Madras High Court
S.Rejani vs C.Marimuthu on 18 October, 2024
Author: Abdul Quddhose
Bench: Abdul Quddhose
Cont.P.(MD) No.264 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.10.2024
CORAM:
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
Cont.P.(MD) No.264 of 2024
in
W.P.(MD) No.16143 of 2016
S.Rejani ... Petitioner
-vs-
C.Marimuthu
District Educational Officer
Marthandam Educational District
Marthandam, Kanyakumari District
then
District Educational Officer
Kuzhithurai-629 165
Kanyakumari District ... Respondent
PRAYER: Contempt Petition is filed under Section 11 of the Contempt of
Courts Act, 1971 praying to punish the respondent herein for his deliberate
and willful disobedience of the order of this Court, dated 20.10.2023 in W.P.
(MD) No.16143 of 2016.
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Cont.P.(MD) No.264 of 2024
For Petitioner : Mr.K.Ragatheesh Kumar
For Respondent : Mr.T.Amjad Khan
Government Advocate
ORDER
This contempt petition has been filed for the alleged disobedience
of the order dated 20.10.2023, passed by this Court in W.P.(MD) No.16143 of
2016.
2. This Court, in the aforesaid order, directed the respondents
therein to grant approval for the appointment of the petitioner with effect from
04.12.2007 as a Teacher in T.C.K.Higher Secondary School, Padandalumoodu,
Kanyakumari District, and grant all eligible amounts of arrears of salary to the
petitioner, within one month from the date of the said order, apart from the
monthly salary and future amounts on the said date.
3. It is now brought to the notice of this Court by the learned
Government Advocate appearing for the respondent that the respondents in
the said writ petition had preferred a writ appeal aggrieved by the order dated
20.10.2023, passed in W.P.(MD) No.16143 of 2016 and in the said writ appeal,
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the Honourable Division Bench of this Court by its order dated 23.09.2024
passed in W.A.(MD) No.1612 of 2024, upheld the order of the learned Single
Judge by dismissing the writ appeal, however, granted eight more weeks' time
from the date of receipt of a copy of the said Judgment in the said writ appeal
for the respondents therein to give effect to the order of the learned Single
Judge. He would submit that the said eight weeks period is yet to get over
and this contempt petition may be closed, as the respondent herein is willing
to comply with the order of the Honourable Division Bench of this Court as
stipulated in its Judgment.
4. Learned counsel for the petitioner is also aware of the same.
5. Since the time period for complying with the directions of the
learned Single Judge, dated 20.10.2023, in W.P.(MD) No.16143 of 2016 has
been extended by the Honourable Division Bench of this Court, this contempt
petition is closed by directing the respondent herein to strictly comply with the
directions issued by the Honourable Division Bench of this Court on
23.09.2024 passed in W.A.(MD) No.1612 of 2024, within the time stipulated
by the Honourable Division Bench of this Court. Liberty is also granted to the
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petitioner to revive this contempt petition in the event of the respondent not
complying with the directions of the Honourable Division Bench of this Court,
dated 23.09.2024 issued in W.A.(MD) No.1612 of 2024.
18.10.2024
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
To:
Mr.C.Marimuthu,
District Educational Officer,
Marthandam Educational District,
Marthandam, Kanyakumari District.
then
District Educational Officer,
Kuzhithurai-629 165,
Kanyakumari District.
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ABDUL QUDDHOSE, J.
krk
in
18.10.2024
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