T.Sutha vs Kakarla Usha
2023 Latest Caselaw 13963 Mad

                                                                 Cont.P.(MD) No.1895 of 2023



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 17.10.2023

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                       and
                                      THE HONOURABLE MRS.JUSTICE S.SRIMATHY


                                             Cont.P.(MD) No.1895 of 2023
                                                          in
                                               W.A.(MD) No.929 of 2022


                 T.Sutha                                                         ... Petitioner

                                                        -vs-


                 1.Kakarla Usha, I.A.S.,
                   State of Tamil Nadu
                   rep.by its Principal Secretary
                   Department of School Education
                   Secretariat, Chennai-09

                 2.Dr.M.Palanisamy
                   Member Secretary
                   Tamilnadu Teachers Recruitment Board
                   College Road, Chennai-06

                 3.Nandakumar, I.A.S.,
                   Chairman
                   Tamilnadu Teachers Recruitment Board
                   College Road, Chennai-06                                      ... Respondents




                 ____________
                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                       Cont.P.(MD) No.1895 of 2023



                 PRAYER: Contempt Petition is filed under Section 11 of the Contempt of

                 Courts Act, 1971 praying to punish the respondents 2 & 3 for the willful

                 disobedience of the Judgment passed by this Court in W.A.(MD) No.929 of

                 2022, dated 30.08.2022.


                                  For Petitioner    : Mr.A.B.Jeeva

                                  For Respondents   : Mr.D.Sadiq Raja
                                                      Additional Government Pleader for R1
                                                      Mr.V.R.Shanmuganathan for R2 & R3




                                                          ORDER

[Order of the Court was made by S.M.SUBRAMANIAM, J.]

This contempt petition has been filed alleging willful disobedience

of the Judgment, dated 30.08.2022, made in W.A.(MD) No.929 of 2022.

2. Today, when the matter was taken up for hearing, learned

Additional Government Pleader appearing for the first respondent made a

submission that the Judgment dated 30.08.2022, made in W.A.(MD) No.929 of

2022, has been complied with and the Teachers Eligibility Certificate has also

been issued to the petitioner.

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https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.1895 of 2023

3. In view of the above submission, no further adjudication is

required in respect of the grounds raised in this contempt petition.

4. Accordingly, the contempt petition is closed.

                                                             [S.M.S., J.]            [S.S.Y., J.]
                                                                        17.10.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:

Ms.Kakarla Usha, I.A.S., Principal Secretary, Department of School Education, State of Tamil Nadu, Secretariat, Chennai-09.

____________

https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.1895 of 2023

S.M.SUBRAMANIAM, J.

and S.SRIMATHY, J.

krk

Cont.P.(MD) No.1895 of 2023

17.10.2023

____________

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