Endowments Department,
                119, Mahatma Gandhi Road,
                Nungambakkam,
                Chennai – 600 034.                                                        ...
                Respondent
                      Contempt Petition filed under Section 11 of the Contempt of Courts Act,

                1971, to punish the Respondent for committing contempt of the order of this

                Court dated 09.09.2021 passed in Contempt Petition No. 827 of 2021 in W.P.

                No. 3550 of 2021.



                                   For Petitioner    :     Mr. J.Srinivasa Mohan

                                   For Respondent    :     Mr. N.R.R.Arun Natarajan,
                                                           Special Government Pleader


https://www.mhc.tn.gov.in/judis
                1/4
                                                                          Contempt Petition No. 125 of 2022

                                                      ORDER

(Judgment of the Court was made by T.RAJA, J.)

Today status report dated 30.07.2022 has been filed by the Respondent.

The relevant portion of that status report is given hereunder:

“14. I submit that disciplinary proceedings were already

initiated on 28.08.2021 itself. Explanation was received on

29.11.2021. Inquiry officer was appointed by the Government on

10.01.2022. After a detailed enquiry, the Enquiry Officer has

submitted the final report on 29.07.2022 to the Government for

further action. The Government is the competent authority to pass

final order in the disciplinary proceedings.”

2. In view of the above, we dispose of the contempt petition directing the

Government to pass final order within a period of four weeks from the date of

receipt of a copy of this order.

                                                                   (T.R., J.)          (P.D.A., J.)
                                                                           16.09.2022
                vjt

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

Contempt Petition No. 125 of 2022

Index: Yes/No

To

The Commissioner, Hindu Religious and Charitable Endowments Department, 119, Mahatma Gandhi Road, Nungambakkam, Chennai – 600 034.

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

Contempt Petition No. 125 of 2022

T.RAJA, J.

AND P.D. AUDIKESAVALU, J.

vjt

Contempt Petition No. 125 of 2022

16.09.2022 https://www.mhc.tn.gov.in/judis