S.T.Subramaniam vs Srimathi
2024 Latest Caselaw 14888 Mad

Madras High Court

S.T.Subramaniam vs Srimathi on 1 August, 2024

Author: A.D.Jagadish Chandira

Bench: A.D.Jagadish Chandira

                                                                 Cont.P.(MD) No.2369 of 2023



                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 01.08.2024

                                                     CORAM:

                        THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA
                                             and
                             THE HONOURABLE MR.JUSTICE K.RAJASEKAR


                                            Cont.P.(MD) No.2369 of 2023
                                                         in
                                             W.A.(MD) No.1435 of 2011


              S.T.Subramaniam                                                    ... Petitioner

                                                        -vs-

              Srimathi
              The Joint Director of School Education
              Higher Secondary Education
              DPO Campus, Chennai-600 006                                        ... Respondent


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

              Courts Act, 1971 praying to punish the respondents for the willful

              disobedience of the Judgment passed by this Court in W.A.(MD) No.1435 of

              2011, dated 28.09.2022.


                           For Petitioner       : Mr.S.Seenivasagam

                           For Respondent       : Mr.D.Sadiq Raja
                                                  Additional Government Pleader




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                Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                 Cont.P.(MD) No.2369 of 2023



                                                    ORDER

[Order of the Court was made by A.D.JAGADISH CHANDIRA, J.]

This contempt petition has been filed alleging willful disobedience

of the Judgment, dated 28.09.2022, made in W.A.(MD) No.1435 of 2011.

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

Additional Government Pleader appearing for the respondent, on instructions,

submitted that the order and directions issued by this Court have been

complied with and to that effect he has also produced a copy of the

proceedings of the respondent, dated 31.07.2024, before this Court. It is also

reported that the contempt petitioner has passed away on 06.05.2024.

3. Recording the same, this contempt petition is closed. However,

liberty is given to the legal heirs of the deceased contempt petitioner to

challenge the above proceedings, if so advised.

                                                         [A.D.J.C., J.]        [K.R.S., J.]
                                                                   01.08.2024
              NCC      : Yes / No
              Index : Yes / No
              Internet : Yes / No

              krk


                ____________

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

To:

Ms.Srimathi, The Joint Director of School Education, Higher Secondary Education, DPO Campus, Chennai-600 006.

____________

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

A.D.JAGADISH CHANDIRA, J.

AND K.RAJASEKAR, J.

krk

in

01.08.2024

____________

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