K.Sathiyamurthy vs Mr.P.A.Naresh
2023 Latest Caselaw 701 Mad

                                                                                 Cont.P.No.1667 of 2022

                                         IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 12.01.2023

                                                             Coram

                                       THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                        AND
                                   THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                   Cont.P.No.1667 of 2022
                                                   in W.A.No.1440 of 2022
                     K.Sathiyamurthy,
                     S/o.S.Kannan,
                     No.644/B, Vettavalam Road,
                     Kamarajar Nagar,
                     Tiruvannamalai-606 601.                                  ... Petitioner/Appellant
                                                         -vs-
                     Mr.P.A.Naresh
                     The Joint Director of School Education (Personnel),
                     O/o.Joint Director of School Education,
                     Chennai-600 006.                              ... Respondent/3rd Respondent
                     Prayer: Contempt Petition is filed under Section 11 of the Contempt of
                     Courts Act to issue process to the respondent and punish him for his wilful
                     violation of the order passed by this Hon'ble Court in W.A.No.1440 of 2022
                     dated 16.06.2022.
                                        For Petitioner     : M/s.A.Vinupradha
                                        For Respondent     : Mr.S.John J.Raja Singh
                                                             Addl. Govt. Pleader
                                                              *****
                                                         JUDGMENT

This Contempt Petition has been filed to punish the Respondent for

wilful disobedience of the orders of this Court dated 16.06.2022 passed in

W.A.No.1440 of 2022.

https://www.mhc.tn.gov.in/judis Cont.P.No.1667 of 2022

S.VAIDYANATHAN,J.

and V.BHAVANI SUBBAROYAN,J.

ar

2. When the matter is taken up for hearing, learned counsel for the

petitioner has submitted that the respondent has complied with the

judgment of this Court. He has further submitted that wages for nine

months have not been paid to the petitioner.

3. In view of the submission made by the learned counsel for the

petitioner, this Contempt Petition is closed. With regard to non-payment of

wages for nine months, it is open to the petitioner to work out his remedy

before the appropriate Forum in the manner known to law. No costs.

                                                                 [S.V.N,J.,]      [V.B.S,J.,]
                                                                         12.01.2023
                     ar




                                                                            Cont.P.No.1667 of 2022
                                                                            in W.P.No.1440 of 2022

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