M.Balaiyan vs Thiru V.Balaji
2023 Latest Caselaw 413 Mad

                                                         Cont.P.No.848 of 2018 & Rev.Appl.No.50 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 06.01.2023

                                                     CORAM

                                THE HON'BLE MR.JUSTICE R.MAHADEVAN
                                                and
                          THE HON'BLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                              Cont.P.No.848 of 2018
                                                       and
                                              Rev.Appl.No.50 of 2020
                                                       and
                                              C.M.P.No.7204 of 2020
                     Cont.P.No.848 of 2018

                     M.Balaiyan                                     ...Petitioner

                                                       Vs
                     1.Thiru V.Balaji,
                     The Secretary,
                     Tamil Nadu Electricity Board,
                     No.800, Anna Salai,
                     Chennai – 600 002.

                     2.Thiru M.Balasubramanian,
                     Chief Engineer / Personnel,
                     Administrative Branch,
                     Tamil Nadu Electricity Board,
                     No.800, Anna Salai,
                     Chennai – 600 002.                               ... Respondents




                     Page 1 of 5


https://www.mhc.tn.gov.in/judis
                                                                Cont.P.No.848 of 2018 & Rev.Appl.No.50 of 2020

                     PRAYER: Contempt Petition filed under Section 11 of Contempt Courts
                     Act, 1971 praying to punish the respondents for contempt of Court for
                     violation of the Order of this Court dated 05.06.2017 in W.A.No.722 of
                     2015.
                                  For Petitioner   : Mr.M.Padmanaban
                                  For Respondents : Mr.Silambanan, Additional Advocate
                                              General assisted by Mr.P.Subramanian.

                     Rev.Appl.No.50 of 2020

                     1.Tamil Nadu Electricity Board,
                     Rep., by the Secretary,
                     No.800, Anna Salai,
                     Chennai – 600 002.

                     2.Tamil Nadu Electricity Board,
                     Rep., by Chief Engineer / Personnel,
                     Administrative Branch,
                     No.800, Anna Salai,
                     Chennai – 600 002.                                         ... Applicants

                                                   Vs.

                     M.Balaiyan                                 ...Respondent

                     PRAYER: Review Application filed under Order 47 Rule 1 & 2 read with
                     Section 114 of Civil Procedure Code to set aside the order dated 05.06.2017
                     made in W.A.No.722 of 2015 on the file of this Court.


                                  For Applicants   : Mr.P.Subramanian, Senior Counsel.


                     Page 2 of 5


https://www.mhc.tn.gov.in/judis
                                                                 Cont.P.No.848 of 2018 & Rev.Appl.No.50 of 2020

                                  For Respondent   : Mr.M.Padmanaban.




                                              COMMON JUDGMENT
                                    [Judgment of the Court was made by R.MAHADEVAN,J.]

                                  This Contempt Petition has been filed to punish the respondents for

                     violation of the order of this Court dated 05.06.2017 made in W.A.No.722

                     of 2015 and the Review Application has been filed to set aside the very

                     same order.

                                  2.When these matters were taken up for consideration, the learned

                     counsel for the petitioner submitted that the order of this Court dated

                     05.06.2017 made in W.A.No.722 of 2015 has been complied with and he

                     has           also    produced     a    copy      of      the      proceedings         in

                     Memo.(Per)No.7560/A3/A31/2015-41, dated 15.09.2022 to that effect.

                                  3.In view of the above, the Contempt Petition and the Review

                     Application stands closed. No costs.               Consequently, the connected

                     Miscellaneous Petition is closed.




                     Page 3 of 5


https://www.mhc.tn.gov.in/judis
                                                              Cont.P.No.848 of 2018 & Rev.Appl.No.50 of 2020

                                                (R.M.D.,J.)       (J.S.N.P.,J.)
                                      06.01.2023
                     ay
                     Index:Yes / No
                     Speaking Order / Non-speaking Order
                     Neutral Citation: Yes / No

                                                                      R.MAHADEVAN,J.

and J.SATHYA NARAYANA PRASAD,J.

ay

Cont.P.No.848 of 2018 and Rev.Appl.No.50 of 2020 and C.M.P.No.7204 of 2020

https://www.mhc.tn.gov.in/judis Cont.P.No.848 of 2018 & Rev.Appl.No.50 of 2020

Dated:06.01.2023

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