S.Rajeshkumar vs S.Jayakumar
2023 Latest Caselaw 4576 Mad

                                                                                 Cont.Petn.No.358 of 2020

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 20.04.2023

                                                          CORAM :

                                      THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                             and
                         THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI
                                                   Cont.Petn.No.358 of 2020


                     S.Rajeshkumar                                                    ... Petitioner

                                                              vs

                     S.Jayakumar                                                                      ...
                     Respondent



                     Prayer: Contempt Petition filed under Section 11 of the Contempts of Courts
                     Act, 1971 to punish the respondent for having committed civil contempt of
                     Court by his willful disobedience of the order passed by this Court in
                     W.A.No.2759 of 2018 dated 11.01.2019


                                  For Petitioner    : Mr.S.Vediyappan

                                  For Respondent   : Mr.R.Kumaresan, Addl.Advocate General
                                                      Assisted by Mr.S.John J.Raja Singh,
                                                      Additional Government Pleader



                     Page 1 of 4


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                                                                                    Cont.Petn.No.358 of 2020

                                                        JUDGMENT

(Judgment of the Court was delivered by D.KRISHNAKUMAR, J.)

Today, when the matter is listed for hearing, the learned counsel

appearing for the petitioner fairly submitted that the order dated 11.01.2019

passed by this Court in W.A.No.2759 of 2018 is complied with.

2. The learned Additional Advocate General, assisted by the learned

Additional Government Pleader also reiterated the submission made by the

learned counsel for the appellant. To that effect, compliance affidavit filed by

the respondent also placed before this Court.

3. In the compliance affidavit dated 19.04.2023 at paragraph No.5, it

is stated that obliging to the order in W.A.No.2759 of 2018 dated

11.01.2019, necessary endorsement in C.No.A2/4500/2017, dated

13.04.2023, informing to the petitioner that the petitioner will be appointed

as Gr.II.PC and he will be sent for basic institutional training along with the

next batch candidates, was served to him as per instructions of the Director

General of Police in Memorandum in Rc.No.177592/Rect.1(2)/2019, dated

https://www.mhc.tn.gov.in/judis Cont.Petn.No.358 of 2020

12.04.2023 and he has acknowledged it on 14.04.2023.

Inview of the the compliance affidavit and also the submission made

by the counsel for the parties, this Contempt petition is closed.

                                                                          (D.K.K.J.)         (K.G.T.J.)

                                                                                   20.04.2023

                     Index : Yes/No
                     Internet : Yes/No
                     mst







https://www.mhc.tn.gov.in/judis
                                                  Cont.Petn.No.358 of 2020

                                              D.KRISHNAKUMAR, J.
                                                        and
                                   K.GOVINDARAJAN THILAKAVADI, J.
                                                                      mst




                                            Cont.Petn.No.358 of 2020




                                                           20.04.2023







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