A.Thamaraiselvi vs M.Kabeer
2023 Latest Caselaw 5819 Mad

                                                                                Cont. P.(MD) No.610 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 08.06.2023

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
                                                           AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
                                            Cont. P. (MD) No.610 of 2023
                                            in W.A.(MD) No.1479 of 2022

                     A.Thamaraiselvi                               ... Petitioner / 1st Respondent

                                                            Vs.
                     1.M.Kabeer,
                       The Chief Educational Officer,
                       Tenkasi, Tenkasi District.

                     2.S.Rajeswari,
                       The District Educational Officer,
                       Now Re-Designated as,
                       The District Educational Officer (Secondary),
                       Tenkasi, Tenkasi District.                ... Contemnors / Appellants
                     PRAYER: Petition filed under Section 11 of the Contempt of Court Act,
                     1971, praying to punish the contemnors / respondents for willful
                     disobedience of the order passed by this Hon'ble Court dated 12.12.2022 in
                     W.A.(MD) No.1479 of 2022.


                                         For Petitioner     : Mr.T.Pon Ramkumar
                                         For Respondent : Mr.A.Kannan
                                                          Additional Government Pleader

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                Cont. P.(MD) No.610 of 2023


                                                         ORDER

(Order of the Court was made by R.SURESH KUMAR, J.)

This Contempt Petition has been filed for the alleged disobedience

of the judgment of this Court dated 12.12.2022 made in W.A.(MD) No.1479

of 2022.

2. When the Contempt Petition is taken up for hearing, Mr.T.Pon

Ramkumar, learned counsel appearing for the petitioner would submit that,

the order of this Court has been complied with and to that effect the Chief

Educational Officer, Tenkasi, has issued a proceedings dated 07.06.2023

and a copy of which has also been filed before this Court.

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

the petitioner, recording the said compliance, this Contempt Petition is

closed.

                                                               (R.S.K., J.) & (R.V, J.)
                                                                       08.06.2023
                     NCC          : Yes / No
                     Index        : Yes / No
                     SJ

https://www.mhc.tn.gov.in/judis Cont. P.(MD) No.610 of 2023

To

1.M.Kabeer, The Chief Educational Officer, Tenkasi, Tenkasi District.

2.S.Rajeswari, The District Educational Officer, Now Re-Designated as, The District Educational Officer (Secondary), Tenkasi, Tenkasi District.

https://www.mhc.tn.gov.in/judis Cont. P.(MD) No.610 of 2023

R.SURESH KUMAR, J.

AND R.VIJAYAKUMAR, J.

SJ

Cont. P. (MD) No.610 of 2023

08.06.2023

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